Section 59(1) in Bihar Regional Development Authority Act, 1974
(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.
