Section 124(3) in The Coal Mines Regulations, 2011
(3)Notwithstanding anything contained in sub-regulation (2), the Chief Inspector may, by an order in writing and subject to such conditions as he may specify therein, permit the working of any mine or part thereof to extend within any shorter distance than what is laid down in sub-regulation (2) or may require that the said working shall not extend further than a specified distance, not exceeding 60m of such boundary.
