(2)The emergency plan referred to in sub-regulation (1) shall be prepared after carrying out risk assessment of the activities in the mines with respect to -(a)fire;(b)blowout, explosion, ignition, influx of inflammable or noxious gas;(c)bursting of equipment, pipeline or uncontrolled escape of petroleum;(d)failure of structures;(e)chemical spillage;(f)natural calamities;(g)medical evacuation; and(h)any other emergencies.
