136. Pointing out of contraventions detected during inspections.
(1)If the Chief Inspector of Mines or an Inspector during his inspection of any mine, finds or comes to know of any contravention of any provisions of the Act or the regulations, rules, bye-laws or orders made thereunder, he shall either himself intimate or cause the same to be intimated to the owner, agent or manager of the mine, of such contravention for their rectification.(2)The owner, agent or manager of the mine shall, within three days of the receipt of intimation under sub-regulation (1), display the contents thereof on the notice board of the mine for a period of at least fifteen days.(3)The owner, agent or manager of the mine shall, within a period not exceeding fifteen days from the date of receipt of the intimation under sub-regulation (1), intimate to the Regional Inspector the action taken to remedy each of the contraventions and the manner in which such contraventions have been remedied.(4)The agent or manager or in their absence the next senior most official of the mine shall accompany the Chief Inspector of Mines or Inspector during his inspection and note down immediately the contraventions pointed out by him on the spot.(5)The owner, agent or manager of the mine, shall as soon as possible, intimate to the Chief Inspector of Mines or the Inspector who made the inspection, details of action taken to remedy the contraventions, intimated under sub-regulation(1).
