Section 37 in Bihar Coal Mining Area Development Authority Rules, 1988
37. Penalty in case of unauthorised development.
- In case where the Authority required to remove any unauthorised development, such delinquent person shall have to pay the development charge alongwith a penalty equivalent to 10 percent of such charge subject to a minimum of Rs 10. The aggrieved person may apply to the prescribed authority against the order of removal within a period of 30 days and the appeal will have to be decided within a period of 60 days. At the time of filing appeal, fees will have to be deposited of a non-refundable sum of Rs. 50 into the account of the Authority or into cash counter of the office of the Authority. Neither the penalty or the fees deposited for filing appeal, even in case of the appeal has been decided in favour of the appellant will be refundable. Similarly in pursuance of the provisions of section 39 sub-section (2) of the Act, if any aggrieved person files any notice, he shall have also to deposit the above fees of Rs. 50 and shall have to file the notice within a period of 30 days of the order and the order thereon will have to be communicated to the appellant by the prescribed authority within a period of 15 days of filing of the appeal.
