Section 152(9) in The Coal Mines Regulations, 2011
(9)A competent person shall, once at least in every 14 days during the rainy season and once at least in every 30 days during other periods of the year, examine every protective measure provided under sub-regulations (1), (2), (3), (4) and (5), whether in use or not, for their stability and a report of every such examination shall be recorded in a bound paged book kept for the purpose, duly signed and dated by the person making the examination and countersigned by the manager.
