Section 120(2) in The Coal Mines Regulations, 2011
(2)The Chief Inspector or the Inspector making the entry in the register of the contravention under sub-regulation (1) shall duly sign such entries with date, and take a carbon copy of the entries for his record:Provided that the Chief Inspector or the Inspector need not enter such contravention which require confirmation after a surveyor other further examination and he may subsequently intimate the owner, agent or manager, specifying the contravention, if confirmed, and also any other contraventions which were, by inadvertence, not entered in the register aforesaid:Provided further that an entry made in the register or the absence of an entry therein as also a communication in pursuance with the aforesaid proviso or absence thereof, shall not in any way limit the duties or obligations of a person under the Act or the regulations, rules, bye-laws or orders made thereunder.
