Section 252(1) in The Coal Mines Regulations, 2017
(1)The owner, agent and manager of every mine shall have a comprehensive programme in place to respond to any injury, illness or emergency that may occur at each mine including foreseeable industrial and natural disasters which shall include immediate first-aid treatment, medical treatment, transportation and evacuation of injured persons procedures to respond to emergencies that arise at the mine and make arrangements for the rescue of persons incapacitated or trapped in coal mines.
