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[Cites 0, Cited by 0] [Section 173(1)] [Section 173] [Entire Act]

Union of India - Subsection

Section 173(1)(c) in The Coal Mines Regulations, 2011

(c)The determination shall be made or samples of air taken, as the case may be, once at least in every seven days, so however that -
(i)if any determination shows the percentage of inflammable gas exceeding 0.8, determination shall be made or samples of air taken at intervals not exceeding hours for so long as such content exceeds that percentage and for the seven next following days, unless the Regional Inspector otherwise permits by an order in writing and subject to such conditions as he may specify therein; and
(ii)if the determination made during the 30 days immediately preceding any day have shown the percentage of inflammable gas to be below 0.6, it shall be sufficient to make such determination or take such samples, once in every 30 days for so long as such content does not exceed that percentage: