Section 126(5) in The Indian Electricity Rules, 1956
(5)(i)In any part of a coal-seam of any degree of gassiness or in [any hazardous] [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ] [area of an oil-mine, if the presence of inflammable gas in the general body of air is found any time to exceed one and one quarter [per cent] [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ][, the supply of energy shall be immediately disconnected from all cables and apparatus in the area and the supply shall not be reconnected so long as the percentage of inflammable gas remains in excess of one and one quarter [per cent] [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ].[In an oil mine where concentration of inflammable gas exceeds 20% of its lowest explosive limit, the supply of electric energy shall be cut-off immediately from all cables and apparatus lying within 30 metres of the installation and all sources of ignition shall also be removed from the said area and normal work shall not be resumed unless the area is made gas-free:] [ Inserted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).][Provided that such disconnection shall not apply to intrinsically safe environmental monitoring scientific instruments.] [ Inserted by G.S.R. 466, dated 18.7.1991 (w.e.f. 17.8.1991).](ii)[ Any such disconnection or reconnection of the supply shall be noted in the log-sheet which shall be maintained in the form set out in Annexure XII and shall be reported to the Inspector. [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ]
