(1)The Board shall maintain a grade list, in such form and containing such particulars as may be prescribed, of coal the grade of which has been determined in accordance with the provisions of Section 4, but shall not enter in such list any coal in respect of which the colliery has, after the determination or decision of the Board under sub-section (1) or sub-section (2) of Section 4, given notice in writing that such coal should not be entered in the grade list.(2)The grade list shall be published in such manner as may be prescribed.
