Section 41(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)Such schemes may make provisions for all or any of the following matters, namely:-(i)Land acquisition, development and disposal of land;(ii)the laying out or relaying out of land, either vacant or already built upon;(iii)the filling up or reclamation of low-lying swampy of unhealthy areas or levelling up of land;(iv)lay-out of new streets or roads, construction, diversion, extension, alteration, improvement and stopping up of streets, roads and communications;(v)the reconstitution of plots;(vi)the construction alteration and removal of buildings, bridges and other structures;(vii)the allotment or reservation of land for roads open spaces, gardens, recreation grounds, schools, markets, industrial and commercial activities and public purposes of all kinds;(viii)undertaking housing schemes for different income groups, commercial areas, industrial, educational and cultural institutions, recreational facilities, retail and wholesale trade, and similar type of developments;(ix)drainage, inclusive of sewage, surface or sub-soil drainage and sewage disposal;(x)lighting;(xi)water-supply;(xii)to prevent the sinking of towns in the Coal Mining Development area;(xiii)flood control and anti-pollution scheme;(xiv)to prevent the outbreak and spread of epidemic diseases, and provisions for sanitation and proper treatment of the sick establishment and maintenance of hospitals, and dispensaries and the appointment of medical staff in the Coal Mining Area;(xv)detailed development of specific areas for housing of miners and provision for civic amenities;(xvi)the preservation and protection of object of historical importance or natural beauty and of buildings actually used for religious purpose;(xvii)the safety, healthy and welfare of persons within the mining settlements;(xviii)the imposition of conditions and restrictions in regard to the open space to be maintained around building, area for a plot, the number, height and character of buildings allowed in specified area, the purposes for which buildings or specified area may or may not appropriate, the sub-division of plots, the discontinuance of objectionable uses of land in any area in reasonably periods, parking space and loading and unloading space for any building and the sizes of projections and advertisement signs;(xix)the suspension, so far as may be necessary for the proper carrying out of the scheme, of any rule, bye-law, regulation, notification or order made or issued under any Act of the State Legislature or any of the Acts which the State Legislature is competent to amend;(xx)acquisition by purchase, exchange or otherwise of any property necessary for, or for the execution of the scheme;(xxi)such other matters not inconsistent with the objects of this Act, as may be directed by the Government.
