Jharkhand act 005 of 2000 : The Jharkhand Mineral Area Development Authority Act 2000

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'!~·THE .BIHAR.1[MIN~RJ.\t AR '~l

\i~!/ .. · · · .• . . o-:EVE[bPMEN.T -·-· . . ...

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. -~· ~· ·-~--- ·~·- .. - A-U,.:f.OOR I 1¥. A.s+,wa~6·

--.~··· :· . ·-.-.-. ·---··-·--···.· .. -·,.. -~~~·.-:·:-· - -··:--:·'· .. :',,1jf; ·:· : . . .. (Ac-t 9 of .1986) .

·. · ]{ · An A~t .to provide for the growth ·.a~d development of ¹[Mlnere I Areas in ·the· '4(/ . · . Sta.re and tormetters enclttery thereto. . . ·. 4t· : · · BE-it enacted bythe ~egislature of th~ ~t9te_9(B).h~r lnthethlrtyseventh year Al~;'! : of the Aeoublic of lndia as'follows·:~ .. ·-·_. · .. .. · · · · : .. ···-:· ·

. .:41:· :.'. . . : ·. - CHAP.·. ~~R' 1 ·.

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. ::.lf { .: ·1.. $~ort·rn.ie~ .t=ixtl~t' a~·c1.c"o~-~-ii~.b~}~en:(-(1) itiis Act.~~/be catied the. :·t!t·· 81har 1 [Min~ralJ Area Developme,:,t_AY.!hpntyAct. 1986; · . 49· · · · - .: ... .,... ·:- -··· ··- · · · · · · , · ·. . · · · .. · · ·49 ,I (?) It ~xte~~s to.the ~1:ici/e··aft~e·.St~te .o_f ~i!i~r; . ..

·. 49. 1. · · .. (3) I~ ~hall.' come ·into force on such date and in. such areas as the State.

· so}J · Government may, by _iiq·tificatidn tn the' OfficiafGazett~. appoiri't.. .. · ·

sg .. · · . . .:N.otitic~uon· . . . - . -··---··-··-·---- so . . '·- ··-·--~·--~--· -··-····-"' . · 50 ; · [ ~Tt~·fcf~ ~~ ~o 3~ ~o flo· ·9-018/91-:-:45·- ;ro fcio fci~ .f0rai 20 :,, ... ,

;g t·~·Jg~_a-~~;~-i~·:::~~ti:w~:1~<14,_1·992._(~-~~- · _:~.~.:.r,/.f.·.: ,:

. j'24,.1.992).-cfi1~ITTr'1~31Tinu(-3) ~ :: __ ~-!~J~~¥ .. , .. ·,- .. ~,~~~-~~~aJflT~1T. . .

. ·_.~.9..1: ?,;~~~fill~~~~l~m-~~~29-20.· ~cj(1 ~fJ~~-4-·_"[f{l~@ {:t:'l;: ~g l ~~·~.JO?? f0iqi20 f~okl< 1·99v~mfc1@1f<<1 ~~~~~·~.~ · ·:~{;-) :;. · · ktl :~izct.Jff~1~rt:r~f:3J·fy'o_·1~W§/~4 {~) 1~_6f~~~ .. fy~ .. ·~.s::~~:8..ff~a.a.·uu·~·. _· f~~J? !

. (:il 1 ~m.~fcicfir~nrrf1tcfirrq;r'~-~ ~·mr~ .. ~ ~~J:'1 . . . . ... . ::- .. JH . .· · . . 2, De ii n i.ti (Ins. ., In !his Act unless i li9. ~o~ie~ otherwise r~~ °:ii~~:/ -. ·. ·.· . i' . .. :~U i ;

. 5_1J .(1) ~~~~-'2!,ty' incJµd.es road, W.~~Br\SUpply, ~1!~.~t !_i.Q~Ji~fl::?-~l:J~lf:1:_~~~-@l:Aa-Qe_;·-~ .: r~t·,; : .. ; 1• ~1J sewera.ge, publlcworks, housn:·1g play:..f1el9s,·. pa{k.s,. eaucat,ona.U:f.eaHh~. i~~y~!/: ' · ·s(j . . . ancf."'Meaicar· ~_oinm"Jnity"~r~: 'r~-cr~~Eo~_al .f?:21(JtJ~1~\*-4i.~S:~~-~- other .. ·.. :.rt:!·:

·: ~ · ,'-1. . conveniences as. the State'.GoverrimeJ1t-may~:s¥-ifofi{1~l~~Jri'_:.Qffi_¢Jal. .. . ./ ..

52.. ,·· L,Gazette, specify to be an amen_it'y:for the·pu·rposes·cif-tf:li~~~c~ ;:·.-:.,:. -·

52( · . . . · . . ·.· · ·. -·--- ~· -.·

5,4·~·.·, _ . (2) ~A u.t~ oriiy'. ~n~ne:1f~~~~.r~I J/\~~-~-.~~~~p~~~E ~g5~?2_~-~_?._Q~~!.~~t~_d- SS~ . -,~nd.er-sect10~.~~ _,?.~~1~.,A.~~;. . . :..: . .. · ._ :··· ', .: '; · ·., -~· ~;:~-~, .. -:-· . .' ·: · . .- -· . _ :{s~ -, (3) ~ .. '.Boilding:-Operation' incl.ude$~·erection. or r?,_.erectian·~t.~mltffrtg"trrarry: .. -- i5] · 'part thereof, roofing-prre·~i-oo~ing of any part of ,f~uilclin~i:b'r ot~!iiy_QRfilL_· __

B. '· . space, ~ny material __ alteration qt, .eryi_argemen~· of :;:1~·-~~ilqmii~~.any __ , ·.

,, · .. · .-··- · · afferafion bf· a _quildiri'g as is li~~IY: to .~ff§¢.( it~:.:2I?.!.tig_Q.~2;pr·;s~mita.._ry ... t ·. . arrangements. or m~terii:11 qftect. its s~cur.iiy 'o:i"fne_.c;c;i~.s.tfg.9}iqci,_of.~(do.or_ .

~- ~ ,-_- .. ·:=~. ·:-:·~·6p~h'in~ or .. anf slr~~_f.91.'J~n~~ rio'f~elongi~~· fo.ib.e,..o.w.naf . . . .. , . :- , ...

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;<-:.·~·: / (~) :· :1 [Mineral Dev~Jopment Area' mea~s any are~ de~lar~d to b:E/a~f}vl} ~ . Development. Area u.nder sub-section (1) of section 3. of this Actt ,

. . . (5). 'Court' means .a ·principal· Civil Coutt bf b0rlginal ]ur1sdictio.h ~-nd ihcl u .

. any other _c_ivil court. empowered . by the G~ove"f nme'nt to"perf~rm·- .. · _ .. tun ctions of the.court i.l_rJ.d_er.thi~,Act within the_pebuhiaty a rid I ocal Jin .. · · of Its jt,1/isdicti0n ·; · .· · · . · .·. . · · . . .

(6) .Dovelopment' with its··grc_r~matifr~1-\latfat100~ msans the carryin§J·-E>ht

. . buildi~g! el)_Qi[l?.~ring, · quarryJnq.-.:foc. bu~ding_m13terials or .otf

. ·_ ---.-·-----··operations·;h _~c~Y~.ro~-~!ld.~Uan~d-atth1:1.rnaking of any materi~l.e~ !ri--a_ny liu)Jping ._o~ land .and includes. redevelopment and lay-p_yt_Jii. subdivisi9~n_of: any land and.to.develop' sh~ll be construed acci'f?rdi~g! ·. (7) . 'Qevel?PIT)ent .. Plan'.. means t~~ dra~~ Devel9pmerit Plan ·al")~ t~~:ff6) Deveiopmant Plan prepared under this Act; · · . . ·. -·-:~: ~:'-"_....

. (B) 'Engineering .. Operat1ons'· lnGL~d·e. the fotmation or layi~g QJ.JLGlf§.

. or roads or-meansof .access to a road or .laying out of ineansJ5 ' supply,, dralrjage~. ~le_~·tiicity; gas, trarrsportatlo» ·?~d "ot_her pub( . · .. ·-·"' .. ~ervice:r·--~ :_{ .,···: <': .. · .. :' · .. ::: ·. ":._;., . ·=: :·::_ -'. ..... : ·-..;.-:· - '. ' . ·.a·~~··

. (9) · · 'Government! means the State Government; · _ . . . .. :.

. '. (10) 'Land' shall- have. fhe me~nirig as· assiiin·e.a to ·i.t in-.~e~t:ien-io'-. ~.:....-=-~· . -··:-'· . ~ Acquis_i~i_on_Apt, ,1_8~_4_ (A_qt )_ot, 1~94) arid 1,jcJud.~s.b~ne~ii_fo~··t ·. . ·.. land 'and th'ing'f 'Eittaph~d.~·!o· the. iarth 'or ·:p~rriia-lYk~tly-·· ..

. -anything attached to~11re-e·~-rth;_ .. . ·- .. . :·

. · (1.1) 'Local autborlty" msaris any Municipal : Corporatlon o(.~ constltuted u~der thEf.~lha(~ricl b"riss_a)0_l!Oicipal Act,. f~{j .

. . Act VII of 1$~2) or Panchayat' e~t~blished·.~~-9.~fJhe Bifiar. 9i.T~..:.,;.;.;.r. .. ,. .. Act, 1948 ($iha_r. Act VII .~f 194.~J. qr i:!fiY.:~p·~.h)ocpl bP9:-Y~9fJ!NJltftt~f}.~;,mi

. . . any a.r~?.~O ~hich·th'.~. Act a~p.!!~.~- ;·-:.-: . .::~,}:.:::, .. :·. ·. · . ·. :,j/:q1~;~~ (.12)· 'Locaf ~ewspap_er' .. means .d"aj/y. _n~wsp~p~t:.r_epog~is~.ct. by: t~;~("pt~(~}~

. · Government published, or .clrculated :W.i~hi~ fbe:plFlcining !irnci/.">:-::.:.>:~/<.d '. (13) .'Means of access' includes ariyroad or ·rl]e~ns·of-a~~e~:s~whet_Fiifr.prf~~fe. ·; ·· . ·. · or Public: for vehicles or riedestr/a:ds; . : .. · · ... : ·. . ,. · r , ·, :· ·:··. :' _;·.-/_:;) .. (-14) 'Occu_pier,.:include~.7:- . .:'. . ~- · · : · ... · · · .r-

· · .·(a) · teh.aritp;":·· -r; · .. . ., : >-·i:;··'····-~--:.:;,_: -, ·.:··_:·:

···-- ... · .. (b) a.n owner ln occupatlon or, or ot~e~Jse i1~ing his land; · ··· -. - · .. i

."' (c) -a rent-free t~na~t.Qf ariy Jantj; . . ' ': . ' : ' . . .r, . . j . ' . ' . . . . ' . ~

· (d) a /icens~.e in occupation of any land; : : . _: · .. .. · -~~--: : . ·= ,.,::: _ _';:, t

-<~ ... ' •'o,c·.-.-: ,. . (e) Jessee or sub-/_~~~~~0!" any._otherperso'r1.in·occ11pa,tion.?f.l.aI1d'.1.~arrd~:"..41.

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. . . · .. --~.;.; c·~·.. . '. (f) any person, \1{h0 is. f iab/e to pay to the .OV(ner_r~nt; d-~!f:lqQ~Ef~[?TI~ . 1

. \·\: ·.' .... :~ .. kind. o(paymen't for the·use "and .. occ,LJp-a:fipry of any-Jar.id'.:-':-=~--.: .:: · .: ··;; - ·.):/~ t~Qf:>eratiop~1_ .. ~c;i·ns_ir_~·c.tian-'. ~eans· -~u~h-_ -~~-b~tr:y~-~Jq_~~'.~Y-·- .. ~e,i: -_ :t~/i;irescribed· to be so ·by..the State Government; __ . ·: ~ -: -~.:i:,~-~~-'"-·:.- .. :.": : .. .\;. :-. ~:-==--~-' ·_ . .. . . . . - . · .. -. ~. ·~ . - .. ·- -~----'::C't, -;..~~~ ~7-~- ·;

. -~-'.Qwner.'. rrieans'--a mortgage"e in.pOS$essio.t1;._a,.ReT:_S.Oj1~W1-i@¥1};j_~j1r.rr~:t. : . · ·., · · ··"' · · ... · · - ·. · ··· ·. •. ·· · ., ;1;;:s .... :1::. .. ::.iv!ff.:-"'-"' .l"-":':-~i •• , _ .r,-:"'"' . ein'g is "receiving:or.'1S::e'iititled· to· receive/'or':~1;!~f(e9eiyettth_~ .. -r~.nfot1f · . · · · ·· .· ..... , > <> .-. -:_. --~-~-~- .. :. --:·_·<._:_-.--:-·:-~.;r~z.\~c: ·_-,:~<:.?:"~\·)}} ·,:

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... _ .. _, - - ..... ·. premium fo; any land Whet?e.( O~ "hi~ OW~ account-or Oh account of, o~ on behalf of or for the benefit of any other person or as an agent, trustee, : . -- .. _-1 guardian" or receiver for. any. other person or .tor any religious or . . . i

. char(ta_b/-e lnsrltutlon or who woulds. 0 receive t.he r. e. nt or premium if rh~

. fa~d:·. wer_e fot to temi·n~. arid in~l~des·. the: He_ad_.: General . Man~ge.r of a R.arlway, · the· Secretary or other 'NI I :jJUt~Q . Pr~nQip~I Of~ic~~~'.:a~t?"car:,lfot~·orfry,-staru~lyAut~.ority or companyf~-·- .-~J~·

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. . . - - ... ·. - . I ~ -· • - - -" ' - . .,m .... .- ... ~•·"""'"'""""" ', '"-"""' '""'"""' '""""'"'"'""" '''""" ,., «~· ,_,__,.,,,~ .. ' '""M""-~""'' M"'"'' ""M_,.,,.,~.,.,.M,.,.-,., "'"""" ,_,_,., "'"'""'~ · ·. · · ::.:4- ---··-:-~.-BiharMirnmrr1ITT:cr_. ueverap01emL l-\_Lil1iu, HY /'\Gt,, ~ou I vt;e,-:i,., .... ·,-

. (._ . • ........ -- .--·. .. ';.!_ ~..:_-.\ ~- ._- · .-(~) The Gov~rnme~~ ~ay, by n~tificatic;m there~fter. alte~ the liniJts of th~· :.;;ffir· ;, . so as to include therein or exclude therefrom such areas as may" be specified )ft'! . th~ hbtificaiion. ·. • ' . • . . . • . • IJ •.t,, .. :.:):;~

. . ' ·. .·• ,-: .. - ,·•,:.: ,·· .. ·:·-. ~--·- ··:- )f. ·· · · . ·.·._· .. · :.···_ :: . ··.' ·.. . · , __ Notrficat,on . .- .. · ·< · -, . "· , - · . ~i r. ··ey,rq£~~:1r::r::~1~i~~:,-~~t1Jq~it~;~f:~1f~ri-Jm~~:~l

'f--~~i=R"-~q;m~·tttfo"Jfl'o-·587,~~ -~1-···~·-1-984:.mu~-~~~ ~--i:·~

. --~.~~~:.~w;-,(i}·;j·.~-~cp1 ~~-'-~:~~~·~r<1·~4a11tt~r~~f-s1~0, ~ ahr -~·BrAir~1::~~

. fcf;1rr \iffiIT 6 I ] . - - . - . · . .. - -- ·- · · · . · - ·.= · :tt<

. ·4, Power to withdraw ~ I Mlnera! Development Area .from; operation o(';~l ' this.Jlct:-:. (1) Tne .G.6verrimept !r:'ay, by ilotfficati?n; vii.thdra":' from. the oper~tion;.J

. _qf.t.~e.r.~l:~v.?~f prov1~1on~ o~ thr~ Ac~ _whole or? ~~rt.o~_a_ny ~l_~r~e~~.1._Develqpm¥nD~

. : Ar.~a _d~~(aredJnere,uri_~~-~·.-.:·_-~···:-:-:~·.-.~;-::.~_·· ~:-.:.-:-:- ··. :.' =. . . . . • · . : · . · ··-.: . Afl ·:. . .. (2) Wh.er\ a ·.notifi¢afioD· i$' fs)u~~d tir;ider.:ffij~- s·~&if~n .. ,ii r~spept dt'any.~°te9-:·~1·:.:

,:-.· : __ •· .. : _· __ := :.~. ·-<·.: :- '. :. {af ,-..th~· .. ;ei~vanf bio~1;1Jhf:d·:rh1~· .Ab.ta'iid· Mi: :·ri'otiffJ~nt}i:;1:· iiu'f~~'.~~;ci~~ ::. .,: .·.. . ·. . . . . . . ·· . .'re·gµlation·s: · -qrd·e'1{'~"·cfire.:dk,·~t. arfr.i :·po'weri3 _: iss~.e~,;~ rnads, i}'?\.!i .. •. . . ·. . . . . :~onfe"rred therefrnaer·slitilf-c·ea'se' to._a:pplylb;the saicfare'a.: ·. • ..... .. : -}~ .", -_-_ .. ,_ ·· .. .: . c6f. tii·e Go~er~ment ~-h~'fr_a_tt.e/c.cinsu1.tirig th~:ioc~ra~18ai-i'ti)~~iti~jitiei r /:!~ - ·c·c>ncerned frci~e·'a·.~dh·.~mei qefefminlhg'wJiatpoi:tion ofttri/fJ~ia:~d~ .~11$1

. :of th.e tund of th~ Authority 'shall vest In: the •'Gowirhmen(a_hd 'ih'e' . ;•·•:' local a.uth.ority/a9thorities concerned ··and in: what· manner 'the:' ' prop'?fties and liabilities of. the authority. s-ha/1. be. app~irtlqne~J. . .; · between the -~overnm~nt and th? !OC?I ~.UJh~rity/aLJ~hbriJies a_,:id c5°ij ·.: >;'., the sch erne bei.ng notifi~id the fund. properties and l!aoilitie_s. of.the··(_{~} ' · ·. . · Authority shall vest and. b~ apportloned cfcco!dingiy. .. . · , . "-\<,l .· .. : · 5. Qo_risti~~~io~-.~i} ["~,~~~~(~f~°ii:):J~~el~pment. ~-~t~~~i/y'_t~r ?/M~.~eri(:-'.~?:

·· · · Oe.velqpment Area.> -', (1)·As ~oon as _mqy be after declarat'on-of'the. fMmeral . .'.:\ ... _: · .. Dey~l9pri)erit. Area. ?S ~o:ti(i.e~ "unde~ .. section 3(1)-,_ the 9~veriime:f!'t'- sha}(iy''.>·/~ : . : · ··notifrciatfon In: the-Official· Gazette with ·effed from- such. data as the Governmen'f- · ·., ;··. .. ·.·._._;h~.Y .·i:ippoirit ln .thls .. b:eh~ff establish lil":-1.[~i,rier?I .Ar~a .De~el.opni:et:n~ :A~~ho[ity.·,: ,;:;·, .; , ., :. ---:. '(b.'.er.~rr~fte:r- -r~ter.r£id.-~o ·as)h.·~ Authority) for .J lf0in~ral p~iiei-~ipme~f·;_r~_i('·: : ': .. ·. ·:.·-'-:·\ ! :· .. ··. ·.·: /\:~::r.t,i}i.M·e-.Authority ·sha'11' be b9.cJy.._qprpprate .~ith pe_rpetJ1~.L~~.ccessron-and_ a·.':'.-::::_·-

• • • ;.. •• __..._,,.._ __ •; - •• • • • • •• • ' . • . . ,~ • • • • • • . ~ . . . • • • • • • . • • • • • • J ~- ·::,.: -~.·_:pp.m{tl~:j~at~~nd subject.to-sqch restriqt~ons- 9r:'qu·~IifiG~.ti~ns:.as·-.may:be.J_mp9sed ·._ ----.-.:

,:-· .. ·.::.:·:'':°l:tf~ :~. : .·~i~iq~lf~. 9.td/spose of pro petty;. n:iove·able or ·1n:1rr19vabre. or ·~nter: into contfac~s __ · ! __ w . · ... ··:~n~~aJJ]Nii9ffi'e9~~sa.r~·_pr~p~; ~~ ~~Pe:di~-~!_foi' m_e effiqierif P~r:(~~~-~~-~~- of. ... I s1. 10~.fd'f.fctr.ons ass1gneo to rt under thrs Act. . · . . . . . . -,--:---·-: .. .,. ~ • . .. ','f,/-f.'ff: .. ·-;:.! ;. •• •••• • ·- • • • • • • . • • • • . • • ·• : . ..:_·._____ . • • • • • • ~; .:.:· .... ~,a)::(f!iaa~tt,i,c;frit1-:~·0::EfatablJ~he·e l;!nder sub-seeti6n{1} ab0ve shalf ·consi~t of ..r • :-',. >the-:faffowritifrrrem bers :·-·. . .· .. ' . . . . .. · - .. __ ;-_·:~. -·- .- : _;

. = · .,;L~~ ~¢.~.~ir"rra·n sh~b·e a pe'rson to pe app~int~f.i. by the.·G~Vf]t-n·~~At;,: · ·,. \/~~1 ; ..... · .. ·.(PY_ ~~~7~:~hnica!- m~mber to be appoirit~q . by i~e Governm!3rj.(~·'.:c.= ~::::'···:·.~ii k 0 • , • ; ~ ~•I' •' ,•::,->:; I

. (c) .. · The. Chief-Tow.n. Planner of the Government;· . · · · · :::/~1 ;.:_ .-: .L:·:.~~b~.-~~;~t~;~~;.~:;··~--.·,:; _·· .·.··-. ,· .. . . .:~: ...... · . . · . 'I ...• -~ .. -. ·:· ~;,/~-~' C- .: . . . . . . . . . . .. :.·,·, .:., .....

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·f;;/\r ~}°--.~-ecs .. 6-TJ : Bihar.~i7eral~Affia-Oev@LGJJf.T-l(Mlt~.l\u .. thcnry Act, 1986 .. ~-

. ctt_, ;,···· . . . . • "' . . • • . . . . . ·jij' · J¹[(d)The Divisional . Commisslonsr concerned· Vyith the Mineral Are·~ .. .. , .. ..,. ., . . . . . . . - . ;;"; . ....-.. l- . · .· · · · · Development A_uthority · and the District Magistrate of- ·the District · · f ..' · ·· · · · declar~d. a~ !Vlin_eral Area C)e~~(opment Aut~~rity under sub-s_~~ti(!n .(1_) ... · ;i. . . o_f section 3.J . . ·.· , . . ·. . · . . . .

(e) .Three members of 'the.BJhar; Legisla~ive A~~em~ly frolri ·t_ne~-1'[Mine~al .. Development" Area.elected .hy..:.Uta...B.L~a.~:,!-egislativ~ Assembly in the manner prescribed; - . . I . . ... , •.... . .·1

--: (IJ .• !:tt!JJi:~g,;;if ~~]~'. :~i;f ~J~f ho;;~~~";~:~icii one shall j J [(g)t0o r~pr~s~~tat"iV~s i:ithe Miriistry ~f Centr~I :G'o.verhm~~t d.ealing wi;h·.·.· ·. ·:-r~ Mmes and Mlnerals.] · · · . ffi

. (h) '·A representative ofthe Town' and· Country Planni~g Organisation ~f the. . .^1,·

. Government of India; . . . · . . . i- . . (I}> two . :r~-pres~.'nt$"1i~-;;~ ~{ the ·.1TMhi~ral _in_tef~sts .. in 'uie l(Mitrefa"i" ·. (j j ·.. ', _·: · -~ . . . ~_R!3y~f optn,_~h!:"~{~~ t.~·.-?.e: ~~~ipi~? --~Y.}~~ ¢:e~tr~,.-.G_¢vern~·~nt . : . ·. -. · i :\'. :-.:.: .. : • >a} : ,':No\_mo_r~· fha~ tvy~ __ r~p~e.s.enta_tiv~s ·of t~e.lo"cal.~od. ies In the ·[Mine.rat .. · · .. 1 Development Area to be nomlnated by, the Government: '. t ~

... (kf: s'ecr~tary Urba~ DeVelop~~nt'be.partment.shc1li be ·ex-dffiqlQ·fTl_~rnber;·:. .!: ·1

. . . • • • .. . • • • . • . • . 't· .•,. · .. · .. :'i) ~1t~glng [)ir~Gt;r of th~,;~thorit~. who shali. be ·a .;ho;e time· ... ·. -~Ii:

Governmentotncer; appointed by the Government. ? ;,···

n~d . _: ,,' :. . : . · .(4) The Mariagfng Dirnctor and t.h~ .Te~~nica/ member -s~·a/1 be· who/e ti~e · ; :};it-_ _-1 _o_rr -~----/ .-_ . qfficers of the· A~~ti~rity. . ·. · . . . · . . . .' -. . _- .· . . . . . · . _ . :,- . . . .- ... j!:)tf j- t~~:}·.i .·; ·:: · -· (~)Th~~~~agingDi~~ctci:s·h~llbf;)the·~hi~fExecutive°:_ffi~e_rof~-~@Au~~~!i.t.y. ··: ·ff;_:! · . .: ... .- ... ~;, ,. · · 6. Appo11Jtp1ent of Secretary to-the Au~honty. ~ The-.Gov~mn:ient shall apf:Jomt . ~:fV- / 9 rf_I ·_ ·: ·'.'' ::·. ~ ~o~~rh~71erit 9ffice1:: as ~~~: Sgcret~~Y·_ t?_ tl~.e:_A~t~?!ifWWh9,s~~JI. notbe a !11_~-~per of" .. ·_: i}J;/.. er~.>·:-,,' , . ·· . Au!ti. yvers.ar~ p~rfRrni-"suct:rdutles. asmay .: : . /t,1:; .

. ~y . ·_·.·. ~- ~e prescfribe~. by re91;1iations.6r:defe.gate.d.~o hi.'!! ~y t~.e.Aujnqfiry .. · .·. .· .·. ·. · ·. · .· . ·· t?t-1-·

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. - .. .· ~ . . i~;~~'-~iJ1~i ,":~~~~p~r ;'!!!'!;~ ~·.~~'.o'.~ .. ~ ~~,;,. :. . . ·-· ., .·. ~~------:::--·-·~ ~~:(}%~tl\#t;~tf/!~~1;:~·;·;:J~-;~ f-th~-f[Min~~a-,. Area De~el~pment Authority. ~j\ .. ~,. ·:, . . . . . . . . . . . . . .·~ ) •\

(1) subject to tbe provisions of this Act and the rules framed t_h_ere_~ndefand ~ny_.i ,,,, · directions which the .Government may. issue in this regard,· the functions of the·}° . ·.·. Authority-shall b'e·and it shc:il/··have po.wer.'to_,_ .. . . . .. ::; ..... ·_.· .. :·(a)·..-: c~,;y :~ut. a s·µ,ve·x 'a,· ·t·h-e:'·1 i0irer~i Development .. Ar~ii_ ~-nd:-p~~;;;r:~}i reports on the suryeys socarrled out; . · : .. ··_..,¥;;,

(bf '/frepa-re an exisflnii lahcl u~e 'ni~p-an1''s~ch_ other rnaps a·s-may be);

. ..:._. necessary for th~- w~p~i-ra-_~!<:tr:rof.f.):~Vf3/'Qp_n~wl}tPJ~n~--:__ .. :_· ·-.· - .. J~ ' · -(c)· prepare a-development plan of the ¹[MineiaJ- 0-~Velopmerit· Are.~. and to' -:~i .

