Section 14 in Bihar Regional Development Authority Act, 1974
14. Power of the Authority to implement schemes of other authority body corporate and a Department of Government in case of their failure implement scheme.
(1)Where the Authority is satisfied that any direction given by it under sub-section (1) of section 13 with regard to any development project has not been carried out by the local authority, body corporate and other agencies referred to therein or that any such local authority, body corporate of department of Government is unable to fully implement any scheme undertake by it for the development of any part of the area, the Authority may itself undertake any works and incur any expenditure for the execution of such development project or implementation of such scheme, as the case may be, and recover the cost thereof from the local authority, body corporate or any other agencies.(2)The Authority may also undertake any works as may be directed by the State Government and may incur such expenditure as may be necessary for the execution of such work.(3)Where any work is undertaken by the Authority under sub-section (1), shall be deemed to have, for the purposes of the execution of such work, all the powers which may be exercised under any law for the time being in force by the Authority referred to in sub-section (1) of section 13.(4)The Authority may, for the purposes of performing the functions mentioned in section 12 and for carrying out the responsibilities conferred by sub-sections (1) and (2), undertake survey of any area within the development area of the Region and for that purpose it shall be lawful for any officer of the Authority-(a)to enter in or upon any land to make survey and to take level of such land;(b)to dig or bore into the sub-soil;(c)to mark levels and boundaries by placing marks and cutting trenches;(d)where the survey cannot be completed, levels cannot be taken and boundaries cannot be marked otherwise, to cut down and clear away any part of any standing crop, fence or jungle;(e)to examine works under construction and to ascertain the course of sewers, drains or other utilities;Provided that before entering-upon any land the Authority shall give notice of its intention to do so in such manner as may be specified in the regulations made under this Act.
