240. Use, supply and maintenance of protective footwear.
(1)No person shall go into, or work, or be allowed to go into, or work in a mine, unless he wears a protective footwear of such type as may be approved by the Chief Inspector by a general or special order in writing.(2)The protective footwear referred to in sub-regulation (1) shall be supplied free of charge, at intervals not exceeding six months, by the owner, agent or manager of a mine, who shall at all times maintain a sufficient stock of protective footwear in order to ensure immediate supply as and when need for the same arises.(3)Where a footwear is provided otherwise than as specified in this regulation, the supply shall be made on payment of full cost.(4)The owner, agent or manager of a mine shall provide at suitable places in the mine dubbing and revolving brushes or make other suitable alternative arrangements for the cleaning of protective footwear by the persons using them:Provided that it shall be the responsibility of the person supplied with the protective footwear to arrange the repair of the same at his own cost.
