Section 71(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)The cost of the scheme shall be met wholly or in part by a contribution to be levied by the Authority on each plot included in the scheme calculated in proportion for the increment which is estimated to accrue in respect of such plot by the Authority:Provided that-(a)No such contribution shall exceed the increment estimated by the Authority to accrue in respect of each plot,(b)Where a plot is subject to a mortgage with possession or to a lease, the Authority shall determine in what proportion the mortgagor or lessee on the one hand and the mortgagee or lessor on the other hand, shall pay such contribution.(c)No such contribution shall be levied on a plot used, allotted or reserved, for a public purpose or purposes of the Authority, such plot being solely for the benefit of the owners of residents within the area of the scheme.(d)The contribution levied on a plot used, allotted or reserved for a public purpose of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public shall be calculated in the proportion to the benefit estimated to accrue to the general public from such use, allotment of reservation.
