Section 101(1) in The Coal Mines Regulations, 2011
(1)It shall be the duty of a competent person to examine carefully -(a)once at least in every 24 hours, every haulage engine, brake-wheel, rope and other appliance in use; and(b)once at least in every seven days, every track where the haulage is effected by means of mechanical power or gravity, and every safety contrivance fitted thereon.
