Section 47 in Bihar Coal Mining Area Development Authority Rules, 1988
47. Supply of wholesome water.
- Subject to realisation of necessary conservancy taxes as per provisions in the rules, the Authority shall undertake such measures as it considers necessary not only for the supply of wholesome water to such area within the Authority as decided from time to time, but also for sanitation, drainage or conservancy, Services in this regard will include provision for and regulation thereof the housing and residence. Whether permanent or temporary, the out break and spread of epidemic disease, proper treatment of sick, the establishment and maintenance of hospitals and entertainments of such staffs required for the cleaning of latrines and cess pools and shall carry out such other functions which may be necessary in this regard.
