223. Submission of the exploration or abandonment of the exploration report.
(1)On completion of the exploration work in the mine or part thereof or in the coal block, a detailed exploration report complete in all respect shall be submitted to the Chief Inspector and a copy thereof to the Regional Inspector:Provided that an interim report if so required by the Chief Inspector may also be submitted from time to time.(2)If during exploration, it is decided to abandon or discontinue further exploration in the area, mine or part thereof, a notice to that effect enclosing therewith the detailed exploration work carried thereon shall be submitted forthwith to the Chief Inspector and the Regional Inspector.(3)A plan and section showing the details of a11 the boreholes drilled, abandoned or incomplete with details such as diameter, depth and direction of every section of the borehole, extent of water, gas etc; and any other information, shall be submitted along with the report mentioned under sub-regulation (1).(4)All the boreholes drilled or excavation made therein during exploration shall be effectively sealed or plugged so as to prevent any leakage of gas therefrom or any other gas or liquid matter flowing thereinto unless otherwise is required to be used further.(5)A record of all such boreholes giving details as mentioned in this regulation shall be maintained in a bound paged book kept for the purpose duly signed and dated by the driller, drilling engineer, assistant manager and countersigned and dated by the manager.