. · enforce and e~ecute it; · : . · ·. · · . ··· · · _ .._-_r •

(d) g~ide; assist, 'advice, direct,_· 'supervis'e ancJ ·c~:ordinate development. ·{~ '! · . .activltles ·of ali department ar:i.d aqencies operating within the ¹[Mineral.' .. /'' )

. Development Area; . . - ... : :. .. ... ,....... :. . . : ,A ).

. ("e) · s'uggest prlorities:·ro·-&ovemme-rrr-:01rpa·Ftini/nt 'anaoth-~r concerned - '::'.~ ~ d~velopment ag~ncies. wftn. : r~ga_rc1.._·.fJ -dev_elopme'rit schemes /'I; ~ un~er,ta.~~-~- bx ·ag:e·~~f~s_.-op:~(ci~i~e'wit~i,i_ the·.~ [~iJ::~~~1. D.~velopry,~nt··.<~. i Are~::_·: ·: · ··_-:< ': --.--: · .. ·. ~- .'.-.: .·_ ... · ·'-·_.~ · ', ·· _"··· .. _ .. ·· ·· · ·_· >;:F~

(f) undertakeor.cause to be undertaken execution bf projects and schemes ·.: · . ·· · · iii: Jhe¹(Mineral .'._oeivefopmenfAnia:a.nq ~uperyiie and 6o~qrdr11ate.th"e° . · ·. ·: . ..- execution Of projects· and SC88ITJ€S by other· age,ncie.S bp"~fatJrig ill the.:-.,:·-:--~ ! · 1{Mfnera! DevelopmentArea: .· ·. . · . · .. - .... · ·. . . . .

(g) . provide todhe development of infrastructere facilities incf uding roads, educatlon, welfare .of $c.heduled Caste 'and Schedule_d Tribe, .water - · j _suppl.'/; electricity, pra/ria-ge, ·etc;. · ... ·, ·... . , .. · . ..

(h) =take such step~ es may be necessaryto preveii,t tiie sinking· of1owns fri .. : . ·>·;. · the· ¹[Mineral ·oevelojJ"m·ent Area:" .;: · ·: - · · · ·· · : · : . . · .·· · :: . .: :. (i). . b.ririg_:~~ck-into an·a·p:p~bfifiEife IJS.e .cjf t~nd Un.de/~i~re/{Cf't!l:iqe·s.; · . . .· · ·. w :_-~~~r~i?e.·· epylrpti~·e·,jt~i_.cq'ntro! ·~n_d p;tfvi:fnt J?'91iuti~~ _·cat.is~c(-by 'or .. , .

. . · . . - ·.~rfs/rig bt.fof nilrjl~g-·9pera'ti~ns; : _·: . _ ... · · .. · · ·. · ... _.:_· (k) _'t~ke··~u6h.·st~ps asmaybe nscessaryto preve.n(~nd to r~move ~uisanc'~ - . . . .' ·affe"oti'ng' 'pubifo heafrh: :- .:· . . . :-:· ': .. . . . . ·. . . : ._. · . .- . . - .. : . .. '·'.- ~--

• : ... -' .. : :- :.: ,:. ',r· ..... :' • •. ..:·.-:::, I~: .· :. • .·."} ... · ··•. :."·, .... ·.· .. • • '•: ': ·. • •

. (I). :_.:,rem.ilat~ th? qispo~?! 9(s~w~g~ •. rµ_[?J?is~~-fl9 m..~frJ(qifl puqlic conveniences .. -- · \· 1.:.

. ·. ' .. dr:ath~,::6~s{ p9·01.~;.-.~1Q.; 't(!.~hjd)Jie :_100.it:i.§~~( Q~yil (m}-. ~fi·se~-~--~-~·d·_:pfan-/o~·;-!8.·~. 1i:f!~-~-~--~d8:~-/~~t 'm:i·~fn~crg~rl~·re~s· a~d th~- .- .. - -~r-~ · p~o}1le in ·the. ![.Mine·ral-o-ev:e,op~meht Area .. ana.:ptoVtd:e. c-om,:nunity-· ···. -,.1,--··

. facilities, niainta·,~ 5-~nita-~1Rri7.fre·~iU(aricf"eaucS~HgD:~., t~di1tL?.s .. ~.n.d .. ,. . J.. .. =- __ . : . prornot~ h·~~-,t~. s~~~JiAn.ci we).t,ci~~-Qi th_~ p_ut11fc. in -~~~··_are~-~:.: · _· ··-~ . .-± (n)·. take such steps.·as. may: P!:3 ·neee~_$ tq·--·----:- . :

. ·. p r.ev int ···."t"_h_e .. _o:ut bre·a·-tca·ird·~:sp-r~m d·_-q'f.- ~}'f! t113' fffi"t'7"[.i:f€"~ts:e~ a ri"d -~-,-- : .

. provide for,1h~ pr-oper treatment of the _sick; (he esta.oH-~hrrfi[ffC .. , . and maint~nance o.f hosp_Jt_als .and :disp~n$a.ci.~s- .. ::a~~:e--t-~·i· '-: ·:-~ :· · appo.intment of. mBdica(_staff' In .. th.e 1'[Mineral . Dev~to}}mEff:)'i--~.--.'~ -.-·. · · Area;· and. - · · · · ... · ·; · · · .. · ·.~~-·~.:~ ~~:!~ ~ , . i. SUbS:,WAci2~ or 1;ig2• , • __ '.~ -···- · < , . · .... •· . < : :: 2i~ t{~J

.- .. ·· ... :·.'.~··. · ...... : ~- -~-~·:_~-:-~:· ... -~-.~=-k--~ t~~:c,

7

. ·- -·~.,..--~......, . : ·.t .. _ ·-·· ... - ·-. · ..... : ·.---··· .. ·)· .;;..~_ ~--~· =~- ··. ~~ ~- ··-·· .... -. -· ... .._ . ..:.._ · -- - . - .

__ · . _:-"~f:]iis~ b'y'.Act24..a{A;:i.;99::,..:2;.,...,.... --:-..--

2. S~b: by ibid. .. ·:· .-: . . .. · .

""'""''"'"'""~"~""•••-•"'"'"~"""""-"'"~"•-·'""~-"~"""~""-"""''''""'-""'~"°'~'""'"· ,_,,.,. •·••· _,N """··""''°"""'"-""'"' . • . < .. · l ., ·. -• 0 ·, . . > • "M . . - . ·. • < -~ • ~ .· j

. ., __ "'\, ._.-'..:¢? 1·7·; Sec~. 9-,0' 1 ···s;har·Mftfera1'1.ff~·Oevel?Pm.~~t Autfiori~y-'Abt, 1986 .. f .. ~~~ I t' .J,, . . . . . . .. . . L,-----: ( , . I '.~t>t =} . . . (o) ·.perfo~m _any oth~r .tUn(?_ti~n. wt1ic~ is ~~pplementai,. i0cidenta:; ~r .. ·:

\

I F1?&f~ l . consequential to any bf .tne function aforesaid or .which may be ·

I ., ss 1' " ; [ ( 1 a) . ~ ~~~~:~8u~~b~Ei s (); ~e rf Orminil the fu'nClioriS rne~;i~~ ed I A SU b- ss Cti~~~ ....

1. . j . . (1) it shall be lawful for anyOfficer of th~ Authority·- ! f -. · · (!) ·. to -~ntef1ri:-of-9pon anfland tcfmake s(ir,ve.y and or to fake (ev~I of j .i . .. . .. sueh-lane- . . . ..: .·: ... - ··--«'· "~--- .. -r----- .. -. -. -. --· ... • , .·. I .... ·-·. ···-···- -~---.-·· (it):· ·to-dig-~or-·bor~·into· the ·sub-soil·;... . ........ -~-- · ... .

(iii) to make 'levels arid boundarles by 'planting. marks and ·cutt.ing ·. · .. _. trenches; .. ·: . . . . ' . .. . . .... . . .

(i~) ·. tocut down and. clear away any part o~ any ~ta(lding crop, fence or . . . = _.· • j1,mg/e Where :the; survey.cannot ~~ completed, .Ievels cannotbe .. "'.-

. ·. taken and:hot1ndati.e:s:canrrotbe~marl

. (vf ·to e~~mine ·;arks ~~a~/constru~t.ion a·ria.:i; a~c~rtain the c~u-rse:/ :'..::

. . . .. ..< ·. -.~t;e.wers,:d~ai~~::o{St'lier::~i;.f;t;~if · .. :.:}~:-::.· ... :·~·:·:::/·.: .. :· .-.-... -· .: -~ .:--··<:

.. : . ·.; (2) ·.:rhe.?f~1irierai Ar~~- 6e\~_~i_~pm~ljt-A[!thorlty.may e~~rcis~ also.s UGh p-~;~ts . -'/: .

. . as may be necessary or 'expedie'r:it for the purpose of carrying out. its functions .'. ;

urider;;thfS 'Act. : ·... .· . .· :· ·.: .· . . . ... , :.: . ·. ·· · -~--·: . .:

• • • • • •• • • ••• • J •

. · ·_._. ·. 9-: Meeting o! the ·AuthorH.y~.--:-.(1) The Authority ·shaff meef:a~:--aiid -~hen . :·: I:

necessary and'at least sixti~es ;~_.a.yearat-sl:Jch,tim'es an'd place~·asthe chairman ...... ·,..

. ·may .deterrnlne in. this behalf arid ,Sh~fl · observe'.such pY.qcedur.e- as_'rrfay be . '.~; :1:; . · ~ . ' prescribed' if1. -;~gard _to-~he transactions of it~ business or sy~~- m~~trng~. . . ·' r

. . i(~ j :· .. :·:·(2fThe Chairtnan or fn hts-·abse~ce any member chosef(~y.·.t6e:'~e_r:nbers .. '. I} ·-;--i : · from arncnqstthemselvesshali pr~side .at a me~tin·g __ ot ~h_e:Atft:ho.rilY:. ~~- .. s.: :.· : · . '. · ,s _in <'.~i _/. _ . ·_1 o. --¢.oIJ~_ti~L!tfr:>.n. o.f ·c.9._rjs_yfr~·.tiye ~ i1.d. co:-:_o,tcJJn.~ti,o:n .C<;fri1.~:iJt~1i.~ (I) ... (.·.· -· · . );.i · The Government shall, ·c-orisfffuie-a'C6ns·wfafr.j~/ai1d·c·a=orcfin'atf6ri 'Gimimittee-for - .. . .. ·. \;· t: . 'th .. e purpose at· advi~i~g, 1_ij~::2[Min~t?I :.J\/e~. O~ve.lpp'n.)_a.riL·~~i~pfity.· qff·th.~-~-- ~- ' or.'. .... <:. ':_. .. , pre'jJa.ration ·. of· the: Development .. .P.iari', ·: ·ca·~arcfiiiaffng·/fhe .... an:niiafr~P.IBits~·:~rid .· .--~'

... -· . -·~_-- ". >:~ ; . .- ·'pi-_og'r~~/rie.s ·9_t-va'rfous· deyeldp'm~r:it. ager1c:'ies_i· .. ab~\<3.ov.~r'r~rn.;·nr(d~paitry11nt. . ..

1c1::·-':"."if~-1- ·_ .. -fyn.~ti9~,n~(wtt-Ah .' ~h~" ~[Mhfr.~' .. P.ir.~\!~i?.~~~-~· Ai:~~ ~:~d)~.;~~_nff.~_l_i{.¢~-~-ofdin~te i' .:.'.· . ·: _ '.\f 1· .· · fhe ove!-~fl funqt1onmiJ pf such developrnent.aqencles 1n-~b~;'f!IP!.~r:r:t~'.1ta.t.1on of Jhe ·' .. :::i ··.~,,::.t,·····o 1··r-'1·· R'I . .· :- · . .. ·., ... ,-!,·-:: ... ,~\.-,:· .... ,., ..... _., ... J~,.._ :.:.:·)if~: . · eve.ot-:'men~. ·: an,_ ·· ~-· · , . -: .. ,:. .. ,.:.··-- .. -:-~-,- . ..,.....:.--=;:::-:-. ;- . _ .... :;."'; . . . . . . .... -~- .... •.. . . . . - '_: · ~\. i .. . .... : (2} .T.h~ _.C9Jisutt~ti.v~ ~riq po-or~inatlon.~qomin.ltl'.~¢;.sfla1Lcorjsist ··of t.t'ie-·-.'_ ...

I e ... _ .. _' ,..; ;_ · fql_Io~~~-g inelT!bers: - _ . _ . · '· . . · :-._:':~-~ ;-::-:;;.~~- .-:·, ·.> . .. . · .. · _ .. . . l!llh'.f' ..

y -·I . (a).: the. Cba'irman of the''2[Mineraf AreaDevelqpme~rA:utf.iqrjty shall be the .. ~~4

j . .- . . . . , ·- •r.•-, .. , --.· . . . . . ----.····- .. ,/

. 9harrma~ ~!!! ?~'-~'.oi .. ~: .. · . · :· . ··:. , ,.,t· ~"'{:_. , · .. _ (b) . All~~-~~- me~be\s·ot.2fM!~~ral: Ar~ap;e.y._~!9.~W~/~t~.y_t~9r!ty; .. . ::X:

·· - :(-cr"'~ngineer.:in-Chi'ef, Road/Building ur:-~rriTeJjfef.=~~-~~9.!:J!!J:§i'l~e~ by. ·1:

-_.-. -_him; .. · . . · · . :·. ·:.~,-~>~---~-~ . .-:·. ·: :.:;- - ... · (d} ·Engineer-in-Chief, P.HE.D. ·or ~~y..9tilef f;qgin~er. a_{fthofise9"by-rrim; . . . .' . . . . .·· ·- ~--~-··· ..

8

-··.; · · i. Subs: by·Act··24-of-HJ§z-. _:_.:...-:. ':-·· · :.:_----:--'-~ .. ; ----. -~ . ·· ..... /

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. (g) Chief Cqn~~rvator "Of ~crests;. .,~a;,: .... ~ .

. J~) Chief Engin.eer, State Housing Board; ·: .. . .. . '· .~:\

. (i) Director of Education, oir~ctor of. Primary Education, Directo?i~t- > ._: .. · .. ,, .. · ·. ·· .- .. / .: -Sebondary Education· anb.Deputy.Commfsslorier,". s > .': •• • • • ··:):~ .-:·_·._ . · .' (j) .D.irector "Of Health S_ervices:; ·· . . : . . . . .. .. ···--·. ·· ..... ·-~r.

· .. ,·· . ·:· -~ .. ·:. _:_(k) - ··Maxim um· thre'e -re"prese'ntativ~s offli e~lahour union, recognised by tht

· · · · · 1 · · · 1 . · · ·= .. ~ .-·. ·. ...:.: -- ... -J~~over~ment;--relat.mg t.g. the.--f¥1Aer.aL, .labour .. o.f the [M_1neral. Ar~a"~,

•• • • . . . • • • .. .••••• ··-·,-- ·- . • • • • --·-· -v ' • ~ : rr : ·--·--· D.e.\leLopment;. to be nommated by th.e.G.QYe.rnme.ti:t._: .· · ·.':~ -.: .. .. . (I)· .. Chairman. of the concerned Zila Parish ad ~ ex-otticio: ... :;:

(rn) ·R~pres~ntatlves of the foll~_Wing MTnisfri~s/Departrnent~::- : . ~--· .. (i)' · Railways; __ .... ,;

(ii)· "T:our:tsm·aricf Civ~t, Avfati~n;:· : . . . _ .. .. . . _jj · · · (iii)· transpq·,:r-and.Cqinmurnc.afi0n_s'; ··. ~- - _:-~ ·-:· . · · · . · · ::~;1 \; ~-· .: 'c . .-.:-, · . . _ ·.· (i_v). R~~fq_n_a, .. ~!~·~.ni~·~;~~~~1~t.~P=.f~~-Yf~~:-~.~·~y~,:~~-rry~f : :·<· ::_;~ ·.. · · (v) .. Mlnes Safety: · . :· . .-.·· ... -· .. :·.;·.-· -·.·.··., .· .. ~- ···.-.· . ·-·- .· .. ·.;-:j

• • • • • • • - •• • : •• • . • • ••• .._ • .• 1 • • • : • • • • • • • • . • ;1:

. . . : . . . Notification : _: . · · , . · .i :: : •• , • • .• ··:

··r~ fcrctm:ffi~--~~tj.jl -~,~1 .. 3/~ -~~·: -~~104~/~4-~ ·1·_01·2~ ~~--fcto ~ffi.4· :

t1.9.-.1s91_.-. ~-~~ -~~J~W?aj°J~tf-'~}fir.~ *-~,1:1.~~q·~-~~f!; 1~?~i·::~u qi1·~ 10.~~-tTRT-(1.) ~ (2f .imm~~-~tiR~-~-~:rn ~cfiTf~~rrr· .. ~~¢;~ ~i ~$~ CMfB.lrt ~ B:{ctiH1 fcp~f1IT}fi1·:~ am-

. cf.14¢tl~ ~ tiBf;qc1:cfl0G°2lr~~¥g;1~fiqlH ~~fcfcmr-~fulfi ~·~cfi_l441~H*r ·.flr~14<1; ~4~l!. ~·if~-~:. ~-~--mf~.~~l~-~ ~-5! · ci) ~~ .. ~~-w~ft~t,~~ey-~-~urey ,-: _:. .. · ·. · · · · ..

. . . · . . . '. .. ·'. -~-~.-. = :·: ... ·._· . :: ... ' •... _.:·-:·~·;;;,"Fir_;·· .... ;_· ... ·_ .· ·:. . .. . . . ·. . . .. · · ({s) - ~lf~f~:i ~ fcrmnnt}wirt:~.:~-~~ trzyr ·, ·: · . .- , . ! ~-- .. ·. · ·-~> ·:.·:~~_.~,~~~/:~w:-~_i:~-~-i(if$~~ .. ij"&f~~;.. ... · .--:·. ..

• • •. ., ' • ' . ' • f • .•. • • . • I • . . ' •. • •. , • • • • ... ·&o· ~~-~~, - ~;'fi4·:~~:fcf~ ~-~--~:%$·rm::~--~ r • :.-· ··· 3ffil_q;{I·, r ·.. ·. . . '. · .- .. ,:> .. . (:· .: .. _ .. : ./'·:_· ·:· .: . ~~:.-:··· -. ·... . . ·· . . ~)-. ·:Jrii ,·i f~~~:1_1!,fi®" I~ : : . . . . .... ·_: ~-.·-.--~_ .... -~ ---,~· -e- • ·-·. • • - ·-~~) ·:_-·:~fr1<~1~:~ r .. · · .. :_;· .. .' .. --·· .

. . ·: ~) -:f&r~~.~ I ... :·.·.... . . ...

. ; ). ~-~ · .. ;Tfq~ n='r '!i.~-~ I ... · ····--· ----- t>Jf .. · ti~ '?JI 'l,'1"\111 '\1"'1 '-'H'11'1 ~I.S . . . . . . :.::.::.:::;. · ·~--~(~}~:·.~-fu~.R~·:cicfi·.~~-~111~) ·· _-... · ·. · ,-~~---··-'·~;;.~~-'.-~ .... · · .· .. ··.<. . . ~Cl).··. ~~~1cfi ·~wrrin · ·. _. . · ·. < . ·. . . · · .·:: ·=·.'.: ·_-·--·· -. ·. :· : .{!

. , . ~ . . . '. . ~·- ., :-~:

. . m 1 :_ .-:·.-. ·_ ~ .-- .,).; }::.i ·. . . · . (3) -The :COn~qftative. ar:id Co~ordinafio·n. C9fh[Tlitteie· m·ay ·m~~~as.~~-fte·ri~;~~~~~f) ·.: . .-,:-'· '. ,:nece$sar:y·,·arid at:lea:5tfOlf·times ·in ,a year··a(·.SUC-h·. t_ini~s·:~nct p.!~fc_e,s:-;~S:·:~hi=(~;

9

i: ! . f. :' 1_. Subs. by Ac! 24 Gf 1992. · ·· ·-· !: :

·---~,_~e:.:,t.;·~""""""'"'''.,,,µ:.;t11-·,;,-'*"-""'""'"=-- --· --· ·-- ,~~"'.51~''":....:,,,~,.MA,,.. .. "'"'"'"7-~--..-.-.<4'"' .. ,.,.,,.,.,...,...,.,.~~,,.,,,...,_...-,.,.,.,.._,,..,.,,....,,,_,,.,~·-1., .,.,..,J,,,___.~-r•-· --- • • - --.-:---• ··": &•6r---:'"7. 7;_f'"?:~;j{.-r-S"ec's. n-1.4 J Biha"r Mineral Area Dev_e_lqprn_ent_Authorfry.Acr'.° 1·986 . · · r "g ~~ }i/}l)it-:·_. > .... - .. - •. ··-_ ·• . '·_. ·--~ :};\)f'°·-.~~~ 'C_hairman may determine in .this behalt and shall observe such procedure'as ~ay' ·

_:\f;:_t-:: ~- .. be·prescribed In ·ref;jard to the transaction ofits business 9t such rneetinqs,

'18:":;::.<;i/);:~u:~ ( '·. · 11. -: ·J"empo~ary .- .assoclatlon .: <;>'f_ .. p~r-s"c;fr1s_ - __ with .. the. Authority. -and:·:···-

t~. _·_ Consu'uativ-e" -and Co-ordination- Commltteetor 'particular- purposes, ;_ The ..

{ . Authority and the C~nsufrative and C9-or.dirn~ti9n Committee may associate with

f themselves in suthmannef'~ridTor"s4cf(p-titpo·stis-·as rnly be prescribed,·ana-any . .1

;..- . p~rson" whose· asslshiF1i~-Gr.'a~vfee-ti=iey~may-eo;1sidet -neeessary. in...p.er.tor.ming .:

f.. : anyoTt~1r_wn:c1.~n~_cte.tiiiecfun9er this Ac(·-·-···-·. ··:: .. -,-- .: -_ .

· I ·. ·12. Staff bf the Authority.> (1 )_ subject- to such control and restrictions as

. maybe prescribed by the ruli. the Autfibrit{iiia-y appoint such members or other officers and employees (incluqing experts for. technical .works) as may be ·. ·. necessary tor the efficie.nt performance ·of its· functions and may deterrnlnethelr · v • desigriattons'·an'cfgrades.· _·._·_ . . :L_~~----· .·.:..: __ -~'._ ·----- .- . . : . ~- ••.••• "v " ••.• • ~ .,. :· -:,···.-~ -·----·· ••• •• ···:··.. • • • • :.. J · (2) Tlie Secretary and ttie other p~ice_rs and employees oftheAuthortty' shall_ · · . t be entitled to receive -:tr6rr(tfre_. funds ._al 'the Authority"··supli: ~alar,ie·s.;_~·n·c1. ~uc·h ~ -- . · -

. ,. .... : :· -~ ::·,: ; ~'.: £r~r- --- __ ._...: .:': I ) .. , ,.i-:ts. .. :: ' •• ·.. .. . : . , ,.- ·.· . .. . . .- ·'. ; ... i°$):i/·;~ .1 • . . • • ·• Preparation" ot present lend. use _map_ .. : -·. ·. . - . . . . '/f '. ;r~r5:,\/ -· 13: Preparation of present l,i°nd··'(is'e-·ma°jJ and' re'gist~r:~As soonas may ... ·: ., .. !l · ~ · be the Authority shall notlater than six months after-its 'constltutton or within such · . ,··/?t'

mt" . time asthe Government may from.tlrne to time extendprepare aoresent Land . · t .,·,1 .

-~-::,,'1; , . 0s.e. Map (hereinafter C?!fed ~he map) and Land Us~ R~gisfer taki~g thewholearea" ,·:i-, ,'_-·

~ ·}:~ / . 'or part :here~f at_ a. ~ime in" the:"torm to -~-e p~es~ri?·~d.1ndica_ti~'Q~-t~e pfesetiL~~(i_Q.f. , -. :. /

. _· .-.:~;fi: i .. every piece of land m the 1 [ Mineral Development _Area. . .: ·--~·:_ · .' · - - '. · · .. ~ / I _<>:!rf }, . . i4. Notice .of the. pr.e.parefJ1o_n~9{tife: mr:rp: anc(r~~f~i~~r. -_. (1VAfte·r,;-;tt,-e.- ... / - '.' ·_·.: _ _,~ _; _ preparation of.the map·an~:_the re.gi~te't;·tn~A~f~·o-'.-ity_sha!f)JlJQU~~.a.pub!ic.np;;c~ .. -_. :- :; :·1: ·: .· \}l} . "ofJhEJ pre'para-tioh of th.e-ir1ap arid -r~{Jlster and/or-ttie place or.places ~here _co'pi~s. r 'of th~?~~:~ max· bffnspec~~d; ln~i~f~~ ob{~Gf!·~ns in},~riti~~ fi~?.2'.~-~y-pefso~:-~it~ t'.li.~ :. ·/ .

·- .. '. .•. ~es~~.st t? -~~~ .m_a~, and !~~l~te'._w,.~~-in?~ 9.~~s_of .. the.'.py_bl~<::~!'~'.1'.·~f $U.C_~ n(?tl~~: .. ·.· ,: ) ~: I .

~~_:f;._t,~_;,_:o_[_·_ .·:· . {2)_ .11~~-i"the ·expiry ¢.f.the ·peiri~d ··m~ritiorf$·c;i .in s~q:-~;e_q!iof!_.(1):ar,i"qfti~~r, :·· · , :>

:f, j ~~~~~~~1~~:~~(;fe:t.~:~0i~~~,~~~%:~:~e:,;:~~itJ~~~z:w~r~:· ··: .•· / ·I j

persons; who h1;1ve,fded·.the obre~t1ori$.;. mal"_

• J · and ~1:~"~~1r~~~~~~~'i1~~~,~~=~~1~~~~~~:~~~;::~~~~-~1~~~s;t~~~JtL Jl;~J: I:

_ ~~-- .. prop~~~~~~~~:~~- rtia~-fi~?.· !h~: regi~~~!"?X ~~-~·~.~~-~~-~~,:~~:~ ·~·,:.~ <·--> .. __ ~ .. · _ _- ._,·· --7_, . /" : _ f : (4) As _s<;>o~ as. may: be, .afrei:-the-.-ad:0f:>t1~0f-:tAe-:-mafr-ci'Flef=N::re=regrs~r-.-the · . : _. · I- ~ · . Authority shall p·ublish a public not.ice· of the: adop~iq"fr 9Uh~- mqp and--fne reg,s}er )i., and the. place or 'places where· ccipies .. ortne same.iiiay:"be inip~cted ~rui.~l:laU- ~(~, J . . -· - . •. . .. · .... - .. -··· -·~---·-·.-- - . _ .1 ~ubmit popies' of the map and ~egister .. to the Goyernment. .· ·_ _ . ·- : _ ._. ·.·+-

. J. . . · (5) .A copy of sue_~ ~o_u°de s_hall. al.i,; b~ pUb/ish.ed i~ the. Offi9ial- Ga~_~tt~. Th~ . . _. f J -· --~ubli_c~tioh·-o~th_e coP.i t~~pu?·1;c· n?tice·lri:t~~ ?~icial Ga~e~e- i~ resp~d 'of_ the · 'i · ~ " . .

