Section 221(1) in The Coal Mines Regulations, 2017
(1)Whenever there is any proposal or intention to close or abandon or discontinue extraction of methane from any coal seam or coal measure strata of any working or abandoned mines or part thereof, the owner, agent and manager of the mine shall, not less than sixty days prior to the date of start of such closure, abandonment or discontinuance of extraction work, give notice in writing in the Form and method as may be specified by the Chief Inspector for the purpose, to the Chief Inspector and also to the Regional Inspector.
