(1)The Chief Inspector may, by an order in Writing, require the owner of any mine to which regulation 6 applies, to construct in the mine belowground or on the surface such protective works within such time as he may specify therein.(2)If the owner fails to construct such protective work within the time specified in the order, the Chief Inspector may get the work executed by other agency, and the cost thereof, as certified by the Chief Inspector, shall be defrayed by the owner of the mine and recoverable from him as an arrear of land revenue.(3)Until the protective work have been constructed to the satisfaction of the Chief Inspector, the means of entering the mine at not less than two entrances shall be kept intact and in working order.
