Section 37(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)Where any development of land has been or is being carried out as described in section 36, the Authority shall serve on the owner a notice requiring him, within such period, not exceeding one month, as may be specified therein, after the service of the notice to take such steps as may be specified in the notice-(a)in cases specified in clauses (a), (c) and (e) of section 36 to restore the land to its condition before the said development took place;(b)in cases specified in clauses (d) and (f) of section 36 to secure compliance with the conditions or with the permission as modified;(c)in case specified in clause (b) to pay the development charge and such penalty, if any, as may be prescribed by the rules.
