(1)Owner, agent and manager in consultation with the expert agencies, shall frame suitable code of safe practices and standard operating procedures for development, extraction, storage, transport and all other related operations, required for extraction of abandoned mine methane or coal mine methane as the case may be.(2)The code of safe practices and standard operating procedures shall be circulated to all the concerned persons and officials who shall ensure their compliance.(3)A copy of the code of safe practices and standard operating procedures so framed shall be sent to the Regional Inspector who may examine and modify the same if so require.(4)The work persons, staff and officials involved in exploration or recovery of coal mine methane or abandoned mine methane project and activities shall be adequately trained.(5)Work persons, staff and officials involved in exploration or recovery of coal mine methane or abandoned mine methane project and activities shall not be changed normally unless replaced with equally trained and competent persons, staff or officials.
