Section 256(1) in The Coal Mines Regulations, 2011
(1)Whenever an accident occurs in or about a mine causing loss of life or serious bodily injury to any person, the place of accident shall not be disturbed or altered before the arrival or without the consent of the Chief Inspector or the Inspector to whom notice of the accident is required to be given under sub-section (1) of section 23 of the Act unless such disturbance or alteration is necessary to prevent any further accident, to remove bodies of the deceased, or to rescue any person from danger, or unless discontinuance of work at the place of accident would seriously impede the working of the mine:Provided that where the Chief Inspector or the said Inspector fail to inspect the place of accident within seventy-two hours of the time of the accident, work may be resumed at the place of accident.
