138. Signing of Returns, Notices and Correspondence.
- All returns and notices required under or correspondence made in connection with the provisions of the Act and of the regulations or orders made thereunder shall be signed by the owner, agent or manager of the mine:Provided that in case of submission of the returns, notices and correspondences in electronic form, the owner, agent and manager of the mine shall ensure that the same is digitally signed and not liable to alteration or tampering and secured in such a manner as to facilitate retrieval by the owner, agent, manager of the mine and the Chief Inspector of Mines or an Inspector:Provided further that the owner, agent or manager may, by a power of attorney, delegate these functions to any other specified person:Provided also that in respect of notice of accident, the manager may delegate this function by written authorisation to any deputy manager or installation manager.
