Section 2A in Payment of Wages (Mines) Rules, 1956
2A. [ Notice of opening, abandonment, discontinuance, reopening and change in the ownership and addresses, etc. [Inserted by S.O. 1795, dated 30.5.1962.]
(1)When a mine has been opened, the owner, agent or manager shall forthwith communicate the actual date of opening to the Regional Labour Commissioner ][(Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983.][in Form A.(2)When it is intended to abandon a mine or seam or to discontinue working thereof for a period exceeding 60 days, the owner, agent or manager shall not, less than 40 days before such abandonment or discontinuance, give to the Regional Labour Commissioner ] [Inserted by S.O. 1795, dated 30.5.1962.] [(Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983.][a notice stating the reasons for the proposed abandonment or discontinuance and the number of persons likely to be affected thereby:Provided that when on account of unforeseen circumstances a mine is abandoned or discontinued before the said notice has been given or when without previous intimation the discontinuance extends beyond a period of 60 days, the notice shall be given forthwith.(3)When a mine or seam has been abandoned or the working thereof has been discontinued over a period exceeding 60 days, the owner, agent or manager shall within seven days of the abandonment or the expiry of the said period, give to the Regional Labour Commissioner ] [Inserted by S.O. 1795, dated 30.5.1962.][(Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983.][, notice in Form A.(4)When it is intended to re-open a mine or seam after abandonment or after discontinuance for a period exceeding 60 days, the owner, agent or manager shall not less than 30 days before resumption of mining operations, give to the Regional Labour Commissioner ] [Inserted by S.O. 1795, dated 30.5.1962.][(Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983.][, notice in Form A.(5)When a mine has been re-opened, the owner, agent or manager of the mine shall forthwith communicate the actual date of re-opening to the Regional Labour Commissioner ] [Inserted by S.O. 1795, dated 30.5.1962.][(Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983.].(6)When a change occurs in the name or ownership of a mine or in the address of the owner, the owner, agent or manager shall, within seven days from the date of change, give to the Regional Labour Commissioner [(Central)] [ Inserted by G.S.R. 99(E), dated 23.2.1983.], a notice in Form A:Provided that where the owner of a mine is a firm or other association of individuals, a change-(i)of any partner in the case of a firm;(ii)of any member in the case of an association;(iii)of any director in the case of a public company; or(iv)of any shareholder, in the case of a private company;shall be also intimated to the Regional Labour Commissioner [(Central)] [ Inserted by G.S.R. 99(E), dated 23.2.1983.], within seven days from the date of the change.
