(1)No person, whilst handling explosives or engaged or assisting in the preparation of charges or in the charging of holes, shall smoke or carry or use a mobile phone or light other than an enclosed light, electric torch or lamp.(2)No person shall take any mobile phone or light other than an electric torch or an enclosed electric lamp into any explosive magazine or store or premises.(3)The owner, agent or manager shall take adequate steps to prevent pilferage of explosives during its storage, transport and use in the mine.(4)No person shall have explosives in his possession except as provided for in these regulations or hide or keep explosives in a dwelling house.(5)Any person finding any explosives in or about a mine shall deposit the same in the magazine or store or premises and every such occurrence shall be reported to the manager in writing.(6)Shot-firers and their helpers shall-(a)not use battery operated watches, mobile phone, synthetic clothes and socks;(b)use only conductive type of foot-wears; and(c)in case of leather shoes or boots, the sole shall also be of leather and without hobnails.
