(1)If in a ventilating district, presence of inflammable gas is detected in any place, no shot-hole shall be charged, stemmed or fired in that place or in any other place situated on its return side till such place has been cleared of gas and declared safe.(2)Immediately before charging a shot-hole or a round of shot-holes, and again before firing the shots the shot-firer shall carefully test for inflammable gas at all places within a radius of eighteen meters of the place of firing.(3)No shot-hole shall be charged if any break is found therein, or if inflammable gas is found issuing therefrom.(4)If after charging a shot-hole, inflammable gas is found in any place within the radius specified in sub-regulation (2), no shot shall be fired until the place has been cleared of gas and declared safe.(5)No delay-action detonator shall be used, except with the previous permission in writing of the Chief Inspector and subject to such conditions as he may specify therein.
