Section 107(2) in The Coal Mines Regulations, 2011
(2)The owner, agent and manager of every mine, after consulting the safety committee of the mine and Internal Safety Organisation, shall determine all measures necessary to-(a)eliminate any recorded risk;(b)control the risk at source;(c)minimize the risk; and(d)in so far as the risk remains,(i)provide for personal protective equipment; and(ii)institute a program to monitor the risk to which employees may be exposed.
