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Union of India - Act

Coal Mines (Taking Over of Management) Act, 1973

UNION OF INDIA
India

Coal Mines (Taking Over of Management) Act, 1973

Act 15 of 1973

Published on 31 March 1973
Commenced on 31 March 1973
[This is the version of this document from 31 March 1973.]
[Note: The original publication document is not available and this content could not be verified.]

Coal Mines (Taking Over of Management) Act, 1973Act No. 15 of 1973

1485.

Object and Reasons.- Coal is the most important indigenous source of commercial energy in India. It is available in adequate quantities in India. though much of it is poor in quality and the reserves are unevenly distributed among different regions of the country. With the recent nationalisation of 214 coking coal mines in Bengal-Bihar region, the development of metallurgical coal has been brought under the control of the Government except in case of captive coal mines of the private steel plants. The non-coking coal mines, however, still predominantly continue to remain in the hands of the private sector, the public sector undertakings namely National Coal Development Corporation, Bharat Coking Coal and Singareni Collieries Company contributing only 1/3rd of the total national production. Most of the production of non-coking coal in private sector comes from Bengal-Bihar region where the collieries are concentrated. These collieries are small in size, financially weak and are worked on unscientific lines, the colliery owner's sole object being to earn quick profits without any regard to the conservation and safety of mines or to meet their obligations to the workers. This has resulted in the stagnation of production in many collieries and closure of many others.It is envisaged that in order to meet, by 1978-79, an ticipated demand of coal, large scale efforts would be necessary to raise the production to which the private sector alone is expected to contribute an additional quantity of 19 million tonnes. requiring an investment of Rs. 100 crores during the next 6 years. It is felt that in the existing circumstances the private sector will not be able to fulfil these obligations. It is. therefore, proposed to nationalise the non-coking coal mines as early as possible. Since such nationalisation will take some time, the management of the non-coking coal mines pending nationalisation thereof, was taken over by the Central Government under the Coal Mines (Taking Over of Management) Ordinance, 1973. The Bill seeks to replace the said Ordinance.[31st March, 1973]An Act to provide for the taking over, in the public interest, of the management of coal mines, pending nationalisation of such mines, with a view to ensuring rational and co-ordinated development of coal production and for promoting optimum utilisation of the coal resources consistent with the growing requirements of the country, and for matters connected therewith or incidental thereto.Be it enacted by Parliament in the Twenty-fourth Year of the Republic of India as follows:-

Chapter I
Preliminary

1. Short title and Commencement.-

(1)This Act may be called the Coal Mines (Taking Over of Management) Act, 1973.

(2)It shall be deemed to have come into force on the 30th day of January, 1973, except sub-section (2) of section 8 which shall come into force at once.

2. Definitions.-

In this Act, unless the context otherwise requires,-

(a)"appointed day" means the 31st day of January, 1973;

(b)"coal mine" means a mine in which there exists one or more seams of coal;

(c)"company" means a company ad defined in section 3 of the Companies Act, 1956, (1 of 1956) and includes a foreign company within the meaning of section 591 of that Act;

(d)"Custodian", in relation to a coal mine, means the person appointed under section 6 to take over, or carry on, the management of the coal mine;

(e)"Government company" has the meaning assigned to it by section 617 of the Companies Act, 1956 (1 of 1956);

(f)"managing contractor" means the person, or body of persons, who, with the previous consent in writing of the State Government, has entered into an arrangement, contract or understanding, with the owner of the coal mine under which the operations of the mine are substantially controlled by such person or body of persons;

(g)"mine" means any excavation where any operation for the purpose of searching for or obtaining minerals has been or is being carried on, and includes-

(i)all borings and bore holes;

(ii)all shafts, whether in the course of being sunk or not;

(iii)all levels and inclined planes in the course of being driven;

(iv)all open cast workings;

(v)all conveyors or aerial ropeways provided for the bringing into or removal from a mine of minerals or other articles or for the removal of refuse therefrom;

(vi)all lands, buildings, works, adits, levels, planes, machinery and equipments, instruments, stores, vehicles, railways, tramways and sidings in, or adjacent to, a mine and used for the purposes of the mine;

(vii)all workshops (including buildings, machinery, instruments, stores, equipments of such workshops and the lands on which such workshops stand) in, or adjacent to, a mine and used substantially for the purposes of the mine or a number of mines under the same management;

(viii)all coal in stock or in transit belonging to the owner of the mine and all coal under production in a mine;

(ix)all power stations in a mine or operated primarily for supplying electricity for the purpose of working the mine or a number of mines under the same management;

(x)all lands, buildings and equipments, belonging to the owner of the mine, and in, adjacent to or situated on the surface of, the mine where the washing of coal obtained from the mine or manufacture, therefrom, of coke is carried on;

(xi)all lands and buildings [other than those referred to in sub-clause (x) ] wherever situated and solely used for the location of the management, sale or liaison offices, or for the residence of officers and staff, of the mine;

(xii)all other assets, movable and immovable, belonging to the owner of a mine, wherever situated, including cash balances reserve funds and investments in so far as they relate to the mine and also any money lawfully due to him in relation to the mine in respect of any period prior to the appointed day;

(h)"mining company" means a company owning a coal mine, and in relation to a foreign company within the meaning of section 591 of the Companies Act, 1956, (1 of 1956) the undertaking of that company in India;

(i)"notified order" means an order notified in the Official Gazette;

(j)words and expressions used herein and not defined but defined in the Coal Mines (Conservation, Safety and Development) Act, 1952, (12 of 1952) have the meanings, respectively, assigned to them in that Act;

(k)words and expressions used herein and not defined in this Act or in the Coal Mines (Conservation, Safety and Development) Act, 1952, (12 of 1952) have the meanings, respectively, assigned to them in the Mines Act, 1952 (35 of 1952).

Chapter II
Management Of Coal Mines

3. Management of coal mines to vest in the Central Government on the appointed day.-

(1)On and from the appointed day, the management of all coal mines shall vest in the Central Government.

(2)Without prejudice to the generality of the provisions of sub-section (1) , the coal mines specified in the Schedule shall be deemed, for the purposes of this Act, to be the coal mines the management of which shall vest, under sub-section (1), in the Central Government:Provided that if, after the appointed day, the existence of any other coal mine comes to the knowledge of the Central Government, whether after an investigation or in pursuance of an intimation given to it under sub-section (5) , or otherwise, the Central Government shall, by a notified order, make a declaration about the existence of such mine, and on and from the date of such declaration-

(i)the management of such coal mine shall be deemed, for the purposes of this Act, to vest in the Central Government; and

(ii)such coal mine shall be deemed to be included in the Schedule, and thereupon the provisions of this Act shall become applicable thereto subject to the modification that for the words "appointed day", wherever they occur, the words, brackets and figures "date of the declaration made by the Central Government under sub-section (2) of section 3" shall be substituted.

(3)If any error or omission is noticed in the Schedule in relation to the name or address of the owner of a coal mine, the owner of such mine shall, within thirty days from the date on which this Act receives the assent of the President, being such error or omission to the notice of the Central Government.

(4)If, after the appointed day, the Central Government is satisfied, whether from any information received by it or otherwise, that there has been any error, omission or misdescription in relation to the particulars of a coal mine included, or deemed to be included, in the Schedule or the name and address of the owner of any such coal mine, it may, by notified order, correct such error, omission or misdescription, and on the issue of such notified order the relevant entries in the Schedule shall stand corrected accordingly:Provide that no such correction in relation to the ownership of a coal mine shall be made where such ownership is in dispute.

(5)Every person in charge, immediately before the date on which this Act receives the assent of the President, of the management of any coal mine, being a coal mine not included or deemed to be included on the said date in the Schedule, shall, within thirty days from the said date, intimate to the Central Government the name and location of such mine and the name and address of the owner thereof.

(6)Where there is a dispute with regard to the declaration made by the Coal Board under the Coking Coal Mines (Emergency Provisions) Act, 1971, (64 of 1971) to the effect that a coal mine contains Coking coal, the management of such coal mine shall, notwithstanding anything contained in the said Act, vest in the Central Government under this Act and nothing contained in the first-mentioned Act shall apply, or be deemed ever to have applied, to the said coal mine.

4. Contract regarding management of coal mines to be deemed to have terminated on the appointed day.-

Any contract, whether express or implied, providing for the management of any coal mine, made before the appointed day between the owner of such mine and any person in charge of the management of such mine immediately before the appointed day shall be deemed to have terminated on the appointed day.

5. Management of coal mines pending the appointment of Custodian.-

(1)Pending the appointment of a Custodian under section 6 for any coal mine, the person in charge of the management of such mine immediately before the appointed day shall, on and from the appointed day, be in charge of the management of such mine for and on behalf of the Central Government; and the management of such mine shall be carried on by such person subject to the provisions contained in sub-sections (2) and (4) and such directions, if any, as the Central Government may give to him and no other person, including the owner, shall, so long as such management continues, exercise any powers of management in relation to the coal mine or give any direction with regard to such management.

(2)No person in charge of the management of a coal mine shall, without the previous approval of the person specified by the Central Government in this behalf in respect of that mine (hereinafter referred to as the "authorised person"),-

(a)incur any expenditure from the assets pertaining to the coal mine otherwise than for the purpose of making routine payments of salaries or commissions to employees, agents or for the purpose of meeting the routine day-to-day expenditure;

(b)transfer or otherwise dispose of any such assets or create any charge, hypothecation, lien or other incumbrance thereon;

(c)invest in any manner any monies forming part of such assets;

(d)acquire any immovable property out of the monies forming part of such assets;

(e)enter into any contract of service or agency, whether expressly or by implication, for purposes connected wholly or partly with the coal mine or vary the terms and conditions of any such contract subsisting on the appointed day;

(f)enter into any other transaction relating to the business of the coal mine or vary the terms of any agreement relating to such business subsisting at the commencement of this Act.

(3)The approval of the authorised person may be given either generally in relation to certain classes of transactions relating to the coal mine or specially in relation to any of its transactions.

(4)Every person in charge of the management of a coal mine shall deposit all securities and documents of title to any assets pertaining to such mine in any Scheduled Bank or Nationalised Bank in which the owner or agent had an account immediately before the appointed day or in any branch of the State Bank in the place where the head office or the principal office of the coal mine is situated or where there is no branch of the State Bank in such place, the nearest branch of the State Bank; and no such security or document shall be withdrawn from the Scheduled Bank, the Nationalised Bank or the State Bank, as the case may be, except with the permission of the authorised person:Provided that nothing contained in this sub-section shall apply to any security or document of title kept in trust with an Official Trustee in pursuance of the articles of association of any mining company unless the Central Government, by notified order, otherwise directs.Explanation.- In this sub-section,-

(a)"Schedule Bank" means a bank included for the time being in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934);

(b)"State Bank" means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);

(c)"Nationalised Bank" means a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970).

