(1)In every gassy seam of the second or third degree or in the development working in a gassy seam of the first degree in which there is likelihood of occurrence of inflammable gas in dangerous quantities, additional precautions shall be taken by providing stone dust barriers to prevent an ignition or explosion from extending from one part of the mine to the other.(2)Every stone dust barrier shall be of such type as may be approved by the Chief Inspector by a general or special order in writing and shall be maintained in such manner as may be specified in the said order:Provided that the Chief Inspector may permit in any mine or part thereof alternative precautionary measures to be taken in lieu of stone dust barriers.(3)If any dispute arises as to whether stone dust barriers or other alternative precautionary measures are required to be provided in any part of a gassy seam of the first degree, under sub-regulation (1), the question shall be referred to the Chief Inspector who shall decide the same.
