Section 156(1) in The Coal Mines Regulations, 2011
(1)It shall be the duty of the owner, agent or manager of every mine to take such steps as are necessary to provide in all parts of the mine belowground which are not sealed off, adequate ventilation to clear away smoke, steam and dust, to dilute gases that are inflammable or noxious so as to render them harmless, to provide air containing sufficient oxygen and to prevent such excessive rise of temperature or humidity which may be harmful to the health of persons.