(5)Every person in charge of the management of a coal mine shall leliver forthwith to the person specified in this behalf by the Central Government in respect of that coal mine, the following documents, namely:-

(a)the minutes book or any other book in India containing all resolutions, up to the appointed day, of the persons in charge of the management of the coal mine before the appointed day;

(b)the cheque books relating to the coal mine which are at any office of the coal mine;

(c)all registers or other books containing particulars relating to the investment of any monies pertaining to the coal mine including investments on mortgaged properties and all loan granted or advances made.

(6)Without prejudice to the generality of the powers conferred by sub-section (1) and the provisions contained in sub-section (2) , (4) and (5) , any directions issued under sub-section (1) may require the persons in charge of the management of a coal mine under this Act to furnish to the Central Government or to the authorised person such returns, statements and other information relation to the coal mine as may be mentioned in the direction.

(7)The persons in charge of the management of the coal mine under this Act shall be entitled to such remuneration, whether by way of allowance or salary or perquisites as the Central Government may fix; and any such person may, by giving one month's notice in writing to the Central Government of his intention so to do, relinquish charge of the management of the coal mine.

6. Power of Central Government to appoint Custodians.-

(1)The Central Government may, as soon as it is convenient administratively so to do, appoint any person (including a Government company, whether in existence at the commencement of this Act or incorporated thereafter) as the Custodian for the purpose of taking over the management of one or more coal mines and the person so appointed shall carry on the management of such mines for and on behalf of the Central Government.

(2)

(a)The Central Government may also appoint a person (including a Government company, whether in existence at the commencement of this Act or incorporated thereafter) as the Custodian-General for exercising supervision and control over all the coal mines the management of which is taken over under this Act and on such appointment, every Custodian, appointed under sub-section (1) , shall act under the guidance, control and supervision of the Custodian-General.

(b)The Central Government may also appoint one or more persons as Additional Custodian-General or Deputy Custodian-General for assisting the Custodian-General in the exercise of his powers and duties under this Act and the Custodian-General may delegate all or such of his powers, as he may think fit, to the Additional Custodian-General or Deputy Custodian-General.

(c)Every Additional Custodian-General or Deputy Custodian-General shall exercise the powers delegated to him under the control and supervision of the Custodian-General:

Provided that where a Government company has been appointed as the Custodian in relation to a coal mine, no Custodian-General, Additional Custodian-General or Deputy Custodian-General shall exercise any powers of supervision or control in regard to such coal mine.

(3)On the appointment of a Custodian under sub-section (1) , the charge of management of the coal mine shall vest in him and all persons in charge of the management of such mine immediately before such appointment shall cease to be in charge of such management and shall be bound to deliver to the Custodian all assets, books of account, registers or other documents in their custody relating to the coal mine.

(4)Notwithstanding any judgment, decree or order of any Court or anything contained in any other law for the time being in force, the Official Liquidator or any Receiver appointed by any Court or any other person who has, on the appointed day, in his possession, custody or control any coal mine specified in the Schedule or any part thereof, shall forthwith deliver possession of the mine or such part thereof, as the case may be, to the Custodian.

(5)The Official Liquidator, Receiver or any other person who has, on the appointed day, in his possession, custody or control any books, documents or other papers relating to any coal mine specified in the Schedule, shall be liable to account for the said books, documents or other papers to the Central Government and shall deliver them up to the Custodian or to such person as the Custodian may specify in this behalf.

(6)The Central Government may authorise the Custodian to exercise such of the powers of the owner, including powers to borrow, as may be necessary for the proper management of the coal mine and the Central Government may also issue such directions to the Custodian as to his powers and duties as it may deem desirable in the circumstances of the case; and no other person, including the owner, shall, so long as such management continues, exercise any powers of management in relation to the coal mine or give any direction with regard to such management.

(7)The Custodian may also apply to the Central Government at any time for instructions as to the manner in which he shall conduct the management of the coal mine or in relation to any other matter arising in the course of such management.

(8)The Custodian shall receive from the funds of the coal mine for the charge of management of which he is appointed under sub-section (1) , such remuneration as the Central Government may fix:Provided that where a Government company has been appointed as the Custodian of more than one coal mine, the remuneration of the Custodian shall be received from the funds of each such coal mine in such proportion as may be determined by the Central Government.

(9)The Custodian-General, and every-

(i)Additional Custodian-General

(ii)Deputy Custodian-General

(iii)Custodian, shall hold office during the pleasure of the Central Government.

(10)The Central Government shall receive, to the exclusion of all other persons, any monies due to the coal mine realised after the appointed day notwithstanding that such receipt pertains to a transaction made at any time before the appointed day.

7. Payment of amount.-

(1)Every owner of a coal mine shall be given by the Central Government an amount, in cash, for the vesting in it, under section 3, of the management of such mine.

(2)For every month during which the management of a coal mine remains vested in the Central Government, the amount referred to in sub-section (1) shall be computed at the rate of twenty paise per tonne of coal on the highest monthly production of coal from such mine during any month in the years 1969, 1970, 1971 and 1972.Provided that if in relation to any such coal mine, there was no production of coal during the said years, the amount referred to in sub-section (1) shall be computed at the rate of four paise per tonne of such highest monthly coal producing capacity of the coal mine, before the appointed day, as may be assessed and declared by the Coal Board:Provided further that in relation to a coal mine, the operations of which were immediately before the appointed day under the control of a managing contractor, the amount, as computed under this sub-section, shall be apportioned between the owner of the coal mine and such managing contractor in such proportions as may be agreed upon by or between the owner and such contractor, and in the event of there being no such agreement, in such proportions as may be determined by the principal Civil Court of original jurisdiction within the local limits of whose jurisdiction the head office of the coal mine is situated.

(3)For every month during which the management of a coke oven plant, which falls within the definition of coal mine, remains vested in the Central Government under this Act, there shall be given by the Central Government, in cash, in addition to the amount referred to in sub-section (1) , to the owner of such coke oven plant, an amount computed at the rate of fifty paise per tonne of coke on the highest monthly production of coke from such coke oven plant during any month in the years 1969, 1970, 1971 and 1972.

(4)Out of the amount payable under the foregoing sub-sections, there shall be deducted by the Central Government, all sums equal to the amount of arrears due, on the appointed day, to the persons employed by the owner of a coal mine-

(a)in relation to a provident fund, pension fund, gratuity fund or any other fund established for the welfare of the persons employed by the owner of the coal mine, and

(b)as wages.

(5)All sums deducted under sub-section (4) shall, in accordance with such rules as may be made under this Act, be credited by the Central Government to the relevant fund or paid by the Government to the persons to whom the said sums are due, and on such credit or payment, the liability of the owner in respect of the amount of arrears due as aforesaid, shall, to the extent of such credit or payment, stand discharged.

Chapter III
Miscellaneous

8. Penalties.-

(1)If any person-

(a)fails to deliver to the Custodian any assets, books of account, registers or any other document in his custody relating to the coal mine in respect of the management of which the Custodian has been appointed, or

(b)retains any property of such coal mine or removes or destroys it, or

(c)fails to comply with the provisions contained in sub-section (2) or sub-section (4) or sub-section (5) of section 5, or

(d)fails to comply with any directions given under sub-section (1) , read with sub-section (6) , of section 5, he shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to ten thousand rupees, or with both.

(2)If any person fails, without any reasonable excuse, to comply with the provisions of sub-section (5) of section 3, he shall be punishable with imprisonment for a term which may extend to three years and also with fine.

9. Offences by companies.-

(1)Where an offence under this Act has been committed by a company, every person who at the time the offence was committed was in charge of, and was responsible to, the company for the conduct of the business of the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that nothing contained in this sub-section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence.

(2)Notwithstanding anything contained in sub-section (1) , where any offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to, any neglect on the part of, any director, manager, secretary or other officer or the company, such director, manager, secretary or other officer shall be deemed to be guilty of that offence and shall be liable to be proceeded against and punishment accordingly.Explanation.- For the purposes of this section,-

(a)"company" means any body corporate and includes a firm or other association of individuals; and

(b)"director", in relation to a firm, means a partner in the firm.

10. Mining companies not to be wound up by Court.-

(1)No proceeding for the winding up of a mining company, the management of whose coal mines has vested in the Central Government under this Act, or for the appointment of a Receiver or for any other order in respect of the business of such company, shall lie in any Court except with the consent of the Central Government.

(2)Notwithstanding anything contained in the Companies Act, 1956, (1 of 1956) or in any memorandum or articles of association of any mining company or in any instrument, no resolution passed at any meeting of the Board of Directors or of the members of a mining company shall, in so far as it relates to the coal mine owned by such company or any business of such mine, be given effect to unless approved by the Central Government.

(3)Subject to the other provisions contained in this Act and subject to such exceptions, restrictions and limitations, if any, as the Central Government may, by notification in the Official Gazette, specify in this behalf, the Companies Act, 1956, (1 of 1956) shall continue to apply to every mining company in the same manner as they applied to it before the appointed day.

11. Exclusion of period of operation of Act in computing period of limitation.-

In computing the period of limitation prescribed by any law for the time being in force for any suit or application against any person by the owner of any coal mine in respect of any matter arising out of any transaction in relation to the coal mine owned by him, the time during which this Act is in force shall be excluded.

12. Effect of Act on other laws.-

The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in any instrument having effect by virtue of any law other than this Act, or in any decree or order of any Court, tribunal or other authority.

13. Delegation of powers.-

(1)The Central Government may, by notified order, direct that all or any of the powers exercisable by it under this Act may also be exercised by any person or persons as may be specified in the order.

(2)Whenever any delegation of power is made under sub-section (1) , the person to whom such power has been delegated shall act under the direction, control and supervision of the Central Government.

14. Protection of action taken in good faith.-

(1)No suit, prosecution or other legal proceeding shall lie against the Custodian-General, Additional Custodian-General, Deputy Custodian-General, any Custodian or authorised person for anything which is in good faith done or intended to be done under this Act.

(2)No suit or other legal proceeding shall lie against the Central Government or the Custodian General, Additional Custodian-General, Deputy Custodian-General, any Custodian or authorised person for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.

15. Contracts, etc., in bad faith or detrimental may be cancelled or varied.-

(1)Every person with whom the owner or occupier of any coal mine has, before the appointed day, entered into any contract for any service (other than a contract of employment), sale or supply shall, within fifteen days from the date on which this Act receives the assent of the President, intimate to the Central Government the particulars of such contract and if any default is made in giving such intimation, such contract shall, on the expiry of the said period of fifteen days, be voidable at the option of the Central Government.

(2)If the Central Government is satisfied, after such inquiry as it may think fit, that any contract or agreement between the owner, agent or manager of a coal mine and any other person, in so far as such contract or agreement relates to the coal mine, has been entered into in bad faith, or is detrimental to the interests of the coal mine, it may make an order cancelling or varying (either unconditionally or subject to such conditions as it may think fit to impose) such contract or agreement and thereafter the contract or agreement shall have effect accordingly:Provided that no contract or agreement shall be cancelled or varied except after giving to the parties to the contract or agreement a reasonable opportunity of being heard.

