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Union of India - Section

Section 11 in The Service Tax Credit Rules, 2002

11. Illumination Plan. - (i) The manager of every mine shall ensure that an Illumination Plan, indicating the location of places, type of illuminating devices, fixtures, lamps, supports, any other devices for illumination and showing required as well as measured value of light at various places to be illuminated, is maintained. Where any area of the mine is not in use or not needed to be lighted, the same shall be clearly marked and demarcated on the plan with reasons to be recorded. The plan shall be kept signed and dated by the surveyor and the official authorized for maintaining the lighting standard and countersigned and dated by the manager.

(ii)The Illumination Plan shall be brought up to date in every month based on the monthly illumination survey and considering the current status of workings.