Section 128(2)(z) in The Bihar (Coal Mining) Area Development Authority Act, 1986

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State of Bihar - Subsection

Section 128(2)(z) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(z)providing for the prevention or abatement of nuisances affecting the public health committed by any person within the Coal Mining Development Area;

(za)providing for the disposal of sewage, offensive matters, rubbish and the maintenance of urinals, latrines, cesspools and other generally for carrying out the provisions of this Act for promoting the health, safety and welfare of the people in the Coal Mining Development Area;

(zb)prescribing the pressure at which water supply by the Authority is to be laid and the hours during which such pressure is to be maintained;

(zc)periodical analysis by a qualified analyst of the water supplied by the Authority and the action to be taken on his report;

(zd)management of reservoir, filter beds and other works;

(ze)providing for the supply of water through stand pipes or any other source for domestic consumption and for other than domestic purposes;

(zf)providing for the installation, testing and replacement of meters for water supply and electricity and for measuring and recording the amount consumed;

(zg)providing for the determination of rates for tonnage cess and the manner for recovery of this cess;

(zh)providing for the prevention of outbreak of epidemic disease and the construction of isolation huts and hospitals;

(zi)prescribing medical assistance to be provided to labourers of the coal mines and the appointment of medical staff;

(zj)providing for the approval of plans for new buildings including houses for miners by Medical-Officers; and

(zk)any other matters which has to be or may be prescribed by rules.

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State of Bihar - Subsection

Section 128(2)(z) in The Bihar (Coal Mining) Area Development Authority Act, 1986