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Union of India - Section

Section 200 in The Coal Mines Regulations, 2017

200. Approved shot-firing apparatus.

- No shot shall be fired in a mine except by means of a shot-firing apparatus of a type approved by the Chief Inspector and subject to such conditions as he may, from time to time, specify by a general or special order:Provided that where special conditions exist, the Chief Inspector may, by an order in writing and subject to such conditions as he may specify therein, permit the use of any other shot-firing apparatus.