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[Cites 0, Cited by 0] [Section 213] [Entire Act]

Union of India - Subsection

Section 213(4) in The Coal Mines Regulations, 2011

(4)Where surface transportation and handling machinery including coal handling plants, repair sheds or workshops are provided, safe code of practices for their erection, installation, operation, repairs, maintenance, dismantling and transportation of such maChinery, plants and ancillary equipments as well as for the prevention of accident and to provide for the safety, health, convenience and discipline of the persons so employed shall be framed by the person authorised for the purpose, and the engineer authorised for the purpose shall be responsible for the implementation of above safe code of practices.