Section 176(b) in The Coal Mines Regulations, 2011
(b)For the purpose of ascertaining whether any person proceeding belowground has in his possession any article referred to in clause (a), a competent person other than the banksman, if any, shall be appointed to search every such person immediately before he enters the mine and the competent person shall be on duty throughout the shift, and no duties other than those under this regulation and regulation 183(b) shall be entrusted to him.
