Section 126(3) in The Coal Mines Regulations, 2011
(3)The owner, agent or manager of every mine having working below ground shall, before commencing any operation frame, with due regard to the engineering classification of strata, local geological conditions, system of work, mechanisation, and past experience, and enforce the support plan specifying in relation to each working place the type and specifications of supports and the intervals between:(i)supports on roadways including places where machinery is used for cutting, conveying or loading;(ii)each row of props, roof bolts or other supports;(iii)adjacent props, roof bolts or other supports in the same row;(iv)last row of supports and the face;(v)powered supports;(vi)fore-poles or sprags;(vii)shields; and(viii)the pack and the face:Provided that in respect of a mine where development operations are already in progress, the support plan shall be framed and enforced within 30 days of the date of coming into force of these regulations.
