Section 124(2) in The Coal Mines Regulations, 2011
(2)No working shall be made within a distance equal to half the distance as specified in column (5) of table under sub-regulation (4) of regulation 114, corresponding to the depth of the seam being worked, of the boundary of any mine and in case of a disputed boundary no working shall be made within the aforesaid distance of the boundary claimed by the owner of an adjacent mine until such time as a binding agreement has been reached as to the correct boundary or the question has been finally determined by a court of law:Provided that, where work is done in more than one seam, the barrier kept at the boundary shall, as far as practicable, be vertically coincident and of the same dimensions:Provided further that, where the working of any seam, for any reason, are extended or get extended within any shorter distance than is laid down herein above, the Chief Inspector may, by an order in writing, require the owner to construct such protective work within such time as he may specify in the order.
