Section 221(2) in The Coal Mines Regulations, 2017
(2)The notice so required under sub-regulation (1) shall be submitted with the following information, namely:-(a)the reasons of closure, abandonment or discontinuance;(b)plans and sections of the mine or part thereof prepared adhering to general requirements under these regulations, clearly showing the coal seams, coal measure strata, target seams and strata or the places of the working or abandoned mines from where the methane has already been extracted, their extent and all other details as required under these regulations, present and future working from where methane as well as coal are likely to be extracted;(c)plans and sections of the area prepared adhering to general requirements under these regulations, showing details of extraction work that is already completed and the conditions of all the boreholes and the part of working abandoned or discontinued; and(d)protective work like sealing or isolation of working or any other work already completed and all those work required to be done so as to make the area safe and secure in all respect.
