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[Cites 0, Cited by 0] [Section 196(2)] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(2)(c) in The Coal Mines Regulations, 2017

(c)where any part of a public road or railway lies within the danger zone, unless two persons are posted, one each in either direction at the two extreme points of such road or railway which fall within the danger zone who have, by an efficient system of telephonic communication or hooter or loudspeakers or other means intimated clearance of traffic to the shot-firer and have also warned the passersby and whenever possible the vehicle also, if any, which have passed by such road or railway.