Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 216 in The Coal Mines Regulations, 2017

216. Design, operation and maintenance of heavy earth moving machineries (HEMMs) including trucks, tippers and dumpers.

(1)Every shovel, dragline, dozer and surface miner shall be so designed as to afford the operator clear and uninterrupted vision all around.
(2)Every heavy earth moving machineries, including trucks and tippers, used in mine shall be fitted with such safety features or devices as the Chief Inspector may, from time to time, specify by a general order in writing.
(3)Truck mounted drill machines designed for tube well drilling for sources of water shall not be used and only proper type of blast hole drill machine, especially designed for mining purpose, shall be used in the mine.
(4)Every heavy earth moving machinery shall be under the charge of a competent person, authorised in writing by the manager, herein called the 'Operator' or 'Driver'.
(5)All persons employed or to be employed to operate heavy earth moving machinery shall be trained and their competency shall be evaluated by a Board constituted by the management, who shall be persons who are not connected with imparting of training:Provided that the training officer may be co-opted in the Board as observer.
(6)Only such fitters or mechanics possessing driver's or operator's license, shall be allowed to carry out test-run of heavy earth moving machineries.
(7)No person other than the operator or the manager or any person so authorised in writing by the manager shall be allowed to ride on a heavy earth moving machinery.