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[Cites 0, Cited by 0] [Section 229] [Entire Act]

Union of India - Subsection

Section 229(7) in The Coal Mines Regulations, 2011

(7)Every work place in which drill machine is used shall be placed under the charge of a competent person or persons who shall once at least in every shift, examine every such work place with particular regards to -
(i)clearance and free from any obstruction;
(ii)the state of roof and sides;
(iii)ventilation;
(iv)general safety,
and the competent person making such examination shall record the results thereof in the bound paged book kept for the purpose duly signed by the competent person and countersigned by the manger.