Section 218(2) in The Coal Mines Regulations, 2017
(2)The notice so required under sub-regulation (1) shall be submitted along with-(a)a pre-feasibility report prepared by an agency recognised for the purpose, having knowledge, experience and expertise in the required fields and subjects to explore such presence of methane;(b)a report on the manner of exploration work proposed to be undertaken and the details of organisation, agency and any other contractor by which all or the parts of the jobs are proposed to be carried out within such period as planned or proposed;(c)details of machinery, equipment, instruments and apparatus along with their specifications, parameters and all relevant information, that are proposed to be used in the exploration work;(d)persons and the category of persons including officials, competent persons, officers and staff with organisation structure and chart clearly specifying duties and responsibilities thereof;(e)plans and sections of the mine prepared adhering to general requirements under these regulations, clearly showing the coal seams, coal measure strata, target seams and strata or the places of the working or abandoned mines from where the methane is proposed to be extracted, their extent and all other details as required, present and future working from where coal is or shall be extracted; and(f)plans and sections of the area prepared adhering to general requirements under these regulations, showing details of exploration work that is proposed to be undertaken indicating the proposed layout of the area over which drilling or any other exploration work are to be undertaken.
