Section 144(3) in The Coal Mines Regulations, 2017
(3)Every part of a mine which is not naturally wet throughout or which is not isolated by explosion-proof stoppings shall be treated:(a)with fine incombustible dust in such manner and at such intervals as will ensure that the dust on the floor, roof and sides and any support or structure shall always consist of a mixture containing not less than 75 per cent. of incombustible matter in case of coal seams containing less than 30 per cent. volatile matter (on dry ash free basis) and 85 per cent. of incombustible matter in case of coal seam containing more than 30 per cent. of such volatile matter; or(b)with water in such manner and at such intervals as will ensure that the dust on the floor, roof and sides and on any support or structure is always combined with not less than 30 per cent. by weight of water in intimate mixture; or(c)in such manner as the Regional Inspector may approve by an order in writing.
