(1)No person shall cut or remove coal from or in the vicinity of any place unless it is his authorised working place.(2)Every person shall-(a)carefully examine his working place before commencing work and also at intervals during the shift; and(b)if any dangerous condition is observed, cease all work at that place and shall either take immediate steps to remove such danger or inform an official or the competent person in charge of the mine or district.(3)Where several persons are working together and one of them is in-charge, the examination required under sub-regulation (2) shall be made by the person in-charge.(4)Every person cutting coal and every person operating a coal-cutting machine or any other cutting or loading machine in any place shall ensure that the dimensions of that place do not exceed the dimensions specified in that behalf by these regulations.(5)No person shall carry or be permitted to carry any load along a road or footpath having an inclination of 30 degrees or more from the horizontal.(6)Every road or footpath, along which loads are carried by human agency, shall comply with the following requirements, namely: -(i)its breadth shall not be less than one meter; and(ii)at every place where the inclination exceeds 15 degrees from the horizontal, level steps shall be provided such that the vertical height of every step does not exceed 0.18 meter and the distance from the edge to the back is not less than 0.35 meter.Explanation.- For the purposes of this sub-regulation, gang-planks used for loading purposes shall not be deemed to be part of a footpath, provided that every gang-plank shall be so inclined or constructed as to give a secure foot-hold.(7)No person shall be employed to lift, carry or move a load so heavy as is likely to cause bodily injury or injury to health of that person and in case of any doubt as to whether risk of bodily injury or injury to health is involved, it shall be referred to the Chief Inspector for decision.(8)Every person shall ensure that tools, wood, stones, or other articles are not put down or allowed to remain, in or near a shaft or dip gallery where work is going on, in such position as may result in their falling into the shaft or gallery.(9)No person shall work or be permitted to work alone in any remote part of a mine where, if any accident occurred he would not soon be discovered or assisted.(10)No inexperienced person shall be employed in the mine for any work whereby he or other persons can be seriously endangered except under the supervision and guidance of an experienced person.
