Section 224(2) in The Coal Mines Regulations, 2011
(2)The notice so required under sub-regulation (1) shall be submitted along with a detailed project report prepared by an authorised agency or accredited institution having knowledge, experience and expertise in the required fields and subjects incorporating the following:-(a)the manner of extraction or exploitation work proposed to be undertaken and the organisation, agency and any other contractor by which all or the parts of the jobs are proposed to be carried out within such time period as planned or proposed;(b)details of machinery, equipments, instruments and apparatuses along with their specifications, parameters and all relevant information, that are proposed to be used;(c)persons and the category of persons including officials, competent persons, officers and staffs with organisation structure and chart clearly specifying duties and responsibilities thereof;(d)plan and section of the mine or of the coal block clearly showing the coal seams, coal measure strata, target seams and strata or the places from where the methane is proposed to be extracted, existing or old mine working showing their extent and all other details as required, present and future working from where methane as well as coal is or shall be extracted; and(e)plan and section of the area showing details of exploration work that is already completed and also the remaining area over which drilling or any other exploration work are yet to be undertaken.
