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Union of India - Section

Section 114 in The Coal Mines Regulations, 2011

114. Development work.

(1)The dimensions of pillars and galleries, and the shape of pillars, formed in any seam or section shall be such as to ensure stability during the formation and extraction of pillars and during the period between such formation and extraction.
(2)Save with the previous permission in writing of the Regional Inspector and subject to such conditions as, he may specify therein no gallery in a seam or section shall exceed three metres in height or 4.8 metres in width at any place,
(3)The pillars formed in any seam or section shall normally be rectangular in shape.
(4)The distance between the centres of any two adjacent pillars left in a seam or section sha1l not be less than that specified in the table below as corresponding to the depth of the seam or section from the surface at that point and the width of the galleries in the working in question.Table
Depth of seam from surface Where the width of galleries doesnot exceed 3.0 meters Where the width of galleries doesnot exceed 3.6 meters Where the width of the galleriesdoes not exceed 4.2 meters Where the width of the galleriesdoes not exceed 4.8 meters
The distance between centres of adjacent pillarsshall not be less than
1 2 3 4 5
Metres Metres Metres Metres
Not exceeding 60 metres 12.0 15.0 18.0 19.5
Exceeding 60 but notExceeding 90 metres 13.5 16.5 19.5 21.0
Exceeding 90 but notexceeding 150 metres 16.5 19.5 22.5 25.5
Exceeding 150 but notexceeding 240 metres 22.5 25.5 30.0 34.5
Exceeding 240 but notexceeding 360 metres 28.5 34.5 39.0 45.0
Exceeding 360 metres 39.0 42.0 45.0 48.0
(5)The Chief Inspector may by an order in writing, subject to such conditions as he may specify therein, exempt a mine or part thereof to form pillars in variance to that specified in the table under sub-regulation (4).
(6)Nothing in sub-regulation (2),(3),(4) and (5) shall apply to working in a mine made before 7th September, 1926. The following provisions shall apply to all working made prior to 7th September, 1926 the except during the extraction or reduction of pillars :-
(a)If the distance between the centres of adjacent pillars is smaller than that specified in the table under sub-regulation (4), the pillars shall not be further reduced; or
(b)If the distance between the centres of adjacent pillar is not smaller than that specified in the table under sub-regulation (4), the pillars shall not be so reduced as to render such distance smaller than -
(i)the distance so specified; or
(ii)any distance required in this behalf by the Regional Inspector; and
(c)The height and width of the galleries shall not be further increased without the permission in writing of the Regional Inspector and subject to such conditions as he may specify therein.
(8)In the case of all working, where in the opinion of the Regional Inspector the dimensions of pillars or galleries are such as to render it likely that crushing of pillars or the premature collapse of any part of the working will occur either before or during the extraction of pillars, he may, by an order in writing require such modification of the dimensions aforesaid in respect of any future working as he may specify.