Section 126(4) in The Indian Electricity Rules, 1956
(4)In any coal-seam of degree second and degree third gassiness or the danger zone of oil-mine the supply shall be discontinued,-(a)immediately, if open sparking occurs;(b)during the period required for examination or adjustment of the apparatus, which would necessitate the exposing of any part liable to open sparking;(c)the supply shall not be reconnected until the apparatus has been examined by the electrical supervisor or one of his duly appointed assistants until the defect, if any, has been remedied or the necessary adjustment made;(d)a flame safety lamp shall be provided and maintained in a state of continuous illumination near an apparatus (including portable or transportable apparatus) which remains energised and where the appearance of the flame of such safety lamps indicates the presence of inflammable gas, the supply to all apparatus in the vicinity shall be immediately disconnected and the incident reported forthwith to an official of the mine; [and such apparatus shall be interlocked with the controlling switch in such a manner as to disconnect power supply automatically in the event of percentage of inflammable gas exceeding one and one quarter in that particular district:]Provided that where [apparatus] [ Substituted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).][for automatic detection of the percentage of inflammable gas or vapour are employed in addition to the flame safety lamps, such [apparatus] [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ][shall be approved by the Inspector of Mines and maintained in perfect order.
