Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(5) in The Coal Mines Regulations, 2017

(5)
(a)There shall be provided and maintained-
(i)two separate means of interchanging distinct and definite signals between the bottom and the top of the shaft; and
(ii)efficient means for transmitting such signals from the top of the shaft to the winding engineman.
(b)The signaling appliances shall be examined by a competent person once at least in every twentyfour hours and the result of every such examination shall be recorded in a bound paged book kept for the purpose and shall be signed and dated by the person making the examination.
(c)Except with the permission in writing of the Chief Inspector and subject to such conditions as he may specify therein, the following code of signals shall be used and observed in signaling-
One Rap Stop when engine in motion
One Rap Take Up Slack when engine at rest.
One Rap Raise Slowly  
Two Raps Lower  
Three Raps Take Up Slack when men are riding:
Provided that, any other signals shall be in addition to, and shall not interfere with the foregoing.
(d)A printed copy of the code of signals, including additional signals, if any, shall be posted prominently at the top of the shaft and also in the winding engine room.
(e)Except while riding in a bucket or other means of conveyance, no person other than the person authorised in writing by the manager, shall give any signal.