Section 56 in Bihar Coal Mining Area Development Authority Rules, 1988
56. Penalty for lapses.
- If any latrine, urinal, cesspool, drain, or receptacle for sewage, offensive matter or rubbish is defective or is constructed contrary to the directions of the Chief Medical Officer, or any rules or regulations or directions of the Authority, or if any person without the consent of the Chief Medical Officer, constructs, rebuilds or opens any latrine, urinal, cess pool, drain or receptacle which has been ordered by him to be demolished or closed or not be constructed, the Chief Medical Officer may cause such alteration to be made in such latrine, urinals, cesspools, drains or receptacles as he thinks fit or cause the same to be demolished or removed.The expenses incurred by the Authority under the above rules shall be paid by the person by whom such latrine, urinal, drain, cesspool or receptacle was improperly constructed, re-built or opened and such person shall further be liable to prosecution.
