Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(1) in The Coal Mines Regulations, 2011

(1)Notwithstanding anything contained in these regulations, no shots shall be charged or fired in the belowground working if the explosive used is not a permitted explosive, except in-
(a)a stone-drift, if it does not contain dry coal dust; and
(b)a shaft which is in the course of being sunk.