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Union of India - Section

Section 114 in The Oil Mines Regulations, 2017

114. Working and examination of machinery.

(1)No machinery shall be operated by any person, otherwise than by or under the constant supervision of a competent person.
(2)Every person in charge of a machinery, apparatus or appliance shall before commencing work ensure that it is in proper working order and if he observes any defect therein, he shall immediately report the fact to the installation manager or other competent person.
(3)Every person in-charge of an air-receiver shall ensure that no extra weight is added to the safety valves and that the permissible pressure of the air is not exceeded.
(4)A competent person or persons appointed for the purpose shall, once at least in every seven days, make an inspection of all machinery and plant in use, and shall record the result thereof.
(5)The electrical machinery and plant shall be under the charge of competent person holding a valid electrical supervisor's certificate of competency, covering mining installation issued under the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010.Chapter - XGeneral Safety Provision