Section 88(11) in The Coal Mines Regulations, 2011
(11)Every application for permission to use a rope after the period of three and a half years shall be accompanied by a copy of the entries, in respect of the rope, in the book kept for the purpose under sub-regulation (8), and also by a certificate obtained in a manner laid down in the sub-regulation (9) as to the strength of the rope not more than three months prior to the date of the application.
