(1)No person shall go into, or work, or be allowed to go into work in a drilling rig or work-over rig or rig building or rig dismantling or at such other place of work where there is a hazard from flying or falling objects unless he wears a helmet of a type and specification conforming to an Indian standard or an international standard adopted by the Bureau of Indian Standards through harmonisation, specified by the Chief Inspector of Mines by a general order notified in the Official Gazette:Provided that where no such standard exists, the Chief Inspector of Mines may on merit specify an international standard by general order notified in the Official Gazette:Provided further that the Chief Inspector of Mines may on merit specify any other international standard equivalent to the harmonised standard by general order notified in the Official Gazette:Provided also that such helmets shall not be used in the mine unless the same has been tested and passed the test as per the applicable standards and the manager has kept a record of the type, details of specification, reference of the particular standards, test criteria as per the standards and status of testing, place of testing, copies of test report and any other relevant details.(2)The owner, agent and manager of a mine shall ensure supply of helmet referred to in sub-regulation (1) at intervals not exceeding three years and shall at all times maintain a sufficient stock of helmets in order to ensure immediate supply as and when need for the same arise:Provided that when a helmet is damaged during its legitimate use, it shall be immediately replaced.(3)The owner, agent or manager of mine shall provide protective helmet free of charge.
