(4)Every person employed in a mine shall-(a)take reasonable care for their own safety and health and that of other persons who may be affected by their acts and omissions at work including the proper care and use of protective clothing, facilities and equipment placed at their disposal;(b)report forthwith to an official, any situation which he believes may pose a risk to his-safety or health or that of other persons, and which he may not be able to properly deal with himself; and(c)co-operate with the employer to permit compliance with the duties and responsibilities placed on the employer.
