(1)No material or debris shall be allowed to accumulate in any level, drive, crosscut or any other part of the working below ground so as to impede the ventilation.(2)Every roadway in working below ground which is not adequately ventilated shall be fenced or barricaded so as to effectively prevent persons entering the same.(3)If any person becomes aware of any obstruction in, or interference with, or deficiency of, ventilation in any mine or part thereof, he shall -(a)if it falls within his power to remedy such obstruction, interference or deficiency, immediately take steps to do so; or(b)cease all work at that place, and shall forthwith inform his superior official of such obstruction, interference or deficiency.(4)Whenever there is any interruption of ventilation by the stoppage or any mechanical ventilator, including an auxiliary fan, installed below ground, the official in charge of the mine or part shall immediately take precautionary measures including withdrawal of men, if necessary against dangers that may arise out of non-compliance with the provisions of regulation 156, to restore the ventilation in the mine or part.(5)No person shall alter the general system of ventilation in any mine or part except with the authority of the manager:Provided that, in an emergency, an official of the mine may carry out such alteration as he may deem necessary for the safety of persons, but he shall as soon as possible inform his superior official and the manager about the same in writing.
