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Union of India - Section

Section 163 in The Coal Mines Regulations, 2017

163. Ventilation plans to be brought up-to-date.

- The manager shall ensure that as soon as any alteration is made in the ventilation of a mine involving the erection or removal of an air-crossing or stopping or the alteration in the position or installation of a ventilator or fan belowground, the erection, removal, alteration or installation, as the case may be, is notified to the surveyor who shall forthwith make necessary alterations on the ventilation plan maintained under regulation 65.