Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 186] [Entire Act]

Union of India - Subsection

Section 186(1) in The Coal Mines Regulations, 2017

(1)No explosive shall be issued from the magazine or taken into any mine except in a case or container of substantial construction which is securely locked:Provided that cases or containers made of iron or steel shall be heavily galvanised and no case or container provided for carrying detonator shall be constructed of metal or other conductive material.