Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 72] [Entire Act]

Union of India - Section

Section 66 in The Mines Act, 1952

66. Omission to furnish plans, etc.—

Any person who, without reasonable excuse the burden of proving which shall lie upon him, omits to make or furnish in the prescribed form or manner or at or within the prescribed time any plan, section, return, notice, register, record or report required by or under this Act to be made or furnished, shall be punishable with fine which may extend to one thousand rupees.