Section 225(2) in The Coal Mines Regulations, 2011
(2)The notice so required under sub-regulation (1) shall be submitted with the following information:-(a)the reasons of closure, abandonment or discontinuation;(b)plan and section of the mine or part thereof or of the coal block clearly showing the coal seams, coal measure strata, target seams and strata or the places from where the methane has already been extracted, existing or old mine working showing their extent and all other details as required, present and future working from where methane as well as coal are likely to be extracted;(c)plan and section of the area 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.
