(1)The owner, agent and manager of every mine shall establish a proper organisation for fire fighting in the mine by installing fire stations at surface and also on every main haulage roadway belowground at suitable places in the intake airway near the main shaft with adequate fire fighting equipment kept in every such fire station.(2)Sufficient number of plans shall be prepared showing the fire fighting equipment, the water mains, taps, fire-stations, pumping stations, ventilation system, escape route etc. and containing such other information as may be useful for the purpose of fighting fires, and up-to-date copies of these plans shall be kept available at suitable places both on the surface and belowground.(3)Adequate number of persons shall be trained in the use of fire-extinguishers and in fire fighting and such persons shall be made familiar With the position of all fire fighting equipments provided in the mine in general and near their places of work in particular.(4)The manager of every mine shall, with the approval of the Regional Inspector, frame standing orders containing the procedures that may be adopted in giving warnings of fire, timely withdrawal of personnel from the mine and for the conduct of fire fighting operation.
