Section 15(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(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.
