Section 59(b) in Bihar Coal Mining Area Development Authority Rules, 1988
(b)may by notice require the owner of or the persons having control over, a private water source, spring, tank, well or other place, the water of which is in use or, likely to be used for drinking or culinary purpose to clean the same from time to time of slit, refuse or decaying vegetation may also require him to protect the same from pollution in such manner as the prescribed authority may deem fit and in the case of well to repair the same
