Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2) in The Coal Mines Regulations, 2011

(2)Every travelling roadway shall -
(a)be not less than 1.8 metres high throughout;
(b)where the inclination exceeds 30 degrees from the horizontal, be provided with suitable steps or ladders;
(c)where the inclination exceeds 45 degrees from the horizontal, be provided, in addition to steps or ladders, with handrails or ropes so as to ensure safe travel;
(d)where the inclination exceeds 60 degrees from the horizontal, be provided, in addition to the steps or ladders and rails or ropes, with suitable platforms at intervals not exceeding 10 metres measured along the slope;
(e)be provided with effective means of telecommunication facilities at suitable places; and
(f)be provided with adequate number of digital display boards and communication ports through which any important message or information can be easily transmitted or broadcasted to persons working belowground or passing thereby.