(1)the owner, agent or manager of every mine shall keep the following plans and sections:-(a)a surface plan showing every surface feature within the boundaries, such as telephone, telegraph or power transmission line, watermain, tram-line, railway, road, river, watercourse, reservoir, tank, bore-hole, shaft and incline opening opencast working, subsidence and building on the surface;(b)an underground plan showing-(i)the position of the working of the mine below ground;(ii)every bore-hole and shaft with depth, incline opening, cross measure drift, goaf, fire-stopping or seal, water-dam (with dimensions and other particulars of construction), pumping station and haulage roadway;(iii)every important surface feature within the boundaries, such as railway, road, river, stream, watercourse, tank, reservoir, opencast working and building which is within 200 metres of any part of the working measured on the horizontal plane;(iv)the general direction and rate of dip of the strata;(v)such sections of the seam as may be necessary to show any substantial variation in the thickness or character thereof and showing the working section, and such sections of the strata sunk or driven through in the mine or proved by boring as may be available;(vi)the position of every roll, washout, dyke and every fault with the amount and direction of its throw and hade;(vii)an abstract of all statutory restrictions in respect of any specified working with reference to, the order imposing the same, andWhenever this plan is brought up-to-date, the then position of the working shall be shown by dotted line drawn through the ends of the working and such dotted line shall be marked with the date of the last survey;(c)where a seam has an average inclination of more than 30 degrees from the horizontal, prepare one or more vertical mine section or sections, as may be required by the Regional Inspector, showing a vertical projection of the mine working;(d)a ventilation plan, and section were necessary, showing the system of ventilation in the mine, and in particular -(i)the general direction of air-current;(ii)every point where the quantity of air is measured;(iii)every air-crossing, ventilation door, stopping and every other principle device for the regulation and distribution of air;(iv)every fire-stopping and its serial number;(v)every room used for storing inflammable material;(vi)the position of fire-fighting equipment;(vii)every water-dam with dimensions and other particulars of construction;(viii)every pumping, telephone and ambulance Station; and(ix)every haulage and travelling roadway;(e)a joint survey plan showing the details required under clause (b) of this regulation 68 and sub-regulation (6) & (7) signed by the surveyor and the manager of the adjoining mine(s) having working within 60 metres of the common boundary or where the boundary is in dispute, within 60 metres 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;(f)a geological plan of the area of leasehold, on a suitable scale;(g)a water-danger plan and section showing-(i)nullah, river, lake, water pond, water coarse, drainage or any other water bodies on surface or belowground existing upto 200 metres of the boundary of the mine;(ii)the position of the working belowground and every borehole and shaft (with depth), drive, crosscut, staple pit, excavation and air passage connected therewith;(iii)the position of every dyke, fault and other geological disturbance with the amount and direction of its throw as well as hade;(iv)levels taken in working belowground at easily identifiable points sufficient in number to allow the construction of sections along all drives, main headings and haulage roadways;(v)every source of water such as river, stream, water-course, reservoir, water-logged opencast working on the surface, and also, the outline of all water-logged working belowground lying within 60 metres of any Part of the working measured in any direction;(vi)every reservoir, dam or other structure, either above or belowground, constructed to withstand a pressure of water or to control inrush of water, along with reference to its design and other details of construction; and(vii)the highest flood level of the area.(2)Separate plans and sections for the working of every seam or of every separate section of every seam shall be kept in respect of clause (b),(c)( d) and (e) of sub-regulation (1):Provided that in respect of plans maintained under clause (b) of sub-regulation (1), combined plans of all seams, which are lying within nine metres of each other and which are worked at the mine shall also be kept and in the combined plans, working in different seams or sections shall be shown in different colours.(3)(a)The plans maintained under clauses (a), (b), (d), (e), (f) and (g) of sub regulation (1) shall also show surface contour lines drawn at vertical intervals not exceeding five metres (or ten metres in the case of a mine where there are no working belowground or in cases of mines situated in hilly terrain, such other larger interval as the Regional Inspector may permit by an order in writing-and subject to such conditions as he may specify) over the whole area lying within 200 metres of any part of the working.(4)The plans maintained under clauses (b) of sub-regulation (1) shall also show spot levels on the floor of the working-(i)along all haulage roadways, at every roadway junction, except in roadways where tramming is done by manual means where the spot levels may be shown at points not more than 150 metres apart; and(ii)in the case of headings which have been discontinued either temporarily or permanently, also at the end of such headings:Provided where two drifts in stone or two galleries in coal pass over one another, this shall be clearly indicated on the plans, with appropriate noting, if necessary;(5)A permanent bench-mark shall be established on the surface, and all levels taken above and belowground shall be referred to a plane in relation to such bench-mark and particulars of the bench-mark, together with its height above Mean Sea Level, shall be shown on the plans required to be maintained under these regulations.(6)The plans maintained under clauses (a) and (b) of sub-regulation (1) shall also show the settled boundary of the mine, or where the boundary is in dispute, the boundaries claimed by the owner of the mine and by the owners of the mines adjacent to the disputed boundary:Provided that where it is not possible to show the complete boundary of leasehold on the same plan, an additional key plan or any other suitable scale showing such boundaries and the outline of the working shall also be maintained.(7)The plans maintained under clause (b) of sub-regulation (1) shall also show the working, and all features as specified in that clause, both above and belowground of all adjacent mines as are situated within 60 metres, measured on any plane, of the boundary claimed by the owners of the mines.(8)The owner, agent and manager of every mine shall as soon as its working extend to within 60 metres of the settled boundary with an adjustment (or where the boundary is in dispute within 60 metres of the boundary claimed by the owner of the adjacent mine) inform the owner, agent or manager of such mine of the fact of such extension and shall also give all reasonable facilities to the surveyors of its adjacent mines to carry out the surveys and levellings required to be made under this sub-regulation.(9)The Regional Inspector may, by an order in writing,-(i)require such additional details to be shown on the plans and sections under these, regulations, or the preparation and maintenance of such other plans and sections showing such details and on such scale and within such time as he may specify in the order;(ii)require the owner, agent or manager to submit to him within such time such plans and sections, or tracings thereof, as he may specify in the order;(10)The owner, agent or manager shall, at any time if required by the Regional Inspector, show on any plan or section the then position of the working of the mine.
