Section 150(13) in The Coal Mines Regulations, 2017
(13)If the Chief Inspector is satisfied that the conditions in any mine or part thereof are such as to render compliance with all or any of the provisions specified in sub-regulations (7), (8) or sub-regulation (9), unnecessary or impracticable, he may, by an order in writing and subject to such conditions as may be specified therein, relax, vary or dispense with all or any of the conditions and requirements contained in those sub-regulations, and, if he is of the opinion that the conditions at any mine or part thereof are such as to require additional precautions to be taken, he may by an order in writing require that such additional precautions besides those specified in those sub-regulations shall be taken.
