Section 136(3) in The Coal Mines Regulations, 2011
(3)If in a gassy seam the percentage of inflammable gas in the general body of air or the rate of emission of inflammable gas decreases so as to bring that seam to a lower degree of gassiness, the owner, agent or manager may inform the Regional Inspector of the same and the Regional Inspector shall within 30 days from the receipt of such information verify and investigate the degree of gassiness and classify the same into appropriate degree of gassiness.
