.-(1) At every belowground mine where, more than 100 persons are ordinarily employed belowground and there is no rescue station within its radius of 35 kms., the owner shall establish and maintain on surface close to mine entrance a rescue room:Provided that it may be sufficient to provide one rescue room for a number of mines belonging to the same owner where-(a)the total number of persons ordinarily employed in belowground workings of all such mines does not exceed 5000; and(b)the mines are situated within radius of 35 kms. from and connected by road with the rescue room:Provided further that the Chief Inspector may permit the owner of a group of mines having the total number of persons ordinarily employed belowground in excess of 5000, to use the rescue room as a rescue station excepting the functions of imparting initial training in rescue work, if such rescue room is-(a)equipped with requisite additional rescue apparatus including at least 15 extra sets of two hours self-contained breathing apparatus; and(b)placed under the charge of a person holding the qualifications prescribed under rule 8 and a minimum of five rescue trained persons of whom at least one shall hold the qualifications prescribed under rule 10, are posted thereat.(2)Notwithstanding anything contained in sub-rule (1), in the case of belowground coal mines having a fiery seam or gassy seam of second or third degree, the Chief Inspector may, for reasons to be recorded in writing require the owner to establish and maintain a rescue room irrespective of the number of persons ordinarily employed belowground therein.(3)At each rescue room, there shall be appointed such number of rescue trained persons as may be necessary and one of them possessing the qualifications specified in rule 10 shall be made incharge of the rescue room. At least one rescue trained person shall always be in attendance at the rescue room.
