Section 15 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
15. Buildings and structures constructed within mining settlements to conform to prescribed conditions and power of Board to demolish buildings and structures in certain cases. -
(1)Buildings and structures constructed in any area after the declaration thereof as a mining settlement under section 4 shall conform to such conditions as to sanitation, water supply, safety of the dwellers therein and public health as may be prescribed.(2)If a Board is satisfied that any building or structure within the mining settlement endangers the safety of the dwellers therein, it may, after giving the owner an opportunity of showing cause against the action proposed to be taken under this sub-section, order the demolition of such building or structure:Provided that no such order shall be executed until after the expiry of the period of appeal or until any appeal filed against it has been disposed of.(3)Where any building or structure, which was constructed before the declaration of the area in which it is situate as a mining settlement under section 4, is so demolished, the Board shall pay to the owner of such building or structure compensation, to be determined by such authority as the State Government may, by notification, specify in this behalf, for the actual loss sustained by him on account of such demolition.
