(1)When a change occurs in the name or ownership of a mine or in the address of the owner, the owner, agent or manager shall, within seven days from the date of the change, give to the Chief Inspector and the Regional Inspector a notice in the Form and method as may be specified by the Chief Inspector for the purpose:Provided that where the owner of a mine is a firm or other association of individuals, a change -(i)of any partner in the case of a firm;(ii)of any member in the case of an association;(iii)of any director in the case of a public company; or(iv)of any shareholder in the case of a private company, shall also be intimated to the Chief Inspector and the Regional Inspector, within seven days from the date of the change.
