Section 143(12) in The Coal Mines Regulations, 2017
(12)The owner, agent or manager of every mine where need of dust respirators might arise, shall provide dust respirators in sufficient number and at no cost to the concerned work persons for their use; for the dust respirators to be regularly cleaned, disinfected and maintained in efficient working order, and for the proper fitting of and for thorough training of the concerned workers in the need for and correct use of respirators.
