Section 4(2) in The Coal Mines (Conservation and Development) Act, 1974
(2)Without prejudice to the generality of the foregoing power, the Central Government may, by order in writing addressed to the owner, agent or manager of a coal mine, require him to take such measures as it may think necessary for the purpose of conservation of coal or for development of coal mines, including—(a)in any coal mine, stowing for safety, or(b)the prevention of any factor which may adversely affect the conservation of coal or development of coal mine, or(c)washing of coal with a view to beneficiating and reducing the ash contents of coal.
