(2)The code of practice shall be framed with due regard to the type, size and capacity of the machinery or operation in use and prevailing local conditions and a copy of the same shall be submitted to the Regional Inspector, who may at any time, by an order in writing, require such modifications in the code as he may specify therein:Provided that in a mine where such machinery or operation is already in use, the aforesaid code of practice shall be framed and enforced within ninety days from the date of coming into force of these regulations.
