Section 82 in The Bihar (Coal Mining) Area Development Authority Act, 1986
82. Execution of works in the scheme by Authority.
(1)The Authority shall complete all the works provided in a scheme within the period prescribed:Provided that, in exceptional circumstances on application by the Authority, the Government may, by an order in writing specifying these circumstances, grant to the Authority in this behalf further extension of time as it may think fit.(2)If the Authority fails to complete the work within the prescribed period or within the period extended under sub-section (1), the Government may require theAuthority to complete the works within a further period as it may consider reasonable or appoint an officer to complete such works at the cost of the Authority.
