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Union of India - Section

Section 125 in The Oil Mines Regulations, 2017

125. Communication.

(1)The owner, agent or manager of the mine shall provide and maintain efficient means of communication and an alternative means of signalling in good working order between manned installations including the office of the manager and other places of work and wherever possible, provide the communication by radio telephone.
(2)The equipment for external communication shall be chosen on the basis of operational needs, type of activity and defined situations of hazard and accident.
(3)The communication equipment and associated power supply shall be designed and protected so as to remain functional in situations of hazard or accident.
(4)Where electrical signalling is used-
(a)adequate precautions shall be taken to prevent signal and telephone wires coming into contact with other cables and apparatus;
(b)the voltage used in any one circuit shall not exceed thirty volts;
(c)contact-makers shall be so constructed as to prevent accidental closing of the circuit; and
(d)bare conductors, where used, shall be installed in suitable insulators.