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[Cites 0, Cited by 0] [Section 213] [Entire Act]

Union of India - Subsection

Section 213(3) in The Coal Mines Regulations, 2011

(3)Where machinery is used for lifting, pulling, drilling, other than by hand held drill, dinting, ripping, cutting, loading, hauling, dumping; etc., safe code of practices Separately for each type of machinery with respect to the method of work, shall be framed by the person authorised for the purpose, containing codes for the control and guidance of persons employed for the erection, installation, operation, repairs, maintenance, dismantling and transportation of such machinery, and ancillary equipments as well as for the prevention of accident and to provide for the safety, health, convenience and discipline of the persons so employed and the engineer authorised for the purpose shall be responsible for the implementation of above safe code of practices.