(1)Every person employed in a mine shall comply with the provisions of the Act and of the regulations and orders made thereunder and to any order or direction issued by the manager or an official of the mine with a view to the safety or convenience of persons, not being inconsistent with the Act and these regulations; and he shall not neglect or refuse to obey such orders or directions.(2)Every person shall comply with the safety directives and be conversant with the safety instructions issued from time to time by the manager, deputy manager or installation manager of the mine.(3)Before beginning work, every person shall examine his place of work and the equipment that he is to use and shall forthwith report to his superior any dangerous defect that he may discover.(4)Every person shall make use of all safeguards, safety devices and other appliances provided for his protection or the protection of others.(5)Except in an emergency, no person unless duly authorised shall interfere with, remove, alter or displace any safety device or other appliance provided for his protection or the protection of others or interfere with any method or process adopted with a view to avoid accidents and injuries to health.(6)No person shall, while on duty-(a)throw any stone or other missile with intent to cause injury; or(b)fight or behave in a violent manner; or(c)impede or obstruct any other person in the discharge of duties; or(d)offer or render any service or use any threat, to any other person with a view to prevent the other person from complying with the provisions of the Act or the regulations, or orders made thereunder or from performing duties faithfully.(7)No person shall sleep or take rest in a dangerous place such as scaffolds, derrick floor or cranes or in the vicinity of dangerous or toxic substances, machinery, boilers, vehicles and heavy equipment.(8)Every person shall wear protective equipment and clothing suited to his duties and to the weather conditions.(9)Every person receiving any injury or notice any injury in the course of his duty shall, as soon as possible, report the same to an official or the competent person in-charge of a first-aid station, who shall arrange for the necessary first-aid to the injured person.(10)No person shall, except with the authority of an official, remove or pass through any fence, guard barrier or gate, or remove any danger signal.
