Section 50 in Bihar Coal Mining Area Development Authority Rules, 1988
50. Control over private drains, etc.
- All private drains, privies and cess pools lying within the jurisdiction of the Authority shall be subject to inspection and control by the Authority and every owner or occupier of premises in which any drain, privies or cess pool may be situated shall after two hours of the receipt of it, a notice in writing, permit the Authority to inspect it and cause or allow the ground to be opened for the purpose of preventing or removing any nuisance arising from such privies, drains or pools. The owner or occupier of a building or land within the notified area shall be entitled to cause himself to empty into the drains of the Authority provided that the written permission of the Authority is taken and that he complies with such conditions consistent with any provisions made in this regard in the Act, rules and regulations as to the mode in which and the superintendence under which communications are to be made between drains not vested in the Authority and drains which are so vested.
