(1)Every tank or reservoir or other dangerous place in or about a mine which has been formed as a result of, or is used in connection with, mining operation, shall be kept securely fenced.(2)Every fence erected on the surface shall, once at least in every seven days, be examined by a competent person and a report of every such inspection shall be recorded in a bound paged book kept for the purpose, duly signed and dated by the person who made the examination.(3)Any fence, gate or barricade may be temporarily removed for the purpose of repairs or other operations, if adequate precautions are taken.(4)If any doubt arises as to whether any fence, guard, barrier or gate provided under this regulation is adequate, proper or secure, or as to whether the precautions taken under sub-regulation (3) are adequate, it shall be referred to the Chief Inspector for decision.
