(1)For ensuring proper maintenance of safety lamps in use in the mines, the provisions of sub-regulations (2) to (7) shall apply.(2)A competent person appointed for the purpose shall clean, trim, examine and lock securely all such lamps before they are issued for use, and no such lamp shall be issued for use unless it is in safe working order and securely locked.(3)A competent person appointed for the purpose shall examine every safety lamp at the surface immediately before it is taken belowground for use and shall assure himself, as far as practicable from external observation that such lamp is in safe working order and securely locked:Provided that the person so appointed shall not perform any other duties, other than those prescribed under sub-regulations (2) and (3) of regulation 172.(4)A competent person appointed for the purpose shall examine every safety lamp on its being returned after use.(5)If on an examination made under sub-regulation (4), any lamp is found to be damaged or misused, he shall record the nature of the damage or misuse in a bound paged book kept for the purpose and every such entry shall be countersigned and dated by the manager.(6)The manager, assistant manager, or a competent person appointed for the purpose shall, once at least in every seven days, examine thoroughly every safety lamp in use, and shall record the results of examination of every such lamp in a bound paged book kept for the purpose.(7)No person shall be appointed as a competent person under this regulation unless he holds a Manager's, Overman's or Gas testing Certificate.Provided that, after coming into force of these regulations, a holder of Lamp Checker's Certificate granted under regulation 12 of the Coal Mines Regulations, 1957, shall also deemed to be a competent person under this regulation.