(3)Any person aggrieved by an order made under sub-section (2) may make an application to the principal Court of civil jurisdiction within the local limits of whose jurisdiction the head office of the coal mine is situated for the variation or reversal of such order and thereupon such Court may confirm, modify or reverse such order.

16. Power to terminate contract of employment.-

If the Custodian is of opinion that any contract of employment entered into by any owner or agent of a coal mine, at any time before the appointed day, is unduly onerous or if he considers that it is necessary so to do in the interests of the proper management of a coal mine, he may, by giving to the employee concerned one month's notice in writing or the salary or wages for one month in lieu thereof, terminate such contract of employment.

17. Power to make rules.-

(1)The Central Government may, by notification in the Official Gazette, make rules to carry out the provisions of this Act.

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

(a)the manner in which the coal mines shall be managed by the Custodian;

(b)the constitution of a Board of management, by whatever name called, for advising the Custodian-General in the management of the coal mines;

(c)the form and manner in which accounts of the coal mines shall be maintained;

(d)any other matter in relation to which such rule is required to be, or may be, made.

(3)Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under the rule.

18. Coal mines to which this Act shall not apply.-

(1)Nothing contained in this Act shall apply to any coal mine-

(a)owned, managed or controlled by Government, or by a Government company or by a corporation which is owned, managed or controlled by Government;

(b)owned or managed by a company engaged in the production of iron and steel:

Provided that clause (b) shall not extend to such part of the coal mine or production thereof which, in the opinion of the Central Government, is in excess of the requirements for the production of iron and steel by the company owning or managing such coal mine:Provided further that any coal obtained from any such coal mine as is referred to in the foregoing proviso in excess of the requirements for the production of iron and steel by the company owning or managing such coal mine, shall not be sold, delivered, transferred or otherwise disposed of except with the previous approval of the Central Government.

(2)Sub-section (1) shall not apply where there is any dispute as to the ownership or right of user of Government, Government company or corporation referred to in clause (a) of that sub-section, or company referred to in clause (b) of that sub-section, with regard to any coal mine or any machinery, equipment, vehicle, railway or tramway which is in such coal mine or is used for the purposes of such coal mine.

19. Power to remove difficulties.-

If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by notified order, not inconsistent with the provisions of this Act, remove the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the appointed day.

20. Repeal and saving.-

(1)The Coal Mines (Taking Over of Management) Ordinance, 1973, (1 of 1973) is hereby repealed.

(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed (including any appointment, declaration or order made thereunder), shall be deemed to have been done or taken under the corresponding provisions of this Act.The Schedule(See section 3)

