Section 65(1)(e) in The Coal Mines Regulations, 2017
(e)a joint survey plan showing the details required under clause (b) of this sub-regulation and sub-regulations (6) and (7), signed by the surveyor and the manager of the mine and also of adjoining mines having working within 60 meters of the common boundary or where the boundary is in dispute, within 60 meters of the boundary claimed by the owner of the mine concerned signifying the correctness of the common boundary, or the disputed boundaries, as the case may be, and of the position of the working in relation to one another;