(1)A contractor deployed in a mine for any work shall-(a)establish effective ongoing communication and co-ordination between appropriate levels of supervisors, officials and senior officials of the mine prior to commencing work, which shall include provisions for identifying hazards and the measures to eliminate and control risks;(b)ensure arrangements for reporting work related injuries and diseases, ill-health and incidents among the contractor's workers while performing work in the mine;(c)provide relevant workplace safety and health hazard awareness and training to their workers prior to commencing work and as the work progresses as necessary; and(d)ensure compliance of the provisions of the Act and the rules and regulations framed thereunder.(2)When deploying contractors, the owner, agent and manager of every mine shall ensure that-(a)the same safety and training requirements apply to the contractors and their workers as to the workers of the establishment;(b)where required, only such contractors are deployed who have been duly registered or held licenses; and(c)the contract specify safety and health requirements and sanctions and penalties in case of noncompliance and such contract shall include the right for mine officials to stop the work whenever a risk of injury is apparent and to suspend operations until the necessary remedies have been put in place.
