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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(5) in The Coal Mines Regulations, 2011

(5)The owner, agent, or manager of every mine shall ensure that the plans and sections required to be kept and maintained under these regulations shall be surveyed and prepared using the latest survey instruments having facilities of automatic surveying, leveling, data storage and transfer to computers and plotters of compatible configurations incorporating all the required provisions of regulations in this regard:Provided that in case of any difficulty arising during the working or compliance of this regulation, it shall referred to the Regional Inspector and the Chief Inspector who may change or specify the changes if so required by special order in writing.