Sl. No.	Name and Address of Mine	Name and Address of Owner
ASSAM - MEGHALAYA
Khasi and Jaintia Coalfield
1.	Thangji Nath, P.O. Pynursla, Meghalaya.	Assam Trading and Mining Company (Private) Limted, Shillong.
Makum Coalfield, Lakhimpur
2.	Baragolia, P.O. Marghcrita.	Assam Railways and Trading Coal Company Limited, Margherita, Upper Assam.
3.	Ledo, P.O. Ledo. Lakhimpur.	Assam Railways and Trading Coal Company Limited, Margherita, Upper Assam.
4.	Tipong.P.O. Ledo, Lakhimpur.	Assam Railways and Trading Coal Company Limited, Margherita, Upper Assam.
Mikir Coalfield
5.	Koilajan, P.O. Koilajan, District Dimapur.	Koilajan Collieries Limited, P.O. Dimapur, Naga Hills.
6.	Seelvata, P.O. Diphu, District Mikir Hills.	Hira Padda Dipali Dutta, Shillong.
BIHAR
Daltonganj Hutar Coalfield, Palamau
7.	Hutar, P.O. Hutar Colliery.	Sone Valley Portland Cement Company Limited. P.O. Japla, Palamau
8.	Rajhara, P.O. Rajhara Colliery.	Ram Saran Das and Brothers, 18, Netaji Suhhas Road, Calcutta 1.
East Bokarao Coalfield, Hattarlbagh
9.	East Bokarao, P.O. Pichri.	East Bokarao Colliery Company (Private) Limited, P.O. Pichri.
10.	New Selected Dhori, P.O. Berrno.	Gopal Narain Singh, Krishna Narain Singh, Govind Narain Singh. Shyam Narain Singh, Girdhar Narain Singh nominated owner Shri Bhuneswar Goswami, P.O.Bcrmo, Hazarihagh.
11.	Pure Dhori, P.O. Tantri.	Pure Dhori Colliery Company, P.O. Tantri, Hazarihagh.
12.	Selected Kargali, P.O. Pichri.	Vaydanji J. - Dave, Post Box 8, Jharia.
Hura Coalfield (Santhal Pargana)
13.	Lalmatia, P.O. Mahagama.	Messrs.S.P. Coal Enterprises, P.O. Mahagama (S.P.).
14.	Paharpur, P.O. Mahagama.	Fulchand Ram, Mahagama.
15.	Simlong, P.O. Dhamni.	H.N.Bhagat, P.O. Barhait.
Jainty Coalfield (Santhal Pargana)
16.	Bhowanipur, P.O. Chitra.	Sideswari Prasad, N. Deo, P.O. Chitra.
17.	Central Saharjuri, P.O. Chitra.	M.N.Singh and S.S. Singh, P.O. Chitra.
18.	Chitra Central, P.O. Chitra.	B.N.Mondal and Company, P.O. Chitra.
19.	Damagora East and West, P.O. Chitra.	N.N.Mondal, Dishergarh, West Bengal.
20.	East Damagora, P.O. Kukraha.	R.N.Singh P.O. Saroth.
21.	Girija, P.O. Chitra.	Shri M.K. Singh, P.O. Chitra.
22.	Haripur, P.O. Kukraha.	Haripur, P.O. Kukraha.
23.	Patrika, P.O. Chitra.	Patrika, Sri N.K. Singh, P.O. Chitra.
24.	Saharjuri.P.O. Kukraha.	M.G.Misra, P.O. Kukraha.
25.	Tarabai, P.O. T. K. Gram.	Shri Durga Jamjuri Coal Company (Private) Limited, P.O. Barakar, Burdwan.
26.	Tulsi Dabor, P.O. Chitra.	Nalini Kumar Singh, P.O. Chitra.
Jharia Coalfields Ashakuti Phulatitand
27.	Baramessia.Sikarichuck, P.O. Tundoo.	Thakur Rama Avatar Singh P.O. Tundoo.
28.	Baherabera Chuk, P O. Tundoo.	Thakur Gupteswar Prasad Singh, P.O. Tundoo.
29.	Barwabera, P.O. Nawagarh.	B.Trigunait and Brothers, P.O. Nawagarh, Dhanbad.
30.	Barora, P.O. Nawagarh.	Barora Coal Concern, P.O. Nawagarh.
31.	Central Ganeshpur, P.O. Nawagarh.	Shyamlal Sunda Company, P.O. Nawagarh.
32.	Central Kendwadih, P.O. Nawagarh.	Narsingh Harji. P.O. Nawagarh.
33.	Central Kessurgarh, P.O. Nawagarh.	Bhairobux Agarwalla, P.O. Nawagarh.
34.	Damrakhas, P.O. Nawagarh.	Sheikh Brothers and Company, Nawagarh.
35.	Damra Pinalgoria, P.O. Nawagarh.	Lala Mohinder Paul, P.O. Nawagarh.
36.	Diamond Phularitand, P.O. Kharkharee.	Shyama Coal Company, P.O. Kharkharee.
37.	East Benedih, P.O. Nawagarh.	East Bengal Coal Concern Private Limited, P.O. Nawagarh.
38.	East Dharmaband, P.O. Nawagarh	East Dharmaband Colliery Company, P.O. Nawagarh.
39.	East Khas Baihardih, P.O. Tundoo,	E. K.Baihardih Coal Company, P.O. Tundoo.
40.	East Mandra, P.O. Nawagarh,	Bharat Coal Company, P.O. Nawagarh.
41.	Kendwadih(Mondal), P.O. Nawagarh,	B. N.Mondal and Company, P.O. Nawagarh.
42.	Khas Muraidih, P.O. Tundoo,	U. N.Lala, P.O. Tundoo.
43.	Khas Sinidih, P.O. Nawagarh,	Gyan Chand Sunda and Company, Jharia.
44.	Khodo Valley, P.O. Nawagarh,	Jiwanlal Sunda, Joraphatak, P.O. Dhansar.
45.	Mandra South Barora, P.O. Katrasgarh,	Bijoy Narayan Singh and Jagdeo Prasad Singh, P.O. Kharharee.
46.	Model Muraidih, P.O. Nawagarh,	R.K.Pandey, P.O. Nawagarh.
47.	New Kendwadih, P.O. Nawagarh,	K.P.Lalla and Sons, P.O. Nawagarh.
48.	New Muraidih, P.O. Kharkharee,	Messers Kamlendu and Subhendu Banerjee, 42 C Shyampukar Street, Calcutta
49.	Nath and Khas Muraidih. P.O. Nawagarh	Kaluram Heliwal, P.O. Nawagarh.
50.	North Baramossia, P.O. Tundoo,	North Baramossia Coal Company, P.O. Dhansar.
51.	North Tundoo Khas, Katrasgarh,	R.L.Agarwala, P.O. Katrasgarh.
52.	Pure Barora, P.O. Nawagarh,	N.Sahai, P.O. Nawagarh.
53.	Pure Benedih. P.O. Nawagarh,	Doaba Coal Company (Private) Limited, Sunda House, Joraphatak, Dhanbad.
54.	Pure Dharamahand, P.O. Katrasgarh,	B.N.Jagdeoprasad Singh, P.O. Katrasgarh,
55.	Pure Ganeshpur, P.O. Nawagarh,	Pure Ganeshpur Colliery Company, P.O. Jharia.
56.	Selected Mandra, P.O. Nawagarh,	Selected Mandra Colliery Company, P.O. Nawagarh.
57.	Selected Muraidih, P.O. Nawagarh	Selected Muraidih Colliery Company, Jiwan Sadan, Dhanbad.
58.	South Barora, P.O. Nawagarh,	D.P.Lalla and Sons, P.O. Nawagarh.
59.	Upper Mandra, P.O. Nawagarh,	Upper Mandra Colliery Company, P.O. Nawagarh.
60.	West Pularitand, P.O. Nawagarh,	West Phularitand Colliery Company, Jiwan Sadan, Dhanbad.
Bhuggutdih
61.	Bastacolla, P.O. Dhansar,	Bastacolla Coal Company Limited, P.O. Dhansar.
62.	Dhansar.P.O. Dhansar,	Pure Dhansar Coal Company, P.O. Dhansar.
63.	Dhansar, NBH, P.O. Dhansar	Dhansar Coal Company (Private) Limited, Dhansar.
64.	East Bostacolla, P.O. Dhansar	East Bostacolla Colliery Company, P.O. Jharia.
65.	Liberty, P.O. Jharia,	Agarwal Mining Company (Private) Limited, P.O. Jharia.
66.	Manaitand, P.O. Dhansar,	Manaitand Colliery Company, P.O. Dhansar.
67.	North Bhuggatdih, P.O. Dhansar.	Shrimati Narmada Bala Gupta, Sri Dinanath Agarwala and Bansdco Prasad Agarwal, P.O.Jharia.
68.	Victory, P.O. Dhansar.	United Mining Company Limited, P.O. Jharia.
Busseriya
69.	East Busseriya, P.O. Kusunda.	East Busseriya Colliery Company (Private) Limited Shanti Bhavan, Dhanhad.
70.	Khas Bansjora, P.O. Bansjora.	Khas Bansjora Colliery Company,P.O. Bansjora.
71.	Nichitpur, P.O. Bansjora.	Nichitpur Coal (Private) Company, 7, Manoharpukar Road, Calcutta-26.
72.	Pure Nichitpur, P.O. Bansjora.	Pure Nichitpur Colliery, P.O. Bansjora, Dhanbad.
Dharmaband
73.	Central Bahiardih, P.O. Katrasgarh.	K.K.Chandra and Brothers, Post Box No.13, Katrasgarh.
74.	Central Sinidih, P.O. Tundoo.	Shrimati Manjula Devi, P.O. Tundoo.
75.	East Sindih, P.O. Tundoo.	P.Chanchani and Company Private Limited, P.O. Tundoo.
76.	Jogidih, P.O. Tundoo.	P.K.Lalla and Brothers; P.O. Tundoo.
77.	Khas Baihardih, P.O. Tundoo.	Baihardih Coal Company, P.O. Tundoo.
78.	Majlitand, P.O. Tundoo.	Sri Pritish Lalla, P.O. Tundoo.
79.	North Sinidih, P.O. Tundoo.	Sankarlall Kejrilall, P.O. Jharia.
80.	Pure Sinidih, P.O. Tundoo.	Thakur Ramavatar Singh, P.O. Tundoo.
81.	Pure Suderaidih. P.O. Tundoo.	Thakur G.P. Singh, P.O.Tundoo.
82.	West Jogidih, P.O. Katrasgarh.	Bihar National Coal Company, PO. Katrasgarh.
Golukdih
83.	Central Golukdih, P.O. Jharia.	Shrimati Jyotsna Devi, Nilachal, P.U. Sitarampur, Burdwan.
84.	East Kujama, P.O. Jharia.	East Kujama Colliery Company, P.O. Sijua (Dhanbad).
85.	New Golukdih, P.O. Govindpur.	Biswanth Aggarwalla, P.O. Govindpur (Dhanbad).
86.	North Golukdih. P.O. Baliapur.	Kishanlall Ranjclall. P.O. Baliapur, Dhanabad.
87.	Pure Selected Golukdih, P.O. Jharia.	Pure Selected Golukdih Colliery Company, P.O. Jharia, Dhanhad.
Govindpur
88.	Katras New, P.O. Katrasgarh.	Shrimati Kashi Bai, P.O. Katrasgarh.
89.	Narayanpur.P.O. Katrasgarh.	Shrimati Naraini Devi, P.O. Katrasgarh.
90.	North Akashkinari, P.O. Katrasgarh.	Khimji Dossa and Company, Katrasgarh.
91.	North Dharmaband, P.O. Katrasgarh.	Kunverji Kalyanji, Katrasgarh.
92.	North Tentuliya, P.O. Katrasgarh.	Debram Ramji, Katrasgarh.
93.	West Katras, P.O. Katrasgarh.	Messrs.N.K. Bose and Company. West Katras Colliery Company, P.O. Katrasgarh.
94.	West Koiludih, P.O. Katrasgarh.	West Koiludih Colliery Company, Katrasgarh.
Jealgors
95.	Basuedv'A' (Narayanpur Seam), P.O. Khas Jeenagora.	A.B.Jugdutt and Company, Jharia.
Jharia
96.	Bera Colliery, P.O. Jharia.	Bera Colliery Company, P.O. Jharia.
97.	Central Dobari, P.O. Jharia.	Shrimati Jayanti Devi, Jharia.
98.	Kuya and Khas Kuya,P.O. Jharia.	Kuya Colliery Company (Private) Limited, Jharia.
99.	North Dobari, P.O. Jharia.	Sahana Coal Company, Jharia.
100.	North and West Ghanuadih. P.O. Jharia.	North and West Ghanuadih Colliery Company, Jharia.
101.	Pure Bhuggatdih, P.O. Jharia.	Pure Bhuggatdih Colliery Company, Jharia.
Katras
102.	Central Keshalpur, P.O. Katrasgarh.	Moolji N. Cholia, Katrasgarh.
103.	East Keshalpur, P.O. Katrasgarh.	Shri Baijnath Choudhary and Others, Katrasgarh.
104.	Ideal Keshalpur, P.O. Katrasgarh.	Ideal Keshalpur Colliery Company, Katrasgarh.
