(2)The manager of every mine shall ensure that sufficient supply of materials and appliances for the purpose of carrying out the provisions of the Act, the regulations and orders made thereunder and for ensuring the safety of the mine and persons employed therein, is always provided at the mine; and if he is not the owner or agent of the mine, he shall report in writing to the owner or agent of the mine when anything which he is not competent to order, is required for the aforesaid purpose and a copy of every such report shall be maintained.
