Section 196(2) in The Coal Mines Regulations, 2017
(2)In the case of an opencast working, the shot-firer shall not charge or fire a shot-(a)unless he has taken the precautions laid down in sub-regulation (1);(b)unless sufficient warning, by efficient signals or other means approved by the manager, is given over the entire area falling within a radius of 500 meters from the place of firing (hereinafter referred to as the danger zone) and also he has ensured that all persons within such area have taken proper shelter;(c)where any part of a public road or railway lies within the danger zone, unless two persons are posted, one each in either direction at the two extreme points of such road or railway which fall within the danger zone who have, by an efficient system of telephonic communication or hooter or loudspeakers or other means intimated clearance of traffic to the shot-firer and have also warned the passersby and whenever possible the vehicle also, if any, which have passed by such road or railway.
