Section 70(m) in Bihar Coal Mining Area Development Authority Rules, 1988
(m)The manufacturer shall affix a printed label on each bottle offered for sale showing his name and address or adopt, other approved means to identify the bottles, used by him. A licence may be revoked by the licensing authority at any time for contravention of any of the above conditions.(ii)Chief Medical Officer of the Authority shall act as the local health authority within the Coal Mining Area. He shall be licensing authority within the Authority's area.
