(1)After an explosion of inflammable gas or coal dust has occurred in a mine, only such persons as are authorised by the manager or by the principal official present at the surface, shall be allowed to enter the mine.(2)Where it is intended or proposed to reopen a mine or part thereof, which has been isolated, sealed off or flooded with water to deal with a fire or spontaneous heating, the owner, agent or manager shall not less than thirty days before the commencement of such work, give notice in writing of such intention or proposal to the Regional Inspector and the Chief Inspector.(3)Where it is intended to carry out any exploratory work in a mine or part belowground likely to contain irrespirable atmosphere,-(a)all work shall be done under rescue cover only;(b)no party of less than three persons shall be allowed to proceed to carry out such work; and(c)every such party shall carry a suitable apparatus approved by the Chief Inspector for detecting carbon monoxide gas and also an approved flame safety lamp.
