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Union of India - Section

Section 227 in The Coal Mines Regulations, 2017

227. Ventilation plan for methane exploration or extraction belowground.

(1)A ventilation plan as required under clause (d) of sub-regulation (1) of regulation 65 shall be maintained, showing in addition, the position of each exploration and production borehole and gas transportation pipe lines.
(2)Ventilation planning of the mine shall be done in consultation with the scientific body of repute, and quantity as well as quality of air reaching in each split and gallery through which gas transportation pipe line passes, shall be fixed.
(3)Air measurement stations shall be fixed at each split through which gas transportation pipe line passes in belowground working and air measurement at all such stations shall be taken in each shift and the record thereof maintained in a bound paged book kept for the purpose, duly signed by the ventilation officer and Assistant manager in-charge of the methane exploration or extraction operations and counter signed and dated by the manager of the mine.
(4)Whenever the normal ventilation of the mine is disturbed, all methane exploration or extraction activities shall be stopped forthwith and work shall not be resumed till the normal ventilation of the mine is restored.
(5)A coal barrier of not less than 150 meter in thickness shall be maintained in the same seam from old boreholes and present working of the mine from where exploration or extraction of methane is in progress.
(6)The ventilation plan and section required to be kept maintained under sub-regulation (1) shall be kept updated at specified intervals and shall be signed by the ventilation officer and assistant manager-incharge of methane exploration or extraction operations, and countersigned and dated by the manager.