Section 80(3) in Bihar Coal Mining Area Development Authority Rules, 1988
(3)Service pipe to any connection will have to be laid down by the applicant consumer according to sanctioned plan and specifications. Applicant may, however, request, the Authority to lay down these pipes through their agency, but the Managing Director may accede to the request or may refuse it according to his own discretion. In case the Managing Director accedes to it, this will be executed by the Authority through their own authorised agent upon such terms and conditions laid down by the Managing Authority through their own authorised agent upon such terms and conditions laid down by the Managing Director, depending upon merits of each case. The applicant will have to make this request at the time of filling the application for connection and shall have to bear the entire cost which he has to deposit when called upon to do so and within the period for the purpose.
