169. Precautions against gas during de-watering and re-opening.
(1)No disused mine or shaft shall be de-watered except under the constant supervision of a competent person and during such de-watering, approved safety lamps or torches shall be exclusively used, and there shall also be kept burning at every place where persons are at work, at least one approved flame safety lamp.(2)The first inspection of a mine or part which is re-opened after discontinuance of mining operations for a period exceeding seven days and of any part of a mine after being de-watered, shall be made by a competent person with an approved flame safety lamp or other approved apparatus for determining presence of inflammable or noxious gases and deficiency of Oxygen and during such inspection, no additional light or lamp other than an approved electric torch or lamp shall be used.(3)The result of every such inspection shall be recorded in a bound paged book kept for the purpose, and shall be signed and dated by the persons making the inspection, and countersigned and dated by the manager.
