(10)The manager of the mine shall make risk assessment to fix the minimum distance between the well to be drilled and railway, public road, public works or other permanent structure not belonging to the owner:Provided that, no well shall be drilled within a distance of forty five metre of any railways, public road, public works or any other permanent surface structure not belonging to the owner.Explanation. - For the purposes of sub-regulation (10), the distance shall mean the shortest distance between the well and any railways, public road, public works or any other permanent surface structure not belonging to the owner measured in any direction on surface.
