Section 119(1) in The Coal Mines Regulations, 2011
(1)If in any mine or part thereof, it appears to the Regional Inspector that the provisions of regulations 108, 109, 114, 115 and 118 or of any order issued under any of those regulations have not been complied with, he may give notice in writing to the owner, agent or manager requiring him to take such, protective measures, within such time as he may specify in the notice.
