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Union of India - Section

Section 139 in The Oil Mines Regulations, 2017

139. Reports, records and registers.

- The owner, agent and manager of the mine shall ensure that the reports, records and registers required to be maintained under these regulations are maintained in interleaved bound paged registers for the respective purposes and signed by the concerned competent person or official, as the case may be, and countersigned by the manager:Provided that in case of maintenance of reports, records and registers in electronic form, the owner, agent and manager of the mine shall ensure that the same is digitally signed and not liable to alteration or tampering and secured in such a manner as to facilitate retrieval by owner, agent, manager of the mine and the Chief Inspector or an Inspector of Mines:Provided further that the manager may authorise a deputy manager or installation manger to countersign any reports, records or register on his behalf, except in cases where the manager is specifically required under these regulations to countersign a report or record or register.