Section 190(5) in The Coal Mines Regulations, 2017
(5)The manger shall fix, from time to time, the maximum number of shots that a shot-firer may fire in any one shift and such number shall be based on:(a)the time normally require to prepare and fire a shot in accordance with the provisions of these regulations;(b)the time required for that shot-firer to move between places where shots are fired;(c)the assistance, if any, available to him in the performance of his said duties; and shall not in any case exceed,-(i)in the case of a gassy seam of second or third degree or a fiery seam, forty, if a single shot exploder is used and eighty, if a multi-shot exploder is used;(ii)in the case of other seams, fifty, if a single-shot exploder is used and hundred, if a multishot exploder is used;(iii)in the case of opencast mines, sixty, if a single shot exploder is used or if blasting is done with ordinary detonators and one hundred and twenty, if a multi-shot exploder is used:Provided that where special conditions exist, the Chief Inspector may by an order in writing and subject to such conditions as he may specify therein, permit number of shots to be fixed in variance with the aforesaid provisions.