. . -:· ... ···· .. ·.

...... · ·,~.: .·. , ,,-,w .oeM _,.,-••>"••~'""'·'·' '"'""~•-·'"°"'"' o -:--- --~M,,~---,,-= __ _ .,.,.----,,~---- .. -,--··-""-··---····-"'"'·-·"""~ - ---------- . ;;? I .. · . ~~ ...... ~ jS:j .-·{~-~--- 1 ~ 1 . . Bihar_ Min~_rnl Ar~a.q_~~eJpp.~~n~uthority Act, 1 sse · __ . . .: [ 11- · ~ l se,;pge di~eosa(and other pllblic ~ '.-{:,~~ _{. . U!tllties, amenities and services including el~ctnc!tY and gas; . . : . ·_ · -~ ~-j_i~f1: _j( . ·: (viii) Proposals, JQ(}!ood control a·nd :Pre\:e~ti~n of _watei: ·a_ncf _air pollutio~ · .-.~--·:- --~

12

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1_. Subs. by Act 24 of 1992. · · ·. i

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l j i i ------------~- . . .. -----::-:.-=:-===; -' · '_\~ };j!t{;/F~c·s_. n_ -1,4] Bi~~"r Mi_ne_r~/ Area ~B'-".?l9p~ent_Authority_Act, 1:986 . ." , .. [ s .·· '-_ ./. f,_. /.-: ·'.Jl\,·· . . . . . . . . . , . . ,; -·~

;"~f :1:./ · ... ~:,~ ·c_hairman may determine in.this behalf and shall observe such procedurs'as may· -:

\ J\i;>fi. J .. be-prescribed i~ ·regard to the transactton ofit~ business of such meetings. · ,i,,. - }lo~ f '· . · 11. -: · Temporary .- :ass'ocia~io.n . p~rs9'r1s. · __ with .. the .. Authority. - and :·. -,._-.-;::

I

. ··,-: . . . • . , .. ' .•. .. - - .... ... ,.---, .. ,,,=·= .. ==--=------~~=- f..·' _.' ·, " . .. ... _ ...... _ .... -_ ...... _,_" .,,,,~-·-'-"'"''~"-·"·'--""""-· ·· ·····-··"-"'-·""' ,, •. ,,.,_,_,, ,,._,,,,,,,,~-·---~- --........,,,... :.:_-~;·.7_-?\, .. ·-y .J~---- --- · '-Sifi§'fWl1neraJ Area De~elopmentAOth_oritY Act, HJtib I o ecs. 1 _1 ,

. _(b) ?'.. repq~ _indicati~~----ih~--pri~~tties'. ~ssi_Q,:i/3d .. toworks in?.lupe~ .i_n the. p~· ... gt~ , ... · ·:. ·.: .. . . ., .. · · · · .. p.ff{~_Jop(P,~(lt,e'l~~-~~9 th_e.pha_~i-~g._of~_~e iJ.r?.wa~m~·~t ~'?yelop~_erit ~S.S!-!2 : Jdt : · . ·'·~·. 17, P,re~qr~ti.911 oftfie:pla~. by"t~~- A~tho~itx_and _sa'~dion the_r~' If ~Q>'i .. .f·.· · . De~el-opment P.lan/M_a.~t.er Pl~!i for the··¹[fvJineral _De~elo'prfient·Are~. qr ~1!Y-Pa1s'\·,:su ; thereof has-already been approved ·a'nc;f _riqtified· ·by'.t[lE! State Q.overnment".und_efi ! Ac

. th~ pr,q~i~ion~ ~f !~$-.·~_lhar.t~~ri '!:'/ar:1rj!~q-a~d 1'!1Pr?':.e_n:,_en~Jri.i~i~.ct;) 9~'f·(~iR~t-Ji /thi Act 35 bf 1951.)- or any other taw.tanhe.t,me being lnforce m the State befote the:~^{1 ·} _comm~~~e~ent of this Act. the _b'evelo~ment ~lan/Mast~_r Plan air~~dy approved .. ·'. A~ . q_,:i.~ ~ot1f1ed by the Government shal!_ be deem~p to have been.prepared.by ~he ·me Authority a_nd sanctioned by the Government under.the relevant prov'sion _of the·,.: .. _ .. l .Act till - such. time the_ 1f~friera'r .-·':-rea.' 0,~·ve·l~pme~.t _ .. _Author)tY;: -~odifi~s: (hf} \~ht

. .Development _Pia~ _or_ P:~~ate~ a_ fre~h ~~v71_0?0.ent p_l.a.f!.· . ·. . . .. ·. ··. . .... /?-~ j.·.'" · 18. Power of G overnrhent to.require Authb'rity toprepare 'a Deveioprn ehf'; : .

. _Pla~~-~n; r~.s~~.ci. ot _1 (N(!~e~al)?~v*~?~~i~~· ~'.~~_'.:.: .. l:'.~_~{t~~~an~irig" _,i~~·~!FQ:~- ~6:~. ·: ~onta,~ed rn s~ctH;m'._H\ t~~·G?~er~rrT~ht ~~y, ~Y_~':)t1f1c_at1on,,t~qulre_~~~~-q~l]o9tfl. 'and.

. to prepare· ano.submlrtothe Govemmentbefore a fix~d.date: a DrafJ.P.e.velopip:.ent;':, '. -. .- : Plan i0,r~~~-~~t ~f \~i~~-r~f':P,~~~l~Pf,~-~~/r~t: :.' ': .. · :· :.: _.·. ,, <.'..-.-~·:_: ·_·.· -.:\,.~--~ f~eir

. .: .. .1 !:}, Po~_~r. _of ·<:,?~.!:!rn_r:n~nt_._,n-~?3S~_:o! .~~faf!lt o~ ·~~-!~9nty .t~ .. P'.~p~tt; ·0/ L ... pe_velop'ment.Plan: ~- (1) -~~-~_i:'~~Y~~~-~--~fJh~·fore~qi~g p~9-visJ?,_ris·oHhi.$~9r,~·: .·b.§ir Dev~fi;jpmenfPlan is"to:t.ie.prep~redJh:eii;:-"-:·. ·. · ·._. . .' <_. ·' >: .. ·.. .· .. · .. ·. ·:;_:: .·. (af ·-~·;( ~rt0in. ~}ie·· ·P.~~ip~:~}i~~\iiJ~~E ... ~t. ~~hi~ :·i·Y·9h ..... Pii~1-. ~~-f~h th(' n ~t- I .Government ~~s:e.xte,:ide~:;.r-JO-O~v._eJ:op~~fl~~:lci;f:J-~?,~bee~ ~re~a.!ed;-_or_-. r~ c

(b) l.f at any ti~e the-.Gove'rifrn~ri.( is s~~isfied :t,ha_ttti?:~~t~~rity ;~ n"ot-·t~k_in_g :. ·Pff n ---s-~ps-neces:sary-to firepa-nf.$"t1Ch~aD-evefop111e1 ,t Plar.1 ~i!hi11 ~ha.t pe'riod, _: m.od

. :· the· Go"vernment niay' .dfrecf"the Chief Tciwh )?Jiefl1ber·-tQ-J~!:eQ?J~ the·, · _

• ·~1.,,·• •. • .•••••• , .. , •• - ·---···· .---,;•·,>·-. ~-· • • -,--t. -=.:......=.:--- . . . .. ·.·. Dev~fop~·enf Plan:·· · .. · . · ._. . . - . . _ · -~- .. ---:···--- : .·the C

(2) After 'the: preparatio·n o·t the q~yelopment· Plan, -the q~ief io-wn "Plannf( may· .. shall. submit the Developfl)ent. Plan· .to th°e Government a!ld· sh~l(.f<:J l?~:-/?2--i .W..i1h. ~ procedure and exerqise'.the powers-of_the Autho~ity under.secti9.ns 20~-1-;-22 ar(ff:t _Deve : .... ,,,.: .. : .. 23 of this' f.\c( ····~ : .. ;. _ _.: . ·c. !···, < .. ~ ., .: .... ~--· ..... ·::.·-:l- ·-· .. J··:.-,.·: .. .,:..,· .... _,.:·: ·-'"; .. :. ··"'.:' ·;:,\'.t .a,.c~.01

15

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... ·-·: ... -·-: ··- .. »·-· - -- ' 1. Subs. by Act 2~ .o~ 1-992. -( ! .

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~.,.,-~-- =="·"'=·-""=--·=-~·=· ~=--=--=- ~ ~~- ·;;,;:::::::~~~~~~

1·. ;;.:' ~~~i}e~s .. 20~22J BiharMin:ernl'?irec1D~yelophlen·tAuthorityAct,J98fi . '. _.-~13 ~··.· I ,,...~o~ ,, ,. . · · · ~-

\· . "is~~·~o~· ;) (3} ·Any'. expense · incurred under this section if} connection ·with 'the.. . l . ~ tifo''IJ, ~:·: ·_r~paration of thepe.velop!Tie~!-Pl;~n _f_?r t~.~ .1 [~it:i~~~1-~evelop171et1t ~-r~~- ~hall ~e. · -)1~ ya,_d ~Y.,t~e. A_y~~ the G!:>V!;!rnITT.~.m to the· publlcation · of notice· of

preparatiori ·at-'b-evefopmer=tt-Pl-~·n:--..._-A~sooffas"ff!cfib-e; afterthe Development

(Plan has been submitted to the Government b._utnoJJater.!.han..th~rne prescabed -

/... h-e Tohis·th~·-_c{d~~r~me~i-_shalt·directth_e_._AiJthbrit.~ to make ~:IJGflmodification$ .. '

j~1he Dey~'fop'tri~rifPia"n as'jhe-Go'v'ernment thinks f\t arid thereupon the Authority

~ · J-sh.all make thes~,tnoc;Hfi~ations: · · . . , . -, . .

