Section 142(1)(c) in The Coal Mines Regulations, 2011

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Union of India - Subsection

Section 142(1)(c) in The Coal Mines Regulations, 2011

(c)sufficient supply of sand or incombustible material and suitable portable fire extinguishers in sufficient quantity or automatically operated fire suppression devices shall be Provided at-

(i)every entrance to a mine or district and at every landing and shaft bottom in use;

(ii)every place where timber, grease oil or other inflammable material is stored;

(iii)every engine room, diesel engine maintenance workshop, filling station and storage battery charging station;

(iv)on each track and off-track locomotive, self propelled manriding car and personnel carrier;

(v)each permanent and temporary electrical installation;

(vi)at locations where welding, cutting or soldering with arc or flame is being done;

(vii)every HEMM used in opencast working;

(viii)every machinery, plant and installations; and

(ix)such other special places of fire risk as may be specified by the manager;

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Union of India - Subsection

Section 142(1)(c) in The Coal Mines Regulations, 2011