Section 204(10) in The Coal Mines Regulations, 2017
(10)When a misfired shot is not found, or when a misfired shot is not relieved, the shot-firer shall, before leaving the mine,-(a)give information of the failure to such shot-firer or official as may relieve or take over charge from him;(b)record, in a bound paged book kept for the purpose, a report on every misfire, whether suspected, and whether the shot-hole is relieved or not relieved;(c)sign the report and, to record in the said book the action taken for relieving the misfired shot-hole.
