Section 59 in Bihar Regional Development Authority Act, 1974
59. Power of the authority to require local authority to assume responsibility in certain cases.
(1)When the execution of scheme within the framework of the Master Plan or the Zonal Development Plan or Regional Development Plan has been completed by the authority, the authority may, by a written notice, ask the local authority to take over the maintenance of roads, parks, amenities and of the sewerage, drainage, water-supply, lighting and conservancy systems of any other urban or agricultural infrastructure comprised within the schemes and, if the local authority fails, to comply with the notice within one year of the date of the service of such notice, such roads, etc, and system shall be deemed to have vested in the local authority who shall thereupon be responsible for the maintenance of such roads, etc, and systems.(2)If any difference of opinion arises between the authority and the local authority in respect of any matter referred to in sub-section (1) the matter shall be referred to the State Government whose decision thereon shall be final.
