Section 138(6) in The Coal Mines Regulations, 2011
(6)A competent person shall, once at least in every seven days, inspect the top of all entrances to a mine, all opencast working and any ground broken by extraction of coal in order to ascertain whether the precaution laid down in this regulation have been complied with, and for the presence of any fire that may hare broken out or any indications thereof and a record of every such inspection shall be maintained in a bound paged book kept for the purpose, duly signed and dated by the person making the inspection.
