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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Oil Mines Regulations, 2017

(1)The owner, agent or manager of every mine shall appoint a fire officer for fire fighting and to assist the manager on fire prevention measures:Provided that, where in a mine, the owner, agent or manager of the mine is of the opinion that, due to large size of the mine, or due to large number of installations in the mine, or due to other conditions existing in the mine, it is not possible for one fire officer to attend to his duties effectively by himself, the owner, agent or manager of the mine shall appoint such additional number of fire officers, clearly specifying their areas of jurisdiction, as may be adequate in carrying out duties effectively.