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[Cites 0, Cited by 0] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(1) in The Oil Mines Regulations, 2017

(1)Every electrical lighting apparatus used in hazardous area of a mine shall be of such type and specifications conforming to an Indian standard or an international standard adopted by the Bureau of Indian Standards through harmonisation, specified by the Chief Inspector of Mines by a general order notified in the Official Gazette:Provided that where no such standard exists, the Chief Inspector of Mines may on merit, accept an international standard specified by him by a general order notified in the Official Gazette:Provided further that the Chief Inspector of Mines may accept any other international standard equivalent to the harmonised standard specified by him by a general order notified in the Official Gazette:Provided also that such apparatus shall not be used in hazardous area of the mine unless the same has been tested and passed the tests as per the applicable standards and the manager has kept a record of the type, details of specification, reference of the particular standard, test criteria in accordance with the standards and status of testing, place of testing, copies of test report and any other relevant details.