105.	Khas Katrasgarh, P.O. Katrasgarh.	Mustafi and Company, P.O. Katrasbazar, Dhanbad.
106.	New Katras, P.O. Katrasgarh.	New Katras Coal Company, Katrasgarh.
107.	New Salanpur, P.O. Katrasgarh.	Madhu Lachman and Sons, Katrasgarh.
108.	North Keshalpur. P.O. Katrasgarh.	North Keshalpur Colliery Company (Private) Limited, P.O. Katrasgarh.
109.	Pure Salanpur, P.O. Katrasgarh.	G.V.Modi (Receiver), Jharia.
110.	Selected Govindpur, P.O. Katrasgarh.	Selected Govindpur Coal Concern, Katrasgarh.
111.	Selected Keshalpur, P.O. Katrasgarh.	Selected Keshalpur Colliery Company, Katrasgarh.
112.	West and Sowaria Salanpur,P.O. Katrasgarh.	M.P. and D.D. Agarwalla, Dhanbad Bazar, Dhanbad.
113.	West Ramkanali, P.O. Katrasgarh.	West Ramkanali Colliery Company, Katrasgarh.
Kusunda
114.	Bright Kusunda, P.O. Dhansar.	Bright Kusunda Colliery Company, P.O. Dhansar.
115.	Central Godhur, P.O. Kusunda.	Central Godhur Colliery Company, Kusunda.
116.	East Kendwadih,P.O.Dhansar.	East Kendwadih Coal Company Limited, Kusunda.
117.	Aggarwalla Godhur,P.O.Kusunda.	Aggarwalla Godhar Coal Company,P.O. Kusunda, Dhanbad.
118.	Khas Godhur,P.O. Kusunda.	Khas Godhur Coal Company, Kusunda.
119.	Khas Kusunda,P.O. Kusunda.	Khas Kusunda Coal Company (Privite) Limited, 40, Strand Road, Calcutta-1.
120.	North Godhur,P.O. Kusunda.	North Godhur Colliery Company, Kusunda.
121.	Selected Godhur,P.O. Kusunda.	Selected Godhur Coal Company, Kusunda.
122.	Sri Godhur,P.O. Kusunda.	Katasaria Coal Company (Privited) Limited, Jharia.
Loyabad
123.	North Loyabad , P.O. Bansjora.	North Loyabad Coal Company,P.O. Bansjora.
124.	South Loyahad, P.O. Bansjora.	South Loyahad Coal Company,PO. Bansjora.
Madhuband
125.	Central Jayaramdih, P.O. Nawagarh,	Paul Brothers, P.O. Nawagarh, Dhanbad.
126.	Joyramdih, P.O. Nudkhurkee,	Joyramdih Coal Company, P.O. Nudkhurkee, District Dhanbad.
127.	Karmatand, P.O. Karmatand	Sri Ram Coal Company, P.O. Karmatand.
128.	Khas Joyramdih, P.O. Nawagarh,	Khas Joyramdih Colliery Company, P.O. Nawagarh.
129.	Khas Matigora, P.O. Nudkhurkee	Khas Matigora Colliery Company, P.O. Nudkhurkee.
130.	Model Joyramdih, P.O. Nawagarh,	Paul Brothers, P.O. Nawagarh, Dhanbad.
131.	North Kessurgarh, P.O. Nudkhurkee	Nandalall Shaha and others, P.O. Nawagarh.
132.	Nudkhurkee.P.O. Nudkhurkee	M.B. Roy and Brothers, P.O. Nudkhurkee.
133.	Pinalgoria, P.O. Nawagarh	Fast Kessurgarh Colliery Company, P.O. Nawagarh.
134.	Pure Damoda, P.O. Nudkhurkee	Pandit Rambhaju Upadhyaya and Company, P.O. Nudkhurkee.
135.	Pure Joyramdih, P.O. Nudkhurkee	Pure Joyramdih Colliery Company, P.O. Nudkhurkee, Dhanbad.
136.	Ramgarh Jharia, P.O. Karmatand	Ramgarh Jharia Colliery Company, P.O. Karmatand. Dhanbad.
137.	West Joyramdih, P.O. Nudkhurkee	A.K.Chandra, P.O. Nudkhurkee.
Mohuda
138.	East Lohapati, P.O. Ramnagargarh	East Muralidih Coal Company Private Limited, P.O. Jharia.
Patherdih
139.	Bright Tasra, P.O. Sindri	Seth Jharumal, P.O. Sindri, Dhanbad.
140.	Central Tasra, P.O. Sindri	Central Tasra Coal Company, P.O., Jharia, Dhanbad.
141.	National Tasra, P.O. Sindri	Kailashrarn Khanna, P.O. Sindri, Dhanbad.
142.	Selected Sudamdih, P.O. Sindri Institute,	Selected Sudamdih Colliery Company, P.O. Sindri Institute, Dhanbad.
Sijua
143.	Central Angarpathra, P.O. Sijua	Central Angarpathra Colliery Company, P.O. Sijua, Dhanbad.
144.	Central Bansjora, P.O. Sijua.	Khas Sijua Coal Company (Private) Limited, P.O. Jharia, Dhanbad.
145.	Chandore, P.O. Katrasgarh	R.N.Singh and others, P.O. Kartrasgarh.
146.	Chandore, P.O. Sijua.	D.P.Agarwalla, P.O. Jharia, Dhanbad.
147.	East T tulmari. P.O. Sijua.	East Tetulmari Colliery Company Limited, P.O. Sijua.
148.	Kalisan Angarpathra, P.O. Katrasgarh.	Khalisthan Angarpathra Coal Company, P.O. Katrasgarh, Dhanbad.
149.	Khas Sijua, P.O. Sijua.	Khas Sijua Coal Company Private Limited, P.O. Jharia.
150.	Model Angarpathra, P.O. Sijua.	B.L.Agarwalla, P.O. Govindpur, Dhanbad.
151.	New Angarpathra, P.O. Katrasgarh.	New Angarpathra Colliery Company, P.O. Katrasgarh.
152.	New Pandedih, P.O. Sijua.	New Pandedih Colliery Company, P.O. Jharia, Dhanbad.
153.	North and North East Angarpathra, P.O. Katrasgarh.	North Angarpathra Coal Company, P.O. Katrasgarh, District Dhanbad.
154.	North Tetulmari. P.O. Sijua.	North Tetulamri Colliery Company, P.O. Sijua, Dhanhad.
155.	Pure Selected Bansjora, P.O. Sijua.	H.C. Bhutani, P.O. Sijua, Dhanhad.
156.	Pure Selected Tetulmari, P.O. Sijua.	Pure Selected Tetulmari Colliery Company Limited, Sijua.
157.	West Angarpathra, P.O. Katrasgarh.	West Angarpathra Colliery Company Limited, P.O. Katrasgarh.
158.	West Chandore, P.O. Sijua.	West Chandore Colliery Company, P.O. Jharia.
159.	West Mudidih, P.O. Sijua.	Waliram Taneja Mines Private Limited, P.O. Sijua, Dhanbad.
160.	Basudev'A', P.O. Khas Jeenagora.	R.B.Jugdutta and Company, P.O. Jharia, Dhanbad.
161.	Central Sulunga, P.O. Khas Jeenagora.	Purushottampur Collieries (Private) Limited, P.O. Jharia, Dhanbad.
162.	Golden Jeenagoara, P.O. Khas Jeenagora.	Salunga Collieries (Private) Limited, Anand Bhavan, P.O. Jharia, Dhanbad.
163.	Pure Golukdih, P.O. Jharia,	Pure Golukdih Coal Company, P.O. Jharia.
164.	Royal Tisra, P.O. Jharia,	Royal Tisra Colliery Company, P.O. Jharia, Dhanbad.
165.	Bcrgo, P.O. Danro (S.P.)	Khudiram Seal, P.O. Danro, (S.P.)
166.	Chatkam,P.O.Damni(S.P.)	H.N.Bhagat, P.O. Barhait (S.P.)
167.	Chilgo, P.O. Amra Para (S.P.)	Messrs.Paul Brothers, P.O. Jamatara (S.P.)
168.	Churi Jilwari, P.O. Godda (S.P.)	Fulchand Ram, P.O. Godda (S.P.)
Mugama Coalfield (East)
169.	East Badjna, P.O. Nirshachatti.	S.N.Chanda and Brothers, P.O. Nirshachatti.
170.	East Kapasara, P.O. Mugama.	Bangaluxmi Coal Company, P.O. Mugama, Dhanbad.
171.	East Kumardhuhi, P.O. Chirkunda.	Sri Lakshmi Naryan Trust, P.O. Jharia, Dhanbad.
172.	East Rajpura, P.O. Mugma.	Rajpura Coal Company, P.O. Mugma.
173.	East Shampur, P.O. Kumardhubi.	Oriental Coal Company, P.O. Kumardhubi.
174.	Edgarcoor(Dugamata),P.O. Chirkunda.	Durgamata Coal Company, P.O. Chirkund, Dhanbad.
175.	Edgarcoor, P.O. Kumardhubi.	Shrimati Sankarben Patel, P.O. Kumardhubi, Dhanbad.
176.	Kalimata, P.O. Mugma.	G.L.Dubey, P.O. Mugma.
177.	Kapasara, P.O. Mugma.	Bihar Coal Syndicate Private Limited, P.O. Mugma, Dhanbad.
178.	Khas Kalimata, P.O. Kumardhubi.	Khas Kalimata Coal Company, P.O. Kumardhubi, Dhanbad
179.	Khas Nisra, P.O. Nirshachati.	Mahatta Brothers, 19, British India Street, Calcutta-1.
180.	Khnudia, P.O. Nirshachati.	Khoodia Coal Company, P.O. Nirshachati. Receiver, Onkarmal Agarwala, P.O. Chirkunda.
181.	Merah, P.O. Chirkunda.	Raghunath Agarwalla, P.O. Chirkunda.
182.	Nayadanga, P.O. Nirshachati.	K.G.Saiji and Sons, P.O. Searsole Rajbari, Burdwan.
183.	Nirsra Khas, P.O. Nirshachati.	Nirsa Khas Colliery (Private) Limited, P.O. Searsole Rajbari, Burdwan.
184.	Oriental, P.O. Kumardhuhi.	Oriental Coal Company, P.O. Kumardhubi.
185.	Pure Laikdih, P.O. Nirshachati.	Pure Laikdih Colliery (Private) Limited, 26A, Fern Road, Calcutta-19.
186.	Pure Mandman, P.O. Mugma.	East India Coal Company Limited, 4, Clive Row, Calcutta-1.
187.	Pure Rajpura, P.O. Kumardhubi.	Shrimati Sanker Ben Patel, P.O. Kumardhubi, Dhanbad.
188.	Pure Shampur, P.O. Nirshachati.	D.Mondal and Company, P.O. Nirshachati.
189.	Rajpura, P.O. Mugma.	R.K.Coal Company, Barakar, West Bengal.
190.	Reliance, P.O. Kumardhubi.	Reliance Coal Company, P.O. Kumardhubi, Dhanbad.
191.	Satyanarayan, P.O. Kumardhubi.	Rurmal Agarwal P.O. Satyanarayan Colliery, Kumardhubi.
192.	Shampur.P.O. Nirshachati.	Khas Shampur Coal Company, P.O. Nirshachati.
193.	Shampur, P.O. Nirshachati.	The Kamala Coal Company, P.O. Nirshachati, Dhanbad.
194.	South Marma, P.O. Mugma.	Guljarilal Agarwala, P.O. Jharia.
195.	Sri Durgamata, P.O. Mugma.	J.N.Gorai and others, Chirkunda.
196.	Sri Gopinathpur, P.O. Nirshachati.	Shrimati Mahamaya Devi, Nirshachati.
197.	Sri Lakhmimata, P.O. Chirkunda.	J.K.Gorai and Company, Mugma.
198.	Sudarshan Shampur, P.O. Nirshachati.	K.L.Bhambri and Company, Nirshachati, Dhanbad.
199.	Upper Mehtadih, P.O. Nishachati.	East India Coal Company, 4, Clive Row, Calcutta-1.
200.	West Barakar, P.O. Kumardhubi.	Dinendra Nath Das, P.O. Kumardhubi.
201.	West Chanch, P.O. Nirshachati.	West Chanch Coal Company, P.O. Barakar.
202.	West Laikdih, P.O. Mugma.	West Laikdih Coal Company, 152, B.K. Paul Avenue, Calcutta-5.
203.	West Rajpura, P.O. Mugma.	Kalyancswari Coal Company, P.O. Mugma.
South
204.	Dahibari, P.O. Mugma.	Dahibari Coal Company, P.O. Mugma
205.	East Palasia, P.O. Mugma.	K.K.Goswami, P.O. Mugma.
206.	Jamdahi Basantimata, P.O. Mugma.	Jamdohi Coal Company, P.O. Mugma.
207.	Palasia, P.O. Mugma.	K.K.Goswami, P.O. Mugma.
208.	Ramkrishna, P.O. Chirkunda.	P.N.Mukherjee, Chirkunda.
209.	Sri Ragunathji, P.O. Chirkunda.	Sri Raghunathji Coal Company, P.O. Chirkunda.
