Section 58 in Bihar Coal Mining Area Development Authority Rules, 1988
58. Conservancy arrangements.
- Where the Authority has provided in any area carts for the removal of offensive matter and rubbish, the occupiers of houses in such area shall deposit such offensive matter or rubbish in such receptacles as it may provide on such place as it may notify and no person shall deposit such offensive matter or rubbish in any other place. No person shall deposit in a dustbin or other receptacle for rubbish provided by the Authority or on a public road any rubbish which has accumulated in exercise of trade or business or result of the repair of the house or hut without the written permission of the Chief Medical Officer. No person being the occupier of a house in or near public road within the area of the Authority shall keep or allow to be kept, for more than 24 hours, otherwise than in some proper receptacle any dirt during ash, night soil or filth or any noxious or offensive matter in or upon such house, or out house yard or ground attached to such house, or shall suffer such receptacle to be in filthy or noxious state, or shall neglect to employ proper means to clear the same. Any owner or occupier of any house, land or premises from which sewages or offensive matter is not removed by such owner or occupier shall give free hand to the servant of the Authority for inspection and removal of such sewage or offensive matter between the hours of sunrise and sunset.
