Section 122(2) in The Coal Mines Regulations, 2011
(2)Every application for permission under sub-regulation (1) shall specify the position of the working of the mine in relation to the railway or public road or works or building or structure concerted, the manner in which it is proposed to carry out the intended operations, and the limits to which it is proposed to carry out the said operations; and shall be accompanied by two copies of a plan showing the existing and the intended mining operations in so far as they affect the railway or public road or works or building or structure concerned.
