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[Cites 0, Cited by 0] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(5) in The Coal Mines Regulations, 2011

(5)In every mine which is likely to be endangered by surface water, the highest flood levels and danger levels at least 1.2 metres or as required by the Regional Inspector, below the highest flood level, shall be permanently marked at appropriate places on the surface and whenever water rises towards the danger level at any place, all persons shall be withdrawn from the mine sufficiently in advance and for this purpose adequate arrangements of quick communication to an parts of the mine by effective systems shall be provided and maintained.