Section 129(3) in The Coal Mines Regulations, 2017
(3)At the entrance to every mine or district, one or more stations shall be fixed by the manager, and except in the case of a mine working in a continuous succession of shifts, no person other than the persons making the examination under sub-regulation (4) or an official shall pass beyond any such station until all the roadways and working places to which persons are required to have access, have been examined by the competent person in charge of the mine or district and found to be satisfactorily ventilated and in safe condition.
