Section 224(1) in The Coal Mines Regulations, 2011
(1)Whenever there is any proposal or intention to commence or start extraction of methane from any coal seam or coal measure strata or from any working or abandoned mines or part thereof, with an objective to exploit the methane or any other gases for captive, domestic or industrial purposes, the owner, agent and manager of every mine or coal block shall, not less than thirty days prior to the date of start of such extraction work, give notice in writing in Form I of the First Schedule, to the Chief Inspector and also to the Regional Inspector.
