(1)Separate travelling roadways in the intake airways for persons to travel to and from their working places shall be provided.Provided that where a separate traveling roadway cannot be provided and persons have to travel along a part of haulage roadway, the following precautions shall be taken:(a)there shall be provided and maintained effective two way means of transmitting signals between the two ends of the part of the roadway where persons may travel;(b)the manager shall fix specific periods for traveling; and notices specifying these periods shall be posted prominently at the top and bottom of and also at all regular stopping places along the haulage roadway;(c)any person who of necessity has to travel along the roadway outside the period fixed for traveling shall not be allowed to do so unless and until a special signal has been given to the haulage engineman; and(d)inexperienced persons shall not be permitted to travel the roadway or part unless accompanied by an experienced person:Provided further that where the travelling roadways cannot be made in the intake air way, the matter shall be brought to the notice of the Regional Inspector who may permit in writing the use of travelling roadways other than in intake airways subject to the such conditions as he may specify therein.(2)Every travelling roadway shall -(a)be not less than 1.8 metres high throughout;(b)where the inclination exceeds 30 degrees from the horizontal, be provided with suitable steps or ladders;(c)where the inclination exceeds 45 degrees from the horizontal, be provided, in addition to steps or ladders, with handrails or ropes so as to ensure safe travel;(d)where the inclination exceeds 60 degrees from the horizontal, be provided, in addition to the steps or ladders and rails or ropes, with suitable platforms at intervals not exceeding 10 metres measured along the slope;(e)be provided with effective means of telecommunication facilities at suitable places; and(f)be provided with adequate number of digital display boards and communication ports through which any important message or information can be easily transmitted or broadcasted to persons working belowground or passing thereby.(3)Except for purposes of inspection, examination or repair, every person other than an official or a haulage attendant shall travel by the travelling roadway.(4)Where persons using a travelling roadway have to cross a conveyor or a haulage worked by mechanical means or gravity, a suitable cross-over or cross-under bridge or other suitable device approved in writing by the Regional Inspector shall be provided.(5)No haulage shall be used for the general conveyance of persons except with the permission in writing of the Chief Inspector and subject to such conditions as he may specify therein.(6)In case the traveling distance from the incline mouth or pit bottom exceeds one kilometer or the traveling is arduous, the owner, agent and manager shall provide suitable man-riding arrangement as approved by the Chief Inspector.
