Section 141(4) in The Coal Mines Regulations, 2011
(4)During the whole time that any work of dealing with or sealing off a fire or heating belowground is in progress, -(a)a competent person shall be present on the spot throughout;(b)adequate precaution shall be taken to prevent danger to persons from any noxious, asphyxiating or inflammable gases, flame, steam and ejected or rolling down hot material, explosion of water gas, falling into crevices or pot holes, that may occur in the area on fire; and(c)there shall be kept available, at or near all places belowground:(i)adequate number of self-rescuers and at least two smoke helmets or other suitable apparatus for use in emergency;(ii)an apparatus for detecting carbon monoxide gas approved by the Chief Inspector; and(iii)a flame safety lamp or other means of detecting carbon dioxide gas and oxygen deficiency, approved by the Chief Inspector.
