Section 179(1) in The Coal Mines Regulations, 2011
(1)Adequate general lighting arrangements shall be provided during working hours -(a)on the surface where the natural light is insufficient-(i)in every engine house;(ii)in the vicinity of every working shaft;(iii)at every open cast working;(iv)at every shunting or marshaling yard; and(v)at every place where persons have to work; and(b)belowground-(i)at every shaft landing and shaft bottom or siding which is in regular use;(ii)in every traveling roadway normally used by 50 or more persons during any shift:Provided that the provisions of this sub-clause shall be deemed to have been complied with where electric lamps or lights ate provided to every work person;(iii)at the top and bottom of every self-acting incline in regular use;(iv)at every place on haulage roadway, at which tubs are regularly coupled or uncoupled or attached to or detached from a haulage rope;(v)at every place at which tubs are regularly filled mechanically;(vi)at every room and place containing any engine, motor or other apparatus;(vii)at every place where any pillar is under extraction; and(viii)at every first aid station below ground :Provided that the lighting fixtures installed in a gassy seam of the second or third degree and in the blind ends of a gassy seam of the first degree which are not ventilated by a mechanical ventilator shall comply with the provisions of the Indian Electricity Rules, 1956.
