(1)No machinery shall be operated otherwise than by or under the constant supervision of a competent person.(2)In a gassy seam of the second or third degree no person shall be appointed to supervise or operate any electrical machinery, apparatus or appliance other than a telephone or signaling device or an electric lamp or light, unless he holds a gas-testing certificate.(3)Every competent person shall whilst on duty be provided with and carry an approved flame safety lamp or any other apparatus for determination of inflammable gas as approved by the Chief Inspector and check for presence of inflammable gas in the atmosphere.(4)Every person in charge of any machinery, apparatus or appliance shall, before commencing work, ensure that it is in proper working order and if he observes any defect therein, he shall immediately report the fact to the manager, engineer or other competent person.(5)Every person in charge of an air-receiver shall ensure that no extra weight is added to the safety valves and that the permissible pressure of air is not exceeded.(6)A competent person or persons appointed for the purpose shall, once at least in every seven days, make a thorough inspection of all machinery and plant in use, and shall record the result thereof in a bound paged book kept for the purpose.(7)In respect of electrical machinery and plant, the competent person shall be an engineer or electrician holding qualifications specified in the Indian Electricity Rules, 1956.
