Section 126(2) in The Indian Electricity Rules, 1956
(2)[ At any place which lies in any part of a coal-seam of second and third degree gassiness,-(a)all [signalling, telecommunication and remote control] circuits shall be so constructed, installed, protected, operated and maintained as to be intrinsically safe;(b)[ all cables shall be constructed, installed, protected, operated and maintained in such a manner as to prevent risk of open sparking; [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ](c)all apparatus, including portable and transportable apparatus used at any place within 90 metres of any working face or goaf in case of a second degree gassymine and within 270 metres of any working face or goaf in case of third degree gassymine or at any place which lies in-bye of the last ventilation connection or in any return airways shall be flame-proof;(d)all electric lamps shall be enclosed in flame-proof enclosures.
