Section 2(xxv) in Bihar Coal Mining Area Development Authority Rules, 1988
(xxv)"Nuisance" means the conduct of any trade or occupation or the keeping of any goods or merchandise which are injurious to the health or physical comforts of the community, the construction of the any building or the disposal of any substance, as is likely to occasion conflagration or explosion, any building, tent or structure or any part of any tree, any tank, well or excavation adjacent to any such way or public place any dangerous animal and such other like matters, which may be hazardous or otherwise may prove injurious to the health and physical comfort of the community in the opinion of Chief Medical Officer.
