(1)Separate travelling roadways in the intake airways for persons to travel to and from their working places shall be provided.Provided that where a separate traveling roadway cannot be provided and persons have to travel along a part of haulage roadway, the following precautions shall be taken:(a)there shall be provided and maintained effective two way means of transmitting signals between the two ends of the part of the roadway where persons may travel;(b)the manager shall fix specific periods for traveling; and notices specifying these periods shall be posted prominently at the top and bottom of and also at all regular stopping places along the haulage roadway;(c)any person who of necessity has to travel along the roadway outside the period fixed for traveling shall not be allowed to do so unless and until a special signal has been given to the haulage engineman; and(d)inexperienced persons shall not be permitted to travel the roadway or part unless accompanied by an experienced person:Provided further that where the travelling roadways cannot be made in the intake air way, the matter shall be brought to the notice of the Regional Inspector who may permit in writing the use of travelling roadways other than in intake airways subject to the such conditions as he may specify therein.
