Section 78(7) in Bihar Coal Mining Area Development Authority Rules, 1988
(7)It shall be lawful for the Chief Medical Officer to-(a)Treat any such places as are specified in rules periodically with larvicide.(b)Stock in any tank, well, reservoir or other water collection larvicidal fish.(c)Collect and remove disused receptacles in which mosquitoes may breed.(d)Cut down and remove any grass, bamboo stumps, fern or undergrowth in which mosquitoes are likely to breed or be harboured.(e)Fill with concrete or otherwise treat holes or hollows as the Authority may directed.(f)Drain any collection of water or marshy plot of land.(g)When in the opinion of the Chief Medical Officer any human habitation, cattle shed or other building is harbouring or is likely to harbour infected adult mosquitoes, the Authority may, by written notice, require the owner or occupier to treat the interior of such human habitation, cattleshed or other building with such insecticide, in such proportion at such intervals as may be specified in the notice at the expense of the owner or occupier. It shall be lawful for the Authority or its authorised agents to carry out such insecticidal measures as the Authority may determine to be necessary in respect of any such place.(h)The Chief Medical Officer or any other officer authorised by him in this behalf may enter into or on any land or building for the purpose of making any enquiry, inspection, examination or survey or of executing any means which may be necessary for the control and suppression to mosquito breeding and of mosquito born disease:Provided that no entry shall be made without the consent of the occupier thereof unless the said occupier has received at least twenty-four hours previous notice of the intention to make such entry and to ensure privacy for the female occupants and regard for special and religious usages, the notice, as may appear reasonable to the Inspection Officer shall be given to the occupier of the premises.
