Section 24 — Penalty for failure to comply with directions of Central Government.

The Coal Mines (Special Provisions) Act, 2015
If any person fails to comply, without reasonable cause, with a direction given by the Central Government or nominated authority or the designated custodian, he shall be punishable with a fine of one lakh rupees and in the case of continuing failure with a maximum fine of two lakh rupees for every day during which the failure continues, depending upon the nature of the offence.

Official Hindi (PDF) ↗

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