Section 142(1) in The Coal Mines Regulations, 2011
(1)In every mine,-(a)unless expressly exempted in writing by the Regional Inspector, adequate quantity of water at sufficient pressure shall be provided to all working places belowground and all other places of fire risk such as coal stocks, spoil heaps containing carbonaceous material and exposed coal surfaces liable to heating, for the purpose of efficient fire fighting;(b)fire stations with suitable supply of fire-fighting equipment shall be established and kept maintained at convenient points, both on surface and belowground; and(c)sufficient supply of sand or incombustible material and suitable portable fire extinguishers in sufficient quantity or automatically operated fire suppression devices shall be Provided at-(i)every entrance to a mine or district and at every landing and shaft bottom in use;(ii)every place where timber, grease oil or other inflammable material is stored;(iii)every engine room, diesel engine maintenance workshop, filling station and storage battery charging station;(iv)on each track and off-track locomotive, self propelled manriding car and personnel carrier;(v)each permanent and temporary electrical installation;(vi)at locations where welding, cutting or soldering with arc or flame is being done;(vii)every HEMM used in opencast working;(viii)every machinery, plant and installations; and(ix)such other special places of fire risk as may be specified by the manager;(d)conveyor belt installation, specially designed water, foam spray, deluge systems or dry chemicals shall be installed above each belt drive, belt take up, electrical control, gear reducing unit and other strategic locations on the conveyor belt system.(e)adequate number of suitable fire extinguishers or automatically operated fire suppression devices shall be provided on continuous mining machines, other face cutting machines, loading machines, roof bolting machines and other hauling machines.
