.-(1) The quantity of drinking water to be provided in a mine or any part thereof shall be on a scale of at least [two litres] [ Substituted by G.S.R. 31, dated 29.12.1960.] for every person employed at any one time and such drinking water shall be readily available at conveniently accessible points during the whole of the working shift.(2)Where 100 persons or more are employed, either above ground or in open cast workings at any one time an Inspector may by order in writing require the drinking water to be effectively cooled by mechanical or other means available.(3)No charge shall be made for the drinking water so supplied.
