(1)No person shall be appointed as a winding engineman unless he holds an Engine Driver's Certificate:Provided that this sub-regulation shall not apply to the driver of an electrical winding engine upto thirty horsepower or a steam or compressed air winding engine which has cylinders not exceeding eighteen centimeters in diameter and which is not used for raising or lowering of persons.Provided further that, after coming into force of these regulations, a First or Second Class Engine Driver's Certificate granted under regulation 12 of the Coal Mines Regulations, 1957, shall, each be also deemed to have been granted as an Engine Driver's Certificate under regulation 11 of these regulations.
