The Coal Mines (Conservation and Development) Act, 1974

[Act No. 28 of 1974]

[26th August, 1974.]

Contents
Sections	Particulars
Title	The Coal Mines (Conservation and Development) Act
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Declaration as to expediency of control by Central Government
3.	Definitions
Chapter II	Provisions Relating to Conservation of Coal and Development of Coal Mines
4.	Power of Central Government in respect of conservation of coal and development of coal mines
5.	Duty of owner to take steps for the conservation and development of coal mine
6.	Imposition of excise duties
7.	Imposition of customs duty
8.	Collection of excise duties
9.	Utilisation of proceeds of duties levied and collected under sections 6 and 7
10.	Duty of owner to open Coal Mine Conservation and Development Account
11.	Power of Inspectors
Chapter III	Dissolution of The Coal Board and Transfer of Empolyees Thereof
12.	Dissolution of the Coal Board
13.	Power of Central Government to direct vesting of rights in a Government company
14.	Continuation of suits, etc., against the Central Government
15.	Transfer of service of existing employees of Coal Board
16.	No compensation to be paid for the transfer of services of any officer or other employee
Chapter IV	Miscellaneous
17.	Protection of action taken in good faith
18.	Power to make rules
19.	Repealed