Section 37(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)In particular, any such notice may, for the purpose aforesaid require-(a)the demolition or alteration of any building or works;(b)the carrying out on land, of any building or other operations; or(c)the discontinuance of any use of land:Provided that in case the notice requires the discontinuance of any use of land, the Authority shall serve a notice on the occupier also.
