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Union of India - Section

Section 38 in The Oil Mines Regulations, 2017

38. Emergency escape device.

(1)The owner, agent and manager of a mine shall ensure that an escape device with escape line and slide of adequate strength, as per the standard specified for the purpose by the Chief Inspector of Mines by a general or special order, is installed and maintained on every monkey board in such a manner that persons may come down safely from the monkey board to ground level in an emergency.
(2)The escape line shall be securely fastened to the girt immediately above the monkey board and it shall be securely anchored to ground at a distance, from centre of cellar pit, not less than the height of the monkey board from the ground.
(3)The landing place shall be provided with adequate quantity of sand or other suitable material for cushioning to prevent hard landing.
(4)A competent person shall inspect every part of emergency escape device, braking system as per the inspection and maintenance guidelines of original equipment manufacturer and the record of every such inspection shall be maintained by the person who made the inspection.
(5)The track rope of the emergency escape device shall have sufficient sag to avoid straining due to pre-tensioning.
(6)The track rope or any part thereof shall have no damage or kink.
(7)The braking unit pulleys of the emergency escape device shall be checked for free rotation prior to each installation and they shall be checked for any wear and cleaned to make it free from slippage.