Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] Union of India - Subsection Section 30(2) in The Mines Rules, 1955 (2)Where 100 persons or more are employed, either above ground or in open cast workings at any one time an Inspector may by order in writing require the drinking water to be effectively cooled by mechanical or other means available.
