Section 120(1) in The Coal Mines Regulations, 2011
(1)If the Chief Inspector or an Inspector, during his inspection of any mine, finds or comes to know of any contravention of any provisions of the Act or the regulations, rules, bylaws or orders made thereunder, he shall enter such contravention in an interleaved paged and bound register kept for the purpose at the mine, in Form VI and shall also point out such contravention to the owner, agent or manager, if present on the spot.
