(1)No person shall enter or be permitted to enter any cellar, sump, pit or any confined space or zone "0" hazardous area or the area where a flare has accidentally extinguished unless it has been examined by a competent person and found to be gas free.(2)Where any examination made under sub-regulation (1) shows the concentration of flammable gas in excess of the limit specified for the purpose under the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010, the supply of electric energy shall be cut off immediately from all cables and apparatus lying within thirty metre of the installation and all sources of ignition shall be removed from the said area and normal work shall not be resumed unless the area is made gas-free.(3)The manager of the mine shall provide fixed gas detection system for hydrocarbons and hydrogen sulphide gas, if present, at suitable locations in gas collection station and gas compression plant where there is likelihood of hazard due to gas leakage to continuously monitor the presence of flammable or toxic and to alert persons and initiate action manually or automatically to minimise the probability of exposure of persons and consequences of fire.(4)For the production installation other than those specified under sub-regulation (3) the manager of the mine shall take decision for provision of fixed gas detection system based on assessment of risk due to gas leakage and he shall maintain a record of every such decision along with sufficient justification.(5)The manager of the mine shall provide portable gas detectors for hydrocarbons and hydrogen sulphide gas, if present, at the installation to ascertain the presence of gases before issuing work permit and for use in areas not covered by fixed gas detection system.(6)On detection of hydrogen sulphide gas, every persons on and near the well head, drill floor, shale shaker area, mud pump and tank shall put on suitable escape breathing apparatus of standards, that is, IS 10245 Part 1 or IS 10245 Part 2 of the Bureau of Indian Standards.(7)Every person other than those required for control measures shall be withdrawn to a safe area.(8)No normal operation shall be resumed unless checks with hydrogen sulphide gas detectors is made and the area has been examined and declared gas free by the installation manager.(9)The installation manager shall record and maintain at the installation, the particulars of every occurrence as to where and when the flammable gas was found, when it was removed, and the percentage thereof.
