(5)Every person who suffers an injury during the course of work shall report for examination or treatment at the [First-aid] [ Substituted by G.S.R. 239, dated 3.2.1965.] room, hospital or dispensary, as the case may be, before leaving the mine, irrespective of first-aid having been rendered at or near the place of work.[44. First-aid stations.-(1) At every mine there shall be provided and maintained first-aid equipment as prescribed in the Third Schedule at conveniently accessible stations where injured persons may receive first-aid treatment, as follows:-(a)above ground, one first-aid station-(i)at the top of every shaft or incline where men or material are normally wound or hauled;(ii)in every workshop;(iii)at every screening plant and loading place; and(iv)at every other place where more than 50 persons are employed at any one time.(b)in every opencast working, one first-aid station for every 50 persons or part thereof, employed at any one time; and(c)below ground, one first-aid station-(i)at the bottom of every shaft where men or material are normally wound, and at or near every plant;(ii)near the drive end of every haulage;(iii)in or at the entrance to every district or section of the mine:Provided that nothing in this sub-rule shall be construed to require the provision of a first-aid station within 300 metres of another first-aid station.
