(1)The owner, agent or manager of a mine while acquiring any approved type of machinery, equipment, apparatus, device, lamp light, materials, etc. shall ensure that they conform to approved specifications in all respects and shall also, be responsible for maintaining them as per the approved standard.(2)A copy of approval of every approved machinery, equipment and device being used shall be kept at the office of the mine.(3)Where machinery is used for lifting, pulling, drilling, other than by hand held drill, dinting, ripping, cutting, loading, hauling, dumping; etc., safe code of practices Separately for each type of machinery with respect to the method of work, shall be framed by the person authorised for the purpose, containing codes for the control and guidance of persons employed for the erection, installation, operation, repairs, maintenance, dismantling and transportation of such machinery, and ancillary equipments as well as for the prevention of accident and to provide for the safety, health, convenience and discipline of the persons so employed and the engineer authorised for the purpose shall be responsible for the implementation of above safe code of practices.(4)Where surface transportation and handling machinery including coal handling plants, repair sheds or workshops are provided, safe code of practices for their erection, installation, operation, repairs, maintenance, dismantling and transportation of such maChinery, plants and ancillary equipments as well as for the prevention of accident and to provide for the safety, health, convenience and discipline of the persons so employed shall be framed by the person authorised for the purpose, and the engineer authorised for the purpose shall be responsible for the implementation of above safe code of practices.
