Section 4(1) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(1)Whenever it appears to the State Government that it is necessary in the public interest to provide for the planned construction of buildings and structures, proper sanitation and water supply and prevention of the outbreak and spread of epidemic diseases, in any area, not being or not forming part of any mine, within which persons employed in a mine or mines reside, the State Government may publish in the Official Gazette a notice of its intention to declare such area to be a mining settlement for the purposes of this Act.
