(1)Subject to the provisions of Indian Electricity Rules, 1956 relating to the use of electric energy in parts of mines in which inflammable gas is likely to occur in quantity sufficient to be indicative of danger, electric lighting from a source of supply external to the lighting unit may be used -(a)on any roadway or place ventilated by intake air; and(b)on any other roadway or place not within 270 metres of the nearest face.(2)In every mine or part thereof to which regulation 172 applies, every electrical lighting apparatus shall be of a type approved by the Chief Inspector:Provided that electric lighting from a source of electric power enclosed in the lighting unit, electric lights which are fittings or accessories to machinery or electrical plant including signaling apparatus, and any other means of lighting not specifically mentioned in this regulation, may be used in the mine if so permitted by the Chief Inspector by an order in writing and subject to such conditions as he may specify therein.
