Section 158(1) in The Coal Mines Regulations, 2011
(1)In every gassy seam of the second or third degree, the following provisions shall have effect in relation to the installation belowground of booster fans:-(a)No booster fan shall be installed belowground in the mine unless the manager is satisfied, as a result of a survey of the ventilation of every part of the mine liable to be affected, that such installation is necessary or expedient for the proper ventilation of the mine and that it should be installed.(b)Seven days' prior notice of every such installation under clause (a), together with particulars of the survey aforesaid, shall be sent to the Regional Inspector.Explanation. - The shifting of a booster fan from one place to another shall be deemed to be an insta1lation of a booster fan for the purposes of this regulation.