Section 139(3) in The Coal Mines Regulations, 2011
(3)No person shall light a fire or permit a fire to be lighted in any working belowground :Provided that -(a)in the case of a gassy seam of the first or second degree, flame or electric welding or repairing apparatus may be used belowground if permitted by an order in writing of the manager and every such order shall specify the person who shall be in-charge of the apparatus; and it Shall be the duty of such person to bring the apparatus back to the surface when no longer required belowground; and(b)in the case of a gassy seam of third degree a flame or electric welding or repairing apparatus may be used belowground if prior permission in writing has been obtained from the Regional Inspector and subject to such conditions as he may specify therein.
