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[Cites 0, Cited by 0] [Section 208] [Entire Act]

Union of India - Subsection

Section 208(9) in The Coal Mines Regulations, 2011

(9)When a misfired shot is not found, or when a misfired shot is not relieved, the shotfirer shall, before leaving the mine, give information of the failure to such shotfirer or official as may relieve or take over charge from him and he shall also record, in a bound paged book kept for the purpose, a report on every misfire, whether suspected, and whether the shothole is relieved or not relieved.Provided that the relieving shotfirer or official shall sign the report and record in the said book the action taken for reliving the misfired shothole.