Section 257(2) in The Coal Mines Regulations, 2011
(2)The plan referred to in sub-regulation (1) shall cover mine evacuations and include-(a)establishment of individual responsibilities for administering actions identified to implement an emergency response;(b)establishment of emergency communication systems, procedures and individual responsibilities for carrying out emergency communications;(c)a system in place to provide immediate notification to all persons affected by the emergency, including alarms in place which shall be capable of being seen and heard by everyone affected.(d)a procedure to allow for the safe, orderly immediate withdrawal of persons from the mine or area of danger, including training on emergency escape routes and procedures;(e)procedures in place to be followed by workers who remain to perform critical operations before they evacuate, which include-(i)the selection of only those personnel who have received special training to respond to critical operations and mine emergencies, including mine tires and explosions;(ii)having procedures in place to ensure the locations that are safe for persons who would not be immediately withdrawn; and(iii)having the personnel equipped with the necessary gas-detection, equipment and other equipment or tools necessary to respond to the critical operation at hand;(f)providing persons with particular risks with the equipment necessary for escape, such as self-contained self-breathing devices etc.;(g)a response team that is trained and equipped and immediately available to respond to fires or other hazards that create mine emergencies;(h)procedures to account for all workers after the emergency evacuation is complete; and(i)providing relevant information and training all personnel, at all levels, including regular exercises in emergency prevention, preparedness and response procedures and periodic emergency drills.
