.- [(1) If a Court of inquiry finds that the accident was due to any carelessness or negligence on the part of the management, the Court may direct the recovery of the expenses of such Court, ] [ Substituted by G.S.R. 1886, dated 14.12.1965.][including any expenses incurred with the previous sanction of the Court and any other expenses connected with the inquiry which the Court may direct as recoverable ] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).][from the owner, ] [ Substituted by G.S.R. 1886, dated 14.12.1965.][* * *] [ Certain words omitted by G.S.R. 18, dated 24.12.1973 (w.e.f. 5.1.1974).][of the mine concerned, in such manner and within such time as the Court may specify.] [ Substituted by G.S.R. 1886, dated 14.12.1965.](2)[ The amount directed to be recovered under sub-rule (1) may, on application by the Chief Inspector or an Inspector to the concerned authority, be recovered from the owner in the same manner as an arrear of land revenue.] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).][ Explanation .-For the purposes of this sub-rule, the term "management" means the owner, agent or manager of the mine and includes all officials superior to the manager.] [ Inserted by G.S.R. 18, dated 24.12.1973 (w.e.f. 5.1.1974).]
