Section 212(3) in The Coal Mines Regulations, 2011
(3)The Chief Inspector may, from time to time by notification in the Official Gazette, specify appliances, equipment, machinery, or other material, that are or may be used in a mine, which shall be of such type, standard and make as approved by the Chief Inspector by a general or special order, and where any such appliance, equipment, machinery or other material had been specified by the Chief Inspector, any such appliance, equipment, machinery, or material, other than that approved by the Chief Inspector as aforesaid, shall not be used in any mine.
