(8)The owner, agent and manager of every mine shall as soon as its working extend to within 60 metres of the settled boundary with an adjustment (or where the boundary is in dispute within 60 metres of the boundary claimed by the owner of the adjacent mine) inform the owner, agent or manager of such mine of the fact of such extension and shall also give all reasonable facilities to the surveyors of its adjacent mines to carry out the surveys and levellings required to be made under this sub-regulation.
