Section 166(1) in The Coal Mines Regulations, 2017
(1)For the purpose of this regulation, inflammable gas shall be deemed to have been found or detected when it is indicated-(i)by a methane detector to be 0.1 per cent. or more in case of mine having degree one gassy seams;(ii)by a methane detector to be 0.5 per cent. or more in case of mine having degree two seams;(iii)by the lowered flame of a flame safety lamp or, where methane detectors are used, they indicate one and a quarter per cent. or more of inflammable gas in case of mine having degree three gassy seams.
