(2)When deploying contractors, the owner, agent and manager of every mine shall ensure that-(a)the same safety and training requirements apply to the contractors and their workers as to the workers of the establishment;(b)where required, only such contractors are deployed who have been duly registered or held licenses; and(c)the contract specify safety and health requirements and sanctions and penalties in case of noncompliance and such contract shall include the right for mine officials to stop the work whenever a risk of injury is apparent and to suspend operations until the necessary remedies have been put in place.
