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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Oil Mines Regulations, 2017

(3)When it is intended to reopen a mine after abandonment, closure or discontinuance for a period exceeding four months, the owner, agent or manager of the mine shall, not less than thirty days before resumption of mining operations, give to the Chief Inspector of Mines, the Regional Inspector and the District Magistrate, notice in the Form and method specified by the Chief Inspector of Mines for the purpose.