(1)Every plan or section prepared or submitted in accordance with the provisions of these regulations shall -(a)show the name of the mine and of the owner and the purpose for which the plan is prepared;.(b)show the true north, or the magnetic meridian and the date of the later;(c)show a scale of the plan at least 25 centimeters long and suitably subdivided;(d)unless otherwise provided, be on a scale hating a representative factor of 2000:1 or 1000:1.Provided that the Chief Inspector may, by an order in writing and subject to such conditions as he may specify therein, permit or require the plans to be prepared on any other suitable scale; and(e)be properly inked in on durable paper, tracing cloth or on polyester film and be kept in good condition;(f)have an abstract of all statutory restrictions in respect of any specified working with a reference to the order imposing the same.(2)The conventions shown in the Second Schedule shall be used in preparing all plans and sections required by these regulations.(3)The plans and sections required by these regulations shall be accurate within such limits of error as the Chief Inspector may specify by a genera1 or special order.(4)The plans and sections required under these regulations shall he maintained up-to-date which is not earlier than three months:Provided that where any mine or seam or section is proposed to be abandoned or the working thereof to be discontinued or rendered inaccessible, the plan and section shall be brought up-to-date before such abandonment or at the time of discontinuance, as the case may be, unless such abandonment or discontinuance has been caused by circumstances beyond the control of the owner, agent or manager, in which case the fact that the plan or section is not up-to-date shall be recorded on it.(5)All the reference stations at surface and the reference points of underground surveys shall be shown in their correct position relative to the survey of India national grid within the limits of error of survey and plotting.(6)Plans and sections required to be maintained under these regulations shall be kept available for inspection in the office at the mine, and shall not be removed therefrom except by or with the approval in Writing of the Regional Inspector, unless a true copy thereof has been kept therein.
