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Union of India - Section

Section 121 in The Indian Electricity Rules, 1956

121. Disconnection of supply .-(1) Properly constructed switchgear for disconnecting the supply of energy to a mine or oil-field shall be provided [* * *] at a point approved by the Inspector. During the time any cable supplying energy to the mine from the aforesaid switchgear is live, a person authorised to operate the said switchgear shall be available within easy reach thereof:

[Provided that in the case of gassy coal seam of degree II and degree III, the main mechanical ventilator operated by electricity shall be interlocked with the switchgear so as to automatically disconnect the power supply in the event of stoppage of main mechanical ventilator.] [ Inserted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).]
(2)When necessary in the interest of safety, appropriate apparatus suitably placed, shall be provided for disconnecting the supply from every part of a system.
(3)Where considered necessary by the Inspector in the interest of safety, the apparatus specified in sub-rule (2) shall be so arranged as to disconnect automatically from the supply any section of the system subjected to a fault.
(4)Every motor shall be controlled by switchgear which shall be so arranged as to disconnect the supply from the motor and from all apparatus connected thereto. Such switchgear shall be so placed as to be easily operated by the person authorised to operate the motor.
(5)[ Whenever required by the Inspector the motor shall be controlled by a switchgear to disconnect automatically the supply in the event of conditions of over-current, over-voltage and single phasing.] [ Inserted by G.S.R. 137, dated 29.1.1983 (w.e.f. 12.2.1983).]