| Contents: |
| Title |
The Mines Act, 1952 |
| Sections: |
|
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| 3. |
Act not to apply in certain cases |
| 4. |
References to time of day |
| Chapter II |
Inspectors and Certifying Surgeons |
| 5. |
Chief Inspector and Inspectors |
| 6. |
Functions of Inspectors |
| 7. |
Powers of Inspectors of Mines |
| 8. |
Powers of special officer to enter, measure, etc |
| 9. |
Facilities to be afforded to Inspectors |
| 9A. |
Facilities to be provided for occupational health survey |
| 10. |
Secrecy of information obtained |
| 11. |
Certifying surgeons |
| Chapter III |
Committees |
| 12. |
Committees |
| 13. |
Functions of the Committee |
| 14. |
Powers, etc., of the Committees |
| 15. |
Recovery of expenses |
| Chapter IV |
Mining Operations and Management of Mines |
| 16. |
Notice to be given of mining operations |
| 17. |
Managers |
| 18. |
Duties and responsibilities of owners, agents and managers |
| Chapter V |
Provisions as to Health and Safety |
| 19. |
Drinking water |
| 20. |
Conservancy |
| 21. |
Medical appliances |
| 22. |
Powers of Inspectors when causes of danger not expressly provided against exist or when employment of persons is dangerous |
| 22A. |
Power to prohibit employment in certain cases |
| 23. |
Notice to be given of accidents |
| 24. |
Power of Government to appoint Court of inquiry in cases of accidents |
| 25. |
Notice of certain diseases |
| 26. |
Power to direct investigation of causes of disease |
| 27. |
Publication of reports |
| Chapter VI |
Hours and Limitation of Employment |
| 28. |
Weekly day of rest |
| 29. |
Compensatory days of rest |
| 30. |
Hours of work above ground |
| 31. |
Hours of work below ground |
| 32. |
Night shift |
| 33. |
Extra wages for overtime |
| 34. |
Prohibition of employment of certain persons |
| 35. |
Limitation of daily hours of work including overtime work |
| 36. |
Notices regarding hours of work |
| 37. |
Supervising Staff |
| 38. |
Exemption from provisions regarding employment |
| 39. |
Power to make exempting rules |
| 40. |
Employment of persons below eighteen years of age |
| 41. |
[Omitted.] |
| 42. |
[Omitted.] |
| 43. |
Power to require medical examination |
| 44. |
[Omitted.] |
| 45. |
Prohibition of the presence of persons below eighteen years of age in a mine |
| 46. |
Employment of women |
| 47. |
[Omitted.] |
| 48. |
Registers of persons employed |
| Chapter VII |
Leave with wages |
| 49. |
Application of Chapter |
| 50. |
Leave defined |
| 51. |
Calendar year defined |
| 52. |
Annual leave with wages |
| 53. |
Wages during leave period |
| 54. |
Payment in advance in certain cases |
| 55. |
Mode of recovery of unpaid wages |
| 56. |
Power to exempt mines |
| Chapter VIII |
Regulations, Rules and bye-laws |
| 57. |
Power of Central Government to make regulations |
| 58. |
PowePower of Central Government to make regulationsr of Central Government to make rules |
| 59. |
Prior publication of regulation and rules |
| 60. |
Power to make regulations without previous publication |
| 61. |
Bye-laws |
| 61A. |
Laying of regulations, rules and bye-laws before Parliament |
| 62. |
Posting up of abstracts from Act, regulations, etc |
| Chapter IX |
Penalties and Procedure |
| 63. |
Obstruction |
| 64. |
Falsification of records, etc |
| 65. |
Use of false certificates of fitness |
| 66. |
Omission to furnish plans, etc |
| 67. |
Contravention of provisions regarding employment of labour |
| 68. |
Penalty for employment of persons below eighteen years of age |
| 69. |
Failure to appoint manager |
| 70. |
Notice of accidents |
| 71. |
Owner, etc., to report to Chief Inspector in certain cases |
| 72. |
Obligation of persons employed in a mine |
| 72A. |
Special Provision for contravention of certain regulations |
| 72B. |
Special provision for contravention of orders under section 22 |
| 72C. |
Special provision for contravention of law with dangerous results |
| 73. |
General provision for disobedience of orders |
| 74. |
Enhanced penalty after previous conviction |
| 75. |
Prosecution of owner, agent or manager |
| 76. |
Determination of owner in certain cases |
| 77. |
Exemption of owner, agent or manager from liability in certain cases |
| 78. |
Power of court to make orders |
| 79. |
Limitation of prosecutions |
| 80. |
Cognizance of offences |
| 80A. |
[Omitted.] |
| 81. |
Reference to Committee in lieu of prosecution in certain cases |
| Chapter X |
Miscellaneous |
| 82. |
Decision of question whether a mine is under this Act |
| 83. |
Power to exempt from operation of Act, regulations, etc, |
| 84. |
Power to alter or rescind orders |
| 85. |
Application of Act to mines belonging to Government |
| 85A. |
Persons required to give notice, etc., legally bound to do so |
| 85B. |
Signing of returns, notices, etc |
| 85C. |
No fee or charge to be realised for facilities and conveniences |
| 86. |
Application of certain provisions of Act 63 of 1948 to mines |
| 87. |
Protection of action taken in good faith |
| 88. |
[Repealed.] |
