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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2) in The Coal Mines Regulations, 2017

(2)The surveyor shall record in a bound paged book kept for the purpose -
(a)the full facts when working of the mine have approached to about 120 meters from the mine boundary, or from disused or waterlogged workings;
(b)any doubts which may arise or exist concerning the accuracy of the plans and sections prepared under these regulations;
(c)any other matter relating to the preparation of the plans and sections that he may like to bring to the notice of the manager,
and every entry in the book shall be signed and dated by the surveyor and countersigned and dated by the manager:Provided that where in any mine two or more surveyors are employed, each of the surveyors shall make the entries aforesaid in respect of the workings in his jurisdiction or of the plans and sections in his charge.