Section 72(f) in Bihar Coal Mining Area Development Authority Rules, 1988
(f)if any building by reason of its being unsecured and untenanted or by reason of its having fallen into ruin affords facilities for commission of a nuisance or for the harbouring of snakes or other animals, the Chief Medical Officer of the Authority may require the owner of such building or the owner of the land to which such building is attached, to secure the same properly or to remove or level such ruins as the case may require;
