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.] |