Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 51 in Bihar Coal Mining Area Development Authority Rules, 1988

51. Penalty for construction without permission.

- If any person without the written consent of the Authority first obtained makes or causes to be made, or alters, or causes to be altered any drain or branch drain to be demolished, altered remade or otherwise dealt with as they think fit and the expenses thereby incurred shall be paid by the person making or altering such drain.