(1)The owner of every mine shall ensure that-(a)all provisions made under the regulations and rules pertaining to oil mines framed under the Act are complied with;(b)all necessary measures are taken to eliminate or minimise the risks to health and safety of persons employed in mines;(c)safety management plan required under these regulations are formulated and implemented in every mine;(d)emergency plan specific to each mine required under regulation 102 is prepared for implementation in the event of an emergency;(e)first aid, appropriate transportation from the workplace and access to appropriate medical facilities is provided to every person who receives injury or suffers from illness at the workplace;(f)adequate training and re-training programs and comprehensible instructions on safety and health matters and on the work assigned are provided for workers, at no cost to them; and(g)all accidents and dangerous occurrences connected with mining operations are investigated and appropriate actions taken to prevent recurrence.(2)Where persons engaged in any operation of a mine are likely to be exposed to physical, chemical or biological hazards, the owner of the mine shall ensure that such persons are provided, at no cost to them, with suitable protective equipment, clothing as necessary and other facilities as required by these regulations.
