(1)The manager of every mine shall, before commissioning of any excavator or drilling machinery, other than hand held drills, frame and enforce a code of practice for every type of machinery to be used in the mine.(2)The codes of practice shall be framed with due regard to the type, size and capacity of the machinery in use and prevailing local conditions and a copy of the same shall be submitted to the Regional Inspector, who may at any time, by an order in writing require such modifications in the codes as he may specify therein:Provided that in mines where such machinery are already in use, the aforesaid codes of practice shall be framed and enforced within 90 days from the date of coming into force of these regulations.(3)The codes of practices shall cover -(a)examination and testing of the machinery before first use after installation, reinstallation, modification, alteration or repair;(b)schedule and nature of examination and testing of the machine, including its subassemblies, so as to ensure its safe operation;(c)the manner in which the records of examination shall be kept.(4)A copy of the codes of practice framed under sub-regulation (3) shall always be kept in the office of the mine.
