Section 156(8)(a) in The Coal Mines Regulations, 2017

[Cites 0, Cited by 0] [Section 156(8)] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(8)(a) in The Coal Mines Regulations, 2017

(a)In every mine in which a mechanical ventilator is in use, the quantity of air shall, once at least in every fourteen days, be measured-

(i)in every main intake and return airway of every seam or section, as near as practicable to the entrance to the mine;

(ii)in every split, as near as practicable to the point at which the split commences;

(iii)in every ventilating district, as near as practicable to the point where the air is sub-divided at the end of a split and also where it enters the first working place; and

(iv)any other point that the Regional Inspector may, by an order in writing, specify,

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Union of India - Subsection

Section 156(8)(a) in The Coal Mines Regulations, 2017