73. Plans to be checked on change of ownership or on re opening, etc.
(1)When there is a change in ownership of a mine, or where a mine or part thereof is reopened, or where in any mine or part thereof it is intended to start any extraction or reduction of pillars, the owner, agent and manager shall ensure that the plans arid sections of the mine or part are accurate and if any doubt arise as to the accuracy of the plans and sections in any respect, he shall have accurate plans and sections prepared afresh before any drivage or other work of development or of extraction or reduction of pillars is commenced.(2)If the Regional Inspector is of the opinion that any plan or section prepared, kept or submitted under this regulation is inaccurate, he may, by an order in writing, require a fresh survey made and a new plan or section prepared within such time as he may specify therein.(3)If the plan or section required to be prepared under sub-regulation (2) is not prepared within the time specified in the order, or to the satisfaction of the Regional Inspector, or the plan or section is not prepared or brought upto-date as required under these regulations, he may get the plan or section prepared by any other agency and the cost thereof, as certified by the Chief Inspector, shall be defrayed by the owner of the mine and recoverable from him as an arrear of land revenue.Chapter-VII Means of Access and Egreee
