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[Cites 0, Cited by 0] [Section 204] [Entire Act]

Union of India - Subsection

Section 204(6) in The Coal Mines Regulations, 2017

(6)Except where the misfire is due to faulty cable or a faulty connection, and the shot is fired as soon as practicable after the defect is remedied, another shot shall be fired in a relieving hole which shall be so placed and drilled in such a direction that at no point shall it be nearer than thirty centimeters from the misfired hole:Provided that the new hole shall be bored in the presence of a shot-firer, preferably the same person who fired the shot.