Section 2A(2) in Payment of Wages (Mines) Rules, 1956
(2)When it is intended to abandon a mine or seam or to discontinue working thereof for a period exceeding 60 days, the owner, agent or manager shall not, less than 40 days before such abandonment or discontinuance, give to the Regional Labour Commissioner ] [Inserted by S.O. 1795, dated 30.5.1962.] [(Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983.][a notice stating the reasons for the proposed abandonment or discontinuance and the number of persons likely to be affected thereby:Provided that when on account of unforeseen circumstances a mine is abandoned or discontinued before the said notice has been given or when without previous intimation the discontinuance extends beyond a period of 60 days, the notice shall be given forthwith.
