Section 86(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(3)The charge shall be leviable, not exceeding Rupees [One Thousand] [Substituted for 'Five Hundred' vide Section 7 of the (Amendment) Act, 1992 [24 of 1992].] on any person who undertakes or carries out such development and institutes or changes any use.
