(1)The owner, agent and manager of every mine shall frame an emergency plan for implementation in the event of an emergency and submit a copy thereof to the Regional Inspector and District Magistrate.(2)The emergency plan referred to in sub-regulation (1) shall be prepared after carrying out risk assessment of the activities in the mines with respect to -(a)fire;(b)blowout, explosion, ignition, influx of inflammable or noxious gas;(c)bursting of equipment, pipeline or uncontrolled escape of petroleum;(d)failure of structures;(e)chemical spillage;(f)natural calamities;(g)medical evacuation; and(h)any other emergencies.(3)The emergency plan shall contain-(a)the action to be taken in the event of any major accident including when and how the said action is to be taken;(b)organisation plan clearly stating the line of command and the responsibilities of each person involved in case of emergency situation;(c)equipment plan such as the make, type, capacity, location, field of operation, and operating procedure in respect of every equipment; and(d)strategy plan specifying the number of steps to be taken in any particular case of emergency.(4)The emergency plan shall clearly stipulate -(a)alarm and communication system;(b)system of notifying the authorities;(c)the duties and responsibilities of each key personnel including measures to be adopted to avert or minimise the consequences of the emergency;(d)when and how the equipment shall be used and when and how the action shall be carried out;(e)help or information that would be available from associated and external agencies including Government agencies;(f)guidelines for terminating the action; and(g)plan for training of personnel and for mock-drills.(5)The manager shall ensure that-(a)all equipment on the installation provided for compliance with the emergency plan is maintained in a reliable state under efficient working order and in good condition without repair; and(b)there is a written scheme prepared for the systematic examination of all emergency equipment by an independent competent person.(6)The manager shall-(a)specify the nature and frequency of examination that may be carried out, before first use of the equipment on the installation and also after any modification or repair; and(b)review and modify the emergency plan periodically and in particular before any alteration is carried out and submit a copy thereof to the Regional Inspector.Chapter- IXMachinery, Plant and Equipment
