(3)Suitable arrangements shall be made for persons to descend and ascend by each of such means of access and egress; such as(a)where the shaft is more than 30 metres in depth, such arrangements shall be by mechanical means so installed and maintained as to be constantly available for use; and(b)where the incline is more than one and half kilo metres in length (one way) or the travel by persons is arduous, a suitable man-riding system approved in writing by the Chief Inspector shall be provided for persons to access and egress from the working of the mine:Provided that in case of any doubt as to whether any such arrangement referred to clause(a) or clause (b) is suitable or not, it shall be referred to the Chief Inspector for decision.
