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Union of India - Section

Section 42 in The Oil Mines Regulations, 2017

42. Draw-works.

- The owner, agent and manager of a mine shall ensure that-
(a)the draw-works is fitted with a suitable device with its control near the driller's stand to stop the draw-works in case of an emergency;
(b)no draw-works is operated unless all guards are in position and maintained;
(c)the machinery is stopped for oiling and greasing if lubrication fittings are not accessible with guards in place;
(d)the brakes, linkage and brake flanges of draw-works are examined by a competent person once at least in every twenty four hours and if any defect is found during such examination, the draw-works are not used until such defect is remedied;
(e)the result of every such examination specified under clause (d)is recorded by the competent person making the inspection;
(f)the draw-works are provided with an automatic device which shall effectively prevent the travelling block from coming closer than two metres of the crown block on the one end and crashing on the rotary table at the other end;