112. Plans .-(1) A correct plan, on the same scale as the plan kept at the mine in fulfilment of the requirements of the Mines Act, 1952 (35 of 1952), shall be available in the office at the mine showing the position of all fixed apparatus and conductors therein, other than lights, telecommunication or signalling apparatus, or cables for the same.
(2)A similar plan on the scale not less than 25 cm. to a Km (1:4000) shall be kept by the manager or owner of one or more wells in any oil-field.(3)A similar plan on such scale as the Central Government may direct, showing the position of all electric supply lines, shall be kept in the office of any licensee or other person transmitting or distributing energy in a mine or oil-field.(4)The plans specified under the provisions of this rule shall be examined and corrected as often as necessary to keep them reasonably up-to-date. The dates of such examinations shall be entered thereon by the manager or owner of the mine or wells and such plans shall be available to the Inspector, or an Inspector of Mines at any time.
