Section 114(8) in The Coal Mines Regulations, 2011
(8)In the case of all working, where in the opinion of the Regional Inspector the dimensions of pillars or galleries are such as to render it likely that crushing of pillars or the premature collapse of any part of the working will occur either before or during the extraction of pillars, he may, by an order in writing require such modification of the dimensions aforesaid in respect of any future working as he may specify.
