Section 100(7) in The Coal Mines Regulations, 2011
(7)In case the belt conveyor is intended for the purpose of man-riding, the manager shall formulate a separate code of practice for safe installation, operation, maintenance and use of the belt conveyor for the said purpose in a specified location in the mine and shall submit the same to the Regional Inspector at least 90 days before the commencement of the installation of the said belt conveyor seeking permission for the said use and the Regional Inspector may at any time by an order in writing modify or revoke such permission as he may think fit in the interest of safety of persons using the same.
