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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(1) in The Coal Mines Regulations, 2011

(1)the owner, agent or manager of every mine shall keep the following plans and sections:-
(a)a surface plan showing every surface feature within the boundaries, such as telephone, telegraph or power transmission line, watermain, tram-line, railway, road, river, watercourse, reservoir, tank, bore-hole, shaft and incline opening opencast working, subsidence and building on the surface;
(b)an underground plan showing-
(i)the position of the working of the mine below ground;
(ii)every bore-hole and shaft with depth, incline opening, cross measure drift, goaf, fire-stopping or seal, water-dam (with dimensions and other particulars of construction), pumping station and haulage roadway;
(iii)every important surface feature within the boundaries, such as railway, road, river, stream, watercourse, tank, reservoir, opencast working and building which is within 200 metres of any part of the working measured on the horizontal plane;
(iv)the general direction and rate of dip of the strata;
(v)such sections of the seam as may be necessary to show any substantial variation in the thickness or character thereof and showing the working section, and such sections of the strata sunk or driven through in the mine or proved by boring as may be available;
(vi)the position of every roll, washout, dyke and every fault with the amount and direction of its throw and hade;
(vii)an abstract of all statutory restrictions in respect of any specified working with reference to, the order imposing the same, and
Whenever this plan is brought up-to-date, the then position of the working shall be shown by dotted line drawn through the ends of the working and such dotted line shall be marked with the date of the last survey;
(c)where a seam has an average inclination of more than 30 degrees from the horizontal, prepare one or more vertical mine section or sections, as may be required by the Regional Inspector, showing a vertical projection of the mine working;
(d)a ventilation plan, and section were necessary, showing the system of ventilation in the mine, and in particular -
(i)the general direction of air-current;
(ii)every point where the quantity of air is measured;
(iii)every air-crossing, ventilation door, stopping and every other principle device for the regulation and distribution of air;
(iv)every fire-stopping and its serial number;
(v)every room used for storing inflammable material;
(vi)the position of fire-fighting equipment;
(vii)every water-dam with dimensions and other particulars of construction;
(viii)every pumping, telephone and ambulance Station; and
(ix)every haulage and travelling roadway;
(e)a joint survey plan showing the details required under clause (b) of this regulation 68 and sub-regulation (6) & (7) signed by the surveyor and the manager of the adjoining mine(s) having working within 60 metres of the common boundary or where the boundary is in dispute, within 60 metres of the boundary claimed by the owner of the mine concerned signifying the correctness of the common boundary or the disputed boundaries, as the case may be, and of the position of the working in relation to one another;
(f)a geological plan of the area of leasehold, on a suitable scale;
(g)a water-danger plan and section showing-
(i)nullah, river, lake, water pond, water coarse, drainage or any other water bodies on surface or belowground existing upto 200 metres of the boundary of the mine;
(ii)the position of the working belowground and every borehole and shaft (with depth), drive, crosscut, staple pit, excavation and air passage connected therewith;
(iii)the position of every dyke, fault and other geological disturbance with the amount and direction of its throw as well as hade;
(iv)levels taken in working belowground at easily identifiable points sufficient in number to allow the construction of sections along all drives, main headings and haulage roadways;
(v)every source of water such as river, stream, water-course, reservoir, water-logged opencast working on the surface, and also, the outline of all water-logged working belowground lying within 60 metres of any Part of the working measured in any direction;
(vi)every reservoir, dam or other structure, either above or belowground, constructed to withstand a pressure of water or to control inrush of water, along with reference to its design and other details of construction; and
(vii)the highest flood level of the area.