Section 145(1) in The Coal Mines Regulations, 2011
(1)No person shall be employed in any seam, -(a)where a fire or spontaneous heating exists in a lower seam whether such fire has been sealed off by means of fire stoppings or not; or(b)where the seam has a common ventilation system with another seam on fire; or(c)where the outlets or openings of the seam are within 60 metres of an active fire or spontaneous heating in a higher seam or on the surface in any ash heap or spoil heap or in any other heap or place or any other fire or spontaneous heating which cannot be controlled immediately or where broken ground connected with the seam exists within 60 metres of such fire or spontaneous heating; or(d)where the parting, with an overlying seam on fire or in which spontaneous heating has taken place, or with surface containing an active fire or spontaneous heating in any spoil heap or ash heap or in any other heap or place, or with any other fire or spontaneous heating which cannot be controlled immediately, consist of less than 10 metres of hard rock, except with the permission in writing of the Chief Inspector and subject to such conditions as he may specify therein.
