Section 153(12) in The Coal Mines Regulations, 2011
(12)Unless specific relaxation is granted by the Chief Inspector in writing, the provisions of sub-regulations (7), (8) and (9), shall be strictly complied with while extending any working referred to in sub-regulation (3) or sub-regulation (6), whether or not the permission granted to extend such working requires compliance with all or any of the provisions of sub-regulations (7), (8) or (9).
