Section 41 in Bihar Coal Mining Area Development Authority Rules, 1988
41. Time for determination of matters prescribed in section 55.
- Authority shall comply with the provisions of the section within a period of 180 days from the date of publication of the scheme. After declaration, the demarcated map should be published on the notice board of the office of the Authority and a notice to be published as well intimating the general public about the publication of the map in one or more local news papers to enable the members of public to come and see the same. In case any public wants to take copy of the map he may do so on payment of necessary fees as given in Appendix 2 by the Authority. This publication of the map will be for a period of 30 days. In case of any revised map being published after modification, the same procedure as above will have to be followed for the re-publication of the same and taking out copies thereof.
