Section 55 in Bihar Coal Mining Area Development Authority Rules, 1988
55. Power of the Chief Medical Officer to issue directions or to cause alteration to be made in case of working against directions.
- The Chief Medical Officer may require by notice the owner or occupier of any land or building within a period to be specified in the notice, to do all or any of the following acts:-(a)To close, remove, alter, repair, disinfect or put in good order, any latrines, urinal, cess pool, drains or receptacle for sewage, offensive matter or rubbish pertaining to such land or building or remove or alter any door or trap door or any such latrine or urinal which opens on exit or drain.(b)To provide such latrines, urinal, cesspools, drains, or receptacles for sewage, offensive matter or rubbish pertaining to such land or building whether in addition or not to any existing one.(c)To cause any latrine or urinals provided for the building or land to be set up by a sufficient roof and wall or fence from the view of passes by or dwellers in neighbourhood.
