(1)No timber or other combustible material shall be used in the construction of, or in connection with, any shaft lining or any room housing any machinery or apparatus belowground.(2)Wood cuttings Shall not be left in any working belowground, but shall be removed to the surface at the end of every shift.(3)No person shall light a fire or permit a fire to be lighted in any working belowground :Provided that -(a)in the case of a gassy seam of the first or second degree, flame or electric welding or repairing apparatus may be used belowground if permitted by an order in writing of the manager and every such order shall specify the person who shall be in-charge of the apparatus; and it Shall be the duty of such person to bring the apparatus back to the surface when no longer required belowground; and(b)in the case of a gassy seam of third degree a flame or electric welding or repairing apparatus may be used belowground if prior permission in writing has been obtained from the Regional Inspector and subject to such conditions as he may specify therein.(4)No person shall leave a portable light or lamp belowground unless he has placed it in-charge of some other person remaining therein.(5)At the end of a shift, unless the mine is worked by a continuous succession of shifts, after all persons have left the mine, all lights shall be extinguished and all power cut off.(6)Provision shall be made to prevent an outbreak of the fire belowground or the spread of fire from any part of the same mine or from any adjoining mine, and adequate steps shall be taken to control or isolate any such fire or heating that may occur.(7)All unused working connected to the surface though a walkable entrance which is not permanently closed, Shall once at least in every 30 days be inspected by a competent person for signs of illicit distillation of liquor and a report of every such inspection Shall be recorded in a bound paged book kept for the purpose, duly signed and dated by the person making the inspection.
