Section 72(i) in Bihar Coal Mining Area Development Authority Rules, 1988
(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.
