Section 72 in Bihar Coal Mining Area Development Authority Rules, 1988
72. Restrictions regarding other insanitary properties and offensive trades.
- Whenever it appears to the Authority that any building, wall of bank or other structure or anything affixed thereto is in a ruinous condition and dangerous to person or properties, the Authority may-(a)forthwith cause a proper board or fence to be put up for the protection of any person who may be endangered or;(b)by notice require the owner or occupier of the building or the owner or occupier of the land to which such building wall, bank or other structure is affixed with seven days to demolish, secure or repair such building, wall, bank for other structure, or;(c)if it appears to the Authority that immediate action is necessary for the purpose of preventing imminent danger to any person or property, they may themselves take such immediate action and recover the cost thereof as public demand from the owner or occupier of the building or land;(d)if any building or land is in a filling or unwholesome state the Chief Medical Officer of the Authority may by notice require the owner or occupier thereof to clean or otherwise thereafter to keep the same in a clean and proper state;(e)The Chief Medical Officer of the Authority may prohibit the owner of any house from letting it for occupation if in his opinion its unsuitable or if its drainage or latrine accommodation is defective, until its stability shall have been secured or the defects in drainage and latrine accommodation made good;(f)if any building by reason of its being unsecured and untenanted or by reason of its having fallen into ruin affords facilities for commission of a nuisance or for the harbouring of snakes or other animals, the Chief Medical Officer of the Authority may require the owner of such building or the owner of the land to which such building is attached, to secure the same properly or to remove or level such ruins as the case may require;(g)if any land within thirty-three metres of a drain or other outlet into which land may, in the opinion of the Chief Medical Officer of the Authority, be drained is not drained to his satisfaction, the Chief Medical Officer of the Authority may require the owner within one month to drain the said land into such drain or outlet;(h)if it appears to the Chief Medical Officer that any land is for want of drainage in a state injurious to health or offensive to the neighbourhood, the Chief Medical Officer may require the owner or occupier or both, within 15 days to drain such land;(i)whenever on any land, being private property, there exists thick vegetation or undergrowth which appears to be injurious to health or to form an impediment, to efficient, ventilation, the Chief Medical Officer may by notice require the owner or occupier of such land, within a period to be specified in such notice to clear away and remove such vegetation or undergrowth.
