Section 68(1)(e) in The Coal Mines Regulations, 2011
(e)a joint survey plan showing the details required under clause (b) of this regulation 68 and sub-regulation (6) & (7) signed by the surveyor and the manager of the adjoining mine(s) having working within 60 metres of the common boundary or where the boundary is in dispute, within 60 metres of the boundary claimed by the owner of the mine concerned signifying the correctness of the common boundary or the disputed boundaries, as the case may be, and of the position of the working in relation to one another;