Section 101(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)Any person authorised by the Authority in this behalf may enter into, across, along or upon any land or building or colliery with or without assistants or workmen for the purpose of:-(a)constructing, maintaining, repairing, renewing, altering, enlarging and extending reservoirs, mains, pipes and other works upon or under land;(b)taking intercepting and impounding any water flowing from any land;(c)making any enquiry, inspection, measurement or survey or taking levels of such land or building;(d)setting out boundaries and intended lines of parts;(e)making such levels, boundaries and lines by placing parks and cutting trenches;(f)examining works under construction and ascertaining the course of sewers and drains;(g)digging or boring into the sub-soil;(h)ascertaining whether any land is being or has been developed in contravention of any provision of this Act or rules or regulations thereunder; and(i)doing any other act necessary for the efficient administration of this Act:Provided that-(i)in the case of any building used as dwelling house or upon any enclosed part or garden attached to such a building, no such entry shall be made (unless with the concert of the occupier thereof) without giving such occupier at least 24 hours notice in writing of the intention to enter;(ii)sufficient opportunity shall, in every instance be given to enable women (if any), to withdraw from such land or building;(iii)due regard shall always be had, so far as may be compatible with the exigencies of the purpose of which the entry is made, to the social and religious usages of the occupants of the land or building entered.
