(1)Every auxiliary fan:(a)shall be installed, located and worked in such a manner that-(i)a sufficient quantity of air shall, at all times, reach it so as to ensure that it does not recirculate air; and(ii)there is no risk of air, which it circulates, being contaminated by any substantial quantity of inflammable or noxious gases or dust;(b)shall, whether driven electrically or otherwise, be efficiently connected with earth so as to avoid the accumulation of an electrostatic charge; and(c)shall have an air-duct for conducting the air to or from the face or blind end, which shall be so maintained as to minimise any leakage of air and to ensure an adequate supply of air to within 3.0 meters of the face or blind end.(2)No auxiliary fan shall be started, stopped, removed, replaced or in any way altered or interfered with, except by or on the authority of an official.(3)No person shall enter or remain in any place which is dependent for its ventilation on an auxiliary fan, unless such fan is operating efficiently:Provided that whenever the ventilation of any such place has been interrupted, whether by the stoppage of the fan or otherwise, no person shall so enter or remain therein, except for the purpose of restoring the ventilation, unless the place has been examined by a competent person and declared safe.(4)In every belowground working, conditions for installation of two or more auxiliary fans in the same ventilating district or split shall be specified by the Chief Inspector in a general order.
