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] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(4) in The Coal Mines Regulations, 2011

(4)The diameter of the drums or sheaves of the winding engine, and of the pulleys and sheaves used in connection with the winding shall, unless otherwise permitted in writing by the Chief Inspector and subject to such conditions as he may specify therein, be not less than 80 times the diameter of the rope in the case of winding installations installed before the 25th day of October, 1955 and not less than 100 times the diameter of the rope in other cases:Provided that the Chief Inspector may, by an order in writing, require that in the case of any specified winding installation installed before the date aforesaid, the diameter of the said drums, pulley or sheaves shall not be less than such size, upto 100 times the diameter of the rope, as he may specify in the order.