Section 136(2) in The Coal Mines Regulations, 2011
(2)If in a gassy seam the percentage of inflammable gas in the general body of air or the rate of emission of such gas increases so as to bring that seam into a higher degree of gassiness, the owner, agent or manager shall within 24 hours from his knowledge of such increase, inform the Regional Inspector and also observe all the precautions required to be taken under these regulations in respect of a gassy seam of that degree and the Regional Inspector, shall within 30 days of the receipt of such information, verify and investigate the degree of gassiness and classify the seam into the appropriate degree of gassiness.Provided that if it is not practicable to observe all the precautions required to be taken under this regulation within 24 hours, the Regional Inspector, on a request in writing by the owner, agent or manager, may defer the observance of the required precautions, subject to such conditions as he may specify, for a period not exceeding sixty days.
