(1)The owner of every mine shall ensure that-(a)all provisions made under the regulations and rules pertaining to oil mines framed under the Act are complied with;(b)all necessary measures are taken to eliminate or minimise the risks to health and safety of persons employed in mines;(c)safety management plan required under these regulations are formulated and implemented in every mine;(d)emergency plan specific to each mine required under regulation 102 is prepared for implementation in the event of an emergency;(e)first aid, appropriate transportation from the workplace and access to appropriate medical facilities is provided to every person who receives injury or suffers from illness at the workplace;(f)adequate training and re-training programs and comprehensible instructions on safety and health matters and on the work assigned are provided for workers, at no cost to them; and(g)all accidents and dangerous occurrences connected with mining operations are investigated and appropriate actions taken to prevent recurrence.
