125. Working near mine boundaries in opencast mines.
(1)The owner, agent or manager of every open cast mine shall have fixed boundaries of the mine and notwithstanding anything contained in sub-regulation (2), the boundary shall not be changed except with the permission of the Chief Inspector in writing and subject to such conditions as he may specify therein:Provided that if any mine consists of two or more separate excavations and if, in the opinion of the Chief Inspector, they are not sufficiently near to one another to permit daily personal supervision being exercised by one manager, the Chief Inspector may, by an order in writing, require the mine to be split into two separate mines.(2)No working shall be made within a distance of 7.5 metres of the boundary of any mine and, in case of a disputed boundary, no working shall be made within a distance of 7.5 metres of the boundary claimed by the owner of an adjacent mine until such time a binding agreement has been reached as to the correct boundary or the question has been finally determined by a court of law:Provided further that, where the working of any mine, for any reason, are extended or get extended within any shorter distance than what is laid down herein above, the Chief Inspector may, by an order in writing, require the owner to construct such protective works within such time as he may specify in the order;(3)Notwithstanding anything contained in sub-regulation (1), the Chief Inspector may, by an order in writing and subject to such conditions as he may specify therein, Permit the working of any mine or part thereof to extend within any shorter distance than 7.5 metres aforesaid, or may require that the said working shall not extend further than a specified distance, not exceeding 60 metres, of such boundary.
