Section 5(2) in The Coal Mines (Conservation and Development) Act, 1974
(2)Without prejudice to the generality of the provisions of sub-section (1), the owner of a coal mine shall—(a)execute such stowing and other operations as may be necessary to be taken in furtherance of the objects of this Act in so far as such objects relate to the conservation of coal or development of the coal mine or the utilisation of coal obtained from the coal mine.(b)acquire such stowing and other materials as may be necessary for ensuring the conservation of coal, and safety in, the coal mine;(c)undertake research in relation to conservation of coal, development of coal mines and utilisation of coal;(d)plan and undertake development of the coal mines in a scientific manner;(e)undertake such other activity as the Central Government may, for the furtherance of the objects of this Act, direct.