"2-=-..Jl~. r·. · 21: P.ubl_ic·n·~tice o_f thepreparation of the Development Plan. --.(1) After ~-_&@.1{Qt~ f the· modifications, if any, directed by the Government, _have 'been made, the ~~t~ .1 .. Authprity s~~I/. P[!bl.is~ ~he pu~lic noqce. in the Official __ ~~zette_Jlnd_ ~n o~e pr m~~~---

~~~~J'::: : local newspapers.iof the preparation of ·th~~He~eroprnent Plan and the place or f~f.:!.: ; places where .cop(es·of the s_anie. may be.'ifi;3'pgtted inviting objectlons irrwr!t.ing .:·;~tf- , l~?.?1 :~p~_p-~r~~-~-~j!t~ _re.~P.~:~~: !~/~~--~-~.v-Ei!~~:~~~~-Pl/n·:~_it~_in -:~---~e-~!cj~-}i·:s;xt'y'- ., \ /;}.~\!-·, f1?:(;) fh; .~o\;Ce ;; ;,~;a,.iii;~ ~t t~~ 6~~~;~,p~eni P1~ri as ;,~vided:u~d~r l 1~P~~f1:f~ Jsub.:se~tioli.: (t) -above _._s~a_ll,:: ~otyvit~sta.ndfhg -~rnyt~i~g contained in: the ·.'._L9nd_ ii '._:~~:~_q_~·r,~-! :Acq_ui~ition. A~t, 1.?9:4- be .deemed~? ·s~ declaration ~-uly mad? u0~er sei::tio'~· 4: ~~-

.. (B1har:. ·. · the said Act. · -- . . ·. . .... · · -- · · · ' -

....... , -, ~J ·•• . •• • • • •

! . '.reftB~>::- .~ .- . . (3) :.After, the. expiry. of the "period mentioned in sub-section (1) -above, the·

: _.,roved Authority shall appoint a Committee consisting oft-he Technical-Mehiber andnot

t 'J): the .· more than two of its ··other members, .. to 'consider .the objections f.ife'd 'under '.·

·. oft~~- :· .sub-sectton 2J (1 ): and report on them within 'such time as th·~ Al]thoriry mayjlx in..

;S. !h~ Othis behalf. . . . . . . . ·. . . . . . ·.

-~ .· ; > j . . . . : . . . '• . .. . · .. --· . . . . . . . .

·. .; :·/ :: · (4)' Tbe Committee so appointed snail navepower toco-optany other p~tson{ ·

)m.7.~~ :_· ;and S!,JQfl C0 ~9pte·9 pe·r~9n_·shaff'tiave a·rigf,t t9 take, part in th_e.dis¢0~sionic/_the _ ..

~~1~,9_. J;~

,h~9!tlana shallnot to be .. a member f6r-ari·y·othe( purpose. · ·, · · . · ·_:· . ·. · · · · · . ': .:: !

Jm~_nt, ";. ·. · (5) The d~,r;mittee. so -~p:p9i~-ted· ~hp./t ~ffor:q 'a (e~sonabl~· qpport_4~ity' .. or' - · .: _· ·. _t.'' ;, ·:

· : . · .: .'b~irig l)eard toany person, includin·g repr.esentative~·ot'Governm·en(Qepartment$/ :· ... · '·.-. ·:. i ·. i

:p~/~ ·. ;o:.Local·aµtti:otitie$:'N'.~.o-h_~s·~i!.~~ any;~bj~'ct_i?~,-:~·nd ~h?~~-~-~~~~-~r-~q~~s~fo-r:-· .. · .. : . • : i I

Acta.: /being so heard··-···· · ,.- .. · .. · · · -- ·: ,· .... · · .. · · · .·: · . _ : _ ··.--· _: ------- ·. · ·: ·

- ·: -. - · t. ~;;_,;~/b~~ afte~ t~~-.:~e-6e1~rci.t-h~-rep_9rt rr~~iti·e.\:;-~mi:nih~.e, bu~ . · _ \:. I .

. ... "I ~ I •• • I• l. ·subs by Act24 of 1992. -~:-~ ~- - ~~;\;· : .. , . . ~----~~~--~------~-----------------------------

:·;

. , :.:~~~i.e~ .. ?_ut_ '?~- l_~rid __ wi~~in .the: .b~un~9ri~~ _ ~-u_olic -~tr_~~t; . • ·. :· _._ : : '. ~-~~--- : , . . . . _· _· ·f~ l ; . Jes f -_ · (iii) for the carrying oµt l;)y the C_entral· or the $~are Gove-r-nment o_r any .. . / re. ( iocal autl:1o~ity of any. wo_rl purp9s~ ~f in~p~~t_ir,g,· °repairing . . . I

18

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-:-Bih~r -Mineial Area Oevelop11Wfi:t-Autho~ity Act, 198b [ vt:L,: t,Z-7 ~ for nor~a; ~se ~f Jand whkh h~s been ~sea tempor~rijy for at It,

. purposes; · . · · · ... :://':-'$?~ '.,.· .. :·:.=: .. ;··:·.(vii). in·.cas:~· .. o(iind. no~jnal!y.°us.~q.for o~e p~~p.o~~ an~ q~c.a~ion~if: \~ · · . . :. · . used for any other purpose.for the use of lan"d for'that other pt.1rp6o,;·. . . . . . - . . . .,, .· on occasions;. . ;.

.... ·-.. (viii) for use.'"fqr-iff.iyp'urpose irycid-~nial=t&t-he·use of a building for humi . habltatlon- or-any otber.bu.ilding:or land attached to sucli'Eu.ildiHg,, . t

. , . . . ----;" ... ....: :. I... ... . . . . ,•~ ... .. · .. . "":':" ·· (,x)' for prospectinq -operation? for:".c.oat9nd ·a!~_e_r_~i_ni~g ho~ev~r. tt1~~!it ;/ Authority shall be informed .. of the-details of the· proposed scheme'}~;

before such. operations· are- undertaken.oy. the lessee, s.ub-lesserJ ;i

or. the mine ~:'n~r. Th~ _Authority sh~lf. hi:f~e t~e, ri~h_t to. sugg~_if)j I suitable rnodmcations jn thescheme keeping in view the overaJ11f .!'

: .developtn.eDt of the area. , . · .. , . , .. ~ -~. -;:. 1

. :-, . , ..... · ~~· P~.r:m.issi._q~·:for ... Deyel. (1 (Any 'pe~rson ·or hody ·(exc;luqingt~- _1- '. · :i~g:::t~;) )~~~~::~~ 16: q~::: atr~~id:JJ;t;~~tto~u:r:1~11'\!~~'~t:t~\ . ' ·application i~ _y,1riting to -~~e A_µt~ority for perrnlsslon -;n s~cb 'fr:frm ii~~:-containfi-fg\!,: ! such-.;pa_rticl!f ars .a,:id· accompanled. by' such document. :an~f P.(_a~~: ·a~·- .. '!l~Y)>'e :~\· ,:

prescribed by the rules· or the regt1la.t!on·s: · . . . ·. · ·. ·. ·.-·· :. .. ·: - . · . ·:··~.::· :

. . p ro~id~d th~t ·.the ~boy~· .provi~ion: ~fl.all be. effectiye ·;~ .tho;e rir.ea~,~ti~re ·tfiJii i autborlty is to carry out' the _pra:rni:htf'ifshafi not be 'essential. ib 'gehhe ryiap'patfo~·cr .

. for those areas.where the Authority is not to carry out.any scheme. · · . . . . . . ·, .

. » . · ·• . (~)' In the case of a d~paf!r_n~r:i~. of; ,.9_enfra( or State. Government ot. fo9~l . i. authority int~0oing to carry ?ther ., ~han;.-,:OP.~ra'tio~al ·::.·· !

constructions onany land the concerned department Or aut_horify, 'as the case may , .. ; be, -·~hail rioti.f'{ !'n ~r!~!D.Q :t6_. _th7 'A_uth.or;it~ ··?( its i[1ie0Uqn .. to do S?, :giWng ~Y!C~. f

. particular~. the·~-~~f .. ar:i~r aC~D_P:P~.n!~.d: ~Y:~~c~ docurne.~~~- a_nd Pl.~_':i'S -~~-.piay qe( .. prescribed by the Government Irom tfin~ to tiine, atleast. one .rnonth.prlo'r:ro th·e:r> .. :

. urid~rtakfng .of sqc'h ·d~ve!.6prhei)f:' Wliete 't~e:[\uth9.fit/h~s .. rais··~~{a)iV 9ti]editifi': . in respect of. the conformity ·o'f:'th~: proposed .development efther:: due -to any ··-1 'development pi~nu0dei}>reptitat_{ary:~ c;>rt.d any 9f.th$.bUil~jng'by.e-'laws· in forte·?(-:

.. · the :time. 'or due 'to any· .o.(hef ;-in~teri,a(cohsidEirat19n: :i3ritf$r· slib-s.ec'rici1:1 (4) .. tni{.· dejjartm~ntorthe local aut:horityas.t_he'ta's~ rii'a'y be",ish~ifl·::.... '; ... 0'.:_·.:-:'_ r. ·.: . :·.(

• • • - • • • • • • #' ••••••• y •••••• -.· t ·- .• • •••••• ·-----· ••• :--.!,,-· . . :- . · (a) ·e·ith'.ermake·necess_aiy moditicatio_h~ In ~he proposal tor d~v~lop'rnent to ;- .: ·.. meet ih_e .o~fe9tip_ns raised by the ,Aµ.thority/ cf .. ·-: .. · .. · .' : . · ..... · ·:· ··_ ·-·-:-=_·--,

. (b). · s'ubmit the proposa/:i for devefbp~ent togetber ~ith ~h~ 'abjJ9tioris. ra·i;·~~,:~

. . by.:_ tba.Autn.9t!!Y.JO_the Qovernni.erit fO( de9isiOQ ... · wnenjJ,:6posal$.~~- -~-- ~:

. ~oqjections havf? been subrn(ffe0: n_opevelt?'pri1e1r_~fl--~Hr-1€ie'~ake'n:u~.w~~· ... ·- The Governme_nt has· fi~ally d~cided ·a.fr th~}Tl~tf~[~~~fi,-th.r:ae:ff!0,7*~si. :.: -~~· The Government 60.:re'ceipf of the proposals for,. develqr;iir:i~t..tog.e.ib.er Witf!'J · th.e o_bjections o(the A·uthority, .. shall in cqn~u.Ifati.on·\,vift,·'the.q01~f:TbwrrP.iaiir;iJ1.~

. of the State either ~pprove- tpe proposa!s_wi~h ~l' wifh?.·~f.-~·o?i!~l!~f.or.d!r.~!?t' :: · · · ·. ·. the concerned ..Q.ejJartment qr !Pc'!l,f..tltli9UtY,. as· the._ca·s~. m~.y~. ~~.q:n;iM~;_' g, .. ,. .. . . . . . . .... . .., .. :,, . . .. · ..... ·. . ..... ---··-~

• · · · · modifications in the proposc1I~ as·thf!y'consi.det hecessatfi_h' tne·.q,~cu~- n_ces~~ ·-··-~-The.provisions ;, su6:-~ection-·(s)-.·sli-ai4LAGt-ap.ply io:tbis ·c~is·~·~· -~::·, '. ·:.~::~::-/;fjji ....

. . . . - ...

19

· .. ---- ,..:_· ·-· ~· .. ::=:;::::=:;==..:c.:..:. • • • - -._ ... - • •• ; .;,_-i,_._L,; __ •• ____ ,_ ... _( __ ..-a:,<:'"..........,.....

~~·,,u,;;,,.---•;.W, ,,,.,,,,,w,:.,,..,w,·· . .,..__.... . ,.,..~...,. ~~,u;;..:~~'>Nf"'..,~'l~~~-.;,f(,~7,r,v;,,,.;-·s«-.~!""'>....,.,.,_,,1".--•-: ..,.,...._ -- . . - ~rt-

"1 • -~ ~4~~~: 3Q-31 TB ;i,a, Mlii8fii1 Are'a Deveiopmetlt Auth6rilyj\"ct: 1986 ·. . • . . [ 17 ~~ ·,{Av" -~·~: ·. _p_rq~ided th_aft-he:operafional_~o~stru9tio~s of:the d~pa~m~.nts o_r Central qr . · ,:~ ~~ ;i)?.t_e. Government or l?cql. Authority or PL!bllc .sector underta~rn9s as· may be ·. ·, -;::..;£ · . :;-~=otifie_d by tha.Government fr.om time to timer .. sha/1 be exempted:from the purview ~- ·: · ... ," ... foithe ".t~uthority._ ··:.. . .. _· ..... _... . . . _·· ... ·· .:_· . . ·: .' . .··. ·, ' .' ·. _.": ... i~>-·. . (3) On such appllcation b~~n~_?ulx ~-~1_e .. a~~--~~?.~~~ent .. of the.devetopmsnr Fcharge as .may be assessed under·ettapter 'vii - ·-·-· -- · · -·-·:

J. . . : . . . . .

~itf%!f.f.ff1:-: __ @Ltb_e_ AUt!tW~Y.. m_a·Y:-pass_"~:ry-o~d'e!:!¢it-b_!o·p·r~se:ri.bed-time i.r:i}!te.JoU.o.Wii:ig · ·. rnanners- -- - -··- ···--·-·· ·- · · · ·· · · -·. ···---:· · . w . ~rahting permission: unconditlorra'ly: ·or·

(ii) ·gra~ting.per~issio"n subjectto s·uph .co.nditton as it mcWthinktit; or . . .

(iii) ref using perrnlsslon: .

(b) wlthout p~ejudic~ to the _gene~allty qt the.foregoing clause.the Authority

. ' . may impqse"conaitidns ~. · .. · :.. . . ·. .. . : .. _ .. -. · -· - .· . . ....

I

· :1Ji~ · f .. · . . m ::· tq th-~ ~-~~~t \~:~T°-th~ }/ei~ls~f ;~\j/a~te~)~ :~riiy for a Hmited period .. : :-

J ·<,y,,_ (->-: .. : -: ... _. ..... )he!.! a~er,t'1Ef:~xp_iry.·_o_Hbat peri¢~.- th:~ .t?n<{sh~ll be:re~r?red to: Its". _ · .: :::· ! I. .;~.t. r ~ r .. ·. ':. .': '. . . ' ,: -·. previous 'condition or "the"' use bf the !a/id. -peirniifted·. shall .ba . ' inmg .,,.. d. . . d . . . . : .· . . . . . ·. · ··._._. · isconnnue · · · .. \ ·· · '·._.:· I . Y _bf: .. ·. (ii) ·. for. r.e~~l~ti~d·n!.e."deve!opm~ryt 9r .u~e. ~!. any other/~hd ~·rider ~the .. ·. '. · j.

l => the~~ i control .of. the 'appllcant pt.to~ th.~ Q~rryir]g out c;,f..yvor.k$. Qf.l_·a"r1y) lf¢ry-·:. ··· : .. · _· ·

! ;Se~/'':.. . : ·. ·,an~. as-may appear to·.t_h'e· Authority exp~dieht· for--·trie'·p:urpo·s~ of .

I . . . the permlttsd ·develqpment. ·· . . · ·: , ··.

l local ; . _. _·(4) _!h~ ~utJ~?rit~/in d.e~ling ~ith t~e appliGa_tiq~ ~or situation shall h~X~_r~g}i~d".tp:..:. · .... ·

lo.rn:i!" -: ·,: · :. (a) Jhe provislons __ of .the Development Plan, _if it has." c~me. !nt.d operaticns: - · .

~f),.~.Y}·. · ·. . · (b)° anyothermateriatconslderatlon ... · · . . · ·. . . . ·. . · ... :···· .::· .. -· ..

{f~(f?,1.. (5)° W~~n perrrusslon is .fl:~nted: S_l!_bj"efL-to._ -COnd~!6~:5 ·~~r~~;),e~~~:e.ct}~t-. . .. · ... )

.y_ ,q;~; If g~ounds o~ 1m~oslng. s~~h.-_cond1t19~s 'or such ref.u.~~I -~~ (~_c-?r~~1 . ..'.~)~-~--~.:;.?;8~~-. ... . . . . "¹). w.r! ~-J / • • (6). _Any such order s~~II be communicated Within' f1fte_e_n."d.ayt·t9 the. appllcant · . :t ip_n. .: in the. manner preseribeoby r~gulcitiQTiS; . ~ ·.: . '; .· · : · .. : .: · ·:·: ·;_-/ . t. >~;:, .: \ :: .· ,. : . ·. ::r~··i·. ·. ~?~ f_ppe~l a_gai_~·;$/ gr~~1 qtp~~~i~--~'.-~~~~;~~le·G:(tq'·,t_9nqA!q:~:fi/~(~·~ar~·~ .·: . ;tHf:' :·per~~7~~P.n: ~,· m. A~y ;aepllc?n.t .. aggn~y~.d 9Y ~-n ·9(c{~r .. ~~~-~'?~:~-~°'?~F-)~e. I~~~: ..... ·.·

... .-:.;;.; i .f or~QPlryg._?.~~.!!?J)~ _9r.1f_:n9 ·9.~d er_- 1sp~~~~9,· {!,~de~ t~~ fo_reg_~lP:9i;'S}:9H.8:~~o. ·(~):~a:~.:.-'- .. -· ·

· .. < - .'· appeat withili one month of the. communic'ation of. that.:q((IJ;.tt

: to ·.' expiry-'~n~· p-erlocf9f three"·mo.~ths~r·a·~-~h·~-~i.t.~ .9.f.§~9!!11tfJ@;itf-~rapf1](gg~fQ.h)n .

. . i the T"!·ia.f).ner. and ac_GOn)panl~d by sue.ti f.ees.'as~rriay_f:?e:pr:?,.s~cti~~uteis fo the' I ed . ·~ prescribed authority . · ·· · · · · . ·. · '· .- · · · ·. · · .'. ::. ·':..cs:.,72:::·:.~::::· _ :· .. : > 1?. "1,- · (2)'-T-h~pr~-seri~€d-:-authority·~fte~-receiving-iher~~~f#,~1t'#;}~?~~11a~fe· .

20

I

I

r {.

I

I

j -~·•·~•.>~""'-,=•·-~~--,~,-=,•·~?;fii;,~~;~7;'."~"~7:'-~.--;:4•.~=•,-,,,.,,,. ... ,,~"'"=~,.,~,-"~:'"·'"'':~"~~-A•"~·~w,~~"·=-,·•==="""·~"'"''==~•·-••m~-==,,..a,-,a"==""'"===<,·,-=-.-,.,,,.,_=,.,,w~,=•,=•=,•

. · ~ ~P~;.X~.J.~"·a~r--·-··- .. ,: .. ,-l3ihar .Mineral Area OevelopmeTit Authority Act, 1986 I 0ecs:(!2:,a \ . ~! ;:./._ -~---. :::. . . ·. · . . . · . . . . · '. . Yt. .

. i-- ·::,..f;; : ':.-._. · -. 32.·. ~apse ~f pe-~m_l~$/On. -E.very_p~rrnission for any de~elop;,n?n!; wa;=tf · t. under tliis -Act shall remain in fo.rce for two years only from the .date of si.fo ~::~:_'·>·.·:::~c·,~·~{ss(on -~~~~i~ed; .pr~v~~:ed : __ t~-~-t'.~~-e. A~_th~riry m~X on .. 9~. apJ?_l!~?t.iqn .oJa#lff /,--~-- : .::' :·.thi.s. b.e/1.alf before the expiryo! (he aforesaid pe·r.iod extend suchpe·riod·in suita.ol_

. cases for another period of one year.:. ' . . . . \.,. ---~~,---~-·-~3-;-;-c/,;·,:ig~tion t~ acquire' land on--re.-ft.isaf-0'.f-::perm}ssicih or on gran{~·, ... ermis_sion· in certain __ cases, ::- .... .(J)._.Wher.e any_oe;rson. i_~terested. in. the la,\"'"~:, -~'- ·. _ ·. _. ·agg.r.i.e.Y.~.d .Q-Y an q_rd_~r.ii? _appe_al __ under ~.e.~tio.Q_ 31 ·r_erusing· tcfg ram peri?)·fssion 't.6':f.' ~ ·. . ·-develop the land. 'or granting perrnlssion s~bject to condltions. clafrns ...:. · ·.-:.:~k .... - ... (a) that the fand. has become ;";~~;~:b,:~ of reaso~a.b!y.be~eficial use in the'4l

. . a.xi.sting: state. or . .. . ?ii

(b) in .acase where perrmsstonto .o.evklo'p t~s 'fa_riq was granted-subject ia-i

. : .. ·.· conditions 111ar'·t1i1:/:Jand oanriot· be rende~e9 P~P~~I_E(o.f r~aso~~~f9-~· · ·. beneficial use by carryi1'lg.Qq(ttHr'(mrmjijed.c.J.evel9pment in accordanoe~ ··

• • - -;·--·_· ·-- --- .. ~. -· ·-~..l... • • • • • .. ~)

. . .. . ,. . · . wlth these .:c.on.ditlons,· .. h~ma~itbio threi:r'riionths. andtn the mannef ~-·~ · · ··:· .,:: .. · :. :: : : · _,· _'pr,eschb~d 'by'th~ 'r6T~'.s·:.SfJIY~~.l}_~)hi{G'ci~·eril}n·e~fa}iblic$ .(h.erein.attl · . . · · · refer fed to as 'all a9qu.isit.ip0 no.tice): req'i;ifring the Govemrnantto acqufr.e·~·~,1 ..

· his interest In the land. · · · - ·· · ·· · · · · · · · ·J'.

. · · (2) .A copy ~f sucf;· ndtipe: shall at t~e .. same time :be sei,ed. on .the· A'utho~it/}_:='J · .· .(3) .After receivi~g: n~tiQe: urid~r· cl~Llfie)1 r'd,e"·Gov_ernme.~t_.:~hall )pr:ioinfli~I persqn who·shaff giye reason~~le.oppo~l!.r:i~y)o·!he person Interested If) serv'ing ...

. the acq uistion notice and tfie Authority to b.e heard .. and ~h~ft. subrt}it i()epor~· · ·_thereo,:i to the Government. After ·re·ce!v!n-g s.uch report, the Government - . . . _ :, . .. . .. (a)' (ij' if satisfiecf that the conditions'. specilre:~ jn (a). oiJ~f or. ·61a·w~-~· ({)\? ; are ntidulfilled, 'or. · :.· · ... · · · .:'> : .. -~~·./·ii

' • • • • ' • ; • • :~··._ I

.. (ii) if the order appealed ·ag_aln..$L W.~.$ _passed. on: .the gr6und-:o( nae::\' · . complying wWi any prov!sions p.f_tlii{A~t; rul~s_ or iegola._tiO~$:'thathi~y.· -, ·.:1

. be appiicable; shall pass an orq~r r$.fusrng to c.orif~rr:ri-.the:·notide; :_--_:;/: .{ .. ··'~ (b) if S;atisfied· that the' cciriditi~n-· spe~i.fiect· iil' (a) cir--'(l?) ~f· tla'tfse-- (.1.):··ar.f ·i°-./' · . :fU_lfilled ,reg_~rd/ng.th.e·lan9. Of. any. part Of the. fafrd shall pass 81ri'ofdef ~-'::.'.::. ·· .. ·· .. (i):_ :,co.11ffrm.ing_.th·e -. notice-;·.or.·· · '. .. :·.·> ..... , ... ·._ .· ··>· ': ··._·.· · .. ;::'.:·.>· :-;;:-_\t:>_:

.-: .... ~ ·. (U) dire~·ti.ng the.A°uUiority'to grant:siJcb P.~Jrnis.sic;fri to develoµJJJe)~iid \, ; ... · .. :_: .~Qr. g~ant_ihe.·perm!-5si'c:iri-· subJect _to--suqh.cbndidoJ~{a~· wil{ ke_ep_.tbf\.··

. . . ·. land c~p~bl e. q~ re~s9_t1,?_fo~·-,~-~n.efi~§.I . ~~"~:·,~· -~ ..... · . . . . . . . ..

. . . ( 4). )f withi(! .th'e perio:d' o'f.o-ne-year f r6m tile i;J-a-t~;E:ih~vVf.}rGh ari ac=quisition noiiee

. ·;s served under. ciause :(/) the 'Government has not PcJ.SSf?d an-{order under .tt:ie last~-- forego)ng clao~~e-.~the·· -no1ic·e--s·hafl·· he-deem~· to ii ave·. oe·en eer-i-Hrmed·· at. the.· . - • a1• • 'tth t· .·.·. I d ' ' 0 • ·, ••-- "•~•••::• •."•: .:.:_;___·_. -· • .. e)~Rtr,. tQIJ;:Q~_?.,_:P.~!.!Q. : : . . . . . . . . . .. ··- :..,.. ·· ... - =. __ ,,_ .·. . . · ·. : ...:(5f-Upon: cqnfirrn.ation of- the ·notice under either :of_ the.· t_wo .. la~!:-for.egoing

·. · clauses, the Government ~sf:iall proceed· to acquire the iand or thafpart bf any land/

regprdiryg Which {he notice .. has.been C(?nfirmed Within one year· Otc.onf!rm.!:J:!i.on'ot_.·'.·

: the acquisition ndic·e: r . · ··-.-. · ·-=--:-:·. • · · . ~

:~· .. ,.- .. ,..·.·.'':.'"···:. ':.' 34)":Co.mp'e,~:satio_n .;for·. r_e.fµsaf::of.:permiss-io·n'.,:.o·r· gran·t· of-. perm:iss.ion._\ .. ·.

. .· subject·fO-'COflcHH0fl-S-tJ1.:-ce.rt.a.i.ri:. ca.ses .. -c-,- (1) Where. an_o.id~eLin. appeal' under. . ...

I

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, . '[ 1_:.·\· \f. f(s~ction ·31 iefusing. to. grant permission or granting permtsslon .subject to t. , : . I • • • ' • f'. conditions, relates to any of the ·following development: - · . . t: . .. . ,' ·(a) the ;'~e-erecti~n· of a. buildi~g w'hi~h has beeh 'destrctymj or demoli~heci_~-.:-·· . :···.~-

. • • • . • •. . • •. , t- • • • • . as lq'ng as the' cubic content otthe 6rig'inal ouidling is nor exceeded by' · ·. mors than· one -tantn: ·

(b) . the e'nlc=irge;i,ent:-'impr6vefl)ef1fbrothef a'i'foratfon of a:ny buildi~g· which Wq.S {ri existence- on-the r-?°~e-~--~l~?_~qif~lopm~nt·pJan· rel·atitfg.ttLtJ:iri area com es -lnto. operation tor the first- time, so long as· the euoic content ·o.t the original buildings Is not exceeded by more than one-tenth:" -- - .

(c) the t~rrying out 6.h.fancf Qsea-t6TThe 'purpose of°agricuHure of any huildihg or other. operation required for that. puf pose, other than operation for the erection enlargemelH,- improvement or alteration of a 1ablyf;if i.. bufldi0g_t_or hurnanhabjtatlon.or of building used.for.tliepurposeo! arice ... J . .. marketing of~h~~p(6duc~ of/arid;.. . ... - .. ~... . . . ·.· .

. ''!0eJ$1 1· . : ': (d) ... w~~re.a0fpa~ of any put/Jini{q~ oth~r'l,~~d \Vh{h. oifttJ~-~~~~~q( c.o.MfiJ:g;:.: ... ., .. i'1~ttet~ L-:: .. :.-' ::- .. ).:.. ,"~(n1'0 .. ope(atiorf'f6rth~':_first tinje·bHh~--~evefophi~ij(ptti~;~~l-~ttn'g 'tc;{.t~~ · .. ' - . \

. : qufrf~~~; ! . . · area is used fbr .a ·pa"i'tki.J/af-"purpose;··toe).ise for that purpose' of: any .. : . . ; I . ·:··. . . add it_ional part of the build ing·or land notexceedlnq onetent h. qUJJ~¢;u bk . 1J l . qrit/ ·, ,=- . 'content 'at tne .partottrie . .b-Ui[p!ng .tJs.e~· torthatpurpose q~_ that day.:_ qr: :1. 11 ,~ I · .: .·: . as -rhe .case may be,· onthe area· of-t_h_e· /and. SO Used 011 t/Jat_qa,te;)l)e r 1 nnt .a ff ' · . . . . . : ,vi~g .: . .. owner may; Within tlie tfrife'-a~if intfiii°'rrfririnef prescribed by rules under . J!f!. J sport this ·A~_t; claim. upon the Authority, .if ,he has. not: been. seNed. an ;·

, . · · · acquisition notice, or it.· tf]e acquisition is not. contirrned ··by tq~

e (1) .· -1'_.=· · G:OV.e~nt_e~t U~de·:-~ectio_n.3}, .~ompe:-JS~ttoi, for such.refusat cfr_fo(g:·~-~t:·· ... , i of perm1ssron subject to condrtrqns; . - · · · J • • •• __ • =: .. ..:....,.. .•

f hcit·):~ {. P;ovided thatno c~mp~~?~.\iC?'!:·~hf:11!..!?.~. ~l§irj]9~I~. / s~-9~. (ef~_~al. or !J.~~~t-of' ,' .

. : ni~y .-·.· :; ·., permjs~ions.~bj_ec_~:.o ~o,~~iti9n_~~s:?as~a O~ ari~ ~r9visi6n 'of anf.~~Y.e(~pfuef)! ~2) Th:e com_~e!l~~t1.~n}h.~I! ?~ l1.~~at,t~- .~'.·.: ···.' : .. · _-:-:;·:_. '/i~'-\.: .. ·':: ···: . ) are". f (a): wh~re.perm1~~19n !$·refused;~~~ dtfferenc~ between th~·yal~~:~t~h:~rt~TI9 .. · er ~-- '\\ . . · .: 'as ifth~_-per(Tlis_sJon had_· been gra"nt~d and the·. V~!U~-·q.rf!:l.~)a~f-in )ts:._. .. ::·;·:.:J existing state:" . . · .. ; ' .... • . ... .. : .. : .. :· ·. ··. . ... 'ai~J_:~·_:·.; :_ ? . ,,:(~)- ·:~~er_~· 'p~rm'r~~_ion. :i$

