Section 82 in Bihar Coal Mining Area Development Authority Rules, 1988
82. Deposit of connection fee, cost of communication pipes, security and agreement.
- Soon after the sanction as laid in the foregoing rule is received by the applicant he shall have to deposit the prescribed connection fee, cost of communication pipes and deposit the security as fixed by the Authority and execute the agreement in the form supplied by the office of the Authority, within a period of two months from the date of issue of sanction order. On his failure to do so within the period the application fees will be forfeited and the sanction to the connection will be deemed to have lapsed. On his completion of the above formalities within the period, he will be issued a work order.
