Section 247(1) in The Coal Mines Regulations, 2011
(1)Where it appears to the Regional Inspector or the Chief Inspector that any person or class of persons employed in a mine is exposed to undue hazard by reason of the nature of his employment, he may, by a general or special order in writing, require the owner, agent or manager of the mine to supply to such person or class of persons, free of charge, gloves, goggles, shin guards, respirator or such other protective equipment as may be specified in the order.
