Section 29 in The Bihar (Coal Mining) Area Development Authority Act, 1986
29. Prohibition of Development without payment of Development charges and without permission.
(1)After the application of this Act to the Coal Mining Development Area and subject to the provision relating to the Development charge and other provisions of this Act no development, institution or charge of use of any land shall be undertaken or carried out in that area-(a)without obtaining a certificate from the Authority certifying that the development charge as leviable under this Act has been paid or that no such development charge is leviable;(b)without obtaining the permission in writing as provided for hereinafter:Provided that no such permission shall be necessary-(i)for carrying out such works for the maintenance, improvement, or other alteration of any building, which effect only the interior of the building or which do not materially effect the external appearance of the building;(ii)for the carrying out by the Central or the State Government or any local authority of any works required for the maintenance or improvement of a highway, road or public street, building works carried out on land within the boundaries of such highways, road or public street;(iii)for the carrying out by the Central or the State Government or any local authority of any works for the purpose of inspecting, repairing or renewing any drains, sewers, mains, pipes, cables, or other apparatus including the breaking open of any street or other land for that purpose;(iv)for the excavation (including wells) made in the ordinary course of agricultural operations;(v)for the construction of unmetalled road intended to give access to land solely for agricultural purposes;(vi)for normal use of land which has been used temporarily for other purposes;(vii)in case of land, normally used for one purpose and occasionally used for any other purpose, for the use of land for that other purpose on occasions;(viii)for use, for any purpose incidental to the use of a building for human habitation, or any other building or land attached to such building;(ix)for prospecting operations for coal and other mining however, the Authority shall be informed of the details of the proposed scheme before such operations are undertaken by the lessee, sub-lessee or the mine-owner.The Authority shall have the right to suggest suitable modifications in the scheme keeping in view the overall development of the area.
