116. Extraction of Coal by method other than bord & pillar system.
(1)No development or extraction of coal by a system other than bord and pillar system shall be commenced, conducted and carried out except with permission in writing of the Chief Inspector and in accordance with such conditions as he may specify therein.(2)An application for permission under this sub-regulation (1), shall be made in Performa given in form-I of the Third Schedule accompanied by two copies of an upto date plan of the area where such extraction is proposed, showing the proposed extent of extraction and the manner of extraction.
