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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Jharkhand - Subsection

Section 78(5) in Bihar Coal Mining Area Development Authority Rules, 1988

(5)No person shall make or permit to be made any excavation for the purpose of taking therefrom or for making bricks or tiles without having first made adequate arrangement to the satisfaction of the Chief Medical Officer for the filling up of such excavation or for draining it at the expense of such person or corporation.