Section 139(7) in The Coal Mines Regulations, 2011
(7)All unused working connected to the surface though a walkable entrance which is not permanently closed, Shall once at least in every 30 days be inspected by a competent person for signs of illicit distillation of liquor and a report of every such inspection Shall be recorded in a bound paged book kept for the purpose, duly signed and dated by the person making the inspection.
