Section 225(1) in The Coal Mines Regulations, 2011
(1)Whenever there is any proposal or intention to close or abandon or discontinue extraction of methane from any coal seam or coal measure strata or from any working or abandoned mines or part thereof, the owner, agent and manager of every mine or of coal block shall, not less than sixty days prior to the date of start of such closure, abandonment or discontinuance of extraction work, give notice in writing in Form I of the First Schedule, to the Chief Inspector and also to the Regional Inspector.
