Section 74 in Bihar Coal Mining Area Development Authority Rules, 1988
74. Encroachments.
- No person shall deposit any movable properties on any public road or make any excavation in any public road which includes the whole or any part of the road, without the written permission of the authority or the officer authorised by the Authority, who shall have the right to impose conditions for the due provision for the passage of the public and to erect, sufficient fences to protect the public from injury, danger or annoyance and to light such fences from sunset to sunrise sufficiently for the purpose.
