.-(1) At every rescue station there shall be provided and maintained for immediate use, apparatus and equipment as specified in Schedule I.(2)At every rescue room there shall be provided and maintained for immediate use, apparatus and equipment as specified in Schedule II.(3)At a belowground mine, where no rescue room is located, apparatus and equipment as specified in Schedule III, shall be maintained at the entrance of such mine.(4)Self-contained breathing apparatus provided at a rescue station and that at rescue rooms under it shall be of the same type and make.(5)The following apparatus and equipments provided in pursuance of sub-rules (1), (2) and (3), shall be of a type or standard approved by the Chief Inspector, namely:-(a)breathing apparatus;(b)smoke helmets and apparatus serving the same purpose;(c)reviving apparatus;(d)electric safety lamps and flame safety lamps;(e)gas detectors; and(f)self-rescuers.(6)All breathing apparatus and every flow meter shall be adjusted and tested and the purity of oxygen for use in breathing apparatus shall be tested in such manners as are laid down in Schedule IV.(7)In case of an accident in a belowground mine arising out of the use of any rescue apparatus, a written report thereof shall be sent, within 24 hours of such accident, by the manager of the mine to the Chief Inspector and Regional Inspector in Form II appended to mines rules.(8)In case of an accident in a rescue station or rescue room arising out of the use of any rescue apparatus, a written report thereof shall be sent, within 24 hours of such accident, by the Superintendent to the Chief Inspector and Regional Inspector in Form II aforesaid.(9)No absorbent charges, chemicals, self-rescuer and gas detector tubes shall be kept at a rescue station, rescue room or belowground mine for use beyond the expiry date, which shall be legibly marked on the boxes thereof.
