(1)No person shall cut or remove coal from or in the vicinity of any place unless it is his authorised working place.(2)Every person shall-(a)carefully examine his working place before commencing work and also at intervals during the shift.(b)if any dangerous condition is observed, cease all work at that place and shall either take immediate steps to remove such danger or inform an official or the competent person in charge of the mine or district.(3)Where several persons are working together and one of them is in-charge, the examination required under sub-regulation (2) shall be made by the person in-charge.(4)Every person cutting coal and every person operating a coal-cutting machine or any other cutting or loading machine in any place shall ensure that the dimensions of that place do not exceed the dimensions specified in that behalf by these regulations.(5)No person shall work or travel on any ledge or footpath less than 1.5 metres wide, from where he is likely to fall more than 1.8 metres, unless he is protected by guard rails, fence or safety belt or rope suitably fixed and sufficiently strong to prevent him from falling.(6)When a plant, machinery, workshop, or any other shed or structure is tinder construction, repair or renovation, and persons are allowed to work at heights, proper walkway, stairs or ladderway With hand rails, guards or stages and platforms with fencing shall be provided to avoid danger or risk of persons falling from height.(7)Every person permitted to work at height shall be provided with safety belt, of the type and standard suitable for the nature of work to be performed by him and approved by the Chief Inspector.(8)Where it is required to work at heights involving danger or risk of falling, proper stage or working platform of adequate and suitable design and strength shall be provided.(9)The stage or working platform referred to in sub-regulation (7) shall have proper approachway to and from the stage or platform for the persons to ascend or descend, as well as the fencing to prevent such falls.(10)A safety net of adequate strength and design shall also be provided immediately below every working place so that the danger or risk of injuries to persons falling from working at heights is completely eliminated.(11)A code of safe practices shall be framed by the manager and implemented under the supervision and control of a competent person and official especially authorised for the purpose by the engineer and manager, to ensure such safety precautions while executing such work in the mine.(12)No untrained and inexperienced person(s) and contractor(s) shall be engaged for execution of any such work in the mine which involves working at heights and the dangers associated therewith.(13)A system of Check List and Work Permit shall be maintained by the agent and manager where any such work in the mine which involves working at heights and the dangers associated therewith is undertaken.(14)No person shall carry or be permitted to carry any load along a road or footpath having an inclination of 30 degrees or more from the horizontal.(15)Every road or footpath, along which loads are carried by human agency, shall comply with the following requirements: -(i)its breadth shall not be less than one metre; and(ii)at every place where the inclination exceeds 15 degrees from the horizontal, level steps shall be provided such that the vertical height of every step does not exceed 0.18 metre and the distance from the edge to the back is not less than 0.35 metre.Explanation - gang-planks used for loading purposes shall not be deemed to be part of a footpath for the purposes of this sub-regulation, provided that every gang-plank shall be so inclined or constructed as to give a secure foot-hold.(16)No person shall be employed to lift, carry or move a load so heavy as is likely to cause bodily injury or injury to health of that person. In case of any doubt as to whether risk of bodily injury or injury to health is involved, it shall be referred to the Chief Inspector for decision.(17)Every person shall ensure that tools, wood, stones, or other articles are not put down or allowed to remain, in or near a shaft or dip gallery where work is going on, in such position as may result in their falling into the shaft or gallery.(18)No person shall work or be permitted to work alone in any remote part of a mine where, if any accident occurred he would not soon be discovered or assisted.(19)No inexperienced person shall be employed in the mine for any work whereby he or other persons can be seriously endangered except under the supervision and guidance of an experienced person.Chapter-XI Precautions against Dangers from Fire, dust, gas and Water