West
210.	Badjna, P.O. Nirshachati.	Oriental Coal Company, 25, Brabourne Road, Calcutta-1.
211.	Chapapur, P.O. Nirshachati.	B.N.Dutta and others, Nirshachati.
212.	Jamburya(Selected Jhamburya), P.O. Nirshachati.	East India Coal Company Limited, 4, Clive Row, Calcutta-1.
213.	Khas Badjna, P.O. Nirshachati.	Western Bengal Coalfields and Administrative Office, P.O. Moira Colliery, Burdwan.
214.	Lower Badjna, P.O. Nirshachati.	Associated Laikdih Colliery Limited, 18, Netaji Subhas Road, Calcutta.
215.	North Badjna, P.O. Nirshachati, Dhanbad.	North Badjna Coal Company, P.O. Ranaghat, District Nadia.
216.	North Laikdih, P.O. Nirshachati, Dhanbad.	North Laikdih Coal Company, Nirshachati, 22, Strand Road, Calcutta-1.
217.	Pure Hariajam, P.O. Nirshachati, Dhanbad.	East India Coal Company, 4, Clive Row, Calcutta-1.
218.	Pure Singhpur, P.O. Nirshachati, Dhanbad.	Sayyapal Kapoor, Kapoor Nivas, Dhanbad.
219.	Selected Fatka, P.O. Nirshachati, Dhanbad.	Srikrishna Colliery Company (Private) Limited, P.O. Kumardhubi, Dhanbad.
220.	South Badjna, P.O. Nirshachati, Dhanbad.	South Badjna Coal Company, P.O. Nirshachati.
North Karanpura Coalfield
221.	Churl, P.O. Ray, District Ranchi.	United Karanpura Colliery Company (Private) Limited, 91, Stephen House, Calcutta.
222.	Dakra Buk Buka, P.O. Khalari.	United Karanpura Colliery Company (Private) Limited, Stephen House, Calcutta.
223.	Damodar Valley, P.O. Hindegir.	B.K.Bhaduri and Sons, 10, Purulia Road, Ranchi.
224.	Hindegir, P.O. Hindegir.	Hindegir Mining Corporation Limited, Hirapur, Dhanbad.
225.	Karanpura Dewarkhand, P.O. Khalari.	Karanpura Dcwarkhand Colliery Company (Private) Limited, F. 3, Gillanders House, Calcutta.
226.	Karkata, P.O. Khalari.	Ajit Prasad Singhdeo and others, 82, Stephen House, Calcutta-1.
227.	Manki, P.O. Ray.	National Cement Mines and Industries 82, Stephen House, Dalhousie Square East, Calcutta.
228.	Ray, P.O. Ray.	N.C.M.I.Limited, 82, Stephen House, Dalhousie Square East, Calcutta.
229.	South Karanpura, P.O. Hindegir.	Chauhan Brothers, Old Commissioner's Compound, Ranchi.
230.	West Tumang, P.O. Macluskiegunj.	Chauhan Brothers, Old Commissioner's Compound, Ranchi.
Ramgarh-Hazaribagh Coalfield
231.	Meal, P.O. Chitarpur.	Rajballav Singh Chitarpur, District Hazaribagh.
232.	Rauta, P.O. Ramgarh Cantonment.	Receiver, State of Bihar, through Sri S.K. Sinha, I.A.S., O.S.D. Department of Mines and Geology. Government of Bihar, Patna.
233.	Suggia, P.O. Chitarpur.	Suggia Coal Company, Chitarpur.
South Karanpura Coalfield
234.	Central Saunda, P.O. Saunda.	United Collieries Limited, 5, Royal Exchange Place, Calcutta-1.
235.	Karanpura, P.O. Patratu.	Associated Karanpur Colliery (Private) Limited, 18, Netaji Subhas Road, Calcutta-1.
236.	Khas Karanpura, P.O. Patratu.	Khas Karanpura Collieries Limited, 71, Ganesh Chandra Avenue, Calcutta.
237.	Lapanga, P.O. Bhadaminagar.	Hindustan Coal Company, Bhadaminagar, Hazaribagh.
238.	Rcligara, P.O. Religara.	The Karanpura Collieries Limited Chartered Bank Buildings, Calcutta-1.
239.	Saunda'D' (Bird's), P.O. Bhurkunda.	Karanpura Collieries Limited Chartered Bank Buildings, Calcutta-1.
240.	Sirka, P.O. Argada.	South Karanpura Coal Company Limited Chartered Bank Buildings, Calcutta-1.
West Bokarao Coalfield
241.	Ara, P.O. Kuju.	North Ramgarh Colliery Company (Private) Limited, 8, Deodar Street, Calcutta.
242.	Hessagara, P.O. Kuju.	Hessagara Coal Company, P.O. Kuju.
243.	Jharkand, P.O. Ghatutand.	Under dispute.
244.	Kcdla.P.O. Ghatutand.	Under dispute.
245.	Kuju, P.O. Kuju.	Kuju Collieries Company (Private) Limited, P.O. Kuju.
246.	Laiyo, P.O. Daneya.	North Bokarar Coal Company, P.O. Danea, Hazaribagh.
247.	Model Dhori, P.O. Chainpur.	Model Dhori Colliery Company, Hazaribagh.
248.	Morpa, P.O. Kuju.	A.K. Roy and R.P. Choudhury, P.O. Kuju.
249.	Pindra, P.O. Kuju.	Pindra Coal Company, Ramnarayan Jai's Compound, Ranchi.
250.	Saruhera, P.O. Kuju.	North Ramgarh Coal Company (Private) Limited, 8, Dcodar Street, Calcutta-19.
251.	Semra, P.O. Mandu.	B.M.Roy, Burrabazar, Hazaribagh.
252.	Toera, P.O. Kuju.	M.N.Chatterjee, Kuju, Bazaribagh.
253.	Topa, P.O. Kuju.	Topa Coal Company, Kuju, Receiver M.H. Chatterjee and S.K. Banerjee, Kuju, Hazaribagh.
MADHYA PRADESH
Central India Coalfields
254.	Chirimiri, P.O. Chirimiri.	Chrimiri Colliery Company (Private) Limited, 18/22, Sheik Memon Street, Bombay-2.
255.	New Chirimiri (Ponri Hill), P O. Chirimiri.	Dadabhoy's New Chirimiri N. Ponri Hill Colliery Company Private Limited, Post Box No.85, Nagpur-1.
256.	North Chirimiri, P.O. Gelhapani.	United Collieries Limited, 25, Brabourne Road, Calcutta.
257.	North Jhagrakhand, P.O. Jhagrakhand Colliery.	Jhagrakhand Collieries (Private) Limited, 15, Gariahat Road, Calcutta-19.
258.	Pure Chirimiri, P.O. Chirimiri.	K.N.Dhody.
259.	Rajnagar, P.O. Rajnagar Colliery.	Messrs.Dalchand Bahadur Singh, 15, Gariahat Road, Calcutta-19.
260.	Ramnagar, P.O. Ramnagar Colliery.	Vindhya Collieries (Private) Limited, 18, Netaji Subhas Road, Calcutta-1.
261.	Sotth Jhagrakhand, P.O. Jhagrakhand.	Jhagrakhand Collieries (Private) Limited, 15, Gariahat Colliery Road Calcutta-19.
262.	West Chirimiri, P.O. Chirimiri.	Jhagrakhand Colliery Indra Singh and Sons Private Limited, 7, Wellesly Place, Calcutta-1.
263.	West Jhagrakhand, P.O. West.	Jhagrakhand Collieries (Private) Limited, 15, Gariahat Road, Calcutta-19.
Pench-Kanhan Valley Coalfields
264.	Amhara, P.O. Junnerdeo.	N.H.Ojha and Company (Private) Limited, F-3, Gillander House, 8, Netaji Subhas Road, Calcutta-1.
265.	Barkui, P.O. Parasea.	Pench Valley Coal Company Limited, Hongkong House, 31 Dalhousie Square, East, Calcutta-1.
266.	Barkuhi West, P.O. Parasea.	J.A.Trivedi and Brothers, Post Box No. 1, Balaghat, District Chhindwara.
267.	Bhamori, P.O. Parasea.	Amalgamated Coalfields Limited, Hongkong House, 31, Dalhousie Square, East, Calcutta-1.
268.	Chandamata P.O. Parasea.	Pench Vallay Coal Company Limited, Hongkong House, 31 Dalhousie Square, East, Calcutta-1.
269.	Damua, P.O. Damua Colliery, Junnerdeo.	Under dispute.
270.	Datla West, P.O. Junnerdeo.	Amalgamated Coalfields Limited, Hongkong House, 31 Dalhousie Square East, Calcutta-1.
271.	Dhao, P.O. Dhao Colliery.	Durga Prosad, Junnerdeo, Chhindwara.
272.	East Dongarchickli, P O. Parasea.	Pench Valley Coal Company Limited, Hongkong House, 31 Dalhousie Square, Calcutta-1.
273.	Eklchra, P.O. Parasea.	Amalgamated Coalfields Limited, Hongkong House, 31 Dalhousie Square, East, Calcutta-1.
274.	Ghorawari, P.O. Ghorawarikhurd.	J.Trivedi and Brothers, P.O. Balaghat.
275.	Kalichapar, P.O. Kalichapar.	Under dispute.
276.	Newton Chickli, P.O. Parasea.	Newton Chickli Collieries (Privite) Limited, P.O. Parasea.
277.	North Chandamata, P.O. Parasea.	Pench Valley Coal Company Limited, Honkong House, 31 Dalhousie Square, Calcutta-1.
278.	Rakhikol, P.O. Rakhikol.	S.C.Kambata (Privite) Limited, Maharashi Karve Road, Bombay-20.
279.	Rawanwara, P.O. Parasea.	Amalgamated Coalfields Limited, P.O. Parasea. Chhindwara.
280.	Rawanwara Khas, P.O. Parasea.	Oriental Coal Company Limited, 25, Brabourne Road, Calcutta-1.
281.	Sial Ghogri, P.O. Junnerdeo.	Sial Ghogri Group, Nelson Square, Nagpur.
282.	Sukri, P.O. Kharsia.	The Jamai Majri Coal Company Limited, P.O. Parasea, Chhindwara.
Raigarh Coalfield
283.	Baroud, P.O. Ghorghoda.	P.R.Gupta and Others, P.O. and District Raigarh (M.P.) K.N. Poddar, North Ambazhari Road, Nagpur.
Sohagpur and Johila Coalfield
284.	Domnara, P.O. Kharsia.	Rewa Coalfields Limited, 4, Bankshall Street, Calcutta-1.
285.	Amlai, P.O. Dhanpuri.	Rewa Mining Company Limited, P.O. Kotma.
286.	Bhadra, P.O. Kotma.
287.	Birsingpur, P.O. Birsingpur Pali.	Johilla Coalfields Limited, P.O. Birsingpur Pali District, Sahdol.
288.	Burhar No. 1, P.O. Dhanpuri.	Rewa Coalfields Limited, 4, Bankshall Street, Calcutta 1.
289.	Burhar No. 3, P.O. Dhanpuri.	Rewa Coalfields Lilmited, 4, Bankshall Street, Calcutta 1.
290.	Kotma, P.O. Kotma Colliery.	Associated Cement Company Limited, 121, Maharshi Karve Road, Bombay-20.
291.	Nowrazabad, P.O. Nowrazabad.	Associated Cement Company Limited, 121, Maharshi Karve Road, Bombay-20.
292.	Rungta, P.O. Rungta Colliery.	Mahabir Prasad Rungta and Partners, P.O. Rungta Colliery, District Shadol.
ORISSA
Ib Valley Coalfield
293.	Hingir Rampur, P.O. Rampur Colliery, District Sambalpur.	Hingir Rampur Coal Company Limited, Post Box No. 109, Home Street, Fort, Bombay.
294.	lb River, P.O. Brajrajnagar, District Sambalpur.	Chandmal Indrakumar Karnani, 3 Syngogue Street, Calcutta-1.
295.	Orient, P.O. Brajrajnagar, District Sambalpur.	Western Bengal Coalfields Limited, Admin. Office-Moira Colliery, District Burdwan.
MAHARASHTRA
Kamptee Coalfield
296.	Kamptee,P.O.Kamptee.	Oriental Coal Company Limited, C/o. 25, Brabourne Road, Calcutta-1.
