Section 90(4) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(4)For water supply to its mains and pipes as mentioned under this section the Authority shall be entitled to charge-(i)the owner of a colliery supplied at such rate not being less than Rupees [Sixteen] [Substituted for 'Four' vide Section 9 of the (Amendment) Act, 1992. [24 of 1992].] per thousand gallons subject to revision by the Government from time to time.(ii)the owner of premises supplied at such rates as may be determined by the Government in this behalf, but not exceeding Rupees [Sixteen] per thousand gallons.
