Section 49 in Bihar Coal Mining Area Development Authority Rules, 1988
49. Vesting of Existing Drains etc. in the Authority.
- For this purpose, from such date as notified by the Authority all public drains, privies, sewerages and cess pools lying in the jurisdiction of the Authority shall be vested in the Authority and shall be subject to the control of the Authority and no person shall without the written consent of the Authority previously obtained make or cause to be made, or alter or cause to be altered any private drain leading to a public drainage or sewerage.
