Section 78 in Bihar Coal Mining Area Development Authority Rules, 1988
78. Further action to be taken by the Chief Medical Officer for the protection of public health within the area.
(1)When in the opinion of the Chief Medical Officer-(a)any drain, well, pool, ditch, tank, pond, pit, incline or any marshy or undrained ground, subsidence or quarry hole,(b)any cistern, reservoir or water butt,(c)any waste or stagnant water, whether within private enclosures or not,(d)any pit water or waste water on the property of a mine,(e)any watercourse or(f)any other place or receptacle where water accumulates or is stored is breeding or is likely to breed mosquitoes, the Chief Medical Officer may, by written notice require the owner or occupier of the land or building in which such breeding place is situated to cleanse, or fill up with suitable material or drain off or remove water regularly and at specified intervals from the same or to take such action there as the Authority may deem necessary within such period as may be specified in the notice, at the expense of the owner or occupier.(2)The Chief Medical Officer may require the owner or occupier to treat at his own expense such breeding places as are specified in rules with such larvicide, in such proportion and at such interval as the Authority may determine.(3)The Chief Medical Officer may require the owner or occupier of any building or property to provide at his own expense mosquito proof covering for wells or abandoned shafts or domestic cess pools or any other breeding places in respect to which in the opinion of the Authority such action is feasible.(4)Whenever the Chief Medical Officer is of opinion that any land may be rendered more sanitary by surface or sub-soil drainage to a suitable outfall, the Authority may require the owner or occupier of such land to provide at his own expense surface or sub-soil drainage.(5)No person shall make or permit to be made any excavation for the purpose of taking therefrom or for making bricks or tiles without having first made adequate arrangement to the satisfaction of the Chief Medical Officer for the filling up of such excavation or for draining it at the expense of such person or corporation.(6)Whenever any land appears to the Chief Medical Officer by reason of vegetation, undergrowth prejudice to be harbouring or likely to harbour mosquitoes, the Authority may require the owner or occupier of such land at his own expense to clean and remove such vegetation, undergrowth or jungle within the time specified in such notice.(7)It shall be lawful for the Chief Medical Officer to-(a)Treat any such places as are specified in rules periodically with larvicide.(b)Stock in any tank, well, reservoir or other water collection larvicidal fish.(c)Collect and remove disused receptacles in which mosquitoes may breed.(d)Cut down and remove any grass, bamboo stumps, fern or undergrowth in which mosquitoes are likely to breed or be harboured.(e)Fill with concrete or otherwise treat holes or hollows as the Authority may directed.(f)Drain any collection of water or marshy plot of land.(g)When in the opinion of the Chief Medical Officer any human habitation, cattle shed or other building is harbouring or is likely to harbour infected adult mosquitoes, the Authority may, by written notice, require the owner or occupier to treat the interior of such human habitation, cattleshed or other building with such insecticide, in such proportion at such intervals as may be specified in the notice at the expense of the owner or occupier. It shall be lawful for the Authority or its authorised agents to carry out such insecticidal measures as the Authority may determine to be necessary in respect of any such place.(h)The Chief Medical Officer or any other officer authorised by him in this behalf may enter into or on any land or building for the purpose of making any enquiry, inspection, examination or survey or of executing any means which may be necessary for the control and suppression to mosquito breeding and of mosquito born disease:Provided that no entry shall be made without the consent of the occupier thereof unless the said occupier has received at least twenty-four hours previous notice of the intention to make such entry and to ensure privacy for the female occupants and regard for special and religious usages, the notice, as may appear reasonable to the Inspection Officer shall be given to the occupier of the premises.
