Section 222(1) in The Coal Mines Regulations, 2011
(1)Whenever there is any proposal or intention to explore for presence of methane, in any coal seam or coal measure strata or in 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 six months prior to the date of start of such exploration work, give notice in writing in Form I of the First Schedule, to the Chief Inspector and also to the Regional Inspector.
