Section 30(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(3)On such application being duly made, and on payment of the development charge as may be assessed under Chapter VII-(a)the Authority may pass an order within prescribed time in the following manner-(i)granting permission unconditionally; or(ii)granting permission subject to such condition as it may think fit; or(iii)refusing permission;(b)without prejudice to the generality of the foregoing clause, the Authority may impose condition-(i)to the effect that the permission granted is only for a limited period that after the expiry of that period, the land shall be restored to its previous condition or the use of the land permitted shall be discontinued;(ii)for regulating the development or use of any other land under the control of the applicant or for the carrying out of works on any such land as may appear to the Authority expedient for the purpose of the permitted development.
