(1)Every auxiliary fan,-(a)shall be installed, located and worked in such a manner that-(i)a sufficient quantity of air shall, at all times, reach it so as to ensure that it does not re-circulate air;(ii)there is no risk of the air which it circulates being contaminated by any substantial quantity of inflammable or noxious gases or dust; and(b)shall, whether driven electrically or otherwise, be efficiently connected with earth so as to avoid the accumulation of an electrostatic charge;(c)shall have an approved type of air-duct for conducting the air to or from the face or blind end; and(d)such air-duct shall be so maintained as to minimize any leakage or air and to ensure an adequate supply of air to within 3.0 metres of the face or blind end.(2)No auxiliary fan shall be started, stopped, removed, replaced or in any way altered or interfered with, except by or on the authority of an official.(3)No person shall enter or remain in any place which is dependent for its ventilation on an auxiliary fan, unless such fan is operating efficiently:Provided that whenever the ventilation of any such place has been interrupted, whether by the stoppage of the fan or otherwise, no person shall so enter or remain therein, except for the purpose of restoring the ventilation, unless the place has been examined by a competent person and declared safe.(4)In every gassy seam of the second or third degree,-(a)two or more auxiliary fans shall not be installed in the same ventilating district or split, except with the permission in writing of the Regional Inspector and subject to such conditions as he may specify therein;(b)the application made under clause (a) for any such installation shall be accompanied by a plan showing the general system of ventilation, the quantity of air flowing in the split and the proposed position of the fans; and(c)the Regional Inspector may at any time, by an order in writing require that the Use of any auxiliary fan shall be discontinued.
