Section 107(1) in The Coal Mines Regulations, 2011
(1)The owner, agent and manager of every mine shall-(a)identify the hazards to health and safety of the persons employed at the mine to which they may be exposed while at work;(b)assess the risks to health and safety to which all employees may be exposed while they are at work;(c)record the significant hazards identified and risks assessed;(d)make those records available for inspection by the employees; and(e)follow an appropriate process for identification of the hazards and assessment of risks.
