(1)No person, whilst handling explosives or engaged or assisting in the preparation of charges or in the charging of holes, shall smoke or carry or use a light other than an enclosed light, electric torch or lamp :Provided that nothing in this sub-regulation shall be deemed to prohibit the use of an open light for lighting fuses.(2)No person shall take any light other than an electric torch or an enclosed electric lamp into any explosive magazine or store or premises.(3)The owner, agent, or manager shall take adequate steps to prevent pilferage of explosives during its storage, transport and use in the mine.(4)No person shall have explosives in his possession except as provided for in these regulations, or hide or keep explosives in a dwelling house.(5)Any person finding any explosives in or about a mine shall deposit the same in the magazine or store or premises and every such occurrence shall be reported to the manager in writing.(6)Shotfirers and their helpers shall-(a)not use battery operated watches, synthetic clothes and shocks;(b)use only conducting type of foot-wears; and(c)in case of leather shoes or boots, the sole shall also be of leather and without hobnails.Chapter-XV Machinert, Plant and Equipment
