Section 87(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)For the purpose of assessing the development charges, the use of land and building shall be classified under the following main categories:-(i)Industrial;(ii)Commercial;(iii)Residential;(iv)Agricultural;(v)Miscellaneous;(vi)Educational;(vii)Health and Medical Care; and(viii)Drinking Water Supply.
