Section 19(1) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(1)If a Board is satisfied that the necessity for the measures to be taken for any of the purposes specified in section 18 is distinctly referable to any act or omission on the part of the owner or occupier of any land, building or structure within the mining settlement, the Board may, by a notice specifying the measures to be taken, require such owner or occupier, as the case may be,-(i)to execute within a period to be fixed in the notice, such works as the Board may consider necessary,(ii)to maintain in good repair any work executed in accordance with such notice,at his own expense.
