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 79] [Entire Act]

Union of India - Subsection

Section 79(5) in The Coal Mines Regulations, 2017

(5)
(a)There shall be provided one or more brakes on the drum or the drum-shaft, which-
(i)if there are two cages or other means of conveyance shall hold such cages or other means of conveyance when the maximum torque is applied in either direction; and
(ii)if there is only one cage or other means of conveyance shall hold the loaded cage or other means of conveyance in midshaft when the maximum torque is applied downwards.
(b)At least one of the brakes shall be so designed that the brake remains at the 'on' position except when operated.
(c)Where the brake or brakes are power-operated, at least one of them shall be arranged to be applied automatically at all times if the power supply fails.
(d)The brake on the drum shall be used only for the purpose of keeping such drum stationary and not for lowering the cage or other means of conveyance, except in cases where the engine is to be worked at a very low speed as when examining the winding rope or the shaft.