247. Supply of other personal protective equipment.
(1)Where it appears to the Regional Inspector or the Chief Inspector that any person or class of persons employed in a mine is exposed to undue hazard by reason of the nature of his employment, he may, by a general or special order in writing, require the owner, agent or manager of the mine to supply to such person or class of persons, free of charge, gloves, goggles, shin guards, respirator or such other protective equipment as may be specified in the order.(2)The protective equipment provided under sub-regulation (1) shall be replaced free of charge by the owner, agent or manager whenever it is rendered unserviceable by legitimate use and in any other event, the replacement shall be made on payment of full cost.(3)If any dispute arises as to the life of any protective equipment, it shall be referred to the Chief Inspector for decision.
