Section 127 in The Bihar (Coal Mining) Area Development Authority Act, 1986
127. Power to require the owner or occupier to execute certain measures.
(1)If the Authority is satisfied that it is necessary that measures should be taken for any of the purposes specified under this Act in the Coal Mining Development Area or any of its parts and that the necessity for such measures is distinctly referable to any act or commission in respect of his property on the part of the owner or occupier of any land or building, the Authority may by notice specifying measures to be taken require such owner or occupier at his own cost-(i)to execute within a period to be fixed in the notice, such works which the Authority 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 Authority may direct for carrying such measures into effect.(2)If the Authority is satisfied that in order to prevent or abate a nuisance affecting the public health in the Coal Mining Development Area, it is necessary that any owner or occupier of land or building in the Coal Mining Development Area or any of its parts should take certain orders with any property belonging to him or in his possession or under his management the Authority may by notice require such person to take such orders at his own cost.(3)If in any of the cases referred to in the two aforesaid sub-section, the Authority is satisfied that immediate remedy as necessary, the Authority may, for reasons to be recorded by a notice specifying the measures to be taken and the estimated cost thereof (if any) declare its intention of itself executing and maintaining any such work or carrying on any such operation on taking such order at the cost of such owner or occupier.
