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[Cites 0, Cited by 0] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(1) in The Coal Mines Regulations, 2011

(1)The owner, agent or manager of every open cast mine shall have fixed boundaries of the mine and notwithstanding anything contained in sub-regulation (2), the boundary shall not be changed except with the permission of the Chief Inspector in writing and subject to such conditions as he may specify therein:Provided that if any mine consists of two or more separate excavations and if, in the opinion of the Chief Inspector, they are not sufficiently near to one another to permit daily personal supervision being exercised by one manager, the Chief Inspector may, by an order in writing, require the mine to be split into two separate mines.