(2)The notice referred to in sub-regulation (1) shall be accompanied by,-(a)a copy of the surface plan prepared under clause (a) of sub-regulation (1) of regulation 65;(b)a copy of Safety Management Plan prepared under regulation 104:Provided that in respect of a mine which has already been opened, the plan referred to in clauses (a) and (b) shall be submitted within sixty days and one year respectively of coming into force of these regulations.
