32. Duty and responsibility of competent person for well perforation.
(1)The competent person appointed or authorised under sub-regulation (1) of regulation 20 shall be responsible, under these regulations or orders made thereunder, for handling, transport and use of explosives in the mine in accordance with the Oil Industry Safety Directorate Standard, that is, OISD-STD-191 or its revised version.(2)The competent person for well perforation shall -(a)be responsible for the compliance by his assistants, if any, of such provisions and of any direction with a view to safety, which may be given to them by a superior official;(b)not hand over any explosive to any unauthorised person;(c)be present when shot is being charged and shall himself fire the shot; and(d)be responsible when a shot has misfired to see that the gun is safely disarmed.(3)The competent person shall maintain detailed record of the work performed by him.
