Section 90 in The Bihar (Coal Mining) Area Development Authority Act, 1986
90. Charges for Water Supply.
(1)The Authority shall cause mains to be laid down, and water to be brought to the boundary of every colliery situated in the area of supply paying the [Tax] [Substituted for 'Tonnage Cess' vide Section 6 of (Amendment) Act, 1992 [24 of 1992].] under section 89 and shall provide at least one connection and may on the request and at the cost of the owner of any such colliery provide additional connections between its main and connection pipes laid down by or for any such colliery.(2)On the application of the owner of any premises situated in any part of the area of the Authority other than the colliery, the Authority may, subject to such rules as the Government may make in this behalf, supply-water to such premises on such conditions as may be agreed upon between the Authority and the owner of such premises.(3)The Authority may provide the supply of water through stand pipes or any other source to any town, village or place within the area of supply-(a)on its own notion, if it considers that such supply is necessary for the preservation of public health;(b)on application from the citizens of such area, village or place; or(c)on application from any local authority charged with administration of or empowered to make provision or the supply of water to such town, village or place on such conditions and in such manner as the Government may prescribe by rules made from time to time in this behalf.(4)For water supply to its mains and pipes as mentioned under this section the Authority shall be entitled to charge-(i)the owner of a colliery supplied at such rate not being less than Rupees [Sixteen] [Substituted for 'Four' vide Section 9 of the (Amendment) Act, 1992. [24 of 1992].] per thousand gallons subject to revision by the Government from time to time.(ii)the owner of premises supplied at such rates as may be determined by the Government in this behalf, but not exceeding Rupees [Sixteen] per thousand gallons.
