Section 90(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)The Authority shall cause mains to be laid down, and water to be brought to the boundary of every colliery situated in the area of supply paying the [Tax] [Substituted for 'Tonnage Cess' vide Section 6 of (Amendment) Act, 1992 [24 of 1992].] under section 89 and shall provide at least one connection and may on the request and at the cost of the owner of any such colliery provide additional connections between its main and connection pipes laid down by or for any such colliery.
