Section 114(6) in The Coal Mines Regulations, 2011
(6)Nothing in sub-regulation (2),(3),(4) and (5) shall apply to working in a mine made before 7th September, 1926. The following provisions shall apply to all working made prior to 7th September, 1926 the except during the extraction or reduction of pillars :-(a)If the distance between the centres of adjacent pillars is smaller than that specified in the table under sub-regulation (4), the pillars shall not be further reduced; or(b)If the distance between the centres of adjacent pillar is not smaller than that specified in the table under sub-regulation (4), the pillars shall not be so reduced as to render such distance smaller than -(i)the distance so specified; or(ii)any distance required in this behalf by the Regional Inspector; and(c)The height and width of the galleries shall not be further increased without the permission in writing of the Regional Inspector and subject to such conditions as he may specify therein.
