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[Cites 0, Cited by 0] [Section 162] [Entire Act]

Union of India - Subsection

Section 162(7) in The Coal Mines Regulations, 2011

(7)In case of mine having problems of fires or spontaneous heating along with the working of coal seam(s) of degree two or degree three gassiness, the Chief Inspector may by an order in writing and subject to such conditions as he may specify therein, require construction of explosion proof ventilation stoppings between the main intake and the main return airways and at such other places which he may specify.