Section 170(6) in The Coal Mines Regulations, 2011
(6)Particulars of every occurrence referred to in sub-regulation (2) and of every examination made under sub-regulation (5) together with a statement as to where and when the gas was found and when it was removed, and in case of inflammable gas, the percentage thereof, shall be recorded in a bound paged book kept for the purpose and every such entry shall be signed and dated by the competent person making the report, and countersigned and dated by the manager.
