Section 84 in The Bihar (Coal Mining) Area Development Authority Act, 1986
84. Power of the Authority to implement schemes of other agencies including Government Departments in case of default.
(1)Where the Authority is satisfied that any direction given by it with regard to any development scheme has not been carried out by the concerned agency including the Department of the Government or that any such agency or department is unable to fully implement any scheme undertaken by it for the development of any part of the Coal Mining Development Area, the Authority may itself undertake any such development Scheme of works and incur any expenditure necessary for the execution of such development scheme, as the case may be, and recover the cost thereof from the concerned agency or the Department.(2)The Authority may also undertake any development scheme as may be directed by the State Government and may incur such expenditure as may be necessary for the execution of such scheme.(3)Where any scheme or work is undertaken by the Authority under subsection (1) above, it shall be deemed to have, for the purpose of the execution and such schemes of works, all the powers which may be exercised under any law for the time being in force by the agency or the department of the Government, as the case may be, as referred to in section 82.
