Section 85 in Bihar Coal Mining Area Development Authority Rules, 1988
85. Alterations or additions in the sanctioned pipe lines.
- In course of the inspection the completed work of any connection, if it is found by the Inspection Officer that the consumer has not executed that work strictly according to the sanctioned plan specifications and has made certain alterations or additions or even if he is found to have done so after the inspection has been held or in any way caused any damage to the pipe line the Managing Director or any other officer authorised by him may call upon the consumer to bring the work in conformity with the specifications or to make good the damages caused, within a fixed period. If he fails to do so the Managing Director, shall have the right to forfeit all the fees and the security money deposited by him and may refuse to grant him any connection for water supply.
