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[Cites 0, Cited by 0] [Section 200(2)] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(2)(c) in The Coal Mines Regulations, 2011

(c)where any part of a public road or railway lies Within the danger zone, unless two persons are posted, one in either direction at the two extreme points of such road or railway which fall within the danger zone who have, by an efficient system of telephonic communication or hooter or loudspeakers or other means approved by the Chief Inspector or Regional Inspector intimated clearance of traffic to the shotfirer and have also warned the passersby and whenever possible the vehicle a1so, if any, which have passed by such road or railway.