Section 18(1) in The Rajasthan Mining Settlement Act, 1956
(1)If the Board is satisfied that it is necessary that measures should be taken for any of the purposes specified in section 17 in any part, of the Mining Settlement, and that the necessity for such measures is distinctly referable to any act or omission in respect of his property on the Part of the owner of any holding containing a dwelling house, latrine, urinal or cesspool or the owner of any mine in which employed persons are resident in the Mining Settlement the Board may, by a notice specifying the measures to be taken require such owner at his own cost:-(i)to execute, within a period to be fixed in the notice, all works which the Board may consider necessary for carrying such measures into effect, and to maintain in good repair all works so executed:(ii)to carry on such continuous or periodical operations as the Board may direct, for carrying such measures into effect.
