Section 150(4) in The Coal Mines Regulations, 2017
(4)Every application for permission to extend any working referred to in sub-regulation (3) shall be accompanied by two copies of the plan and section showing-(a)the outlines of all such disused or abandoned workings in relation to the working approaching them and also the depth of such disused or abandoned workings from the surface;(b)the outlines, the layout and the method of the proposed working for which permission is sought;(c)the faults, dykes and other geological disturbances in relation to workings specified in clause (a) or (b); and(d)any other information that is available with the management and other particulars or information that may be required by the Chief Inspector.
