(1)(a)When a change occurs in the name or ownership of a mine or in the address of the owner, the owner, agent or manager of the mine shall, within fourteen days from the date of the change, give to the Chief Inspector of Mines and the Regional Inspector a notice in the Form and method specified by the Chief Inspector of Mines for the purpose:Provided that where the owner of a mine is a firm or other association of individuals, a change -(i)of any partner in the case of a firm;(ii)of any member in the case of an association;(iii)of any director in the case of a public company; or(iv)of any shareholder in the case of a private company, shall also be intimated to the Chief Inspector of Mines and the Regional Inspector, within fourteen days from the date of such change.(b)When the ownership of a mine is transferred, the previous owner or his agent shall make over to the new owner or his agent, within a period of fourteen days of the transfer of ownership, all plans, reports, registers and other records maintained in pursuance of the Act and the regulations, or orders made thereunder, and all correspondence relating to the working of the mine relevant thereto; and when the requirements of this clause have been duly complied with, both the previous and the new owners or their respective agents shall forthwith inform the Chief Inspector of Mines and the Regional Inspector in writing.
