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[Cites 0, Cited by 0] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(5) in The Coal Mines Regulations, 2011

(5)Where remote controlled devices are used in belowground coal mines and on coal faces to operate continuous mining machines or other such equipment, the owner, agent and manager shall ensure-
(a)testing of the remote controlled devices to ensure they are all on separate frequencies and will not accidentally Cause a machine not been intentionally operated to activate or move;
(b)proper training of all operators on the use of the remote control device; and
(c)designing of a mining plan for the use of remote control mining equipment which include the safe location for the machine operators and any other workers in the area to prevent crushing accidents while the machine is in movement, and from respirable dust and noise hazard.