Section 220(2) in The Coal Mines Regulations, 2017
(2)The notice so required under sub-regulation (1) shall be submitted along with a detailed project report prepared by an agency recognised for the purpose having knowledge, experience and expertise in the required fields and subjects incorporating the following, namely:-(a)the manner of extraction or exploitation work proposed to be undertaken and the details of organisation, agency and any other contractor by which all or the parts of the jobs are proposed to be carried out within such time period as planned or proposed;(b)details of machinery, equipment, instruments and apparatus along with their specifications, parameters and all relevant information, that are proposed to be used;(c)persons and the category of persons including officials, competent persons, officers and staff with organisation structure and chart clearly specifying duties and responsibilities thereof;(d)plans and sections of the mine prepared adhering to general requirements under these regulations, clearly showing the coal seams, coal measure strata, target seams and strata or the places of the working or abandoned mines from where the methane is proposed to be extracted, their extent and all other details as required, present and future working from where methane as well as coal is or shall be extracted; and(e)plans and sections of the area prepared adhering to general requirements under these regulations, showing details of exploration work that is already completed and also the remaining area over which drilling or any other exploration work are yet to be undertaken.
