(19)"District Magistrate" in relation to any mine, means the District Magistrate or the Deputy Commissioner, as the case may be, who is vested with the executive powers of maintaining law and order in the revenue district in which the mine is situated:Provided that in the case of a mine, which is situated partly in one district and partly in another, the District Magistrate for the Purposes of these regulations shall be the District Magistrate authorised in this behalf by the Central Government;
