111. Notices .-(1) On or before the first day of February in every year, in respect of every mine or oil-field, returns giving the size and type of apparatus, together with such particulars in regard to circumstances of its use which may be required by the Inspector, shall be sent to the Inspector by the persons specified in rule 110 in the form set out in Annexure X or XI, whichever is applicable.
(2)The persons specified in rule 110 shall also give to Inspector not less than seven days' notice in writing of the intention to bring into use any new installation in a mine or oil-field giving details of apparatus installed and its location:Provided that in case of any additions or alterations to an existing low and medium voltage installation, immediate notice in writing shall be sent to the Inspector before such additions or alterations are brought into use.(3)This rule shall not apply to telecommunication or signalling apparatus.
