202. Conditions requiring use of permitted explosives.
(1)Notwithstanding anything contained in these regulations, no shots shall be charged or fired in the belowground working if the explosive used is not a permitted explosive, except in-(a)a stone-drift, if it does not contain dry coal dust; and(b)a shaft which is in the course of being sunk.(2)In a gassy seam of the second or third degree, no explosive other than the permitted sheathed explosives or other explosives equally safe or any device or apparatus for breaking coal approved by the Chief Inspector shall be used, while in a gassy seam of the first degree, permitted sheathed explosives or permitted explosives or any device for breaking coal approved by the Chief Inspector in writing may be used:Provided that the Chief Inspector may by any order in writing and subject to such conditions as he may specify therein permit, in any gassy seam of the first degree, the use of any explosives other than the permitted explosives.(3)Notwithstanding anything contained in sub-regulation (1), if blaming is done in any stone drift or sinking shaft within five metres of any coal seam or in coal measure drifts or staple shaft from one seam to another only permitted explosives of such types as may be required by the Chief Inspector shall be used:Provided that in case of special difficulties, the Chief Inspector may exempt any stone drift or sinking shaft from the provisions of this sub-regulation subject to such conditions as he may specify therein.
