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[Cites 0, Cited by 0] [Section 78(7)] [Section 78] [Entire Act]

State of Jharkhand - Subsection

Section 78(7)(g) in Bihar Coal Mining Area Development Authority Rules, 1988

(g)When in the opinion of the Chief Medical Officer any human habitation, cattle shed or other building is harbouring or is likely to harbour infected adult mosquitoes, the Authority may, by written notice, require the owner or occupier to treat the interior of such human habitation, cattleshed or other building with such insecticide, in such proportion at such intervals as may be specified in the notice at the expense of the owner or occupier. It shall be lawful for the Authority or its authorised agents to carry out such insecticidal measures as the Authority may determine to be necessary in respect of any such place.