Section 81(10) in The Coal Mines Regulations, 2017
(10)(a)In every shaft, there shall be provided an effective automatic contrivance to prevent overspeeding and overwinding, hereinafter called the 'Automatic Contrivance", which shall prevent the descending cage from being landedat the pit bottom or other permanent landing at a speed exceeding 1.5 meters per second and also control the movement of the ascending cage in such a manner as to prevent danger to persons riding therein.(b)The Chief Inspector may, by an order in writing, specify the maximum speed of winding in any shaft.(c)Test of every Automatic Contrivance and every brake shall be made by the engineer or other competent persons appointed for the purpose, in the following manner, namely:-(i)once at least in every seven days, by raising each cage or other means of conveyance, in turn, to pass the last control point above the topmost landing;(ii)once at least in every three months, by attempting to land the descending cage at excessive speed and for the purpose of this test, the setting of the Automatic Contrivance may be altered so that a pre-determined point in the shaft is regarded as the landing;(iii)the results of every such test shall be recorded in a bound paged book kept for the purpose, and shall be signed and dated by the person making the test.(d)Unless the Automatic Contrivance is in full and fixed engagement with the winding engine, it shall be fully engaged, either automatically or by the winding engineman, whenever persons are to be lowered or raised; and an automatic indicator to show that this has been done shall be provided in such a position as to be easily seen by the banksman.(e)The banksman shall not allow any person to enter a cage or other means of conveyance until the indicator shows that the Automatic Contrivance has been fully engaged.
