(1)Owner, agent and manager of every mine from where methane is extracted, shall prepare a standard manner of extraction of methane from the target seam or the coal measure strata and submit the same to the Chief Inspector for approval.(2)If methane is proposed to be extracted from an abandoned or closed mine or part thereof, or from a discontinued working of a mine or part thereof or from an existing working of a mine or part thereof, the owner, agent and manager of such mine shall also prepare a standard manner of extraction of methane from such place and submit the same to the chief Inspector for approval.(3)No extraction of methane from coal seam and the coal measure strata of a closed or abandoned or discontinued working of a coal mine or of a working mine or part thereof shall be done without permission in writing and subject to such conditions as may be specified therein is obtained from the Chief Inspector.
