Central Government Act
Section 71 in The Mines Act, 1952
71. Owner, etc., to report to Chief Inspector in certain cases. Where the owner, agent or manager of a mine, as the case may be, has taken proceedings under this Act against any person employed in or about a mine in respect of an offence under this Act, he shall within twenty- one days from the date of the judgment or order of the Court report the result thereof to the Chief Inspector.