(1)The owner, agent or manager of every mine shall keep the following plans accurate and up-to-date, namely:-(a)a key plan with reference to the national grid showing the area duly demarcated in which operations for winning of petroleum or natural gas and ancillary operations are carried on;(b)a surface plan showing the location of all installations including wells, production facilities and pipe lines with their access routes, railways, power transmission lines, public roads, buildings or other permanent structures not belonging to the owner, rivers and water courses within the mine:Provided that the Chief Inspector of Mines may, by an order in writing, require to keep a plan extending to such distance from the mine boundary, as he may specify therein.(2)Every plan maintained in accordance with the provisions of these regulations shall-(a)show the name of the mine and of the owner and the purpose for which the plan is prepared;(b)show the true north or magnetic meridian and the date of the later;(c)unless otherwise provided, be on a scale having a representative factor of -(i)50,000:1,in case of key plans;(ii)20,000:1,in case of plans such as showing location of oil well, gas well and other installations mentioned in clause (b) of sub-regulation (1):Provided that the Chief Inspector of Mines may by an order in writing and subject to such conditions as he may specify therein, permit or require the plan to be prepared on any other suitable scale;(d)be properly inked in on durable paper or a polyester tracing film and be kept in good condition or in electronic form:Provided that where in a mine the plan is maintained in electronic form, the owner, agent and manager of the mine shall ensure that the plan is digitally signed and not liable to alteration or tampering and secured in such a manner as to facilitate retrieval by owner, agent, manager and the Chief Inspector of Mines or an Inspector;(d)be accurate and maintained up-to-date not later than twelve months.(3)The plan required to be maintained under these regulations or any order made thereunder shall be kept available for inspection in the office of the mine and a list thereof shall be maintained.
