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Union of India - Section

Section 12 in The Oil Mines Regulations, 2017

12. Definition of mine for purposes of this Chapter.

- For the purposes of this Chapter, all borings, boreholes, oil wells and accessory petroleum conditioning plants including gas wells, workshops, installations, and pipe conveying petroleum within an area duly demarcated by the owner or agent shall be deemed to be a mine:Provided that where special conditions exist, the Chief Inspector of Mines may, by an order in writing and subject to such conditions as he may specify therein, permit or require the division of any one such area into two or more separate mines.