Wardha Valley Coalfields
297.	Ballarpur P.O. Ballarpur.	Ballarpur Collieries Company, Post Box No. 11, Biseswar House, Lajpat Rai Marg, Nagpur.
298.	Chanda Rayatwari, P.O. Chanda.	R.B.Seth Sri Ram Durgaprasad, P.O. Tumsar, District Bhandara.
299.	Ghughus, P.O. Maneckpur.	Ballarpur Collieries Company, Post Box No. 11. Biseswar House, Nagpur.
300.	Hindustan Lalpeth, P.O. Chanda.	Perfect Pottery Company Limited, Hanumantal, Jabbalpore (M.P.)
301.	New Majri, P.O. Shivaji Nagar.	Shelia Mining and Manufacturing Corporation, 4, Bakul Bagan Road, Calcutta-25.
302.	Sasti, P.O. Ballarpur.	Ballapur Collieries Company Limited, Temple Road, Post Box No. 11, Nagpur.
WEST BENGAL
Kasta Coalfield
303.	Tewari's Beldhangakhas, P.O. Churulia.	Messrs, S.C. Tewari and Others, P.O. Parsundi, District Birbhum.
304.	Jorekuri, P.O. Churulia.	Jorekuri Coal Company Private Limited, Post Box No. 55, Dhanhad.
305.	Kasta Bengal, P.O. Churulia.	Kasta Coalfields Limited, 3, Synagogue Street, Calcutta 1.
306.	Palasthali, P.O. Churulia.	Palasthali Coal Concern (Private) Limited, 53, Machua Bazar Road, Chinsura, District Hoogly.
307.	Pariapur, P.O. Kalipahari.	Sri Shewsiamal Agarwala, P.O. Saithia. District Birbhum.
Raneegunj Coalfield
Dishergarh
308.	Barmondia 3 and 4 Pits, P.O. Kanayapur.	New Beerbhoom Coal Company Limited, 8, Clive Row, Calcutta-1.
309.	Bhamuria, P.O.Bhamuria, District Purulia.	Naturia Coal Company Private Limited, P.O. Bhamuria, District Purulia.
310.	Burradhemo, P.O. Sitarampur, West Bengal.	North Dhemo Coal Company Limited, 135 Canning Street, Calcutta-1.
311.	Chinakuri Nos. I and 2 Pits, P.O. Sunderchak.	Bengal Coal Company Limited, 8, Clive Row, Calcutta-1.
312.	Chinakuri No. 3 Pit, P.O. Sunderchak, Burdwan.	Bengal Coal Company Limited, 8, Clive Row, Calcutta-1.
313.	Deoli(Mondal's), P.O. Dishergarh.	B.N.Mondal and Company, P.O. Dishergarh, District Burdwan.
314.	Dhemo Main, P.O. Sitarampur, West Bengal.	Dhemo Main Collieries and Industries Limited. 36, Chowringhee Road, Calcutta-16.
315.	Hirakhun, P.O. Neturiya.	Durga Devi Singhania, P.O. Ncturiya, District Purulia, West Bengal.
316.	Manoharbahl, P.O. Asansol.	Chadramal Indrakumar (Private) Limited, 3, Synagogue Street, Calcutta-1.
317.	Parbelia, P.O. Neturiya,	Bengal Coal Company Limited, 8, Clive Row, Calcutta-1.
318.	Patmohana, P.O. Patmohana (Sitarampur).	Messrs.Patmohana and Bharat Chak Collieries Private Limited, P.O. Sitarampur, District Burdwan.
319.	Poidih P.O. Sunderchak.	Bengal Coal Company Limited, 8, Clive Row, Calcutta-1.
320.	Ramjibhanpur Nag's P.O. Sitarampur.	Ramjubhanpur Coal Company Limited, 4, Mandevilla Gardens, Calcutta-19.
321.	Ranipur, P.O. Dishergarh, Burdwan.	Equitable Coal Company Limited, 1/ 2, Lord Sinha Road, Calcutta-16.
322.	Sanatoria, P.O. Dishergarh.	Bengal Coal Company Limited, 8, Clive Row, Calcutta-1.
323.	Sectalpur, P.O. Dishergarh.	Bengal Coal Company Limited, 8, Clive Row, Calcutta-1.
324.	Sodepur 9 and 10 Pits, P.O. Sunderchak.	Bengal Coal Company Limited, 8, Clive Row, Calcutta-1.
325.	South Joyramadanga, P.O. Asansol.	Disherharh Coal Company Limited, 3, Synagaogue Street, Calcutta-1.
Kajora
326.	Bahisolc, P.O. Ondal.	Bharat Mining Corporation Limited, 91, Stephen House, 5th Floor, Calcutta-1.
327.	Belbaid P.O. Toposi.	Belbaid Colleries Limited, P.O. Raneegunj, Burdwan.
328.	Chowki Danga, P.O. Toposi.	Birhhum Mining (Private) Limited, 7, Monoharpukur Road, Calcutta.
329.	East Jambad, P.O. Kajoragram.	Amalgamated Jambad Syndicate (Private) Limited, 33, Biplabi Rashbehari Bose Road, Calcutta-1.
330.	East Kajora, P.O. Ondal.	Swadeshi Mining and Manufacturing Company Limited, 33, Netaji Subhas Road, Calcutta-1.
331.	Jambad Selected, P.O. Kajoragram.	Devji Gelabhai and Others, P.O. Kajoragram, Burdwan.
332.	Jaipuria Kajora, P.O. Ondal.	Swadeshi Mining and Manufacturing Company Limited, 33, Netaji Subhas Road, Calcutta-1.
333.	Mukherjee Jotc Janaki, P.O. Toposi.	C.R.Mukherjee, Netaji Subhas Road, Raneegunj, Burdwan.
334.	Jote Janaki Khas, P.O. Toposi.	Banerjee Sanatan, P.O. Toposi, Burdwan.
335.	Kajora and Western Kajora, P.O. Kajoragram.	K.C.Palchoudhury, P.O. Kajoragram, Burdwan.
336.	Prosonno Dutta's Kajora, P.O. Kajoragram.	P.C.Dutta and Sons, 71 A, Netaji Subhas Road, Calcutta-1.
337.	Kajora(Guzdar), P.O. Kajoragram.	The Guzdar Kajora Coal Mines Limited, P.O. Kajoragram.
338.	Kajora Selected, P.O. Ranigunj.	Kajora Selected Colliery Company Limited, 135, Canning Street, Calcutta-1.
339.	Khas Kajora, P.O. Kajoragram.	Khas Kajora Coal Company Limited, 18, Netaji Subhas Road, Calcutta-1.
340.	Khas Searsolc. P.O. Searsole Rajbari.	Kumar K.N. Maliah, P.O. Searsole, Rajbari.
341.	Krishnanagar, P.O. Toposi.	Parasia Collieries Limited, 25, Nctaji Subhas Road, Calcutta-1.
342.	Kunustoria, P.O. Toposi.	Bengal Coal Company Limited, 8, Clive Row, Calcutta-1.
343.	Lachipur, P.O. Kajoragram.	Katras Jhareeah Coal Company, 8 Clive Row, Calcutta-1.
344.	Lower Kenda, P.O. Kajoragram.	Khas Kenda Colliery (Private) Limited, 135, Canning Street, Calcutta-1.
345.	Madhujore, P.O. Kajoragram.	Madhujore Coal Company Private Limited, 135, Canning Street, Calcutta-1.
346.	Mahabir, P.O. Ranigunj.	Mahabir Collieries Limited, 178, Mahatma Gandhi Road, Calcutta-1.
347.	Moira, P.O. Moira Colliery, Ondal.	Western Bengal Coalfields Limited, 9/1, R.N. Mukherjee Road, Calcutta-1.
348.	New Kenda, P.O. Toposi.	New Birbhum Coal Company United, 8, Clive Row, Calcutta-1.
349.	North Jambad, P.O. Kajoragram.	North Jambad Coal Company, P.O. Kajoragram, Burdwan.
350.	North Searsolc, P.O. Searsole Rajbari.	Searsole Mining Industries (Private) Limited, P.O. Searsole Rajbari, Burdwan.
351.	Parascole, P.O. Kajoragram.	Parascole Coal Company, 18, Netaji Subhas Road, Calcutta-1.
352.	Parasia.P.O. Kajoragram.	Parasia Collieries Company, 25, Netaji Subhas Road, Calcutta-1.
353.	Proper Kajora, P.O. Kajoragram.	Sri Nimbarak, Proper Kajora Coal Company (Private) Limited, 135, Biplabi Rashbehari Bose Road, Calcutta-1.
354.	Pure Bansra, P.O. Ranigunj.	Pure Kustorc Colliery Company Limited, 8, Lyons Range, Calcutta-1.
355.	Pure Jambad, P.O. Kajoragram.	Pure Jambad Collieries (Private) Limited, 135, Canning Street, Calcutta-1.
356.	Pure Kajora, P.O. Kajoragram.	East Barakar Coal Company (Private) Limited, 18, Netaji Subhas Road, Calcutta-1.
357.	Pure Kenda, P.O. Ukhra.	Pure Kenda Coal Company P.O. Ukhra, Burdwan.
358.	Pure Searsole, P.O. Scarsolse, Rajbari.	Kumari Rani H. Devi, P.O. Searsole Rajbari, Burdwan.
359.	Real Jambad. P.O. Bahula.	Oriental Coal Company (Private) Limited, 25, Brabourne Road, Calcutta-1.
360.	Real Kajora, PO. Kajoragram.	Real Kajora Colliery Trust, 24, Strand Road, Calcutta-1.
361.	Searsole, P.O. Ranigunj.	Searsole Coal Company Limited, 22, Chittaranjan Avenue, Calcutta-13.
362.	Singaran, P.O. Toposi.	Singaran Coal Syndicate Limited, 237/P/1A, Manikatalla Main Road, Calcutta.
363.	Sitaldasji Selected, P.O. Searsolc Rajbari.	Sitaldasji Selected Colliery, P.O. Searsole Rajbari, District Burdwan.
364.	South Jambad, P.O. Kajoragram.	South Jambad Coal Company (Private) Limited, 33, Canning Street, Calcutta-1.
365.	South Parasia, P.O. Kajoragram.	South Parasia Collieries (Private) Limited, 25, Netaji Subhas Road, Calcutta-1.
366.	Toposi, P.O.Toposi.	Associated Nandi Collieries Limited, 18, Netaji Subhas Road, Calcutta-1.
367.	Western Kajora, P.O. Kajoragram.	Western Kajora Collieries (Private) Limited, 178, Mahatma Gandhi Road, Calcutta.
Pandaveswar
368.	Ajoy Bank, P.O. Nutandanga.	Ajoy Coal Company (Private) Limited, 34A, Sardar Sankar Road, Calcutta-29.
369.	Bankola, P.O. Ukhra.	Burrakar Coal Company Limited Chartered Bank Buildings, Calcutta-1.
370.	Central and Lower Jambad, P.O. Bahula.	East Bahula Collieries Company (Private) Limited, 18, Netaji Subhas Road, Calcutta-1.
371.	Chora Pits, (1. Chora-10 pit P.O. Bahula and 2. Chora-7 and 9 pits)	Chora Coal Company Limited, 3, Synagogue Street, Calcutta-1.
372.	Darula, P.O. Pandaveswar.	East Satgram Coal Company Limited, 135, Canning Street, Calcutta-1.
373.	East Sitalpur, P.O. Ukhra.	East Barrakar Coal Company (Private) Limited, P.O. Ukhra.
374.	Goenka Kajora, P.O. Kajoragram.	Goenka Coal Company, S.B. Gocnka, PO. Ukhra, District Burdwan.
375.	Gurugopinath, P.U. Ukhra.	Gnanada Industries (Private) Limited, P.O. Ukhra, District Burdwan.
376.	Haripur, P.O. Bahula.	Selected Barabani Coal Company Private Limited, 18, Netaji Subhas Road. Calcutta-1.
377.	Jambad Kajora, P.O. Siduli.	Jambad Kajora Colliery Company (Private) Limited, P.O. Siduli, District Burdwan.
378.	Kottadih, P.O. Kottadi.	Equitable Coal Company Limited, 1/ 2, Lord Sinha Road, Calcutta
379.	Kumardihi, P.O. Ukhra.	Kumardihi Coal Company, P.O. Ukhra, District Burdwan.