0,

g_r.~_0t~q·c-SU~Je~t: _tp_\;~i1~-~~~Pi.)hi·_~d\1~r~;~i::

tHJ(;;. ! · · · P.~.t~~~~-. ·th.~ ~al.u_e.,_oJ: ~h_e .: /an~.}~-_ 1_f .the p_erm1.ss1.0,1_1; h~d: be.~n- gn;1nte.d;·

. . ~f.JCO'haitiqha/fy: ahd the vaJ.u.e .. oft lie' lahd-·Wiffi'Jt;ie :P:ermJssion-granteff. , : . : .

. ~- .. · sµbj~c·t to:co.nditioD$ .... · .. -~~··_··_~:~~-~ '~~:.~~:~ ;-~:::·_~_;_;_::_;:;~~---:~,.: ·:f : .: -<:·_ . . . j f . ~:~-- .. !· . · .... : -cm 0!.h.~Q· a ~·1ai'm.i~ }eceived by #i~· Atjthority\h~-t~~h~1tii"Me~_beisl:J~l.C·aft~r.--.: ·~:..~ 1 ; ·., . : giving an opbortu.nity_Qf.bgiflg beard the __ applfc.ant...rnada-repar:t_.to toei· Autbodty,- ·-' ·. "·-:: ... ·. · · · he · · · · · · · ··· - - ·· ··· - ···· -~·,,.( . ,{:!}ihe.Au,t_bqr.iJy sl)a!( after c;'9ri~!1~~?~io~ oUli·~ ·afo'.resa·id· r.~po,ct..,..~~s~thef-~_-:.:·:

. ' . .~pompErrr~riuil.arrch:ffftrC(d ·tn~rownef:·----~...:·~---.:---~~- :---- . .,. _· .. ·:·>_-. ·- -~ .• .. ~ _ ·, .. . :_.- __ ;~.~:··· -.: ·: ·. 19 · · · · (s) ithe owner'.does not. accepuhe:~c:ampensation anct-9i.ve:-not;~-i~w1thrn~ .

td._ ·. SU.th _tirne:~-S-:IT)ay bc/prescr(bed- 'of hrs. refli~?Lt9 ?,CC_ept, th~·.,Au~~ a#~~S.kl~tlu~eJ~r · . Jf -~; I·. • , ·- , - • •'• ... . • , . • • , • ,.•.··-- .• a .. --.~··· 'Xit 1 . · th!3 matt.et for. the. adjudie,ati9h of.the C.ourt_a0d th¢_.d~Gi$.!ClO .. .QfJb-?.:.:9'Q~fE@.~~:---::::·: · ~.~ i final aiid be binding O"/J. the owiier and the Autfiodfy.;.... , .... ~ .:;,.,~---=-;..y.:.-:::~--·:_"}:-::.::" ·.- ~=~·.:~ .....

}} I ·. •, :.\ '.~·.5. Roo/er:ci['reVp·ta~i:~ti-/rta- ~nt&~iti.?~l(dh cS(p·~r~t$s'i?·~''(o::d~V~"i'bl!::·.~.-t1t·:',i;',/:':

·. ! ·._:·_. If it app·ealstcrffie Auffionty that 1t 1s expecfien[naving rega~~uo fh.~. Developmenr·-

. ( ; ! ~ . . . . .· - •.. : ~- .. --=- - . .

22

------------·-- ! .

H~ _/_; ::~'./ . '.,,/:·:.':<,:; :;1\~}/j\(/?:,~·:.:.:.cc:,,.·.·.: - ... -.· ··-• - . • .• . ....::.... · '. ~ ijs:•.•. ·. ~~f ;~~~~~6~t~: t:t:~~~,:;;;~~O ~J,~~::~~;:a~~~~r;: ~~:;:j~f;~Gf i!~l ·;· f_ · other law, should.be revoked or rr,oq1{1ed ~h-~ Authorltymayoy an·'brder,.revoke~

1. or modify the perrrilss.on fci s·u_ch~~¥J~rit?~ appears to i~ to benecessary.-. . ·.tl ' ··· ····', Provided tha(....:.··. ·. · .. : .... : .. - ··.: ·· ... ·. : ... : ·": . . . .· : .. ,., ··, . ·, .. · .. (a) . whe~e- th~: =~e·;~_~;{d;\}J1it;~· t·~ -.t~·e c~-r~yi~-g .o0t ~f-b-µ.~Hd-ing ·.or'."other:t _. _ ?~~:-~.!/in{no:su~~~P{~~-·:·. ·.- · · ·. . ---=~·-_. +: --~:~ :·~- · :; .. ~ .. ;;_~~~: .-.--~~- ).., . .. m shalrami."tr;g;"'---~ff.o(Jneq-g_e.iations as h~.Ye...b.een.previously_:.carried \~ ----- -·..:._-_ --:--QJ..!};~.- . _.· •. :~~- :"~=~:=·,.::·.:= ,· _; - .. ·. ·-_. :~ .: ·:. ·,:. ::.- . '-··· . .; __ .___ ~-- ·.:-'.· .. - '~ '(ii)·~nalf5~~-p~·$.i~t~tft~?fh~i?..

.( b) w5I~-~~p~ei,i? I~:iJt~8=J fff a:r:e-s:~ to- -a ·ch an g ao r--9se-~_t __ 1_~ fl.¢( \, a· s u-;; h . :;I~

order shail-°.bi(p·assed at.any time atter th·~·-change 'has taken ·.:·I

.. place. ·. .: .... ;·._ ;~, .. ·. ~- - . . ·.. · .. : . , ... '; .- .. ::··~}~;-;:'r: .... : ~

... ~ .. ·(2).'..Wtieii.:p~r-~ls~i'on· is· ;evoked or modifi~d by-~r.i:-:ord~r:-m-?iGf.under-the )i

· ~~s~ ;'.~n~~;~{J~~~;;;ii{¥;}~~;!~;ir~;a·;r~~;f~!,;~~t.~ij~ /~e~}~J

... · : .. cgrryrng- 9yt·_th~.)vor,~~i .sft~tJh~ _grant ·of perrn1ss1on._and m accqrqa11c.e· with . -:~:\

: . such ;_p:~dnri.m5=[_ri~'.i(~!i'~h~s.'Jj"ieh. rendered ·abortive '.~y_· tbe ··rercrc?tion. or .. -:i.::.

. ,:n9~ffj~}1f(9,h~J~:lAµtbq/ttY,·. sH~II .aftar giving the own_e(~easonab_l~;6.pp.9f:turfity ·. :;!~ .•:: .it~~,:~~1;t1tt1l~{~~abl!jk:{~:~~o~n~:f :iai~·1:~~~~:::::~~0·r~a:~e: tt1~!f-~1~t · .)~~,

. th.inks:tri: · · ·: _,-_: '.'.-. . . .. · . · · ·· · · '

. :_·-.-)~).)f-(h;:~~n·e~ ~oes not accept the c_qmp.ensation::.and.give·notice, witn'.ih"· .. ', · sµch--time· is· rna.y:be°"'p(escribed,· of his refusal. to accept, t.he Authority shall reter. .. \.· ... _:;

. ·.the ~~"ft~'f fcithe a:~judication of the Court and ·the:declsion·.of the Court shall l/e· . ·::::!; fina( and bi1Jdiog. on ·the owner and Jhe Authority: · : ·. ·. . . · · ·.·. :. i

. .: .. ~·6:~·Pen:~(tf ·rd/t.matJth.or(s·ed development or ·t~r. use otherwls e thanIn ... · ::. con1otm.ity_ ·Y{itff.the .develcpmenrs, - .(1) Any psrson.who -

·- .. : - ·:·C~),::,.-tn c9~-~/ave~tion ota."ny Development F;l~n: .: ·._· .. - · - · .. .' .. ·. ··. .. ·-.· r. ·_.'':_(bf:':vyf~b9.QL.9btainirig ·a c_ertificate .regarding Development change under" · ..

• • <>, •• .". (:·-~-~·c,1!66 29. (.i'f(a); . ·. · ·· · ,. ·. :, . .· · .. ·.: · ..

. : ·. :· _)cr. .. \wjtno.ui permlssfon as requ}r:ed under this Act-/ ·. ·,._. .:' ... _: . : : ... I ••.•

. . · ·.:·{d) .1~·'.:cq~tr;~v~.Dtfo~-~f any ~ondltion subject ~o\A;hich·~-u~h p'ei-n:i"is"sio~.:ha; ... ·-- .. _. -- .. :-.:.:_·; . .:.. :been ·granted··:. .. . .. . . . ..... _. . J • • w

f. ·-~~j~_-:· ::·~&~6b.~p~r~/ssion ~~ ~evel9pryient has bee~· r~~~ii~-~~der ~t?dio.n" ·3~; _or

. ~ ·{f}°. ,Jn:·p9_ptravent'ion of .the ··permission which haS"b~e~-n mo.difiecf .under , • • ' , •_ • 1·~· _"•,: '• ,., • • • 0 o I O ' o . ' .... · ~- .. · secttoff ·35, .. - i;owttinsta~~e o~rat·fh.eiifist$·n·ce6J any:ot,;ie.rpe,'son d(anybody· · · cor:nmeaee~,._uridertakes or carries ouf ·development, instfiuteS,:er~eharges use o( .

. any·1~~ri:~o(~ilffiog s}ialf".bf plini;ha6ia withs iniple .impriscmmenr for ~d~rm 'which. ·~ay ·exJe)1q !o"slx. riio~ih~. qr:wfrh a tine ·which may ~xte~~ ta1e:-n {hous9nd-rupees · or w!!b fiotb:an_d. ir:1 _the case of a c<;mtin_uing a·ffence with. 'f!)rth~~ fih~ wHicn-.may·.'. ·:"-. ·exteri9~0 five-ti"und~e.~repees f<;>r .everyd_ay'quririg which ih~ off~tJce'cpn,t1,:iw_~,q.,.·<.::~ .. · .. , after ccirivJctionJor the .first c"otriniisskin tJf'th"e'offence.' '•;. ~--. - , . . . . . -~ . . - . i-; . . . ,- : ~ ~·. '.,.. '• ·,- .. · ...... ·.. . ·. ; . . . . - . . . . ~ . . ·---·--·T- ••-o-i ~ • _; -~-· •• •,••• ~.""' ·--~·

_.\ c- \

, . ..c..::.;.~;.;;:r,,.,.,.,._.. U=>-'-~.'i"-.•~·~J,,c,-.",'" :.,. ·,, -.,.,,,. .:;_.,<·• •• ,,; .~ ~"-~'· .o,.·;,. , hiO--.,,x,vz"'·'· A.S .• t-~>.,:;.:,._,,0,•r.: :..c.• .. +.;, . _,_., .,.b~--- /.\'..,.-.,. · ·,,,.,.,·5,-,-z_ ·.,c . .. z ....•.• ,A·,_v·+u··cx--,n .. ,,._. •. .,.,.,, '>' >'"cvr.·u,··,,,x··.c·e, _,, ... ,.,.,., .. .,,..y--······"<:r:F.i...'" .. X.H .. ··;:x·, Y\·; >;;",%\.t;.>cv· ·· >H"'>. :-.x • :~-,-

23

I ..

·-·----- ----------

- l~i 0ec:~; J . • t {~i~Jf~ fr . . . (2; Any .persori, who w~;;~~;~ ·t; u;~ o~ ali aW th~ use ot8ny l~nd o; Dui;:;i~ ( . i_n contravention of the provisiqns. of a ~ev.elopment Plan without h_avi~g_-'h:~ifr~~?t> 1 · .. a flowed- under section 28, or \f>r'.~ere.th~ continuance of such. µ_s.~ has been aliowefr)::/ __ ;_-_:; ;_·· ·und~nhat"section", continues"s"uch-.wse after th,e" period fOJ_Wh._i.ch the.use halBe1ii· --~.". · -, /

. ~ .• J . allow-~d o(Withbut""complying . .with the "terms. and 'conclnons under ·wrrtdrtHl.--:~=-~ _}, ",; ;_ · 'cont'nuance of .such . Use-~ -is---all8Wf3d: s/:ialJ be punis[!ab/e: With ·simpf~-~5.:._:":::~:~ m;·~ ,~,. . Irnprtsonment tot a· term.wnitff:-' rriay:extend tcJ°'six m6ffths. or with aIlne wlilch -:-~:::'-·~ ·J.·a· .~f:!J · · may extend to,five-thou-serieh· r-upees-:or-with-botJ1-ar:id tn the-case· of a continuing

i£::, :~~: .. .offenca...with.a.furtrj'er fine w"FiicFi may-ext-e~-c(.ip. two hundr_e-~ane--Hfty rupees -. . ... :r· -~.: for everyday during which such. offence.continues after convention for the fits!,:

?=- .,h .-.:~;7 .·. commission of .the qffe~c~. ·- · ·· _- ! • • • ••• • • , • • · _··

- ; · .-':_:?{,; 37.· Power to require .removal ot unauthorised development . - (1) .:

... n. )l; Where: 9ny devefopm:ent. oflend has been or is being carried: ·o~t as described

- . ~-}~ ! . i0 -~f!Jc;m· 36, t.h~ ·AuthorHY ~qh_all s.~~e gn)_h"~ 9w.n~r.a. (!~J._he.r'.e.quirJog fiirn,· within .. : .

h~ .. JI ( . : ~_u.c~_'8erio~. ~-qt .. e.~c~~di~,9 ~~¢.:frl_q~(ry.~--t)[~Y:~.~~ . f3fl~q!.t)~Q :!~~rein'. a~~r · the

.. : .. ~~·.{!!f_ ... (:·· -t~r.'}9_<(:?f..W:~ n~_~,~~-r~. ~~~e·.~~~0:. ~f~P,._~::~?.;}!~~w.~~:: ~B~f'_f_1.~·q.:!9)~e;. ?~:t19~:-.:.-.·<:i; ·, 1

: ... th :·}·~:r:f i .,_,·. ' . ·. · (a}" -!n·,, case. sp~~1f1ed in·:clauses (a),· (c) and. (e}-of se_ct1~n . 3~ to- . .

. or . ; · · restore the 'land to .its:cciMBftfori before the said· development . ' ,

"ity : . ·. ·:_ . :t6ok.pl~ce; . . : . .·.· .· .. ·. ·.· .. ·. :· .:;: .:· ..... ~-~ .. -, .. 1. . lg·, .-.~J. ·. (b) ·in.~~$e · ~p.ecified. in clauses "(d)-~nd (f} of_ -:~ec~_ipri·.3.9 -to · secure ··:. .· /.I:

it · ~ compllanca.. with the -conditions · or. with 'tlie 'perrnlsston as·.· ·. ..i', · J modified· . .r .. _.

t O , , , I •

tin . -(c) ·. in 'case· specified _in clause (b} Jo pay the .. d~.ye_l9p~eQt:charfle jiiiriJ _: _ er. ... · .. ;; . . _ ·.anq such penalty, 1f any, as ._may be prescribed bythe .rufes .. , . , 'J/1 t Je .·).:;. i · :(2) In partlcular, any su~h ~?tlc~_-!11~y,' to~-the·p:urpo~E; ~t9_re,~~id __ r_~-~~~r!3·-_-.. .· ii ;. · ,. _~,;;=:: ··. (a} "thedemolition I alteration of ~ny building· orworks: ·:· ·· . · · ·' · ·; . · I .

. . .. . . . • .. . . . . .. . . . ... . . r l rn .1. · · ·.-: · (b) the earring· out orrlantr, 'orany bµildin"Q or. 'other eperatlon: or . . 1 · _' ·_._::~ .. -~--:. ' . . (~) th~ QISCQntinuance .of any ·4sf? 9f i~n.d/ :"°: ·· .-··.'·:. , .. ·: .: .'··. _.- .· . · · . :, · .. · .. ·: . P-i-o~ided H:i~/:,in._·ca~e·._the. noti~e .r~quires.· t~!3. dl.~cq~ti~lU~anc~: o(a'ny.._use. -=r · .:,1~ :· :of land,. the. ·Authority sntill serve a. notice ·oiJ the·· o_cc1,1piera1s9 .. '·. · ·_ _ · · :·._. · ·

. ·:::// i ; .... {3j.°~~y p~~~-~ri·. ~.9Q~ie~ec!_.by~~.ch-.:~?~_{~i.~~~:··Wi~h/~·:.r~~:::~~!cr~:~f!?~:~.b_~·.: . · .. ··1 I . ·.~:/'·:,. _1-n the .m~nner .pres.en bed~ · . . ..· . . . ·.·· ~·., .. .· _. .. :: . : : .. . . '.:':.. . : (a) applitor per(!liS~ion _l1~d.er se.c;:_~iqn 30. ~.of,this" A~rtor JA-~ !~t~nffon. . . ·:.

1

',;

. ·;· ~ftt,e·. land of any·. b~ilo_ing~ o_r ._V:'0~k~ --~~'.90P~-~~~tin11ttnce .of an_y. .,·,: · ; ~1 ,·

. use of,t~~ la~d;_ to-w~1ch._ ~he not1~e .-r~lat~:5;_ O! ~ · .. · :. . · ·:· · . ·. -. ·· _· ;.: .'/ . .. (b) . appea!: to the· prescribed Authority: . . · . . _ ~- .. .. . ·.. .1: 1 ·: · ,;,J:: · . .- ·-{4) • (a) ~oou'oe_--s-h~n be·,f;>f· no··effect·-peneH·~~nati-on. or .. ~ .. ::;·' i' I; i. -o_, w1thdrav,Val-_6Ltb.e. appl1Gat1on orthe· app~al: . : · ·· ._. · ... -· - -· - · · · ; 1', ?. (b) (i) .The :pi-"ovi--;iio~s. of. the. f_9re·g~in·g· 's,ectiqn~~30, 3.1 a~d 32·:~'.pp./,y;in. suc.h . ! ,,\Ai applications with such· njo9ifica tions: as. may be·· necessary. . · .. , /;t ! -: (it) If s~ch per~i~sion a·s afores~id.-is gra~red on th~t ·.application, thi_not_ice- f.1 I shall riot take ef.fect; or"if°such pern:ils.s.ion i~ g·r~nted· for .the.retention only-bfsome :? 1, .. bui/dings·_ or_.Wojks_.-a·r 'tor;,the. contihUaf1.98;0fi·:use: of ·qnJi·:tF.p_aft·of:ttfe·:,and;· the n·otic~ s_hal(riot tak~.e~~- -:s_u.chluildiri~ :or wmks_or.-:.su.c.h .pa'rt of the

24

. )i ··:-..·

j~; ,1-~ ,· .··

·:·;

(3)' A~yperson, whobonHnues to carry oµt the deve!opment of i'a:t1ct.· ~hether ,·." :

for hfrr1self ·ar on beb.aff of. the owner or ariy other person, afte_r SU.Ch ncjJjp_e..JJ_as ·,r, bee·ri's.erved·, shall be· p)lnishab!e with simple imprisonment for a term;_v:1.hrch_inay~-:.:-..:_r':

: .. - ··extend to-six mo·nths/orWith cdine'Whichfilay··extend·to fen.thousanci°rupees;-:bt'·.':·· }:

>. .with bottra~d .. when the no1i-cornpfia1ice is a continuing ohe, with a furth~r firie., ... _. . . . . . ' . . ' . ;,-.·. .. ·::·· ..

" - .. · · ,__..,,..._" ., .. ....,,...._,,._..._._,~, ........ ,. -·...........:.,,.,,.,.,;...., "''~V.•c .. :u=-·· -~-'-'=····=· ·=·=''··=·······=·-··=·'======· """-·=--·· ... <~,;:,:,-,.,,.,. ·"'-· .,,

. . 2_J 8jha.r.Mio.e..ral'Area Oevelogmenr f\UWU~HY /-\t;l; l::JOU .. i Vvl>,·.'?( ·. . . . . . - . . o ' - --·---· . - -···· -·. - ,_.. . . . t ·~-~~- ,~~d. but shall have full effe.ct regarding other bufldings orworks or other part;tdf\. d • < 0 • ', , • • ,I • 1 o • ..... , •:'~t~l~!it the Ian . . . . · . . . . . . . . . .· .... ,">1 .. (5) .The_pr~,~y.f-(Q~q 1U.thority'may djsmii;{S th~ appeal .or.accept th.e ahpeat19~ ''qua·shing or varying·the 'notice ~s itmay thin I< tic-·-.---/·:· .', · ... : .. :·.-._: .·.· .:' : . · · .: · ·. :};i§. ·

• • • . 1:,.¢-

. ··. (?) 1t'with_in thf=; per!~~ s~-~~ifie~-!~ .~~-~ ~~ti~e ?r.wi~_hin ~uc~ peri~d-aft~t th1:; 1f d.!~JJQ~f)_/·. 9r w1th?rqvy~I ?f.}~-~ -~-~gl_r~-~~-,o~ fqr_.~~i.~_,.~s,~n or th~ ap~eal .. U!J~~(f~11J.

. sub-section (3)t_he notice or so much 9f if as continues to have effect or the n.oti_cf~)t =>: w.Jfffvar,~ricifi-mad?fih.appeal.is_n°c).tconipli.ed With; th·e-_Autnhritymay·-~: , : }~ (aj pr~secute tli~ o_wner f~r not coinplylng with .~he.noti6tfa~d~fff¢§§.~ wh~~e: ·- ~f

. the notice required the.dlscontlncance of any use of land, any.othsr ·t person also who uses theland or causes orperrnlts the land to be useo .. ._j, . . . . s · in contravention of the notice, a od . · . -' . · · ·-:. -~ I.,• ·' • • • •· .. •.• • . ,:,;·c!fj

:(.b).:_ .(.i) in the case of a notice -requiring the demollnon or att~ration of a·nyf/t¥ · · . · , ·. · '-boildl_ng 6r~tks. o.r.cair.yiirg. o.ut ·of an/.~ldi,:rgu~ther op~rafro:~'-~:~~ .. ·~ . . . : ... :. _its~,.~. q~LJS~_-!h~ /e~t.?t~~?.n· .?f !h~: !~~?}~ it~ ~o~.?Ufo~ .~~f?:rel trf:)tf : ..... '.'~ ··r · .... ·~ ·:··develppment -took ··pl~ce:.- ana·, secure ;-th~' cornplran~e···w,tfJ :the/f;i

. coriditlons 9f the p~ff'"!'Ji~s~on 0(_ wit~ t~e· permis_sio'd·a~·rnoqified, by'"'·?~~ .. taking·. such steps as the · A'uthority-:.~~Y. consider · necessary · .· . including demolltlon 'or atteratlon ·of: ~;ny' building or. . works · or · ·· c_arrying out of any. builqing '?r other operations : . . . ... :.·;j

(ii) the Authority .may reco~i°er. the cost ·a·f ah:y expenses· inc·urred by it. · .

. . . · in this.behalf f(om.the owner as arrears bt la_nd reye,:iue: . . . _

(7) Any person prosecuted under clause (a) 'to .sub-section (6) .shall b~ . pu_nishable. with simple itnprisonm'ef.)t :fol a ter'm Which jnay ·extend-to Orie 'year or :-· .. with-a fine which may extend to teri thousand rupees, o(With. both and, in the case · .. ·. ·.. . ota continuing . offence, with. a further. fine. which' rn·ay :extend to' five hundred·.·.·.- ; : . -r_up.~~~ tdr everyday during.wf;leh ·Sfr8h 'offo_ric~·:Gq·~tif:1U~$:?ft~,r convicttonfor the. . . ~--· _fi~st cd_~trii_~~!on of the p'ff~n~-~- ,_ . .. ... · :· .. . · · . . . _.,._::. ~ ·_ ·.·. :· · 3.B.~.~··powe(: to · stop unauthorised d_ev_ef~p~:~·~1..--:- . U) Wher·e. any ; . .:·: :'.cfevef~:Pl"flen·~ ofIand as 9e.scri!Je'd in ·S~~tio_~-36 j{~-~i.qg.c~~(ied._oi.it but -~~s ~bt ... · i ;: . .bean completed the Authority may serve on th-e· _qwhffr)ir)d the person cqftying· · · )

• • • • • ' • • • • t •• I.;. • • • • • •• " .. . •• • • . • •• ~ • • •• , ... ·. ·· -o~t."!l:ie.-.d~vel.opm ent a 'notlce ~equir!ng the d ~vef opmerit'o]' Ja_1_1d_to bed is_¢·ontinued. · .·. ·.? :·· · ·tr.9:~- .the ~if.ii _t? the 5e,vice of s"uch. riotic_e: _.: · ; · .. ·: _-. ,·· .. •. ··-=--~: · .. · / : · ·:. )2-r..W_he:re. such notice has'be~n. served. the'_provislons o"t clause (b) ·to'.sLJb::- . .,. _·_·_ ·

. ·$.~·ctJ~q-s.-_{tif.'a"rf~f(sfBfse.t~ion ~.7.-_sfl.a.11··appiywit~--~iuch _rn9dif~~~tibns as m?y b·~ .... _· · necessary: . . . . ·. · . . .. ,, . . . · . : .· .· r~9~fiiec;f_ ·tfiat-':iJrovi~·;o:ns.oi c1ause (a) of sub~secr;~-~ (4) at secti6~-:31 shai~~----

n-crr-aµµ1.y 81 id rrrspi~of fh~filrrlg·of~ar:rappficatrorrfor pei 1/iissiu1.1 fon:hNefopineht_· :._~ . ofar-t-·a~al-1?:~-J:?f0Vided in sub~set;tion· (3) of s~.c.t.ion 37, the-.hotie.e-sM-;:i!LconfmUe . . tci have-iu1.L;ttect._____ . - -·.-·· ..... ---------c·---·-······ . ·. ----~:.. .· .· .. /.

I

25

· ... -·····--."--·-····· )'

.. . : : ~-1~:: i

,_· ... )ii

- -., -- . . • . . . I . . , . . . , -:JJ' ·~\ S$c. 39 J · ;.:Bihar tvliner_al Ar.ea-Dav.~Lop.tnent.Au.thadty Act.' 19.~p- .· .. _ ·. ..[ ~3 46_ -~: , .- . . : . . - . - - . . - . -V f) which may extend.to five hundred-rupees for everyday after the date of the service _ · ·· · :·!, · of the notice during-Which the non-compliance has· continued or continues. '. I . . . . . . _. . . . .

;: ·. · .. (-4). lt such notlcs is not.cornpned with forthwith, th$ Authority or .such .o.ff}.9.er .

. ;· ·.· . of. tlie Autho~i~Y. who may 'be .authorised .in this behalf, 'mayrequire any police : :.. -· officer to remove such person andall assistants and workmen.from the land at any.time .. after,th_e· service _qf_§Y.gJJJ9!.!9.!f ~~c1.-e.~llF.h PP!!.~~ 9fficer shall comply with·

. the requisition. accordingly. . . . ·;·-- ~~;;.~~t t .· . (SJ° After''rFi_e 'req'ufsiiTon-under..:s~b--seiif~n:.~FFiia_s.,bee'i(co'i,iplied ·witrr;-ihe' . i·: _ .. (V:: Auth.orTfy- or-such .. offtcer of the Authority who may be -authcfrise·q ·;n thls __ q_e_halt, ~:Jr· ·_--};_; : . may, if he .thinks' fit, depute, by a· written orde]; ~ polic~ officer. (Jr any offJcer or. ''"tI · · r- employee of. the f\uthority to watch the iarid in . order :to ensure that ... the:·.

f _ .. _ :··]: i . development is not continued. . ~ . .:;-s~j ~

::y i-1 j" (6) W_here.'a police ~f(Jc~r or an officer oremployee otth? Authodti.has been · · i ~n ·_·}~::;:.; _. dep·u'teal.1ffdeYsTil5-=sectiorf(5)-Jo-watGh-the:/ana;:·m~ costof-sp-ctrde-putat;oil.shal/:-:.·.-. ': _:· I e .: if, ( .... qe' paid by the persons S:t Wh0$8'. instance' such 'deveiop_merit is being .contlnued . .

I

- _" J --:{; I _ ·.--·.o_H.Q.wtJbrr{riotice::t)nder·sub~setticirf-(1).-was.gliien.§riq_'sti~)hbe··recdvefabfo ttom·: ·: _:. '. -~-y · \t . -. _;. . · .: sue ~ parson' as .arrears·.o( land. r.~v~nu.~.' : ..... ..: : . . . . . ·:: ..... :· .". ·>; · · · · . . . »:

J ,'-.Y. ·.' .. ·: .. - . .. ·-~9. Powerto req ui;e removal o'f ~-u1tforisecfd'evelop·m.ent..or. use::..:._· -(1 Y,t l ir .: - ·. ,:· it appears· to thi Auf hority that )Us· expedient ir:,' the :pr.qp.er-:pl,fnning-of-its-areas i .. :<;,.i!J . (including the ·interests of arnenfties}. h_av'i_fig.' regard 'to. the Development. Plan. I it·- - ""',·. ·. prepared.' orunder pref?a"Fatfo.r(fr t.o~be..fJrep'ar~d,.-and t{an.y·otfier rnaterlal I consideration ; : .

, e ;.:. f · -, ·(a)- ._ t~at ~~Y ~~e ~f_l~nd _s~?u!9 b~-- ci.!~co~_t!nl!:ed;_ ~r . - .. · ... · ... _ . : ·_ . : · 'r~: { ·1 ; : \:J ._(b) t~_at_ ~nr ¢0~1d:1_!_1Dn·s·hq_ul? ?e rrrpose~ O~ !~e. contrn~a-~ce._ ~h_e~eof;_ C?'. . : ·. _ ,I··,/. /·I j: :\;ii- j .- (c). tb.~t an~}J.\.Jlldrng 9c ~or~_s should be_~ltere~_.or r~'!'9.~ed'._. . . _ · .. ): . ... :·:: · the Authority-may, by.notlceserved on the owne't.-:-. - ... · : · '.! . e . , .. . . . . . : .'. . . ... : ... -~·-:-- .· -.. ... . . .. --.- :· :-:-·-··... .. ,. . -'< · ,-_·. _ : {i}·_ require the disconnnuance of. th~t ~se-; 9( : ... · . >_::; . . ·r • • .-_. • • _ • , • • ·:-. . - (iif irnpose su~·h conditi.o~s, as mav.bespeclned i~.the._notice, on' th~- ·.:''._ f ;' j i ·: <:::r ~ . ~ 'coritlruiance thereof; cir .... ··. _: ... : -, · :· ..... ·: .' :\'.-/' t : . : . . ·:- ... - . , . :· ,I I,_. •

