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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Jharkhand - Subsection

Section 70(h) in Bihar Coal Mining Area Development Authority Rules, 1988

(h)Licencees shall make arrangement for adequate supply of pure drinking water for customers to whom articles of food are served at the hotel or shop as the case may be. A licence may be revoked by the Authority at any time for contravention of any of the above conditions.