Section 80 in Bihar Coal Mining Area Development Authority Rules, 1988
80. Terms and conditions of connection.
(1)Every connection will be made through a valve or stopcock and a meter fixed together in a masonry chamber with a locked cover and with a short depth of pipe projecting from the meter chamber. The connection between the distribution mains and the service pipes with all fittings will in all cases be made by the Authority and at the cost of the consumer, but these will be the properties of the Authority and will be maintained by the Authority. Meter chamber will have to be constructed according to the specifications laid down by the Authority and at a place fixed : y the Authority. It will, however, be the responsibility of the consumer to keep the meter chamber in proper order. The key of the meter chamber will remain with the Technical Member or any other Officer authorised.(2)The meter will be supplied by the Authority for which the applicant will have to deposit the security in cash as determined by the Authority. The applicant will thereafter have to pay the quarterly rental of the meter to the Authority at the prescribed rate. This security deposit will stand forfeited in case the meter chamber or the meter is found to have been tampered with or otherwise damaged in any way or stolen.(3)Service pipe to any connection will have to be laid down by the applicant consumer according to sanctioned plan and specifications. Applicant may, however, request, the Authority to lay down these pipes through their agency, but the Managing Director may accede to the request or may refuse it according to his own discretion. In case the Managing Director accedes to it, this will be executed by the Authority through their own authorised agent upon such terms and conditions laid down by the Managing Authority through their own authorised agent upon such terms and conditions laid down by the Managing Director, depending upon merits of each case. The applicant will have to make this request at the time of filling the application for connection and shall have to bear the entire cost which he has to deposit when called upon to do so and within the period for the purpose.