. .': ·.:) L . .. · · ··-(i:ii)·Je'.qJice._s-~ch·:st~ps, ~s -~_ay .be ·s-pe;it!.~~:iri--.ih;_n0iit~ to q~ 1~1<~~ · : ; ! ..

. "=·--'1 ,· . :.- , .... -- . not·Jes~ than one month, -as may. be spec;;1f1ed-therem, at(~_ _.· • . ·. ...... ~- -·servi_qeo_ft~eno_t!ce. ·- .. ·. . ·.·.:·: .: : :_ .. _:·:··., _·. . . · __ · -~·:' ;\· · ·-. · · · ?2j Ahy·p:~;;~~ agci~ieved._by~~tJQ.h~ngii~~: -~~Y.Y-!.iJhJ~_t_~;,~~a!~·per-fod ~ntn~~ · -_--) .!1 i the mann'er prescribed ·appeal to the .pres9r:iqed autl:Jp_rj!~;:;:;.::;'.;~.;:.: · · · · · : . ·.: · .. : !1 : ;

. _· ... (~) If a~. app_~al _;~filed under. th.e l~s~ .f J ·: I ~~- · claus·e (a;ofsatr-·sect,on (4) and sub;sectrai:r·(-s)-of-se~t1_on.3_;t snail app~rth such .... ~; _· . lt}r · ,mqditic_atrqp_~-?~ ma.J:'..P~.J1_~~_e-~~ar{ __ ·-·····. -~~~ ·. · .. .-: .. .- .. --:: ·:_:'=:.~: .. ~,_: .. _-. __ ..... .-.. .,,· · ·_----~ 11 · /. !· . /) t ,·}/ ·, • . I

·::!:.::, :) . \ 4 I . any: p~rson-:- · . . . . .

:::.~ :. (a).· 'wh9 bais suffered damag~ 'in cofis_eqJenq-e -~f.'tffo. c~m·piianc~_Y,Yjth-t~·e ~;i}t } fj f .. notice'/ by the_ d~prec_iatio~ ·of any'if:!t~.r~st·_·in_"tfi~~land''fo;whigb._he,-is .. ;Jf L · ., ,_ .. eht!tl-eg_qr_ by be_ing distur9ed [n hi~- ~/li9Y~~nt-?tt.h.e .l~nd;· or_~·

:j?'. 4;· •• ~ ··-.-.,.":' ,. ,, • .. • ,.,.,.., •• ~ - • • •• • ,·--:, •• • · --., •• ,-,.., •.,.,, ·~:,. :-.'-'-.·'t' t. .. ::;;.••1-.""'£., ..• : i1 : · -~ · - - ·. : - (b) _ · wh.o h~s. earried out any work in.'corrrpliance_ witt:d_he- notice·.· cl arms fro'in tr '' -- the. Aut:hority;~thirl° tt,e - tim~rrh~fr~man-r,:e·,.- p_~escribed, _

-- ~-------- --- ---- -·---------- ---- -- ----- ------------------··-··- -----~-r

26

......

~11?l?~\~~?:; ':_:~ .~-:~- ·::.. . . t~\. :-:-'·:· · .. : ' .. .-;·.Bihar·.Mineral ·Area e :e-flt-At:.1thor-l!Y .AcL, 1::iou 10cc.,0· .• .J.f;t.Y:rr~·:,·-.--' .. =--"·C- _ _:_ . +r+ .. - . ·. . : . . . .. · · : "' /{fj';t>:{ '..-. ·: .. 'corn p~nSat ion ln res Peet of that damage, or_ of any ex pens es r easoru t.: \, . .": ; •. . . . . : lnc ur ied . by him. for com plying . wlt h. · the notice, the pr av islons V< -: =: ·' ,:: ·.; : . : . s u b0S actions { 3). to (5) of section 34 sh an. 8 ppl y ,with s U cli mod ifi ca tlo:

-, . ·.~· ··'7 ·• r. ';· • • .... I • • ,·,· - I • ,,. • . . • . . . • • • ,• ... • ,• • • • · . . · -:·:·:.'·:_, .. :::--·-:-:>-->-as ', may.be necessary: .:· ,. . ..... , · .. ~ .·-. · .... , .. : : : .... , £)\\, (: ( 5) (ii) if!' ny per~o? i~W~st e~ [n t Ii eland In res ~ e ct ?f w hi_c~ a ii dtfo 8 is issued .

,,:.::.: .. .. u cifer'lOiln>ectl o n-c:claims·that,·bY .reason- of the, cgmpl ta nee wrth the notice, the ·

t-~; . .:...iaicid-Wi 11-be.cnmejn cap.i bi O :i,f.[e~_S.9n~blY ben efic Ial us 8. harnay With in th 8 period .

·~ ;· : '· SJ]~lijli ed iihh ~ .~\J!i _gS~c,i-with iri· such pe ri(iiif a tf8i th~ d f sjj CiS al -of - tM.ap pea I if any,

·,.: -"Ii! Bct'.Y nd er. s ub-se Ct lon ( 2) it rid ln the man nei P rascrib ed, serve orrt he G ov'e rnrn en t :

. . · an ac q uisit lo n notl ce re9u iring h i{jrj! eres\_in the I a_ nd to be a cq:Uir ed· .. · .. · ·'·' .. ·. (b) When a notice IS served Under'the last for¢fjoing sUb-section, the provi- · · sions of sub-si>ctjons (2) to (5) of section 33 shall apply with such modifications ·- -- 'as- may· be, necessa;y. ·. . · ... -. . . · :; · . · · · · ~ -:· i · 'Sio: ,~i;;'ii in pr q ,Vi si ~ n ·p~ n d lflg pre pa iaii Of, oip'e v~i~;;,;;: ~t e1ri n .' :..:.. Where ... ,,; . , .th ~ {IU!h o_rlty.-:i n)lie. ex ifr(:i~~ .(?f its:.iQri c_tio.tis and p'qWe\S, With res"pect, to imY a mas ,

· .. ·: · 11 ,id}Cc It is -rBq u)rtid to h ,;',/i,/iiQa id" to the' pro VI sioll:s-ora_ b svelo Pm eni.P Ian b eifilre :

. . s uch DeVel cipm.eh! P lan' has; b scom e O psrative, I he A ut ho ritY shal f hav ii regard· to ,

. _ttie. provl slons which, in its op inion Will be req ul red to.be in Cl udad iOi set urln g th 8 proper planned devf:)lopn:r~rit of the·¹[M im~ral Qe_velopm·ent- ·ArEt~- .. =: .:': . · :

' . . . . . . . .' . . . : ... :· . : :' . .

.. · ... : '·\.·_.·CHAPTER VI . .. ---

- . . . - .. _: .. - -: . . ; Development scnemes .

41·. Preparation of peveloprnen_t Sc·he!TI~s. __.-__(.~)Subject to the provision · · · . of thi s· A ct or any. ojhe r "la W! or th e t lrne b ei_n g in_ f 9rce, the Autho rity may, as s cort : as may be, after the De\)elopriient"Plan has been ai,prOv'ed by the ()o.veri:irriiari'i ' . . . 0 r .lf s O 'directed_ bY th El G overprnent, sh all pre pare one O r m ci!'e: .c! e_'ffilQPCTli~ t_ sche.mes fo_rttie area· within its.juris_did.i9t.l_ or ~r:iY part tliereof; · . . .. :: --=·: · .

. . i ~! I o{ apY Of the foll oWirig;mafi~ f,i, · naini,I{.:..:. . · ... ·' . · · ' · · ... _. ·· ·· · ·• · · ·· · .. :" .:· .. ,·-. ·

(i) · Land &~{it.iisltiOn, cjevelopriiiliit and.diSp:oS~I of 1&nd; .• . ~ _.:,.._:,;~,~i",,;, . . . . . . ·. . -- . . ' . . .. . . . ... .,.,;-~'.::t.-:5":J<. '(ii)- th9 layiag out:or relaying.out of land, either:'vacant or alread'/,b:ii1jfir''"'.';; ..

· ' ''(iii) !he fillinQ up or r~C1a"Olai1P~ ~i low:IY:ing·sw~n'lPY i. cirih~ai\tif?\~ -~ Y . I . 11·· . . f'I. :d . . . · .·. . ··.,: .·, .... ·,· : -· _.·., .. ;, ;.,;. · . eye IDQ. Up O a_n ;, .... , ·. · . -·· · · . ·· .·_r • ·:_·;_·,.-:-~~:...;;t"'G::~:::'.···.·~ .. ·.· . . . . . . . . . -.· ,.· ..... '"".' . . .. :.-: -,~.:;;;;.,.;:~';} -·.

(iv) _. :I ayo~t of. · n eV( sir eels· a r rdad s; consti.ucJi9.n. ,. Jiiy e_f~tn_o, ,~-_. · · · ·,.. --~c', alteraticirl,: )inPr6vement .and stopping· up· at :Si[e8ii{i:r&.- -· · . . . . . . ·, . . . . ... ., .. ~ coi:nniu_nicatrcins·; . . - · ·. · · · ·

1

... : :.:_. ·_ ·.:. <~\( .... -~_Jv)___l.h~ i~.9.qil!ltittitiOn Of plOts; . .,; i~j/'?

,:;- ' . · .... _(vi). t.he const;ucti6n' air;;aii_i:in aTld removal of_buil .· m9s.: ~;_· ~- · ·- · : -structures------~ · .. _ .. ·_ · · · .. _ . .. _ .~ .. ~-- .:~ .. : '::.·t:,-., : . (~ii) the allotnJ~nt or re~ervaticin Of lfind for road~~-Uf)eli~if""'~~;,,,~,..,.~ 2J;;.1J~J.!@~:;.-. recreation grci_unds, Schools.' markets ind u·Stri1il'~",'i\i::'~[C.:~ii'- , viiies ·and_· publ fc ·purposes. of all. kinds;. · .. --·:_~.~~:-1;:~~~":~-:- -~ ·:;·-· .-- . S,-, ·, ,, ; ,, ·(yi ii), \!nd eftaki og-Jl Q LI ~iii Q. ,$9l\!llT1.e~, tot_ . 9 J.ff ef ,\(i)lf ! f C,~.rr\'~. , · . ' ·· .. : · ·. · · · · • , . :IT1~rci al ·area's, ind us tr ia I; ed ucat io nal and Cu It u rat t ~~,t~}!. :._.,,_,-, ,,~-·. -:.w

27

. ·-n. ... \

. . . - .. - ... . . -··- .

: I

: I . .

I.

··.:.s ... ., . .......,. w.~........,,.. .. ,..,,. ~.,. .. ,. ...... ~·· ·~~~~~~~~~

,,.,,..,, . .,,"'°"'"""'"""'>:o\'l'f$.~,>'.:-.l"""''."~~:.t~.'llll~'·,-1-f .. """"''""''il+~•'.;•"""'"'"'".,...,.,__."'",."'""...-!~"1~"-.,1,....,..,..,.,.~1wr~:~·..,wr,·,...:L'tk!;:;~U>1'7i,""""' · • . ....,.. 1 . :J~. . , ••. ·····11.11 ••.••.• -a·

. . . .~:; ! ·. r / ~~ 1, f • · • , , I ' I 1 ' ' ' , f . 1 • ;.;;_\ ' ·F:,----S-ec:-.4-2-}-·-· .. Brhar ty1rnsrnl-Ar:@a-D_g_v~o.p.me.n~tb.uo1y. Act, 1986_·. · [ 25 ..... · ~- ' . h . . tional facjlities, ret~;, an~ :hole~ al~ t~ad e, a0nd sirnllar types ofd eve! op-~ · ··. mehts; · · · · · ·

(ix) drainage,- incl usive of. seweraqe, surtaca.or sub-soil dr~i_na.ge and_~:.:.:-~..:..

. se~age disposal: .. : ·: ,• ... :·. . . . .... '· ,,. .. . . . ,, .... , .. , .:', . ...

(x) !ighting · · ' ···

(xi) water-supply : ·.····· ... ;. : .- .:. ·.·. ·:<·· ... , .. z: ... ;, -, •

.. (xii) to· p.reveflt-·the-sinking of townsJn.tha.' [f\.t!-!n?:ral .Developrnsnt a·rea; · ---(xHi)-flood- co nt;o/'and -~~ti~p~ffui°ip~:·s·cheme.; . . .. -~---: ., . . . ·. · -'· : '(;iv} to' prevent the ·outbreak and spread: of epkiemlc -dlsee? .. se.s,· .and ·

. provisions tor sanitation'and p~oper"treat,:nent.of the sick establishment and maintenance of hospitals 'and dispensaries and·.th~ appcintment of. · v ' medical staff in the¹[Mir1eral Area; . . · · : . . . . . · .· ; =:·:ere f? ! . . .. -(xv) 'tietai(eo-·de:vel.op·m~ryNb-~ieif~ -i:ea_s. for AQ~s-ipg.~·(;t-~iAers. and .. · .. .'

. .: _. ~:'_ · /. · · provlslori for' civic' amenities/ ·· · .. · ·: . · .. . · ·: ·.. : · . · .: ·: . . 3as .. - · · · . · · · .,, .. . · · · · . · · r '. ·; ·::~;:;{f$h r···.·: · :·:_.: :· .-_:{~i)' t~Ei'°:-~{c·s~~a.v~~ ':a._09. :~r?_t~?.~!~;~,~-?t. ?b~e~t. 0f_..~-i~i?t!~aj: '.~~P~.g~_n.s~. or-. .... :' . : J to?~ J . · . · ·. natural .. beauty and of buJ/a,ng~ ac;:~ually ·used for rel1g1ou~·:p_urp9se;·.:

·; ·.:: .. ~h~ r •. • (~ii}.t"he. ,.~af~ty, · h~~ltliy. 'and.· ~e/fare : o't · p·~;sons · J,1tt~-i~ ._, t~~~)!,(nirjg. : ..

28

. ...

•• • •• ·.;•,• :··:•-~-'··~,··~· ; • . - • • - ~-···,..;..~-·-·1.L"-zw, ..... _..""'- ...... :L,u,.-=,..J..:.=.::.:., .. ,. · ... Bifia'f'Min~ratArea-8-ev-el-e~nt..Author.ity Act. 1!;386 [ Secs .. =43--=l~==--

il{utt::··:::- ~:-

r., '\ :'·. /26·· 1 . : · ~-.--.-":'-.·:·:·· -·-. .. - ----- ··-------·- - · .. ·, . . ·:. . ·- .. . . ... r.~0 · · (d) · the laying out.or re-laying O_Ut Of the la0d either.vacan_tor alrea~y built Uf),OTl'.· - (e). the filling up Of reclamation of low lying swampy or unhealt·hy areas or}

. -. _· -. : l_eve_l1fnf·Uf:! ·?{./~~-~:. :· - .. _ ...... -:,.:_:..-,.~. ~/f,--~ .. !_-~·:{·.-· . · ·. ::· . ;_;-,:': . . . ._"·.'.·\rt·

(t) · the extent to which it is proposedtoatter theboundaries of the existii:i1r; plots in accordance W!t~'the "proposed scheme; . • ... .' ·- ,---- ... _... -~{~ = I

. . (g) an e~tim?te-.of the· total· .c~~t~:iii~:~-c~~-mec:a!=J41he_net cost to be q9rn_e :~:r, ;· r~--- - · .- ·- ·-·· =: -:·-by--the--Aut_horit.y. ~-- .· ·.::.:-.-:.:--.:"-: .. - . --,- - ;, · _ _.. - ... _ ... .. ;_; \L -~-----~---4-3;-Reconstitution of plots scheme. ~~Orlr,:fS"cherriB rec·onsfitut1tln-the ': ;(:

· plat, ·the/ size and shapes or every reconstitu.tg_g __ p"iqt sliai/ G-e~c1~~~iro.iLr:i_e~:;._s_o-1a~ as =>··:I

. may be,}tC? render it sui_table.~dr .. 5un~·(ng·pfGpose_d;:·a-nd; where a .pl9t is a!ready .:.:; :

quilt upon to ensure that the :buil<;Jings,: as tar as· possiGie\ c'omply.'.with .. the"/~.:

pr_o~J~ions of the scheme as reg'i1~~s -OR..~,n sp_aces: .. · · L_._·.-::.-:. . . . . : . . · . .\i i · . . (2} For the. pu,:pose of-:-sub-sectiori- (1.),. fne· scheme ·may contaln.prcposal s ~·- .;jJJ i. · .. ·:·:·.>··_; : .·. · ~.~i.:: ~~-~~r~--~-:nn.~f. pi;t b/ '~.c~~-st~~~1i?¢~r;¥F~h~!i~g-}1~t .·DY ~it~rat.ibn~~~T~,):' :; · c: ~~ _ . · : ·:··:: the -~(j~~~?-.rr.es·.ot th.~-=-~XJ~t"!~9~P.!Pt;. ·r~,~F,~.~-§,ef~i;··:'~ ·(·;:.:::~;~_:_:_/:_.//::.:: -="~· · ~·--··=Jr __ . (b) to form· a ~e.c.~n-st}t1)ted_ ptot-trqm_ an e?_

1 . or party Qf th'$ adjoining lariqs"; .. :- .. . . . . . : ... _ .... '

( e) >to pr_o-~id;e, with consent otthe', owners, thattwo 'o_r man; ex!sting plots, .:"-. ·. :

· · .Ji~lc(.sepa_rat:e1y ~:r joi~tly·or. ~n joi:nt .b~n:~$hip :s·~al/:· hereaft.~r;. ;1itt:1 -or. __ ;.::_·):-

. without alteration 9f boundarles, be held· m ownershlp of their partners · . ·.-·f1

. ·, a,s a reconstituted plot: . . . . .. . \;' . . . . .

. l . . ,. . . • . . . . ..

(d) ·, to allot a.' reconstituted plot to any owner dispossessed of land in

. . . : 'furtherance. of tiie scheme: and . .. . ': ... ; . ' .• . · l

(e) .' to !\~~~'.e/f he·o~nersh_.hJ =: = sting plot fro,~- on~ person to an_ot'~er. · .. _ J

44. Publicatlon of scheme. ;--: (1 )_As soon as may q_e after-thescherne under . ·;-t

. .sectlori 43 (?). l1a's beenpreparedtthe Autnority sha-lJ pl1qlish the- schema 'In the · ,-

. otticial'.Gctzetteanc:1 in one or. morelocal newspapers spet;it.yingthe place or.ptaces · ..

. _· .. Whe~~ 9_api~s sito~ .. s-.a~~- may ~e:ifrsp_~ct~d. _anci' in'(lting~?biectian _\fi"i.,vriting. trorj, -·· ... , any person with respect fo'ttw ~-qIJen:rfwithin· suc'rpertcd.as mayba spe9ified in .. ·

. t6i·~~tice'. .. <;. :· ... _ .. ·_ =.: .: .. ,.:;.' ·_;: · .. .-: \.· .. ·:_.:. _· · : ·. ' .. · .: · ··:: · · · . .. . .: · :_. . . . . ·.

. · - · Provided thaf-such··p(;ftiod sha/( not.be less than :t.Wo. m.9.rths'-fro'rii tn~' date. :. · .. the notice is.published in'the··~Official'Gazette: , .. ·. ·. :-· ·. · ·. :::-- .. :. · · .. ·,: .. · .. , .

. , .. · ·: Provided further,:.th~t'~-~--~~~h,p_~-bJJ.~ o'Otite.s under.this.sub-sectio~ ';8 re;·pecf -of the.:sclieme shall··be-requir-ed-0h~-~~-a.-o acquired and the ex~cu.tiqrrqftfie=·s·eh~rhi doe~ .f-lO(qffect the interest Of any

. _Qerson/persons. . .· . . . . .. ·. ·,· _·. . •' . . . : . . . . . .. .· ..... -~- , .... · . (~ ·Simultar1eously with' t_he-pubffcaTiotl-o~rhe.:..:A-l:lthority ·shall . I· ~-ub.mit-._.cop_ies .. or the· nb.tic~and_cir: the_ scb_em(j_o,. ttJe::_~ (2)· · 1• · • • •• '. .- •

. ·. (3)_ Th_e pubii·C,?tion of the sch.erhe as .. pr~~ided· uhder sub-sed_i0:-f!J.1) of ..

. · .. --.:--_·:· ·-·section .. 4fl.. · . .abO.V.Et .. .-~h.at/, .. J10.l~_it_h_~!?no_ing. ~a_oy~hirig conta/necLit"C"the Land .·: ... _': - .. AtqiJ1siti"c;n··Act:··1·agt( be ·a~emed to b'e_\t~Hed'a'fa'fioi:i Du_fy fflatje·under..sectiqn .. _:·:~::.: · :, 4 of this Act. . .· · .. . . · :; . ·-· · -

29

. - ···--. - . . ::··· ....

. :·: .;. ·I

.~-µ,,, .... -·"'· , .. .. -...........-=-----·--.··-·:·--""''""'"''""_ .. _ ..... ----"",_.,,~--:-- - -- ~-:-~~: (o•na r 1v11ner~L~rea Oeveloprnent Authority>Ac'., 1986 . · .': r 27 . ~ · ~ !t~'::,:£ ,1 . ·. -4.5. :Powe."r of the .Governmant to require the ·Authorify to make scheme. ~ ~: f:;.-;.._--(1) Notwitt{~taridin.g.a.nyfhing contained i~ th!s Act the Go:Vernm~nt-may,·_after _: .· >. maklnqsuchenquiry as it· deems necessary,· directthe Au~hority to make and · · .. ·. · publish ·in'· theprescrtbed rriannet.a' s·ch1tne.·;n· respecto! any land in rE/garct -t.o :··:-· .. ······'.:

t.. "wh1ci:i a. deve/op"ment" scheme may" be made." . . - · .. .: .. , . :

<.. ·. ·, (2)° If the Authority fails to make the.schenie:within three months from the date

. · of direction made' under suo=s·ec'fioh.(1} tffo.'Goi/errimenf may, by _notification in ... :

. .:~ · the Official.'Gaze·tt~. appoint _aF-t·effi-eei"-Jf!~-~~-~~1:19 pubtisrranrt ~ubmi-t-seJ:~e~e· ·· · .. ... . .for}fi? .. l~·iJ~ficiihe.Goverrimeiif'and. thereupon the provlsionsot the Act shal'. as · -···· ··- far as.may be applicable, apply to. t_he makif:15) of such sche_me. . . . .

. 46\ Powerof Government to suspend rule, byelaw, etq.- (1) Where the .1 ... .:: ••

. _ff_·.~;, Authority has publlsfied the scheme in fhe. Official Gazette und):ir sub-section (1) . . . .. ~?ff: ·~\;I; ot ~ection.'44 of:this Act, tli"e.Govern~~~t -~ay. o~ an .appllcatton of th~_~ythofity._· .. : ~~~- · 1-~~: .by order publi{rheC:J:lrJ the. Offic.iaLGm..e.tte, suspend, to such. extent only as may. be .; · l

!~;_;:~f~·.-:~;-' necessary 'fo"r t~? purpose · 9f.9~fiLn·g. ~·ai:ij ;ot)b~ sc"h~me, any Jule, byelaw, : . I i(:_,::. _; !;@. : r~gulatio.n .. : ~n:t?Utication·' qr. .. ordef. ni"a:de·.: or 'is;sued; .. ~nd·e_r,. any· law· which" tbe ·,.-:· ~; .. :._· ..' I t{i)y ._::_;jJ ( .: ~e'gi~l i:}h~-ei the· · . ·i

; ror ._: · . ~1r~c~1,;>ns _or~h~ qpVeto~en.t under ~eCtl Li7:. Disp_ute.c(~whership/ ~-_.(.J)}Jb:~£~-thj[e r~i a ·disp~tefda/ni' as to't.h,e ·

I· . ownership ~f any ~iece. of land Jnclt.id~d· i.~ ~n area in respect?~ w~ic_h the ?:aft r: · ..

i I in .s?-~eme has .bsen publlsheq anq_ ~flY entry in t~~ records of JIQhts qr··:-!:1:~y~~1?n .

· .. .. gi ~~gi~te:r. rel_e~~nt to)u~-~- d/7p~t~-?, clc'.l.im·s:i~-· inaccurate o~ i0c.9~cl~-~!ve,_ ?~ .. ~_r\q.~i!~ .· .. · / .

h~r:· :; .. :·)Y !11ay_ l;)e_ h~l~:.9~ ·a ~~bm1~s1on b~ing_ rna_d~ by. the ~uthontt at-.ar-1y t1,me pn9r_t-9. ~~e . . . . · l·i r .: . . .. _-, j date of publ1ca~100 o_fthe scheme, by such officer as.tl:le-Goyernm~!)n~rayapp9·1nt L der_ :·::·<:JI for the purpose of deciding who ~li.ajl he q~~me_cj J~· be OW~~r.t.or. in'e pf:.trpg~~(9f· . . . 1

~:: • f this ~;;:such decisiln shaU not be Su~;eCt to appeal ~ut it sh.aii noi~P~;iii,f)~~~' · · '¹

om ·. ~, · · · · - · · · · · · · -·~ · · · ·· ·· ·

j

· :· ·_.. l bar to·a regular" SLJit:·1 . • .: _.·, ·• ·:· • · •• : • •. ." · • .·' _.. ' .. ,.-.::--._·"'"-:,--··· • · 1.n :: : . . · .. ··, . - . . . . . . . . . . . . . \. ·.. . . . '·. . . . ... :• . ·. . .·_-··~ .. --=--··. .

•. .

1

• (3)·.Such qecision shall in.the ~ven(oqhe Civil Gourt_p~ssing:~. ~epr.¢~·-~t:f~q1;1.:·.: .... :

iti .. ·- -/ l is).eic:a~?(st~_nt :iti.~r!3rti~~, ~:~ c~'.,f~f·!.~~· rti_od_itie~-~-r r~s.sJn~ec{~-~--~~~~/.1~A~ff_t~1(:.-:_ .. ::.:

, : .... : . · ; such .decree:~s· may ·oe pract1ca9le after such ~ecree: has· b_een prou·ght to~.--. · .·.\'/~ f:riotice··cff the-A~t~~ri_fy: either by the' Givii 9qur:t 'or_.bisorn~'J>erefo1fe~g9!_~~(.9_y . . ·-.- .. I ::t ' .... ·.·; such decree.-_..: .. · .... / . . .. ·. . . ·... .... . . , .. ; . ·-.-· .: . _. ': ... .-: .. :":-.". - -;-<;-;:··. · .. y .} · (4)° Wher~ such.a-decree of th'e.·col!rt·is pas.se~.a·h~1=.l~~~~¢.l:te~~-'._h.afp~~_i:i·· y . ; published publistied, "such s"ch·eme shall be 'deemed to have heeh-s0ftabjy=v·a"i'ied" ·

30

l · / ·. l .

I . I .

I

I

I

I i- .··, ·ri.· . ----,,: _i~~~~112i ..... Biha~~~:e~~;m:~;;;;;;~~8~61 ft[ ~

/ !} :ftf,t';/:'~;'"' ; C:;~.;eri~l. or s~bdivicie an; la~d ~r buildi~g imle~s sucn p~;so;i ~-~fi.- (.~:" .: . .: ·.: \ '. ·: . applied for and obtained necessary permission from the.A_uthofi_t_y ifl'8 ··-.:~ :z·.;~· .-. ':": · ··- · form prescrihed· · · ·. · · ·..:,~ ... : ~~ i _::i:: _:;. ··:· :· :{· _ _::-(bj': ·: Th;· A.ut·h:~rity;' -~~- ie~~ipt bF~uch -~ippl i_batiori, "shal L 'at once' furni~ih·'-f~ .. applicant with a wrlrtenacknowledqement of Itsreceipt and-may, aff1

.. ::... -·· . . . an ·en.quir~. 'either·g-rant' orrefuse such permission qr grant it subject:{

. . . such cond~iah· arffre-~AT1tharlty·rrj$~rtilihk fit to Impose. lffhe AuthoriT ;.; : -:-~:---- -····-···· ·c-9mrnuntc1!.fe-s""rrotJ-e·dsio-FftO£tl:fe"'a:p~He_~l)t withH::1-three· mQD.1hs-fr.orn .th _. ·. • • : ---:·:·--dale of such aQkn.owl~dgerri~n~. the app/icant shall be deemed to hav. ' !·. been:grant~_g_ s.u"fSh'"perm~s·s;0"tf. ~ .. . .

(c) . if .ariy pers·on.:C:9.niraie:iit'i.tbeJir.o:Vi$]Qns contained in clause (a) o

. . . . .c!ause (b), th:9_~~!.h:6-~;!i)fiAf{· .. ~.!ii~l.9.~~j. R~'.~P~- ~.Y ~?fice in Wr!ti~g :~/ ' . stop any work ,n progress-ane·-after.:maf<,ng;enqu,ry 'In the- prescrlbos 0 • ·-- -- ·-· _ _. __ • • • •• '•'' • • - ._, • • •• ;•; .. --:-~ •• - ;+:-f;;t- .,..... ')'lo{';.;.¥!:'~1fl'~'f~1 .. :. ... ... J • ~ , •/,,, •\ , .• , ." , , • -":

---····· · · ·- manner, r~GVB.fJ~'~ajl.~J}R¥.:q!lif¢(fog9-hQXl1Gi.WC?tk.qr r.e.storE

. ·. . : . _ -. _· the ,~r;ia._ i~. r~~~e:?.~-~!-"w~,i~&~i~9~~~nt:r.~i~e~tr~·Yftn~-9~-t~--~~-'o-~fg,~:?J :, ·' '.: ·: _.:_ ·· .\>· r :·: _. ; c-oh~ ifio ~-; :;:.; ·:. ·' ~ ''.~: .. :·1 ·/~_::; ~~:~;~ftx~;i:.=f ~:)t:~+.~~!f,~i4~~~~~~?.j~t;~;;./~:-~ -.=;:· ·· ·_:· · ).i · · · (d) ~ny f? ,~cwr~~-~~YJtl,~:l\~Df?.J.!£{:~:'~if#.f'' .... :ts·:-:: .A+.~tir:.~.'t.~~ #

·. · · sum due to the AWhon~y ~nqer thl$"_f-._cJf:.. .. ) -,~ ·· ",, Lot the

· own e··r oftheplot. · · · .' -:-: ··:,, · ' .. :·.·.-~;_;,;,·_!?;~\~- :;rr:~ ·.\ . . . . . , , .. ;-! .. ,"{ .._.

. . . .(2) No.person .sh~II b~ e~iive:~:t~:.~.d~pe~,;~i)~_h;)$JjiJ' ~~~Jti or injury _r~sulting from ~iry a?ti?0·t_aken oy Jh~ .. ~u.1~9J!!~~- oJ

