(5)where haulage is effected by one or more ropes, there shall be provided and maintained-(a)at the top of every inclined plane, at least one stop-block or other effective contrivance to arrest tubs from running or moving out of control;(b)at least one run away switch or other effective contrivance below the first stop-block or other effective contrivance at a distance greater than the length of a set or train of tubs:Provided that such distance shall not exceed the length of a set or train of tubs by more than 10 metres:Provided further that where the Regional Inspector, by an order in writing so requires, the stop-block and the run away switch or other effective contrivance shall be so inter-coupled that they do not remain simultaneously ineffective.(c)an attachment, behind an ascending tub or set or train of tubs, a back-stay, drag or other suitable contrivance for preventing the tub, set or train of tubs running back:Provided that where an endless rope or chain is used, the provisions of this clause shall be deemed to be satisfied if suitable automatic catches or other effective contrivance are provided at suitable intervals along the track to prevent the ascending tubs running back:Provided further that the Regional Inspector may, by an order in writing and subject to such conditions as he may specify therein, grant exemption from the operation of this clause on grounds that compliance with the provisions thereof are not reasonably practicable;(d)safety hooks, jazz-rails or other suitable contrivances to prevent runaway in the forward direction;(e)tub re-railers at intervals of not more than 250 metres:Provided that where a tub is re-railed manually, it shall either be detached from the rope or ropes or the haulage engine shall be stopped; and(f)on every haulage roadway exceeding 30 metres in length, effective means of transmitting signal by mechanical or electrical means, from every stopping place on the roadway to the place at which the machinery working the rope is operated:Provided that the Regional Inspector may, by an order in writing, require means of transmitting signals in the reverse direction also.(g)if any doubt arises as to whether any means of transmitting signal under clause (f) of sub-regulation (5) is effective or not, it shall be referred to the Chief Inspector for decision.
