Section 94(ii) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(ii)The payment prescribed by clause (i) shall be made with priority to all other payments due from the municipality except those referred to in section 67 of the Bihar and Orissa Municipal Act, 1922 (B. and O. Act VII of 1922) and the local bodies shall submit quarterly returns in prescribed form to the Authority within 30 days from the close of the quarter.
