Section 136(x) in Occupational Safety, Health and Working Conditions Code, 2020
(x)for specifying the notice to be given by the owner, agent or manager of a mine before mining operations are commenced at or extended to any point within forty-five meters of any railway subject to the provisions of the Indian Railways Act, 1989(24 of 1989) or of any public roads or other works as the case may be, which are maintained by the Government or any local authority;
