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Union of India - Section

Section 161 in The Coal Mines Regulations, 2011

161. Splits and airways.

(1)For the purposes of ventilation, every mine shall be divided into such number of districts or splits as to ensure that separate current of fresh air is made available in every such district or split.
(2)The intake air shall be so arranged as to travel away from all stagnant water.
(3)In every ventilating district there shall be provided two main intake airways one of which shall be used as a travelling roadway:Provided that if the Regional Inspector is satisfied that compliance with this regulation is not reasonably practicable, he may, by an order in writing and subject to such conditions as he may specify therein, grant exemption from the provisions thereof.
(4)Every connection between a main intake airway and a main return airway shall until it is no more required and has been sealed off, be provided with at least two doors so spaced that whenever one door is opened, the other door can be kept closed and steps shall be taken to ensure that at least one of the doors is always closed.Provided that any such connection which is no more required shall be effectively sealed;