Section 116(1) in The Coal Mines Regulations, 2017
(1)If in any mine or part thereof, it appears to the Regional Inspector that the provisions of regulations 105, 106, 111, 112 and 115 or of any order issued under any of these regulations have not been complied with, he may give notice in writing to the owner, agent or manager requiring him to take such protective measures, within such time, as he may specify in the notice.
