(1)Adequate general lighting arrangements shall be provided during working hours -(a)on the surface where the natural light is insufficient-(i)in every engine house;(ii)in the vicinity of every working shaft;(iii)at every open cast working;(iv)at every shunting or marshaling yard; and(v)at every place where persons have to work; and(b)belowground-(i)at every shaft landing and shaft bottom or siding which is in regular use;(ii)in every traveling roadway normally used by 50 or more persons during any shift:Provided that the provisions of this sub-clause shall be deemed to have been complied with where electric lamps or lights ate provided to every work person;(iii)at the top and bottom of every self-acting incline in regular use;(iv)at every place on haulage roadway, at which tubs are regularly coupled or uncoupled or attached to or detached from a haulage rope;(v)at every place at which tubs are regularly filled mechanically;(vi)at every room and place containing any engine, motor or other apparatus;(vii)at every place where any pillar is under extraction; and(viii)at every first aid station below ground :Provided that the lighting fixtures installed in a gassy seam of the second or third degree and in the blind ends of a gassy seam of the first degree which are not ventilated by a mechanical ventilator shall comply with the provisions of the Indian Electricity Rules, 1956.(2)The lighting provided in a mine shall, as far as possible, be so arranged as to prevent glare or eye strain.(3)Where electric energy is available at the mine, the lighting arrangement made under sub-regulation (1) shall be by electrical means.(4)Where electric lighting is used, an addition light or lamp having no connection with electric supply shall be kept continuously burning -(i)belowground, in every shaft bottom or landing in regular, use and in every engine room;(ii)on the surface, after dark, at the top of every working shaft and in every engine room; and(iii)in travelling roadway and escape routes.(5)Every electrical lamp-fitting shall be so constructed as to protect it from accidental damage and adequate precaution shall be taken to prevent lamps being damaged from shot-firing.(6)In addition to the lights required to be provided under this regulation, fluorescent or luminescent path finder or indicator of a type approved by the chief Inspector shall be provided all along the travelling roadway and if the escape route in the mine.
