(1)No person shall go into, work or be permitted to go into or work belowground in any mine unless he is provided with and carries with him a self-rescuer of such type as may be approved by the Chief Inspector by a general or special order in writing.(2)If such a self-rescuer is accidentally damaged during use or goes out of order or becomes unserviceable or having exceeded its specified life, or has been used, the owner, agent or manager shall immediately replace such self-rescuer.(3)The owner, agent or manager or every mine where self-rescuers are to be used, shall:-(a)at all times keep sufficient stock of self-rescuers so that they are readily available whenever needed;(b)provide, at the mine, adequate arrangements for cleaning, maintenance and inspection of self-rescuers;(c)ensure that every person who may be required to use self-rescuer under sub-regulation (1) undergoes a course of training in the use of self-rescuer, as may be specified by the Chief Inspector by a general or special order in writing.