(1) except ,n respect of the. building work begµn qr contc!°G-t.::?}L .· ~re· · the riate on which the Authorfty p~qlished. the :scheni·Er.ifrife\~;&;. ~:(· ·of section· 44 or the Government _pupli_sh.:e.d_."the.:'no_ti{i~atiqrFQ7~.~.. ~ and; it shall .apply only In _such b~Uding work as has pro~fe:~d~j/- .:.,,.· .. 'publlcatton of the scheme. ~ · _ · . . : .. ~ ~·:.._~:~~~ ?·w,~i--:'(~

. .. . . ·-. ~· . •. ; . . . . ·. . . . ... ·.>,.-:·.:~::-:·,>~~ ... · Provided that such claim to compensation ·in.: the. expected cases~sJialJ.i.b.rf subject to the condnlons ot ~ny_agr§Jeme~t entered i11{~.befy\feen ·s.ucfi'.,;pe~1;~f~:,r(r; theAuthortty, ·. '. ·. .·. . . : .. · . . . •. . . . . ... · ·. ' /\ :~.-~~--}.:. '; .. ·· ... f3) Y\fhete _under clause (viii) of sub-section (2). o/ section 4 (cir·, ~hder ~a -,

. . : . -~~he~e- ~~~ier ~e~~i~n 4i_--:- . . .. : ·. ·.· . . :·. . ·... ·.. . .. . _ ·. ·:·:,; .. ::'_: t'.!

. :"·-· .. : .: ... {a), thepurpose to· ,W/:iich ariy' plorof 1a·nd may-not Jte.. used has b_e·~rr-:

.. .: .: - · .. s.pecified·, ·s.uch. plotof land shall wlthifl suct(perio~ b(~9t IEr~s tha~' orie .year,'.as may- 6e sp'ecif1ed in (he ·scJ;ieme. c~ase . ."fcd:ie.'_Li_se~· f9'r. subh purposes and. shall b'e. used onry f~r.Jhe purpo~e spec.itied "i(!~ii~ .

. . ' ·scheme. . . :.: .

•, .; _. • • . • I • • .• • .. ·,. • • • . • ; · ·. (b) the purpose to which a(l"y existir:ig building _may not_-be· used:·has .. b.een .

. : _;~---····s~ecifi·ed, ~UCh building, ·shal!; WitFl-ff-l-iil:J.GA-p(5+i00.0f-i:10.t.less than 3· years .··'.- ·. as may. be specified in the.'schen:i~. ce~s_e-to be .. u.s.EKf_Jor: th~··pci-rp-ose · •. .' otiier."iban 'ilie purpose .. sj3'e.~i1re_~·;;fff\Ef scn1Jm"e;·"' · .. _.' .. .... . · ·: \ ..

(c) . the p.urpos~- to which any plot .a/land with -~xisting b_uildi_ng may not b~_-:._ ·. used tj~s been specified0.in th~ sclieme )md- .the existenCB ·of sucb/ .. ·: " .. , .. :.· ·. build in-gs· is incoosiste·nt- with ·tt:1e provisions of. .he::S:cheme, .. sucri·::; . . . . . . . . \ . .-:·· ···•--c· : · , ···bu11tfhigs ·~hall-within ·t§u'b'h))~1'ibtLof.:notl~ssJhanc-.10 yBaFS- as m_ay :~e .. ,

. . s"pecified in' the scheme·cease t.9. e~lst: ..

31

I.

. - - ·· ... : .... ·.... . ... -·-- -------·- ..... ·.. ..: .. ·•' . .

•• ,I r

. . ....... ""'" _ ; f -~~-ff§k.p_s: 49:.·52]' Biha( Mineral Area-Bev-efup~Atit-Mo~ity-Act, 1~E3~·- .. '.: .... [ 29 : --~3- :~ ?~eGted by-:t~~ rry_a,k11!Q .o.~ ~ scherna.v · .:· · · ·. . .... ·· .. ·· :·· ". -· · ·,:···. · :i · ···· '_. ..

. · · (4)' Any" pers9n- or persons aggrieved by the decision of the Authority _unde~ . 1-- . . :this section may. within. 60 days from the date of the decision. appeal to the . i ... _·_ ·6~ _ prescrloed authority and the order -; ottne . .pi;~oibed. autnorlt.y.in .the appeal shall . _ : ~i 1*:,.y~ be final. _ . · · ij1 ·r:-!~~:.~n ... · (sj ~~e, pr~\Lsiqo~- 9t~~~!;9=·~-~6-~-h~1i~ ~tatis m·~tin~iscappi; in .r~lati~nJ?:!~~-~ .. . . il ~:-ave·~;: unauthorised deveiopmertt Qr use of-land _mc_lucjed ma development scheme:·-· . i.

.. . ; ;:::·. . (6) The restricJions imposed bythls se.cti6ri shall cease to operate in the event 1 . i

. ) o/:\ !.-of the scheme being withdrawn by the . .Authoriry on its own motion· or .. oh the ·: . ' ·. l ! gt~/}~ ; direction of the -~ov~_rnme~t under section sf . . .. . .

'. _be~~-. } . . 4·9_~p~q~?r·-t-~~~c~ui(e ic1:n.d->- (1r where the AuihoritY- t~iA~~.:..thcir;~ In the .. ·-· .. · \ - tor.~t: [ Interest of th,{public ·it is ne~e~sqr}rfounqeft~R°ES-fbi.'fhwith any of the works' . -: ,--.·-· ·_: - I _: iiri?H' HnGtUde.:d.in ·a·s.ch~me:_for f:1 ·publi9 pur-p~_se,:tti.i,ADthorJty_shal/.cnake)rn'·app!iqatfon/-· ·:. ' .. ., '1-' ·. : . ,_··:t }to'f:r_1,e':C3.over~~ii'~i ~.r/v~si"!n•'it_f~e-,_~~·?.=~~i_t,?o0fany b~il~i_ng)-shiJwri i_n"t~e.scti~-~?· ·Je .9 :"_,.-: . . (2) If i~ th~· opinion· oftbei"-G_oVetnmehl. aiiflcrt1d is required for_carryintj-:otJt_ · · ··the .. : any' tunctlon of t_he _:Autho~ity under this· Act,. it. ~hall be deemed jo _ha,'LEf been.: ... · i _;:\,.) required t~r ~ "publi~ p~rp?s~": ~~d .the ~?~-~~n-~e~t. ma_y acqotresucn lah~-·~d~. ·· -: . :· ,. ' :igef;:'..:~lthe·Authorrty fh accordance w1th.L~nd.·A9·qu_1s1t1on Act,. 1894." · .. ·, :, · - ·, ·.:. · ·-: . · ·. tion - - · .: (3) ·Any land, either belonging to th"e Gover_nme.nt or which has ·b~en.a:cquired.- fore. , Q.Y the Government. (or the Authority may be handed over to the Authority by .the

1 (1). · 1·Governr:n~nt by notification in th~ Official Gazette. ·' .. : . . .• · • . ::·_··· .... :· _· 1 ._4~ · , . .- ; .. 50. Power to µ·u~chase· 1a:fld or .leas.e. by aqreernent: .: ... : The·Aµtho"rity-f!la/ .

. ~(~s;:/ (enter_ int?. a~r~~IT:-.~nt)vith ar:iy p~r~o0'· ~~: t_h_~· a__cqwisit!?n·tr·?l!!. ~irri by pu~~~~~·e, . .. ·.>: · J/eas~ or exchange, of any lan.cf:C?f any in_ter~~l: tht:;?r~in~ vyh19_h_ .'!1.?Y)?~ acq1,11red · 11 __ ~e., .... -If under sectio.n'49'; - . :; .. · _ · . , ·. · .. , ._ . . . ... . _·:. ~~-'. -:~:<. -,:. ::· . _· .. and:~:-~ . ~~ovided· that if t.Q8. val_~e <;>t such ·,:and exceeds fifty ._t"t1cius~f:1d::-~p:ee-s;·"tti~ s,r: a, ?~~~ei~~e~~~II not e:tintO such f gfee~ent w[hout t~~'.P,~'.~~)!!.oV?~ cif the : . .. .. · •... , I

::~·~/\ : .: _ 51. ·Magi-sirate: 'fo-.e·ntorce.(delivery :0C1id_s:s~~si.¢ry_-:·9ffaij_~; ·-~ (-1} . ./f. !he._," . . , ._ .:' §e,t(/· iAutiioi-liy·~-;s -opposed. or· rrnpe/ded- ,n_.·takfng: possess·iqn.-··o/{t)1})and 'und-.eL.:.....:- . - . :

·:_:.1 :-•J . ·•· .• ,r ••• - • • • • •• ·,:-~~~·- ~-...:...- •• - ••

!a~ ...... _-seGtion 49 it. shall req!Jest th~- _Qis-trict·.Magtstrate .t~:e:r-if<;>f:$.~·It;he ."d e~ive.r:y of.: ·. ·-'~-~ 1 _f~; _·. /P~-~se~slcih' of~the_ 1~·n_-d_ t.o .th~ A~!.h_o_r1~~ r~.~ .e.J~Y!~.~~~~~ji~i.~~t~.?~_~:-~~~-~- ~r :<~:: ... _:. _·. .;; . I .

. ~,cause to be ._tqken suqh_ steps a,r:,9·._u~-~ ._o~::Gc;Hl§.~J?.~·~·,U_tiE~£Q -~-9!~~ ~s --- ·· . · i

1

• ,;·may pe reaso~·a~ly .ne·ce5:sary_~or-securirig_the deli_very·.¢t..i{Q~-~~.s)J:Q1Jipf..tJi ... e :· - . ,.--~--- .. 1 · en r:land to the.At:Jthorit~ .... -----···. ·-· ··- · ... .- .... :._ . :· . · .... :;=~.: .. :.:.:;::::,· ·' -· ·, · · 1•

•• _· : __ r_Si-"!~- (2) .for.:t.h.~a~o.i.d?nCe of doubt; it is he_.r~bY. declafj:?~jti~M~P..E~i:;tq .f?.~e . · ~-··.-;- 3f?_. ·;steps L!ri¢1?.r·_#Qb_:s·ect/ord1) ·inc:ruaes llie .. p.6V/eTrb.eot~( ~pog: a.ni:J.a.ni;C6r"btf)~r.- i . :. ,:· '.property· whatsoever · · ·· . . · > -· ·-.-. · ·· ·,.· .. .- .. :.:~-::;.:.~-=::~·:.<:.: · · . · :_!·~ . . . ,. . • : ·.. .. . .• : --··--·- ·-· . ··: · •. ..a.--~ .• •

~-/ · · ·_ .s2. p:ubfic·notice ot'the Scheme. _,... (1.) $im.ulta·ne0vsf.y..v1:itf:l-tl=le-submi~siofi-:- · .... ~;~ of th'e s.cheme,to_-the Government, the Aµt-hqriW ~O-~!tQY_Qti.¥:ii=·i.wl?!iC _noticejnJF:i:e. ·-:-.. __ ::::.:..: ! . \{~ffidal~a-~et_t-_e···and i_n: a foe_~!· rievl/spap.e_r'of-the" s_cn·~·Q),~''.?.QO-·.t~f place 6('j:J°/a'be-s ·. - .. -....:· >.·· - · .. : · · · .. - ~ ;·, wher'e copies· of the scheme may be. in"spe'cted·.: .. ·_·· .. ·.. . : . . . . . . . . . ..

- . . .... · -- . -

'··--· . ··- ·------"---·-·-·"" ., ..

... . . -··

32

.. ··•· ··:,1· --·- ..

I

f

L

1 :-~ • ....

I

I I .

I

I

.. ·~ .. ~ ·-·· . ... ,_,_••H•••- ,, .. ,o · · }D:] .. :. ·- ·· Bin~·-r,Mineni~~B:&vel-ef3~:;~~.tborit_y_A-ct-. -1986 [.Se~; . -;31"i/ ... · · ~ '-) / (?) The pub/ ic no;i~~ under su b-~ect;~~ (;j. s~~1i\peCify a date, (Which if.·.; not be'. eatlierthari one month a.if erthe date otthe puqlication·ofthe public hoti~ - .on which all the.liab.ilit'ies created by the scheme shalltake effect and the seh~ .• ,• •,,i o"

0

.-

000

O • ' '• • '• ~ • • • 0° .··, • • • o • I • ' •• t,+ (•,~~·,«II O -• ~:·•• •' , • 0 ' :' • o

O

':'•~/. shall come into force; ·· .·· .. ·. ,-: .. ·. ·. - ·· .r , :·'·., r , .: • -, , :.· • .- · .: . . • .. .:;..,

. . . . . . . . . . .... . - . .. . . . . .• if . . . · .. .' .Provide.~ that.the.Go'{ernment may, from time to ttme, postpone such q~te . by-na~it;c-?t19nin;tf"if¥'G)fti1LaJ='.-q~~~:~Y·s}.1.cn_.~)?.rl9~-.ns>t exceeding t~r~e rno1 ~; J... at-a.time .. as.It.tninks fit._,..._ . . . .. · . · . · . : :'Il!Uii .1 -_·. ~~:~:{h~µ.u._gu.2a~~oo-on:fie. ~-6t1f;.i·~~the~·em6iaf.-Ga.~ette·~af lht; SG48~0.-Sh~fl ;-. notwithstanding anythirig-pqnt~ined in theLand AcqufsitiorYAct;-rng4 be deemelt: ;

. to be a d_e9lar-c!-tio~ duly:made· 1;1nd-~·rs.eiffi:w)i>,of-th_e 'sald Act. . : .. _ .. __ . . )r~} ·

. •. • • • • ,_ - • • • . . • • .. "· ;!1 •

. _ ... 5_3.-Withdravyar of scheme by.th~ Auth~~ify.- -:-(1) H, at anytime before.i"6i}. : :sc'h,eme is· published !Jndef section 52,- a representation is. made by a majority ohtit;· : · I • ••-·, • • •• •• ,,,..._...,~ t

.:: . · _· _ : : . ._~~?.~:r.f?-8,f the-ar~a.· ~~~t . th~ ~q~~!11E: shp_ulcf ~~ _w~tr~r~1~, .t~~, A!-!fh?!i!Y. p_hal! i1~it ff ::: . . f ~Q[fl .. ~!L peI~g_n_~::~a,'~'lQ ~__:r1:t e!e~.trJ.t1f~:~~~~h ~m~ •. Rbf~~IT?rrs·t~-su9~·.r.eP\?.~~r:it~t~9~s · : ~. :: :· ,· ·-~··'" /..:. ':_::;1!: -.-::;(2-)i;-Aft-er.::r~c.eiYing ·the .'obj~9t(ops,: .~1xt ~fter-. ma_klfJQ. such enquir.y. as .it..:tn.a · , ·: .... :_· ~ , .. ·-t_h(~1.( Hfr:~the::·f.\utti'o(ity· may b-/:n6t.1fJci1H?fi- !n t~e.··-o_fit~;af.·cj~-~ti~~·;··::.~!.t~4r~w;i[t ( · · · -, ·~c:~·~me.a/1d upon such yv_ithpr_awal;- no-(urt~:ier procee.dJng shcJll·be.fakeri in reg·~rd:;· •.

. · .. . - : . . :t.ci.si.tc.t(~{qheme.. . . :. . . . . . : . : . : . . , . : .. . . ... :~

. ,· _. . · _·_. ·:··(.3) ·$iin~lt~rfeously·~ith S[JCh wlthdrawai, :rh·e.Auth~;ity.~h~ll· .: si:ibm.it to'th§ .. ~:

-Go(r~_r_r.im.ent the' copy of 'the DOtlce' 'withdra""'.!DiJ :ihe·. s~~~~r and a. report -?f,_~~~~¥ enquiry mads in this b,ehaff. ·_ · -· · . · .- '

. . ·.. (4) it any time prior to the publi~ation of thescheme under section 44, the .

. ·._ .·Gove~nm_ent,. if_ it ;is sati~fiec! that it ls in the. public interest, rnay directthe' :. -Authority 'to withd(aw· a· scheme -w.h·ereup·on. the Aurnwity- shal! wJthdraw·fhe.· .'::· ... scheme by a: notlflcatlon P.l)blished .·in 'the Otticfal Gazette to that -effect Upon ·;· .

. such withdrawal no furttj.~r pr'?c~~di:ng :shai°l 'betaken in_ regard to such s_chern,~./·

. ·. 54. f:ffect. of S(?h.em~. ·-·cy~-'a°~cf aff~r)f:ie'a~y-on which a ~~hen:ie-:cofne_; ... into force· ~ · · · · · · _. · · · :·· ·· · ·. ·. · · · · · · · · · · · · · · .. - · · · · · ·

• • • • • • • • : • • -, •• • • • • :. • • • : .:. • •• :·. •••• # ': • : •• • • •••• • • • • •• • • ••• • ··:'·, ! · (a) . -'all lands· required b.y ~he Au.thqrfy· s_l)~I!. ,-unless: it is otherwise determined ·

. : !n SU.Gh scheme, vestabsoletely iii ihe Au{horiiyt~eefrofn 'all erfcur:n~f.anc;:es;. -, · ~.---- .... · (b) .aJL:right~: in Jh~ ~xis~!rJi/.:piots:,Which -have.)iee·r:i r.econs'tiiuted, .. shall. : .. · .. ',·/:~ . .-: ~~~er.mine and_th_e re'ccins!itu~~ct'~lqts /ha.'11 b~~~m~·s0_b]'echo £~~-~i~~i( '.·

. s·ettled by th.~ Authprity;. /,: · .. ·· . . . . · .··. ·: .. : .· · -.7'".: ...... · ... _ _._:·.-;·: _. . .

(c) :.t:he_· A'tihcirity'shall ha~d oV$~ p'os~essi~n of theJ$COns.titufed plots to·the- .. owner$. to whom they are~.aJlbtfe'd'fn the scheJ-ne.. . .

· .. · s~.' o~te~miriatioti 'ot ~ertaio .. ~~it~~i-t1y ttie·:~t.Jfnority. ~ <1) ~s s9on. as · ·may be after pu:bHc"notice 0f the--.schefrie has~b.eeo publtshed in the Official Gaiette ·

. ·~-~l~FQ."?f:..~~~Q[!_-~~:.:0) of t~ls: Ac_t hut'.no~_la"t,~r th_an t~e .tinie prescribed bi.Hie~_. .. · ·· AlR-l-1orit'y-.s.f:lal.l, i0 ,i-c.coicfance-with-tff~~p-,:e}crrb·e~·praeedt1re,.proc'.ee'd-to~ ~ · · . ·. (a)-' d~fine, demarc.ate arid.decidt~ the area a!lotted to Qr re·seive.d fer.the public · .- · :· · -purpose or· purposes of .the Authority and also the reconsfi~uted..plots; -~ .. · . "·-·-···-(o)·--''dec·i~J.e th"~ :person o; pers.oris ·to .. wh~m a ·re,constituted··p!0t ·,::rto ·b~_' .·

• .. · .... , ... · .. ·.·.;,• ;: . .....;. :,, ,.: ... ~ ... i.. : . . . ,, . . - . . .. ~-- ~,- . :· · ··"' · · · · · · ·' , .. · _. all'otted, ·and wheh-·such' plot.i_s to pe·.al,l9fte·d .to per?o_ns)n.owner:.sJ1Jp Jn .

. . . com.m~r:i-d.ecid.e..lha..sha ~es. ?f' such persons; : :.-, .. ' .. '• .. ' : : : . : . .

33

I

·' ette ,. thiE]fi 1 as:-

"""_,.,_,_;..,,,.,..,,-~.·-- "'""----- .,,-"""_,___"-:-°"'" b.-•w-•-··-·· .. ,-~•··-•:•~"~ ,,,..,,,.,-••-~·~-"- ,,_,>h-~ . ,.;• -·- - .. - - ;~. ··:" - , 1-'<>_,._,,_,_,~,w-••--:,;.:·0..-,'1 ----·-"•"M-"'":;''"-~ . -©~C: .. ,.55T ···- -:--slHar(0iri~rafAFea-oevelopment Aill[ority"A"ct, r986" ·_ · . [ 3·1- · - - ,•

~r-;c) • .. estima;e the v:;~e :1 ~nd. ti~ ~he ~;~~,e~:~·- ~~;;een the value of the -~

ex}$tln_g plots and thevalues of" t.~e reconstituted plots Included in the

. . s.ct:i.e.r:nd. ln'accordance with the provlsions cpntained=i~ clause (t) otsuo-

. ·· · ', ._secti6ni"(1 )' otsecilon 69;-:·_ · -. . · · .. · . : · ., ·-. ·::: · -: _ . · .. ::. :_. . ' (d). estimate the ¢o~p~n~ationpay.~/e for the loss.otthe area of the existing .. .. piot in -accordance=wlth ihe.' .. .provislorrs=contained in clause (f) of ~-~-s.u.b:.s .. e.cii.oo.l1) of section ~9_._oi ih._respec_t of any existing_p/ot.whi~t]: Is -

. ·----~1}_9JJ'/ ?CQ_t1_i_red iJndeftff? sclieme;-·- ... -- . . . . . . . .. __ ·:--·· _ I ~-~--~_:_~e~---~ (e). deterrriifi'e whether the areas allotted Or rese.rve.d for the public 0pUr~OS8

• F:-· .· or purposes of the Authoriiy_~ire beneficial,,whol/y or partly, to the owners j -~1re·'the. . or residents within the area of. the scheme; . . ., i :· .. of.t~f. . (f) .. e~tifr.}at~·::ih~ proportion of, the sums payable:~~ 'compensanon on each . i ~-.:·.i_nv:i~:~J -~ · .. j~lt?~. iJ~~d.~_.allotte_d or reserved for· the ·public purpos~_O._t..P;Ut~0$.8.~~0.f. the . ·. :t10~Ji ~ -. . _ !'_uthor!t.Y} w~i~h .is 9ene.f_i¢taTpa~!Y~ .. tn~:9.~~~,rs ~~~"igf,:it~ w.fthin ~~e . ; · l . :~~i~ i-. .: .:. ·_ - .. · .• ~~e~}( t..~t}9~-~-~~-an_a_ .P_~f.!!Y. ~~/~~ }-~~-~r~.1~-~?~1_;_~·-}~~-~-~~~~:~.Q'.~.(1._tr-,.- .... :>-_-~>. f_ - .. =:,,,.1', .•.. : . :!r:i.cluqed.1f1..the c;_o~ts.of-.the:~.c~~rn~.- ..... - ... .::-'-·:.:--.· ...... : _ . , :··· ,, -. .. ., ., . _

I :egaRfit .. _ : .: (g) .· ·der"srrnf~~\_the pr"op~rtf6~i· ofto'~trib0tiqn t~- be leVi~cf Qi ;ea2h: p/~t-·1US~·d: _· .·. ·. · ..

I · ... .. ., _· _· al!?tte_~ or,:' res~r:'~d for a" PJJbli~ P,~_~pos~ or_p-~(P~~ef ,qfjh~ ._Ay.t~q~~ty.--.: ·; .. -·-. I j

!. t? ~~-~\; .. .W~lch 1s·.~-~0ef1c!al. pa~ly· ~~ t.~~:_p~.f)-~f~ ~r r.~~~?~.n~s ,~'~8.'!'l -~h:~- ~t~a·_.01- .. ._. .· .. : a .·1

: t of_.~s.J· the scheme ano parny to th.e general publlp; .. :· .: .. · ..' . .-: ·: .. :· _: · .. _-.· . · ... · , 1 ,

! (h) _ determine' the amount Of. 8X8rTlp.t!O·rl~ if any, from -the payment Of. the 1 { I .

i ~4. the contributlon that may b-e gran.ted Inrespect orplots.or portionsthereot .· },:1 _

1

1

ct the ':'. _ _ ex_· clusi~ely-_/1sed or. ~~cu~i:d for·-,,~.! ig_ious. o: -ch_?/!t:~~l_e' P..~[~O.~f? -_~t -~-he ·- . , uw ~h-~. _ ·. · _.- '. · date __ on which .publ re notice of the scheme ts 'pubtisheo.under section · Up_pn: .j . · · ·52 ofthis Act-; - . . . . . . . . . . -·_ .. . ... :. . . . - ·: -.---· ~~t--~-tv . (i) . ·. e~ti~af~ fh~ value '.at r~_CQ[1:si.ttut.~d_pL~i$..lo.cl~_pJ8i6.e~s.~h.e~e ~.nd th~ I •• :o?~f~_·f ·. ·· · i~c(~~-~n~. tq ace~~~- .in ._resp.efict"of 1~~~~}{0(/~-~?~~?_T~~?c~-. :W}fh .. -rhe· _ _ _ . . . .. · _ _. Jt provisionsof section 70;_. .-- ···. -'" -:...-:-.!--.:··'-··· ,. : •. ··i- · ·-·- ·; ._: . · ·

• ~ • • t- 11 . . . . . . . • . ·•. . . • • . • • . . .. . • il(~~~ ... : : .: or · · cia1ci;i1~t.e· - the· tJroiJor:ti6.r-r in· w~kt"1 .. -ttJ?:.-;qi"f~f!.l~=thLJr:i:· .. ·~~$P~c.t :a( the:·. .. :. _ ·n_c¢~; "::.:.": ._ .. · _. : . : re_const/tute~_pfqts ·fn"clud~d-iri the·Jcfrefrft~f.la1f."$e':l(~.bJ:~."fp.¢_ontri9utfor-1 · , . :., ·. I =-~~:~1~ti - _-_ .. ·., .;ta.1rr~ c1s:t.9(t11e-:scheme:;Q-a96of<;1~f¢(?nWTHl~~s&r~r~n~·-co~_ta/~~=c( __ ·.: , -·.·J - ~ . - ights· f •: •. .··ii, section 59"; • • • • .· • ; • .:· • ;· ."• . • • r: .. - ·: . .::•>",."."· _- .. : :.•:'' ,:.: .--.:; • . . • ;·, •. ,.· • ' •• , ; I · •• ,'•, ._. : :·-'_' -;\-:_; c· -· ··.; .. (k) .. :_~--g~T~-Qi~te °it;~: ~-~~t~i-~-~;i~n· ~t6-- b~-:~1~~tii~j~-}:}id{\e66n~-t~i~t~-d:···~j-o; ~ ..:·:~ .... ·:_:·. _: ·1, 1, ·_· : ..

. ···i. . . · .. : .... 'T:c. • •• .·• ~- -~ .. , ••.•.•••• '··. ., ) tne ·•· .. · : · iricTutiea intfi:e~-'scfierne; · --. ·_-- ·-· ·-.7..._-; .. :,_,-:.~-.: · ... · . · · · __ -_ · · ·_- · · _ · ..

. . . . . ··. . . ... : , . . .·.··· -~- -~~ ";:-7-c·,a,,,•·'·,--.:--'---··. ·: _-· . . . --~ ~ f .. - · (I)·· ·determi/')~ !0.E(arr_i_ount'to be_dgG/,tJft-fi~_J.iPW}~f;ad(}~d-~0;·_.as-the case may . : · /. :

.. be.-: the contdbution leviable:"frof.rf a"·'j/~fson ··,h 'accordance with the· . -:-- .J ,· .. .· .. -· p~~AS--G0f-)tained-iri- se~ti0fl:-,7i'f·,£~:-.;:,.: ~·---~_:: ... . .. ·.· . _' . 1: .• (m)--pre~iEle-for--t/:1~ tot~·; b; .parti~tifan~fi~·:·tff:~~f.ipi§l-iI. _Trfa'o;Mi~J-~iJ-g~pl·ot:t:o ·-:~-=. t/ ! . · i: =,: ---~recor.istl~u-~hi~ · plot or _1Jt.QYid~JQ< ~he.- ~~_tinctip·n :of .:any. righJ,~in. an- · ·, ' . I· · .- Jlic .r existing plot in'a'ccordaneiwfff.i:l-AEf~pr-e~isfEi"As· corit·aJrred· !n sect}o_~_j3; · .. ~jet_; 1/ (n) · Wqe(e__i:i p/9t i.S:~Ubje-~t_ t'p-~ rpq_[!gag~~W.if.~ "po~Se~·sfqn~t>nf ie-~s,e, __ d.e.cide·-~:·___ _ ... tir,: J - . -the---proportion)Jf 9omper'is~tion-.pa:yaql~-;t¢• or pon!rfbuti_on" paya·!J~b-y · · l~: 1 . , . - .. - ·_ .-.Jh~ __ fTlQ11g~·g~-~ qi_ 1_gS.~~~~---iiii:IB"i':q~~- E~~--.?n~: fni)rio.iigag-er._o.r.J.~i~C?r __ _ ,_., __ , ~. - : w<·:~. - -H· .: . . ·-an the "other· : _... . ... --.. . · ... _. . . . . . . . . . . . . :, . ' .. ·,•. ' .. '; ; ' . . ... , .. - - ,., - . . . . . . . . . . '" . . _ ... -'- . ..1·- : · ..

. . . : . . .. :.: . : . . .. ~ . . . - . : . . . . . . ~ .... · . .' ------.-r~:.....:,...:...,..;..;....,....,:,-........;,.,._~~~~~__:_=====;;,;-~~-- '. : . . ..

34

-- ·- .. _ _...,.-- ~ ....... -

...

~=,,-,~=,,,--·,·="«~.,=-~·~·=·.,,, ==="'"" -=-~~~---------_:------ ,..,.,, .. '>''"'"""' - . .. ----~·--·-- .... :.]!".:\,~~-'-·--- . _ · .. • .. I -- · • ·· --·

~ ·. -: z\ .. - - 'Bilia~jjveaOeVBfOPrn )~.;i.

. ~ . - ~ ~: SJ, _ . . (0) esti~cite Wlth referenc~ to claims rnade b,eforniti;.;:·,:

. - •• : .... -. . -· .. ·-·· ... ~r:~~ ~r~~t~;~~~~g;~~~ui:btt:i;~;;;:~f~;~~~ t~~'",

. · in accord a[l~9- >«itJl J)l_e__p r _ovis ip ns _ c_o~tti in. ad in sect ;on 14; "°"

( Pl - "d et 8r rn i nii'th e'-P.er.iOO· in, w~i.c;h. \he -WO rks; pro vid_ed in. the' SC 1:>8 m . \_ · · be.ciimpJeied .bY t!ie AuthcirJty:. _ . · : >- - .... . . - - - , ---- ---- -- - - - - - . . - -- - . ' . - --------,.Pre\fi?ed that the Aut.horit,i rna.Y make va:iati~ns from.\h~~W.e.r;ne s_tibiect 16}; . the cpncjtt1on that arty vanat1ori estimated by it to rnyoJve and increase of ten p9f'.':•

. cent'"in the total ·cost of the schli-in0 'or jupBeSone fakli Whicheve"r is lower. sti8.il ; require·sanctioii of the-GoVeinrnent: . ·. . - - . ·:·:

,.! _ _ _ Provided further that the A ut ho rity sh ,ill rnak E! no sub stanti81 v8Ji8ti on without\:J \

. the co nseiiLbf.lhe G avJi.mro110:lli!JQ .. >~'l)tJl211l)'.!l.~1ng• a_Q'L9~rts which may 1:i'J.'f' \ · · · raise~ by the 9:wners: COric~riiBd:' · --.~ · ·; _ :.. , : · ; :· · __ , - _ · .. · ·13tl! · ; _ c )~l}~e 9DY."(rif[\rtrtria•,'.}! \~lj thj!lJ<.S~i~i.h~ttiet~t~~-peri_'?,dJ!~~crigecJ ~Ji\

