Section 90(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(3)The Authority may provide the supply of water through stand pipes or any other source to any town, village or place within the area of supply-(a)on its own notion, if it considers that such supply is necessary for the preservation of public health;(b)on application from the citizens of such area, village or place; or(c)on application from any local authority charged with administration of or empowered to make provision or the supply of water to such town, village or place on such conditions and in such manner as the Government may prescribe by rules made from time to time in this behalf.
