Section 200(2) in The Coal Mines Regulations, 2011
(2)In the case of an opencast working the shotfirer shall not charge or fire a shot-(a)unless he has taken the precautions laid down in sub-regu1ation (1);(b)unless sufficient warming by efficient signals or other means approved by the manager, is given over the entire area falling within a radius of 500 metres from the place of firing (hereinafter referred to as the danger zone) and that he has ensured that all persons within such area have taken proper shelter; and(c)where any part of a public road or railway lies Within the danger zone, unless two persons are posted, one in either direction at the two extreme points of such road or railway which fall within the danger zone who have, by an efficient system of telephonic communication or hooter or loudspeakers or other means approved by the Chief Inspector or Regional Inspector intimated clearance of traffic to the shotfirer and have also warned the passersby and whenever possible the vehicle a1so, if any, which have passed by such road or railway.
