Section 38(5) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(5)After the requisition under sub-section (4) has been complied with, the Authority or such officer of the Authority who may be authorised in this behalf, may, if he thinks fit, depute, by a written order, police officer or any officer or employee of the Authority to watch the land in order to ensure that the development is not continued.
