Section 87 in Bihar Coal Mining Area Development Authority Rules, 1988
87. Rights of the Authority for the purpose of laying water pipes for construction of the water chamber.
- The Authority will have the following rights:-(i)To construct any meter chamber on the franks of any road or on any public place provided it does not obstruct the use of the road or the public place.(ii)To execute any water-supply scheme or lay pipes and for this purpose to construct, maintain, repair, renew, alter, enlarge and extend reservoir main pipes and other water works upon and under the lanes on either public or private land and take level of the same and dig or break up such land and trench the same.(iii)To remove or use all earth, stone, mains, minerals, trees, other things dig or get out of the land.(iv)To take, intercept and impound any water flowing upon any land.(v)To make, conduct and maintain all such cuts, channels, catch waters, tunnels, culverts, drains, sluices, water channels, gauges, filter beds, tanks, banks, wells, bridges, machinery and appliances, as may be necessary or convenient in connection with or subsidiary to any of the water works.(vi)To open and break up the soil of any road or railway within the area.(vii)To open and break up any sewer, drain or tunnel in or under such road or railway or otherwise,(viii)To do all other acts necessary for the due supply of water within the area.
