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[Cites 0, Cited by 0] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(5) in The Coal Mines Regulations, 2017

(5)No person shall alter the general system of ventilation in any mine or part except with the written authority of the manager:Provided that in case of an emergency, an official of the mine may carry out such alteration as he may deem necessary for the safety of persons, but he shall as soon as possible inform his superior official and the manager about the same in writing.