Section 15 in The Bihar (Coal Mining) Area Development Authority Act, 1986
15. Power of Government in case of default of Authority to prepare the Map and Register.
(1)Where by virtue of the foregoing provisions of the Act a Map and a Register is to be prepared, then-(a)if within the period prescribed or within such period which the Government has extended, no map or register has been prepared; or(b)if at any time the Government is satisfied that the Authority is not taking steps necessary to prepare such a Map and Register within that period, the Government may direct the Chief Town Planner of the State to prepare the Map and the Register.(2)After preparation of the Map and the Register, the Chief Town Planner shall submit the same to the Government and shall follow the procedure and exercise the powers of the Authority under section 14 of the Act.(3)Any expense incurred under this section in connection with the making of the Map and the Register with respect to the Coal Mining Development Area shall be paid by the Authority.
