Section 25(1) in The Rajasthan Mining Settlement Act, 1956
(1)The Board may, after previous publication, make by-laws consistent with this Act-(i)prescribing the duties of owners of holdings and of owners, agents and managers of mines in respect of the Mining Settlement, and of all persons acting under them:(ii)prescribing the matters in respect of which notices, returns and reports shall be furnished by owners, agents and managers of mines, the form-of such notices, returns and reports, the persons and authorities to whom they are to be furnished, and the particulars to be contained in them:(iii)prescribing the plans (if any) to be kept by owners, agents and managers of mines within the Mining Settlement and the manner and places in which they are to be kept for purposes of record:(iv)providing for the supply of filtered, boiled or other water and for sanitation and conservancy in the Mining Settlement:(v)providing for the taking of measures t o prevent the outbreak or spread of dangerous epidemic disease in the Mining Settlement;(vi)providing against the accumulation of water (other than water in mines) in the Mining Settlement:(vii)regulating the construction and sanitation of houses within the Mining Settlement:(viii)securing the decent lodging and accommodations of persons within the Mining Settlement:(ix)prescribing the medical assistance to be provided by the owners of mines within the Mining Settlement for the labourers employed under them:(x)providing for the prevention or abatement of nuisance affecting the public health committed by arty person within the limits of the Mining Settlement:(xi)regulating the disposal of sewage, offensive matter and rubbish and the maintenance of latrines, urinals, cesspools and drains within the Mining Settlement:(xii)generally for carrying out the purposes of this Act and for-promoting the safety, health and welfare of persons within the Mining Settlement.
