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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Mines Rescue Rules, 1985

(2)Notwithstanding anything contained in sub-rule (1), in the case of belowground coal mines having a fiery seam or gassy seam of second or third degree, the Chief Inspector may, for reasons to be recorded in writing require the owner to establish and maintain a rescue room irrespective of the number of persons ordinarily employed belowground therein.