Section 86(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)Subject to the provisions of this Act and the rules under it and with previous sanction of the Government, the Authority shall, by a notification published in the Official Gazette, levy a charge (hereinafter called the Development Charge) on the carrying out of any Development or the institution or change of use of land, for which permission is required under Chapter V of this Act, the whole or any part of the Coal Mining Development Area at the rates as may be prescribed.
