(1)The owner, agent or manager of a mine shall give notice of commencement of any mining operation under section 16 of the Act to the Chief Inspector of Mines, the Regional Inspector and the District Magistrate in the Form and method specified by the Chief Inspector of Mines for the purpose, accompanied by a plan showing the geographical boundaries of the mine including locations of the installations and other prominent and permanent surface features and a copy of the Safety Management Plan prepared under regulation 131:Provided that no fresh notice shall be required in case of drilling of a new well or performing workover activity in a well of the existing mine in mining area:Provided further that at the beginning of the year a drilling and Work-over plan in a mine shall be submitted to the Chief Inspector of Mines:Provided also that subsequently the actual well drilled with respect to drilling and work-over plan shall be intimated to the Regional Inspector along with annual return.(2)When a mine is opened the owner, agent or manager of the mine shall communicate forthwith the actual date of opening to the Chief Inspector of Mines, the Regional Inspector and the District Magistrate.