380.	Kumarkhala, P.O. Bahula.	Kumarkhala Collieries Company, P.O. Bahula.
381.	Nag's Kajora Jambad, P.O. Ukhra.	Shrimati Ashalata Nag and others, 4, Mendevilla Gardens, Calcutta.
382.	North Chora, P.O. Bahula.	Sri B.M.Dutta, North Chora Colliery Company, P.O. Bahula, District Burdwan.
383.	Pansuli, P.O. Nutandanga.	Krishna Valley Selected Coal Company, P.O. Nutandanga.
384.	Pure Samla, P.O. Nutandanga.	Pure Samla Coal Company (Private) Limited. Sun Distributors and Mining Company Limited, 14, Netaji Subhas Road, Calcutta-1.
385.	Pure Sitalpur, P.O. Ukhra.	Pure Sitapur Coal Concern Limited, 23-B Netaji Subhas Road, Calcutta.
386.	Samla Baidyanathpur, P.O. Pandaveswar.	Ashoke Minerals and Company, P.O. Pandaverwar, District Burdwan.
387.	Sarnia Chhattrisanda, P.O. Pandaveswar.	Swadeshi Mining and Manufacturing Company Limited 33, Netaji Subhas Road, Calcutta-1.
388.	Samla Dalurband, P.O. Pandaveswar.	Samla Dalurband Coal Company (Private) Limited, P.O. Jharia, District Dhanbad.
389.	Samla Manderbani, P.O. Pandaveswar.	Western Bengal Coalfield Limited, 9/1, R.N. Mukherjee Road, Calcutta-1.
390.	Samla Kendra, P.O. Pandaveswar.	Swadeshi Mining and Manufacturing Company Limited, 33, Netaji Subhas Road, Calcutta.
391.	Samla Pandaveswar, P.O. Pandaveswar.	Swadeshi Mining and Manufacturing Company Limited, 33, Netaji Subhas Road, Calcutta.
392.	Samla Ramnagar, P.O. Pandaveswar.	Swadeshi Mining and Manufacturing Company Limited, 33, Netaji Suhhas Road, Calcutta.
393.	Sarpi Kajora, PO. Ukhra.	Sarpi Kajora Coal Mines (Private) Limited, 33, Canning Street, Calcutta-1.
394.	Selected Kajora Jambad, P.O. Bahula.	Selected Kajora Jambad Collieries, P.O. Ukhra.
395.	Selected Samla, P.O. Pandaveswar.	Selected Dahurband Coal Company (Private) Limited, 137, Cotton Street, Calcutta-7.
396.	Siduli, P.O. Ukhra.	Siduli Colliery Company, P.O. Ukhra, District Burdwan.
397.	Sitalpur, P.O. Siduli.	Sitalpur Coal Company (Private) Limited, P.O. Siduli, District Burdwan.
398.	South Adjai, P.O. Gogla.	Gopal Collieries Limited, 174, Mahatma Gandhi Road, Calcutta.
399.	Sunkarpur, P.O. Ukhra.	Ukhra Minerals (Private) Limited, P.O. Ukhra, District Burdwan.
400.	Victory Group, P.O. Nutandanga.	Coal Products (Privite) Limited, 3, Bankshall Street, Calcutta-1.
401.	Visheshari Khandra, P.O. Ukhra.	N.H.Ojha and Company, Gillanders House, 18, Netaji Subhas Road, Calcutta.
Satgram
402.	Ardhagram Khas, P.O. Ardhagram.	Messcrs.R.K. Agarwalla and Sons (Private) Limited, Lalbazar, P.U. Jharia, District Dhanhad.
403.	Central Satgram, P.O. Jaykayanagar.	Harsookdas Balkissendas, 22, Burtolla Street Calcutta-7.
404.	Chalbalpur, P.O. Jaykaynagar.	K.L.Selected Coal Concern, P.O. Jaykaynagar.
405.	Chapui Khas, P.O. Kalapahari.	Sahu Minerals Properties Limited, A3, Prithviraj Road, Jaipur.
406.	Damoda, P.O. Ranigunj.	Damodar Coal Company Private Limited, P.O. Ranigunj, District Burdwan.
407.	East Jamehari, P.O. Ranigunj.	Harsookdas Balkissendas, 22, Bartolla Street, Calcutta-7.
408.	East Nimcha, P.O. Jaykaynagar.	East Laikdih Colliery Company Limited, P.O. Jaykaynagar, District Burdwan.
409.	East Satgram, P.O. Jaykaynagar.	East Satgram Coal Company (Private) Limited, 135, Canning Street, Calcutta-1.
410.	Jaykaynagar, P.O. Jaykaynagar.	Aluminium Corportion of India Limited, P.O. Jaykaynagar, District Burdwan.
411.	Khas Chalbalpur, P.O. Jayakaynagar.	Rani H.Devi and Rani K. Devi, Searsole Rajbari, District Burdwan, West Bengal.
412.	Mithapur, P.O. Searsole Rajbari.	Nirmal Kumar Geaulechha, 7/2, Babulal Lane, Calcutta-7.
413.	Modern Satgram, P.O. Ranigunj.	West Bengal Mining Company, P.O. Ranigunj.
414.	New Jameharikhas, P.O. Jaykaynagar.	New Jameharikhas Collilery (Privite) Limited, P.O. Searsole Rajbari, District Burdwan.
415.	New Satgram, P.O. Devchandnagar.	Shethia Mining and Manufacturing Company Limited, 4, Bakul Bagan Road,"Monoharmahal" Calcutta-25.
416.	Nimcha, PO. Ranigunj.	Nimcha Coal Company (Private) Limited, 1/1. Rowland Road, Calcutta-20.
417.	North Brook, P.O. Jaykaynagar.	Bimal Kanti Roy, P.O. Jaykayangar.
418.	Ratibati, P.O. Kalipahari.	West Bengal Mining Company, P.O. Kalipahari, District Burdwan.
419.	Satgram(Nageswar), P.O. Searsole Rajbari.	Nageswar Coal Company, Kargali Colliery, P.O. Bcrmao, District Hazaribagh.
420.	Selected Searsole, P.O. Ranigunj.	Puranmal, Jagannath, P.O. Ranigunj.
421.	Sri Amritnagar Selected, P.O. Ranijunj.	Sriniwas and Sons, Ranigunj.
Sripur
422.	Adjoy Second, Charanpur. (Merged with Girimint Colliery since 1-6-1970).	Bengal Coal Company Limited, 8, Clive Row, Calcutta-1.
423.	Baksimulia,7 and 8 Pits, P.O. Charanpur.	Bengal Coal Company Limited, 8, Clive Row, Calcutta-1.
424.	Bhanora, P.O. Charanpur.	Equitable Coal Company Limited, 1/2, Lord Sinha Road, Calcutta 16.
425.	Bhanora South, P.O. Charanpur. (Merged with Bhanora Colliery.)	Equitable Coal Company Limited, 1/2, Lord Sinha Road, Calcutta-16.
426.	Bright's Rana, P.O. Charanpur.	D.Bright and Company (Private) Limited, P.O. Charanpur, District Burdwan.
427.	Central Jamuria, P.O. Nandi.	B.D.Gorach, Nuruddin Road, P.O. Asansol, District Burdwan.
428.	Damra.P.O. Kalipahari.	Katras Jherriah Coal Company, 8, Clive Row, Calcutta-1.
429.	East Barahoni, P.O. Charanpur.	East Baraboni Coal Company (Private) Limited, 4, Mandevilla Gardens, Calcutta-19.
430.	East Jamuria, P.O. Toposi.	East Jamuria Coal Company (Private) Limited, P.O. Toposi, District Burdwan.
431.	Ghusick, P.O. Kalipahari.	Coal and Mineral Syndicate, 36, Strand Road, Calcutta-1.
432.	Ghusick, P.O. Kalipahari.	Ghusick and Muslia Collieries Limited, P.O. Kalipahari, District Burdwan.
433.	Girimint, P.O. Charanpur.	Bengal Coal Company Limited, 8, Clive Row, Calcutta-1.
434.	Jamuria A and B Pits, P.O. Nandi.	Equitable Coal Company Limited, 1/2, Lord Sinha Road, Calcutta-16
435.	Kalipahari, P.O. Kalipahari.	Khusick and Muslia Collieries Limited, P.O. Kalipahari, District Burdwan.
436.	Kuardih, P.O. Kalipahari.	Kuardih Coal Company (Private) Limited, 41, Chowringhee Road, Calcutta-16.
437.	Muslia, P.O. Kalipahari.	Ghusick and Muslia Collieries Limited, P.O. Kalipahari District Burdwan.
438.	New(lhusick, Kalipahari.	West Ghusick Coal Company Limited, 10, Netaji Subhas Road, Calcutta-1.
439.	North Charanpur, P.O. Charanpur.	B.N.Ganguly, Ushagram, P.O. Asansol, Burdwan.
440.	North Ghusick, P.O. Majihara.	Shri Ganesh Coal Company, P.O. Majihara, Burdwan.
441.	Radhamadhabpur, P.O. Kalipahari.	Ghusick and Muslia Collieries Llimited, P.O. Kalipahari, Burdwan.
442.	Rana No. 6 Pit. P.O. Kalipahari.	Lodna Colliery Company (1920) Limited, 6, Lyons Range, Calcutta-1.
443.	Seebpore, P.O. Charanpur.	Katras Jharria Coal Company Limited, 8, Clive Row, Calcutta-1.
444.	Sripur Incline, P.O. Kalipahari.	Lodna Colliery Company (1920) Limited, 6, Lyons Range, Calcutta-1.
445.	Sripur 1, 2 and 3 Pits, Kalipahari.	Lodna Colliery Company (1920) Limited, 6, Lyons Range, Calcutta-1.
446.	Sripur,4.5 and 6 Pits, Kalipahari.	Lodna Colliery Company (1920) Limited, 6, Lyons Range, Calcutta-1.
447.	Bandi Katta, P.O. Samdi.	Salanpur Jiwanlall Collieries Private Limited, P.O. Samdi.
448.	Bhagran, P.O. Salanpur.	The South Bhagran Coal Company, P.O. Salanpur, Burdwan.
449.	Bon-Jamihari, P.O. Salanpur.	Bon-Jamihari Anthracite Coal Company, P.O. Salanpur, Burdwan.
450.	Chaptoria, P.O. Salanpur.	East Chaptoria Coal Company Private Limited, 22, Canning Street, Calcutta-1.
451.	Dabor, P.O. Samdi.	H. Roy and T. Roy, Dabor Colliery Private Limited, P.O. Samdi, Burdwan.
452.	Damagoria Amdiha, P.O. Samdi.	Damagoria Amdiha, P.O. Salanpur.
453.	Desharmohan, P.O. Churulia.	C.L.Poddar and others, P.O. Churulia.
454.	East Ramnagar, P.O. Salanpur.	D.R.Sahhlok through constituted Attorney, B.L. Satnalika, P.O. Salanpur, Burdwan.
455.	Gourangdih.P.O. Panuria.	Gourangdih Colliery Company Limited, P.O. Panuria, District Burdwan.
456.	Gourangdih Begunia, P.O. Jamgram.	Jamgram Coal Company Private Limited, P.O. Jamgram, District Burdwan.
457.	Khas Baraboni, P.O. Raghunath Chak.	A.K.Collieries Company, 34-A, Sardar Sankar Road, Calcutta-29.
458.	Khas Mohanpur, P.O. Samdi.	Late Ramgoti Hazra, P.O. Kajoragram, Burdwan.
459.	Mohanpur, P.O. Samdi.	Messers.S. N. Chaudhuri and Company, Kartar Niwas, Burnpur Road, P.O. Asansol.
460.	New Damagoria, P.O. Salanpur.	New Damagoria Coal Company (Private) Limited, P.O. Salanpur Burdwan.
461.	North East Salanpur. P.O. Samdi.	A.R.Acharyya, P.O. Heamatpur, Burdwan.
462.	North West Salanpur, P.O. Samdi.	A.N.Mukherjee and others, P.O. Samdi, Burdwan.
463.	Samdi Sangramgarh. P.O. Samdi.	B. Hazra and Company, P.O. Samdi.
464.	West Barboni P.O. Raghunath Chak.	Modern Coal Trading Company (Private) Limited. P.O. Raghunath Chak, Burdwan.

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