Section 58 in Bihar Regional Development Authority Act, 1974
58. Direction to the owner or other persons to provide amenities failing which authority to provide amenities itself and recover cost.
(1)If the authority after holding a local enquiry or upon report from any of its officers or other information in its possession, is satisfied that any amenity which, in the opinion of the Authority, is to be provided for any land in a development area or any area other than a development area, has not been provided for such land or that any development of the land for which permission, approval or sanction has been obtained under this Act has not been carried out, it may, after affording a reasonable opportunity to show cause, serve upon the owner or the land or upon the person responsible for providing the amenity or carrying out the development, as the case may be, a notice requiring him to provide the amenity or carry out the development within such time as may be specified in the notice.(2)If any such amenity is not provided or any such development is not carried out within the time specified in the notice, then the authority may itself provide the amenity or carry out the development or have it provided or carried out through such agency as it may deem fit :Provided that before taking any action under this sub-section the authority shall afford reasonable opportunity to the owner of the land or to the person responsible for providing the amenity or carry out the development to show cause as to why such action should not be taken.(3)All expenses incurred by the authority or the agency employed by it if providing the amenity or carrying out the development, together with interest from the date when a deemed for the expenses is made until payment at such rate as the State Government may be, order fix, shall be recovered by the authority from the owner or the person responsible for providing the amenity as arrears of land revenue.
