Section 3(2) in Coal Mines (Taking Over of Management) Act, 1973
(2)Without prejudice to the generality of the provisions of sub-section (1) , the coal mines specified in the Schedule shall be deemed, for the purposes of this Act, to be the coal mines the management of which shall vest, under sub-section (1), in the Central Government:Provided that if, after the appointed day, the existence of any other coal mine comes to the knowledge of the Central Government, whether after an investigation or in pursuance of an intimation given to it under sub-section (5) , or otherwise, the Central Government shall, by a notified order, make a declaration about the existence of such mine, and on and from the date of such declaration-(i)the management of such coal mine shall be deemed, for the purposes of this Act, to vest in the Central Government; and(ii)such coal mine shall be deemed to be included in the Schedule, and thereupon the provisions of this Act shall become applicable thereto subject to the modification that for the words "appointed day", wherever they occur, the words, brackets and figures "date of the declaration made by the Central Government under sub-section (2) of section 3" shall be substituted.
