Section 59 in Bihar Coal Mining Area Development Authority Rules, 1988
59. Restrictions regarding the use of any other source of water supply.
- The prescribed Authority.-(a)may prohibit or reserve the use of any source of water supply for such purpose only and for such period as it may direct and no person shall use any source of water supply in contravention of such order passed by the prescribed authority no one shall contaminate or do any thing likely to lead to the contamination of any source of water supply;(b)may by notice require the owner of or the persons having control over, a private water source, spring, tank, well or other place, the water of which is in use or, likely to be used for drinking or culinary purpose to clean the same from time to time of slit, refuse or decaying vegetation may also require him to protect the same from pollution in such manner as the prescribed authority may deem fit and in the case of well to repair the same(c)may by notice require an owner or occupier on whose land and drain, latrine, urinal, cesspool or other receptacle for sewerage, offensive matter or rubbish exists within about 17 meters of spring, well, tank, reservoir or other source from which water is or may be derived for public use to remove or close the same or to put it such conditions as to prevent any population of the water supply within one week from the service of such notice;(d)no person shall throw, deposit or discharge any rubbish or offensive matter in any river, stream, channel, tank or well which is used by the public and as land when directed by the authority.
