Section 127(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)If the Authority is satisfied that it is necessary that measures should be taken for any of the purposes specified under this Act in the Coal Mining Development Area or any of its parts and that the necessity for such measures is distinctly referable to any act or commission in respect of his property on the part of the owner or occupier of any land or building, the Authority may by notice specifying measures to be taken require such owner or occupier at his own cost-(i)to execute within a period to be fixed in the notice, such works which the Authority may consider necessary for carrying such measures into effect and to maintain in good repair all works so executed;(ii)to carry on such continuous or periodical operations as the Authority may direct for carrying such measures into effect.
