Section 2(3) in The Payment Of Wages (Mines) Rules, 1956
(3)When a mine or seam has been abandoned or the working thereof has been discontinued over a period exceeding 60 days, the owner, agent or manager shall within seven days of the abandonment or the expiry of the said period, give to the Regional Labour Commissioner ] [Inserted by S.O. 1795, dated 30.5.1962.][(Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983.][, notice in Form A.
