Section 107 in The Bihar (Coal Mining) Area Development Authority Act, 1986
107. Mode of proof of records of the Authority.
- A copy of any receipt, application, plan, notice, order, entry in a register, or other document in the possession of the Authority if duly certified by the legal keeper thereof, or other person authorised by the Authority in this behalf, shall be received as prima facie evidence of the existence of the entry or document and shall be admitted as evidence of the matters and transactions therein recorded in every case where, and to the same extent as, the original entry or document would if products, have been admissible to prove such matters.
