(1)The drill machine and each of its accessories shall, as far as practicable, be of non-inflammable material and any inflammable material, if used, shall be shrouded with substantial metallic covering to render it non-inflammable.(2)Drill machine shall be provided with-(a)an efficient head light capable of showing any obstruction in the working place ahead;(b)an efficient portable fire extinguisher so placed as to be within easy reach of operator and also with an automatic type of fire detection and suppression system; and(c)a seat for operator and a canopy over head shall be provided to protect the operator from falling objects.(3)No drill machine shall be operated otherwise than by a competent person appointed in writing by the manager to be the operator of the drill machine:Provided that for repairs or tests, the drill machine can be operated by a competent person, other than operator, authorized in writing by the manager.(4)Drill machine shall not be used at any work place where there is, after allowing for swing of the machine, clear space not less than the following, namely:-(a)below the roof or its support 0.3 meter; and,(b)on the sides 0.6 meter.(5)While drill machine is in operation, no person other than the person authorised in writing by the manager, shall be allowed to stay on the machine or in the vicinity thereof.(6)Every work place in which drill machine is used shall be placed under the charge of a competent person or persons who shall once at least in every shift, examine every such work place with particular regards to -(i)clearance and whether free from any obstruction;(ii)the state of roof and sides;(iii)ventilation; and(iv)general safety(7)The competent person making the examination under sub-regulation (6) shall record the results thereof in a bound paged book kept for the purpose duly signed by the competent person and countersigned by the manger.
