Section 8(1a) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1a)[ For the purposes of performing the function mentioned in sub-section (1) it shall be lawful for any officer of the Authority- [New sub-section (1a) inserted by Section 4 of the Bihar Coal Mining Area Development Authority (Amendment) Act, 1992 [24 of 1992]. Assented to by the Governor on 29.8.1992.](i)to enter in or upon any land to make survey and to take level of such land;(ii)to dig or bore into the sub-soil;(iii)to make levels and boundaries by planting marks and cutting trenches;(iv)to cut down and clear away any part of any standing crop, fence or jungle where the survey cannot be completed, levels cannot be taken and boundaries can not be marked otherwise;(v)to examine works under construction and to ascertain the course of sewers, drains, or other utilities.](a)carry out a survey of the Coal Mining Development Area and prepare reports on the surveys so carried out;(b)prepare an existing land use map and such other maps as may be necessary for the preparation of Development Plan;(c)prepare a Development Plan of the Coal Mining Development Area and to enforce and execute it;(d)guide, assist, advice, direct, supervise and co-ordinate development activities of all department and agencies operating within the Coal Mining Development Area;(e)suggest priorities to Government Department and other concerned development agencies with regard to development schemes undertaken by agencies operative within the Coal Mining Development Area;(f)undertake or cause to be undertaken execution of projects and schemes in the Coal Mining Development Area and supervise and co-ordinate the execution of projects and schemes by other agencies operating in the Coal Mining Development Area;(g)provide for the development of infrastructure facilities including roads, education, welfare of Scheduled Caste and Scheduled Tribe, water supply, electricity, drainage, etc.;(h)take such steps as may be necessary to prevent the sinking of towns in the Coal Mining Development Area;(i)bring back into an appropriate use of land under derelict mines;(j)exercise environment control and prevent pollution caused by or arising out of mining operations;(k)take such steps as may be necessary to prevent and to remove nuisance affecting public health;(l)regulate the disposal of sewage, rubbish and maintain public conveniences, drains, cesspools, etc., within the Coal Mining Development Area;(m)assess and plan for the needs of the coal mining agencies and the people in the Coal Mining Development Area and provide community facilities, maintain sanitation, health and educational facilities and promote health, safety and welfare of the public in the area;(n)take such steps as may be necessary and expedient to prevent the outbreak and spread of epidemic diseases and provide for the proper treatment of the sick, the establishment and maintenance of hospitals and dispensaries and the appointment of medical staff in the Coal Mining Development Area; and(o)perform any other function which is supplemental, incidental or consequential to any of the function aforesaid or which may be prescribed.
