Section 10(2) in The Coal Mines (Conservation and Development) Act, 1974
(2)The money standing to the credit of the Coal Mine Conservation Development Account and accretions thereto shall be applied by the owner of the coal mine to—(a)the furtherance of the objects of this Act;(b)the acquisition of stowing or other materials needed for stowing operations in coal mines;(c)the execution of stowing and other operations in furtherance of the objects of this Act;(d)the prosecution of research work connected with the conservation, development and utilisation of coal and safety in coal mines;(e)the planning and development of coal mines in a scientific manner; and(f)any other expenditure which the Central Government may direct to be defrayed out of the money standing to the credit of the Account.
