Section 160(1) in The Coal Mines Regulations, 2011
(1)The manager of every mine in which a mechanical ventilator other than an auxiliary fan is installed shall submit to the Regional Inspector in the case of a new installation, within 30 days of the installation, standing orders specifying the action that shall be taken with respect to the withdrawal of persons from the mine or part thereof in the event of a stoppage of the ventilator.
