(1)Owner, agent and manager in consultation with the expert agencies shall flame suitable code of safe practices and standard operating procedures for development extraction, storage, transport and all other related operations, required for extraction of coal bed methane or abandoned mine methane or coal mine methane as the case may.(2)The code of safe practices and standard operating procedures shall be circulated to all the concerned persons and officials who shall ensure their compliance.(3)A copy of the code of safe practices and standard operating procedures so framed shall be sent to the Regional Inspector who may examine and modify the same if so require.(4)The work persons, staff and officials involved in coal bed methane or coal mine methane or abandoned mine methane project and activities shall be adequately trained.(5)Work persons, staff and officials involved in the coal bed methane or coal mine methane or abandoned mine methane project and activities shall not be changed normally unless replaced with equally trained and competent persons, staff or officials.Chapter-XVII Miscellaneous
