Section 19 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
19. Power to require owner of land, etc., to execute works and carry on operations. -
(1)If a Board is satisfied that the necessity for the measures to be taken for any of the purposes specified in section 18 is distinctly referable to any act or omission on the part of the owner or occupier of any land, building or structure within the mining settlement, the Board may, by a notice specifying the measures to be taken, require such owner or occupier, as the case may be,-(i)to execute within a period to be fixed in the notice, such works as the Board may consider necessary,(ii)to maintain in good repair any work executed in accordance with such notice,at his own expense.(2)If a Board is satisfied that in order to prevent or abate a nuisance affecting the public health it is necessary that any owner or occupier of any land, building or structure in any part of the mining settlement should take any measures with respect to any such land, building or structure belonging to him or in his possession or under his management, the Board may by notice require such person to take such measures at his own expense.(3)If in any of the cases referred to in sub-sections (1) and (2) the Board is satisfied that immediate action is necessary, the Board may, for reasons to be recorded by it in writing, by a notice specifying the measures to be taken and the estimated expenses thereof (if any), declare its intention of itself taking such measures at the expense of the owner or occupier of the land, building or structure concerned.
