26. Entry into belowground mines for rescue or recovery work
.-(1) No person shall be allowed to enter a belowground mine or part thereof which is unsafe for the purpose of engaging in rescue or recovery work, unless authorised by the manager or in his absence by the principal official of the mine present at the surface. Only rescue trained persons shall be permitted to enter the mine for the purpose of using self-contained breathing apparatus.(2)During the course of rescue or recovery work, person or persons shall be stationed at the entrances to the belowground mine and shall keep a written record of all persons entering and leaving such mine, and the time thereof.
