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[Cites 0, Cited by 0] [Section 230] [Entire Act]

Union of India - Subsection

Section 230(13) in The Coal Mines Regulations, 2011

(13)At the end or every shift, the drill operator shall write his report which may be called Driller's Report in which the operator shall enter all his observations and the work that has been performed by him during the shift and any period of obstruction or stoppage of drilling shall also be recorded with clearly specifying the reasons thereof.