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State of Jharkhand - Section

Section 129 in Bihar Coal Mining Area Development Authority Rules, 1988

129. Power of Authority to require the cost to be deposited in advance.

- As per provisions in sub-section 3 of Section 127 of the Act the Authority shall issue a notice directing such person to deposit the estimated cost within one month of the service of the notice failing which the Authority shall be competent to realise, by means, provided under the Act and rules.Appendix 1Form of Application Under Section 48A of the Act and Rules 40ToThe Secretary/Town Planner,Coal Mining Area Development Authority,Dhanbad.Sir,I/We intend to construct/ start construction/alter building or boundary wall or to remove the drainage or to change its structure or to basis repair or to do excavation of earth or to remove stones or to sub-divide the land or building in the area under a scheme.I/We forward herewith the following in quadruplicate duly signed by me/us .................................. (Name in block letters) the licensed Architect/Engineer/Draftsman with group licence no..........................who has prepared the maps and will/will not supervise the construction of the building or boundary wall/division of land and building:-
(1)Key plan.
(2)Site Plan.
(3)Building Plan.
(4)Front and side elevations and other necessary vertical sections alongwith stair case.
(5)Service Plans.
(6)Lay out Plan.
(7)Specification.
(8)Complete address of the plot/building.
(9)Evidence of right over the land-
(i)Copy of deed.
(ii)Copy of mutation.
(iii)Land Rent Receipt.
(10)Receipt for payment of fee.
(11)Map showing the details of removal of drainage or change in its structure and basic repair.
(12)Map showing the area of excavation of earth/removal of stones.I/We request that permission may be granted to me/us to construct/start construction/alter building or boundary wall or to remove the drainage or to change its structure or basis repair or to do excavation of earth or to remove stones or to divide/sub-divide the land or building in the area under scheme.I/We have read the provisions of the Bihar Coal Mining Area Development Authority Act and Rules and Regulation made thereunder and undertake to abide by these provisions.Address of the Applicant-Signature of the applicantName of the applicant (In Block letters)Appendix 2Scale of fees for supply of maps under Rule 41
SI. No. Size of Map Fee for Map
1 2 3
     
Appendix 3Form Prescribed under Section 94 of the Coal Mining Area Development Authority Act, 1986
  Amount of contribution payable to the C.M.A.D.A.at the rate of 1.5 per cent of the total collection Name of Municipality/ Notified Area CommitteeReturn for quarter ending...
Amount collected during the quarter ending on.... Arrear Current Total Amount paid against the payable amount Outstanding amount(not Paid) Remarks
1 2 3 4 5 6 7
             
Appendix 4Coal Mining Area Development AuthorityDhanbadForm No.Distress Warrant under Rule 105 of the Coal Mining Area Development Authority Rules.D. W. No.................................To ............................................................................Whereas...............of...............has not paid or shown sufficient cause for the non-payment of the sum of Rs....................................due for tax rates mentioned in the margin, although the said sum has been duly be in writing from the said............. and fifteen days have elapsed since service of the notice of demand, this is to require you to distrain the movable property of the said ................ where over it may be found within the area of the Authority, except ploughs, plough, cattle, tools or implements of trade or agriculture, or any other movable property subject to the same exception which may be found within the holding specified in the margin to the amount of the said sum of Rs. ..................... and the further sum of Rs. ...................... to defray the change of taking, keeping and selling such property, and, of within ten days next after such distress the said sum of Rs. ................... shall not be paid, to be paid, to sell the said property and having paid and deducted out of the proceeds of the sale the said sum of Rs. ................... and the charges of taking, keeping and selling such property, to return the surplus (if any) on demand to the person whom you shall have found in possession, of The said property and if no demand be made to pay the same to the Authority. If distress can not be made of sufficient property of the said............... you are to certify the same to us in returning this warrant. Also if the movables distrained are of perishable nature the same will sold at once with the consent of the owner here of or without such consent at any time after the expiry of six hours of seizure.Dated, Dhanbad, the ........................ of ...................... 198Managing Director/Authorised Officer,Coal Mining Area Development Authority,Dhanbad.Appendix 5Coal Mining Area Development Authority, DhanbadReturn for Despatches Coal and Coke Royalty Cess.
District (in which the property lies) Post Office Name of Mine owner Quantity of Coal despatched during calendar year Quantity of Coal despatched during the calenderyear
1 2 3 4 5
         
Particulars of Royalty
Name and address of Royalty Receiver Rate per tonne on Coal and Coke Arrears of Royalty due to Royalty payable for the year Royalty actually paid in Date of Payment Balance due at the close of the year Remarks
Arrear Current
1 2 3 4 5 6 7 8 9
I/We...................declare that the statements contained in the above return are true to the best of my/our knowledge, information and belief.Minor owner ................................. Signature of the Authorised Agent Occupier.Instructions for filling up the Form: