- In every mine the following provisions shall have effect, namely:-(a)No person shall have in his possession belowground any cigar, cigarette, biri, mobile phone or other smoking apparatus, or any match or other apparatus of any kind capable of producing a light, name or spark:Provided that nothing in this clause shall be deemed to prohibit the use belowground of any apparatus for the purpose of shot firing or of relighting safety lamps, of a type approved by the Chief Inspector.(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.(c)The competent person so appointed shall make a thorough search for the articles referred to in clause (a) and in particular shall -(i)search or tum out all pockets;(ii)pass his hand over all clothing; and(iii)examine any article in the possession of the person searched.(d)If the competent person suspects that the person searched is concealing any articles he shall detain him, and as soon as possible refer the matter to the manager or assistant manager and no such person shall be allowed to enter the mine until the manager or other superior official is satisfied that the person has no such article in his possession.
