(1)If in a ventilating district, presence of inflammable gas is detected in any place, no shothole shall be charged, stemmed or fired in that place or in any other place situated on its return side till such place has been cleared of gas and declared safe.(2)Immediately before charging a shothole or a round of shotholes, and again before firing the shots the shotfirer shall carefully test for inflammable gas at all places within a radius of 18 metres of the place of firing.(3)No shothole shall be charged if any break is found therein, or if inflammable gas is found issuing therefrom.(4)If after charging a shothole, inflammable gas is found in any place within the prescribed radius no shot shall be fired until the place has been cleared of gas and declared safe.(5)No delay-action detonator shall be used, except with the previous permission in writing of the Chief Inspector and subject to such condition as he may specify therein.
