Section 46 in Bihar Coal Mining Area Development Authority Rules, 1988
46. Provision for all kinds of conservancy arrangements of outside area.
- Whenever it deems necessary for the disposal of sewage, rubbish and maintenance of public conveniences, drains, cess pools etc. as per section 8, subsection (1), clause (f) of the Act. Wherever such arrangements have not been made by any other local body or Authority and for the purpose appoint and maintain such staff and establishment as may be necessary from time to time. For this purpose, the Authority shall be authorised to levy conservancy taxes as prescribed in these rules.
