Section 151(2) in The Coal Mines Regulations, 2011
(2)Where it is intended or proposed to reopen a mine or part thereof, which has been isolated, sealed off or flooded with water to deal with a fire or spontaneous heating, the owner, agent or manager shall, not less than 30 days before the commencement of such work, give notice in writing of such intention or proposal to the Regional Inspector and the Chief Inspector.
