Section 142(6) in The Coal Mines Regulations, 2011
(6)A competent person shall, once at least in every month, examine all the equipment, material and arrangements provided for fire-fighting and shall discharge and re-fill the fire extinguishers as often as may be necessary to ensure that these are in proper working order and any deficiency found during any such examination or otherwise shall be immediately remedied, and a report of every such examination shall be made in a bound-paged book kept for the purpose, duly signed and dated by the person making the examination.
