Section 24 in The Coal Mines (Special Provisions) Act, 2015
24. Penalty for failure to comply with directions of Central Government.—
If any person fails to comply, without reasonable cause, with a direction given by the Central Government or nominated authority or the designated custodian, he shall be punishable with a fine of one lakh rupees and in the case of continuing failure with a maximum fine of two lakh rupees for every day during which the failure continues, depending upon the nature of the offence.
