(1)On the appearance of signs indicating that a well is blowing out, the manager of the mine shall ensure that all persons other than those whose presence is deemed necessary for controlling blowout are immediately withdrawn from the installation and suitable action is taken in accordance with the procedures formulated in the emergency plan prepared under regulation 102.(2)During the whole time that any work of controlling a blowout is in progress, the manager of the mine shall ensure that-(a)a competent person is present on the spot throughout;(b)an area within five hundred metre of the well on the down wind direction is demarcated as danger zone, and-(i)all electrical installations within the danger zone is de-energised to prevent the ignition;(ii)flameproof or intrinsically safe lamp or torch is only be used within the danger zone; and(iii)no naked light or vehicular traffic is permitted within the danger zone;(c)a competent person ascertains the condition of ventilation and presence of gas with a flameproof or intrinsically safe instrument so far as safety of person is concerned;(d)adequate number of self-contained breathing apparatus or any other apparatus of such make in accordance with the standards, that is, IS 10245 Part-2 or IS 10245 Part 1 of the Bureau of Indian Standards or its revised versions are available at or near the place for use in emergency; and(e)adequate fire-fighting facility is kept readily available for immediate use.
