Section 114(1) in The Coal Mines Regulations, 2017
(1)Nothing in regulation 111 or regulation 112 shall prevent the driving of any gallery through any pillar or the enlargement of any gallery beyond the limits specified by or under these regulations, where in the opinion of the manager such work is necessary for haulage, ventilation, drainage or any other purpose necessary for the proper working of the mine, if fourteen days' previous notice in writing of the intention to commence such work has been given to the Regional Inspector.
