Section 200(4) in The Coal Mines Regulations, 2011
(4)Notwithstanding anything contained in sub-regu1ation (3), the Chief Inspector may, by an order in writing and subject to such conditions all he may specify, exempt any mine or part thereof from the operation of all or any of the provisions of sub-regulation (3), on the ground that the observance of its provisions is not necessary or reasonably practicable on account of the special conditions existing thereat.
