Section 59(c) in Bihar Coal Mining Area Development Authority Rules, 1988
(c)may by notice require an owner or occupier on whose land and drain, latrine, urinal, cesspool or other receptacle for sewerage, offensive matter or rubbish exists within about 17 meters of spring, well, tank, reservoir or other source from which water is or may be derived for public use to remove or close the same or to put it such conditions as to prevent any population of the water supply within one week from the service of such notice;
