Section 202(2) in The Coal Mines Regulations, 2011
(2)In a gassy seam of the second or third degree, no explosive other than the permitted sheathed explosives or other explosives equally safe or any device or apparatus for breaking coal approved by the Chief Inspector shall be used, while in a gassy seam of the first degree, permitted sheathed explosives or permitted explosives or any device for breaking coal approved by the Chief Inspector in writing may be used:Provided that the Chief Inspector may by any order in writing and subject to such conditions as he may specify therein permit, in any gassy seam of the first degree, the use of any explosives other than the permitted explosives.
