.-(1) It shall be the duty of the owner, agent, engineer or manager of a mine, or of the agent, engineer of any company operating in an oil-field, or of the owner, engineer of one or more drilled wells situated in an oil-field, to comply with and enforce the following rules and it shall be the duty of all persons employed to conduct their work in accordance with such rules.(2)Adequate number of authorised supervisors and electricians shall be on duty in every mine or oil-field while energy is being used therein.[ Explanation .-For the purposes of this rule, the word "engineer" shall-(a)in the case of a coal mine, have the same meaning as assigned to it in the Coal Mines Regulations, 1957;(b)in the case of a metalliferous mine, have the same meaning as assigned to it in the Metalliferous Mines Regulations, 1961, and(c)in the case of an oil mine, mean the "Installation Manager" under the Oil Mines Regulations, 1984].]
