(1)The owner of a mine shall submit in writing to the Chief Inspector of Mines and the Regional Inspector, a statement showing names and designation of every person authorised to act on behalf of the owner in respect of management, control, supervision and direction of the mine.(2)The statement shall also show the responsibility of every person in respect of matters for which such person is authorised to act on behalf of the owner.(3)Every such person shall be deemed to be agent for the mine or group of mines, as the case may be, in respect of the responsibility as specified in such statement.(4)The statement specified under sub-regulation (1) shall be submitted within one month from the date of opening or reopening of a mine or a group of mines, as the case may be:Provided that in case of a mine or group of mines, as the case may be, which has already been opened, such statement shall be submitted within a month of coming into force of these regulations.(5)Any change, addition or alteration in the names or other particulars of the statement referred to in sub-regulation (1), shall be reported in writing to the Chief Inspector of Mines and the Regional Inspector within fourteen days from the date of such change, addition or alteration.
