Section 88(10) in The Coal Mines Regulations, 2011
(10)No winding rope which has been in use for more than three and half years shall be used for winding purposes:Provided that where the Regional Inspector is satisfied that due to sparing use any such rope is in good condition even after the expiry of the said period, he may, by an order in writing and subject to such conditions as he may specify therein, allow the use of such rope for a longer period:Provided further that where the Regional Inspector is of the opinion that any rope has become unsafe for use in a shaft before the expiry of the period of three and a half years aforesaid, he may, by an order in writing, prohibit the use of such rope for winding purposes:Provided also that an appeal against any order of prohibition of the Regional Inspector for use of the rope before expiry of three and half years may be preferred to the Chief Inspector.
