Section 64 in Telangana Mining Settlements Act, 1956
64. Matters as to which bye-laws may be made.
- In addition to any power of making bye-laws specially conferred by this Act, the Board may make bye-laws-(i)prescribing the duties 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 place 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 to 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 for the accommodation of persons employed In mines within the Mining Settlement;(viii)securing decent lodging and accommodation for persons employed in mines 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 any persons within 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 employed in mines within the Mining Settlement.
