.-(1) The abstracts of the Act as given in the Fifth Schedule shall be posted up outside the office of every mine in English, Hindi and either in the language of the district in which the mine is situated or the language understood by a majority of the persons employed in the mine.(2)The bye-laws shall be posted up in the manner required by sub-section (5) of section 61, in English, Hindi and either in the language of the district in which the mine is situated or the language understood by a majority of the persons employed in the mine:Provided that the Chief Inspector may require the abstracts and the bye-laws to be posted up in any Indian language other than the language of the district in which the mine is situated or the language understood by a majority of the persons employed in the mine.(3)Every notice required to be posted up under these rules shall be in English, Hindi and either in the language of the district in which the mine is situated or the language understood by a majority of the persons employed in the mine.(4)The abstracts, bye-laws and notices required to be posted up by the Act, regulations and rules shall be maintained in a clear and legible condition.