. - me rufes for ti ec•? Iii? ;au the' \T1a ti~ rs sl~:e_d, ·~ SU ?~S~?t\Q Ii/ ).l ;;t,oxr has expi r<\Q if, I or not. ext encl fr9m t1m\l to 1,me by a )ldt1f1cat!on 1n,tlie Off1c1al Gazettecthe periQl:i"i , ! f or de cid inQ all )he rilattB rs rBf e'ried t O in SU b:secti on'.i( 1) . .: - : : - . -, · . ; -'.> .. 5_6. I\ Jl P'e~ L . . ( t ):(a'] F rb rrt 8Yil ri(d eCisiOn of the A ~tJ_10 ritY i~ -;;;;.;:;;;-; ~ arl sing : :

out of cl a us es (el: (bl ;- (cl- (n) and (o) of ~LI Q0si> c.tio n ,( 1 ) cit S ectlOn _55 _an a ppeiiii.: , shall iie wit_hin 1ortY five· aaynioin'ihii'i:lite of lhe·deciSion to ttie prescribJ;r· ·

. authority. - - · : . .. . . : · (b) Any per,;onaggriBvedby:t~e de9ision iO appeil of the.,pr€sC,rlbBd authofity:_ .

. m matters refened to in· s \J o-se¢ti on;( 1')"(Bl· abolle rfia Y aRPlaiiJwtthiil ni_net:i' days fro rn- _ . the date of decision of the pr8stribed "~thOrhY in appeii,I to the DistriGt"'JUPg8 wiihin , · . the I ocai Jim its of y;ho.s e_jLtliil ictior1 the area inGI ud ed- in'tbB"-,ii;tiBtiiB IS Sit\J.ited. : · ·. - ,

• - r' • • " .. . ' ·- - - .- - •.••• -, ,- .. -> .. •---"'"" -·- ... -i , - - _;,···--- -· ,-. -.!" '. - ." - - . - . - - c' · . . .(cl .The District: ~ udge rna? \ransfer the .apj:i8l:lCJi19i:f:\i)ijoff:1'1iiif"1o the AdditiO n8.I ciiStric:t'-J udQ 9 fo(diSP.0saJ': . - - _ - \ :- . . ,",..- ',.: '.-,:-,- ;. : :-,-,. .:' _ '.- . - .- :.! .

. ( o) The OislriCt J ~dg~ odhe P.,dattldn~1 (ii;trid)hdge; as th~ ;;~sB.riJay lJe; . . . a~er. rnakiiiQ. such enqUi.rY, -tie :rnav 'ihiiik Ht, may ·either siifeGflb~ Mithorit)' to ., . rec o,ri s i tl er th8 Ji iOP o:!;0.t O i a C);e'p\. ni otlifY, vatY. iQ_ f¢C_o f\"1-~ Sr;th_il -\3 fO,i,oi;ai or'

. - r ii.i\ Si~\) o ui o(

1

c 1auS Eis r~fo ired· i~ CI a tis e:( al tci ·$ tib :s 86tidn ( 1 i ,~boVE\/ ,-;:~~-~.;:~-:-- : · '. ·- ("el ·r.'h~-d~dSiQ~ 6r th B 0\St r !;t J \Jd ~ e ~rtne· icJciift,?nar6ts(i[Gr JudQ B. a; tli e Gas~ may be., s h~I t be ti~ I imd C(lri9J0 SJYi erid, (:iiiidliig ;,o !lii!l)iir-s O nS: A cOp y of - ( · the d ecision'fo a_ppeal Sfwil be· se<11'to the AU_thority. · . • · ·_ - : -~ - · ·.: .. ' __ :•. : ...... -~-: .. -' -c~--+-(~e-rris·lon i:,tthe-AtlthOrlty und~\l);r\B~tlo ipdus1ve l - . · '

· an d;c!'il>1JJJ.i~dfll.1Jl sub,S e cti_o n· ( 1 )_ of ·S ectl pn 55-S han b_e• f cirtb>.itiThi:©n:\ mLTrifcat'eef -_.,. · '

. t O th& part-Y <:;On~~ifandani [la'r.f.t~'aQrreveJlJYJ~~(L!lt;i'y;wlth in 60 - days fr cim th.e date: of· e omrnu\1i ca ti on Of the decision /1 8-p peal tb-th e" Tiib iJ n al of - . · Ai,p8i3ff0r decision of the appeal. _ - · . · - .:'- · _. · - : ·: :·---"'-----c- - . ' .• ( b) Thi P. iovi_s iQ ri s Of ; ~Ci; or, s 5' j 2 ,ind-i 4 Of the thd i('li1 Lirnha'.l®"Acl.191i:i • :

, S halJ ,jpp\y-fo app8"'\s- SUb"1 i\t n.,;;f.l'.t'.i-bi.Ui,i.J.o.t.A~P e.L,;.:__(J:)_~~'S..oon.Jiirlliry be a ft er the' . Aul h O rit /1\a s d ec id ed a Ji I he ma tiers stated in section I 55 ( 1) . the.Gover nni80 r . ' -

35

·· .... · .. · ... ; .. • > .

. .. •;-··· ::: :

, ·

I

i. --·=----------8---------------- ?- '?\' ' • ' ·: I • • • • t • • • • .: •• - • • • o ' • '• • ,• • • \. • • : • • ~ ;:,;~ecs. 58-62 f ~i~·a.r Mi_neial:-Are~ Developmen_t A?thotity A~t: 1986 . ··. . [ 33_.. ~ /\hall after m~kin9 such enquir; ~sit may thi~k fit, appoint a.Tribuiial of a,:ipe8r'~ · · (hereinafter referred to as the tribunal) to bear and de.cide appeals arising out oft .

. matters ref~rr~~ to-in·section·56.(2)·.(~): .: · .. · ·. :/: · .,·: : · ::'·.· · .. · .·::· :< :· .. : :-.:··:~·,-·,--:.·;:c:.:. .:; · · · .. :. :. (2) Th$ TrJb.Lih~(shall ; consist of. a Chalrrnan a~d·· two. Assessors.. · · · . ·' afl'..f · . (3) The t~-~--~!~!:J.~~--~~~fl~~!_9_t_~e~··c;vil ~.l!C!Qe as· may be

··:=:-f: appointed' by ffieGovernm·enroninerecomrnenaations of the District Judge.·

~~ - .. :.(a.)~Tb~.Gli~!r-t.nar.r:wlth~rh.e_e.cins,e.nLofj6~~St~t~ GoV.errirfierifshaitappotni fit. ;:1~pef · and· pro~er personscrn··As·s~~o·rs wh~- sha_ll. as'fara:~_-~·oss-ib.'.S.:-~~ve ..know/ed~e s? shall or experience of town planning,· varuatlon-cttand or C1v1I Eng1n~enng_. ·

r.. . , - • . • '1-···-. ~· ... . . -·· , -----~ .,. -·-. •

:· .. · (5) The Chalrrnan and Assessors shall be appointed members of the Tribunal

-. hourcl for such periodas maybe required bysuch Iribunaltodecidean appeal made ·.

1y b~-i. :· again~t'.t_h(de'?i.~~~~ under clauses (.d)'to ·(m) both. ihclu~ive.)··a~9.-9.~1_~s.e {f?) of · ·: ..... _. 1 ·. '.. ·;::1 ! sub-section _(1) -df...sestioh_ 55·,:_:. __ ·.~· -- :· · ' - · · · - · : · · ' . .: ..... ----~_. :.lj

. · .d b_yjl'; · · · (6) .r.h~ · G_;.~~f~.r~Jent. J!,la(·. ;~. i~. ~~.\.n~.~-:Ji.t,·,_ ~f,:~.~Y~.J~r;.\~f..~i.lP~t~f2°G.E!.. /?!: · .. ,:,,:; ... >;.: ·, .JJ ::.·.ji.~a~;Jj ··fi:i~_c

. '. ~, (l) If any Assessor is removed or dies or refuses or r:ieg/ects to act ~/~~;o_~e·s - ising . .! incap.abie'.of·acting, the. Ctiairrjlan" with the consentotthe State·G'pv·~·r.nm~~~t :5hal/ )p·e?\·_:·t . app?~~t.to~~~iJ~ :~· t_i} ~~-?. P~?P~f.P~:.~-o~-f.~ ~~-~rt~-~ p'laC?~At \9?9 -~~ifit?:~- . - _ : i/ ·_._ .• / ;ibed _ 58. Place where Tribunal may sit. - The Tribunal may. sit. either ·at the I

headquartersof tt.;~· Chairman or atany other place within :th~-Jqcai .lirri~s of .his · ::·;: i tority .- jurisdiction whfc~ ~e may deemconvenient for t~e.c?~~id~r~tiofl )nd·.~~:~_i.~ .. ic;rn.· o~ . . .. · .. .,' ·· 1 ·. ;;~: i any i:~~~~i:~1~ :t;lt~r::~- of la: a~~ other ~;,;,st;on~ _jj otie~ti~ns'of · i · .· · ·.. ·. } . l~w and p ro Ce~ u re i h~IJ be d,e~ l1~d. by the (:i~? iqi,an: Al( o\.J;i ~r:9 µ~;!19~~ )h~I Cb~ . . ·1 · ) the ; .. d_eciqed by ~~-e 9~ai(~a~ an~·t~e~~-~s~·e~$~rs·ar: o~.:a~.~~6.(f~::.: ... :,~:~:.':. .. . ;. . . .

. -~ · 60. Powers. of Tribuna! to· dee id e matter .fi~~-lly;_ ·-=- :(H:)~.h,~.));!bunal shall.: 1 1 , y be, ~ afterma king" s_uch.in_qpiry·as._it.may think ~~I, q~·~1~e ?(l'T]~t:f~~Ji'~~i~!.~.g !JU!.?fp/~f~s·es . · .. I •• :y 'to i .(d].to (~5. (both: i~clo·sive} and cl_a~se .. (p):~n_ly of .s_u~~~:~cti8~.::{1)"'J!-~:~pti.~~~~~· in.· 1 :/ ·.

11 or:

1~

; .. '.~-sp~c! at cip~~~!s ~e~~r~~~ to_t~~ !!-'~Y!1~_; .~D9~1:TJ~~,~!t~1r.~.:--B?Pfrv.:i~e_p,:p~o.?~~s. .. .. :: .... ,·.:,:··. ·

rt of.'·. of·the --Auth(?ri.ty 61\.d,re~t ,t. .where n~cesswy. to·J~qo_1~s~_~r. .vary.or -11:i.od1ty.·:!t:s · . . , · ·

. . : ~. propos~l~--Q_ni\(i1J.respe"cf of st/ch fn~tter~;~for~~~-id .. :_.:··. ·.·.:·::: _:- ... ~· .. _··~ · · .. :· .. . · .. -~ . . .: · . the .. r · . (21.-Eyery d~_6isi.ob-.· of t.he· ·rrftiunal ·S:hairbe. .. ti0ki ·al)d~o.ef9.fo;t~e..atiq.Ji1:Tdiffg:·. . . _· . . .

. of ; . _ori all pers6ns ari_d par(ies i~clwding)he. Aut:h.ority .. A GQ.py::9(f~tt1-~~i~'f9rfiiiappeal · · . · f; I; shat/ be se.htto the Authority. ·. . . ... · · · _::: ::.~'.7:._:'.·.~;:,:-:--:z:,:-:~\---::::·: , .. : . . . :1- ·

e) ! . _6.{ T;ibon.a.i:-no/ 1~· be Court._· Nothing. ·con~ai~~:i:(iri:~lfif~- A6fisha/!·· be. . ... ..,. ;' . ~d~'{·.· de'emeci ~6.~·on~'.tff:uie"fh~Trlb-~ri~i:.to.~e~~FPY't·~.:.-~,.,.; :.-,-.-~-''::",=--:·-:.;(. :_.~_:. __ . .• -~·-· .... ::.-~ J. I ·o I . . si:l'.fiffnu-neratioH of Assessors a-nd·pay·m·e11t-0·Ffi}dd:#rrfaiFe-xp~rrse"s .. t.o

)f .. Tribun~l .. ~. (1)_ .:The ch:~rl!!l_an an,d.1b~:A~~"f~FS~lt~~~all,_'.say.§~-~&.er~~.they are .. salaried Government Q,fficers, .be entitleQ .. ~~~s.l!f!1. re~un_~E~ti0n either by-:¥,La-y-e.f-

l '! . mq~th/y .sa!~ry-~r by' ':'lai?_t /~.~s.9r p_artl_y~j~r-9.~~-w~y a.'nd .p"a1ly fn __ the._qt~~T:-~s~·- ·the Governmenrmay; fr9.m time to time·. dec1d:e: .. :. ~ _:_ :.: .... ·.- .. , .... · .-: · .,· .. · _ .... ' .·

• ·-.··.. ·t· · • . ·•.•. . . ·.4'· . . • . . ~- •• ·• •.. ··.:. ·.•.... ·- ,~ =·- . . • ~-· '.f · .• - -

. . Provided that;.in· exception·aJ cas·es wbere _the .scheme is a·large. one or the \."'.'Ork ·involved·js compl·icated~VefhITiei"it ·may _aathoriseT~hatrl!ian ·and ':. . . . . . . . . . . . . -· . -

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/1~:~~~!:~~,_-~:~-aih~,-~:1~:=::::~~=.-1:~:J;f !. - . ;- t;\ i~e Assessor even if they a ie salari ed Gaver ~f]1 ent Off! c:,s t o re ce i~ e s ucli specfl _:1(\S · -: salary or rsmuneratlon as the Government may; by order. dedde from ~ime to tim~; ~E.#:~ ·---~--· .. ,·- .:. .. /•-i.." .• • t. • ••• · • • . · .•• I ..... • •• ••• • • •• ··.-•, •• :.. • • •.-·. , •• :, ••• • •• •• .• .• •. :-' H>'.:..:- , . ·, .·· · .. (2)The salary otthe.Chalrman of the.Tribunal.-qr an Assessor who is a·salaried

-:t'·: ·_.:..__'._Government Qfficer,. andany remuneration payable under sub-seetien It]. of thi;;

;t1/::~~-- .... sectionand ·a11 expenses incidentalto the working of the Tr.it:;>umil shall. unless the

}.::_ :·.-~~Governmenfother:wisE(cletefrri,ne~.· 5e\Jefr~Ved oat of the.funds of the)\uthoriti

(~.' - :... ··ncfs.b.alLhe addecl-to-t·he-cost-oft-he- seherne. ·-· -- .. ' .. ,• . . ... •: . . . ...,,....._ __ - - ----=--·-·· ... ··-· -~7·--· -:-·······- ... -·-·-----···--- .,,.___ .· ~;:--:_ -. --.---~~-sJ:-~-6isJon of Authority to be fin?Jl-in certain ma Hers. - (1 )· Where no

:· · ·'appeal has been made under Section 56, the declslon ot thsAutnorlty shall be

· .}!,:i_al and binding on the parties. · · · ·

. ·· :(2) \!'(here· an appeal has -been made urid~r. ii3ction· 56 .and acopyot the·

. :.:...,_cf~_~isignJ~·a_ppeal [nrecelved by the Authority it shal! then w_here ne.ces~ry,· m,'ake/:

. -· -vartanon in -the s~beme-in-aOOf:>!E!?.:~G&:-~ttA- such. d~GisiGn.:a~d-rriay also ,re.ctify' .':

: such' errors or cornmlsslons, if any as· may have. be'en brouqhtto its notice after: ., ·~-:·: >· .. pabli9~tiont>f:p.ub'1i~:ho.fice: of thi .sc:he&i~s:~rict~hai/.a(Jo~tdrward_-~uc)is'6tiem~s\i ... togeth'er with a c'op'y.'of it~ q~6ision and a copy.-o{i~e de.cis_lori'fn ~ppe~l;tc/tqe '::

Government. . . : . . . . .

·. -~4. Power cif_Authority to evict sumrnarlly . .; (ifN·ot:withstandfrig ~n~hing ·.

contained j_n theTransier of ~r_qpe.rty Act, 1 saz (Act) _of 1 ~82) th.e Cgp_~_ qf:..G_ivil. ,

Pro'cedure, 1908 ,(Act 5 of 1908). ~r_.any'other law -fo(~he ·fim'e 6ei~g in·for¢e, ·the·,:

A1:Jthotity or any-:':of. its Officers authonsed _in that qt3half by the· Authertty rnay

sumrnari'y evict any person or persons 'continuing tooccupy such land which .he

is 'not.entitled to occupy under. the scheme.' on and .after. the day on which 'the .· . . . . . ,. . •' .· .. ·I. . , ·,

scheme comes into force . .-·-' : ·. ,· · · · · :; · ·. · . ·. · · . · · . ·

_·(2) If th'e Autho_rity is opposed or i[!lpe~ed. in ~~~diog ~\ic_h_ p~r-~~n- or t~king

possession ot the land. fr.cim~s_u_cji_persob,.:Jbe_ QfstrictJv.iagistrate.'-shall;_at the

. r.equest 'of thEtAuthor(ty; .enf9rc'e theeviction of such p'e)'son\Jf. $8QLire·.'d~iivery of. possession of the·(and to··rriAutnority._'. . . . . · .. . .: .... ·. . . . .· .·. ' ...

. : .'.ss.:,Pow(fr-'to enf~rc~-:S'ci1eme . .-·- (1) 'On ano a:fter·the ~ay:0!1-i~IJi~h-a·.·· .:

scheme has been notJtje~ t~e. Authorl_(y r:nataher givfng the pr_e~crlbed notice a~d .. _;n accordance w.itt-d~.~ pro'v'jsiqns~ ~:(f~e-_$,c~~n.i~"-:-- :_ .,::_: .;.-./_ .·._ . .· .. :'·.: .. ··::-: ·.· .', .. : r ••• ... . (a): . remove, pu1i"'aowr1 ' or. after .any bu'(fr).';n'g ior:. other work' ir{tti_e' .area ··' ...

• • r iriclu~ed in the: ~co~me'._V;thich i_s:· such as to ·.C?ritrcivene,the _s.c"he~e or · in ttie erection of which or carrying out of whicfi any provlslori of the ... - scheme hasnot been complied with;. . . . . . . : .. (bf .exscute any work whkh it-!~ fhe_ duty of anypersons to -~xecute unde.J:.--

. ·--··--···-the· sch.eme; in any ease-, -where ·.lt-a-f}p.~Aa-t-Autl}rn:ity·that delay . , . in th~ execution of' the work would prej_udic~ the .e~i.tjen.Loperatiorror=:-. I the 'sdieme.': .. ·- - .' ' · ~ ~:...:.. .. .:. .-.-._·\a ·=-'=i.:..~·.·.--,"-'-.. .

. (2) ·Any ex~e~;es in~urred ·by the Authority un~er. .this :iection may be·. recovered from th'e persor:i in default- or from .its owner of exis.tin~rptbr in the manner provided ·for 'the recov~ry. :of. sums d~·~ to;)he. Autha;t.ity ·:rinc{e}':tfie .. - ·provis'ion~ of this Act.- :_:: · · . · _·· · :,_., __ · : ,.· ··. 0 .. .-·.· .. '~:_.i .. · .. ·:-/· : .. ··.···• · :·. .·, .. · · · . ·. (3) If any action_take.o._b_yiba.AuttLam.y.J.s3iuestJoned. 'Tbe·-inatter shall be. ·

referred . .to the Government or any' officer authorised by the Gover~ment iri ·this-~·:

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!

~~___............~~~--=-~~·---·--·-'···"·······'"···· __ ,..,._._.._~...,,.,_~,. ~-- ... w ....... •• .. ..:,:.1_,.,. ... ~_., ~.,.,-.. ... ..,..,. ....... ~ ..... .:,...,.,-. .. ..!._._..· •. '' • • • , • _1 •• • • • t-

. j · : :v'~.1 ·Jf/. Sec~ 66-69.f Bihar Min eral AFea-f>-e-v~IB~meFJ-t-At:Ji:horit.y A9t, 1_9.86 . . · f 35 · .

. :. ,,, . ~· . 'f :b~h~]f and the d ecis!~n Of Governrnen: or of the oifi~ers as .th'e case ma l'. IJe Shall~

. ·,. ~, .. - be final and conclusive and binding on all persons. . -:> .-. ·- ... .-. 6.6. Power to ·.·v~ry on gr·ound of error; irregularity or ,fnfo;m~iity.-. ·~ (1) ·If:- .. ---~· -, ' ... atietthe s has come into force; .tHe'.Autho'fit"y.6'6nslaers-.thaf the .-scheme is-: · . · ··:;1[1f{ .; .. defective on account of an error, irregularit~ or jn_f?rrilality or that the sch em~ -need .._.rl -~~'::-~f} v~r_i. :: ,m ~'. modification of.mtr.i.mJ:1~_tUr.eJh~_Au1~ority ._sh.~11: by.notificatiori. i~. the_:. --~-: Ii ~- -, \ ·:. Off1c191 Gazette, prepare and publish draft of such v~nat1oni in the prescribed .. - :·· · ~.. · manner L • • ··~·-~·-·· •• :~·.~:=-·.~-.:~-~=:~.~;- ... -:·--·-···· ·- :~ · ·-···--· (2)° The .#raft variation . pubfish~d under sub-s_e9tio·n· (1)_. _shall state, eve!Y '. ·· . amendment proposed to be made in the scheme and if any such. amend merit relates - .

. '. \ ... .. · .·67~-· ~ower t~ vary deve.fop~e~t Scheme. ~ ··f\. de~~i~~~erit sthe~~ rnay. In~.·. .. at anytlrne be varied _by° a .subseouent.scherne n:ia_d,~1. J?!,l_qiished inaccordance . It.he, >1 . - Wi~hthfs_A~t; p~d~f~_ed that ~~~~·?.~~he)ri i~}o y~r!~9-~.t8.f~.f.'?.V~s[?nS of t~!s Act . 0~- . if · sha!I be appl1_cable,. apply to .'?U~h ·v~nat1~:>n ·pn~ .maktng··:of · ... .: ~ . subsequent ·scheriii and the date ofpubricatiorj. pf.the varieq. schema shall, .for ... ; .- 1 a -. _! · the- pU!J:>OS8 of-sections 44,· ·4a, .. 70," 7~ and :~2. be .ci?~'rrf~t1: to .·bittf'.i_e···date of. - . ·. ·.·. I .nd ,,! · p'Gblicairon of sch.eme referred· to ·in· those sections:·:'. · .. · ... : . .: . ..._ .: -··.· ~- .. · · · · ~ ·-. .: · . · .. 'sa Apportlcnrnent ·a,-: sc·h:~-~e-. ~ithd·~~w-ni .. ~~.--iJ_::iij~ '. event ;{.the -; . ·: ;:~ · ea .. ·. ::_; . .: ·d$_i~!9pmei~t- ~c-herve·heing withffr~~~ _f~~'.-costfot. :1;,,:; ~C~.e.m~ )11aii'i,~ t:JofnB.bY . . · ·_;· · :1·. · or · { th_e .Aci\h~rity or b~ paid t~ the A~t.li?rifY. by the:. ~~~-e_rs:~.-?.?n-¢·E?.r~-e-~~n~strc~ .... ·,i . ,. .. le ! .. proport,o.n .as the G.overnment may ir:reach case deterrniri.8:'7." .· ·:. . . ··-- . . . ·,:·.;r . . . ;. : .. _69. cdst_.ofs911_e~e. ~ Thii ~o~tor?~ey.~;,~pi~~r~ii~~i~;~-~~'.1~·:inc"l~d~:~~· .. :' .. : H J. j ·. r . (a) .all s~r::is ~P.Y.a_ble by'the A~thority· l)n~edhe.provis:ig(i. of ~-hl~.:.A~LW.5Jch , ... ,_ / .. /· ·_·JI'__· 1 . · .. _· _are o-ot spac1.fically.excluqecLfrom.tha_cost-af tba-srqem·e; ·. -. :"" ..- : . · . ~ f ~f (b) - a/L~ur.ni speht or ~stirnated to be spent qy·the,f\utBt>Jiit.y?in.tti~·r.naking .:...:~ . J ..

. . . and fn ihe execufion~ci{ the.sche·m·e,Tffe ~stim~tesJpJ worR.sin.clud.e.dJn . I

. t~e .scheme being m·ade_on the. tjate )t:ie.scherjiej~~p:u~iished by a p'ublic . notice L!n.d~r section 52; ·. · . . . ··. - .. . . . . _ . ·:···----·

• I ' • ' • I • / - ._--• · ( c). - ·aJ( sums payable ·as coinpe~~a~ion f~K_ lanq reserv~q of a/1.otteftor-,any _ _., .. : . _."pubfrc purpose or-.purpose·s of the.~ut~~~ity i~i~~ _is)o~ely_._b_$n.efic.i.c!I to · ...

. . . . . _ ,,• the 'owners' or re.sidentS'.Withiri the area ofthe·schem·e;

I ...

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" ....u........., .•. _ ...... ,, ..... .,. ~~~~;~r~yA:t~~~/Sec~;~~

}/ ~.. :: · (d) . ~uch portion_ of the ~~n:is payable as co'.'11pens_ati_on for_ l.a~d _rese_~ed1l r ·' · '. · allotted for ·any .pub/re parpose. or purposes of .the A.uthonty-.wh1ch , - · '. beneficial partly to the 'owners or.tesidents witfiin the area of the scl:}em

• ' • ·• • • . -· • . • ••••.•• • ~-· •• ,~~.-· •. , . · •• ~,:·· e-' ••• :.;.:, • ..~ .• . ... - : : .. ··afid p;rrtryto thifgen·erafpublic, as .. is attributable to the benefit accordim

. . . to the owners or residents within the area pf the schemefr9m 'suet

. . . rese.rvation or allotment; _·. . . :

.. _. __ -·· .. ; .(e) ail /eg-ai' "exp-e~s/~'-'.1~c~fr~a. bythe 11.Ct_h.Qrity in the maki~g-~~d rn-ffiE __ - __ ·. _; execution--ofth]:..-:$:ctrer.rie.~--~~ -. - _:_ ;' -· .:----·---~.: ·- · ·-.. . · .· · ... ~-- - -· ..

. ·------(f)·--a11 'expenses incurred by the Authorit~/6rvestabi'is.hmerit for preparation .. ..... \·." and implementatio~ of d~~'{_~/.opu,ent sche1me, which shouldnot exceed more than 1'5per cent of the total esnrnatsd cost ofthe scheme;

•. 1(g) the amount Incurred by the Autti~rity as mterest p·~:yable. on th.~·· · . · -borrowinqs and loans. tak~n by the Authority tor·· -preparation and : - - ·:: . "dev~iopment ·trticfremes;----··-.··:· - . ;- . · .... ~ ~; .· :0 -· - •• -· : .: ~- •••• ; • ;-:._:.:-: ••

. . . (h) ~h~ amount _by_~~.i.c}'.l. ~-n~ ~ot~r c:>f:t.h~y~!~$.s\q(~he)~i.$Hng:pk~ts;-,~xceect~·:· ; ,:·:~-·::.:--:~ ·~ ,:y~·:.:::: ·rfoi't6taYi5i"tMf values. of tH~·-plot~· ;i-i~luded in·the sch~rrie.-:e~'9h-pt such , plo~s·being'estimated at itsmarket value '9ry thedate of the"pi.Jlilfc?tion · .

. · of the scheme under section 44 with all the huild"!11gs and works there · :· en a(]d Without reterence to improvements GOOt?n:Jpla1eff1n -the scheme · .. _. otlier than improvements._due to the alie"ratiori oUh'e Boundaries;.:·:: -: .: ;

(i) if .fn any" Ccf~·e the tot~/ ·a/the Values of th'eip:IO~S ·i-ntf~-d~d i~ the fi~al scheme exceeds the total of the values of the existing plots, eacf of such 'plots. being .estimat~d. in the ~nner_ provlded inclause {n) of '; sub.- ' ·-s.ection.(1), then the amount of such excess spall'be deducted in arriving - ... at the costs of the scheme. as defined in su b-section (1 f.. . ·. / __ ... : .. ·.

. 70~ Calculation of increment. - Fbr the purpose. of thi$·"Act,· the ,n·c)~me~t "i $half oedeemeo !P .be the amountby whlch on·-~ne:d-~te_.of.!he puollcatlon ·of..~h~ .. scheme: under section ·44; tfie. market value· or iiriy. p1q1 _ ljy~i.t:i re·teie·nc~· Xo · itie:· -. _. _ _ impj-ovements.c:ont?nip!afe{in ttie=·-sdieme on the assu1n,piro·0 thqi-to~.sJ;l1em~- .

. has. been: tom pl eted would .ex"ceed "oh the 'same d_ate th~,ii~1c:i~k~i valu·; of.th~ ·~·anie.'. plot estimated with reference to such improvement: -~:·.· .: .: ': : .. '. ·. : ::'::_: - _·. . ..

. :· . . . .. : . .. . .. • .··: .. • -: •' ~ ·, .. ~:-:.: :·:--.. =·~. ·:, · ·. ·-· .. .. . · .. .Proviqed that ~n estimating such values.the value' o"f-,bt:Jlldings·.or 'otheYWorks , . ··-· .- .. ,. ,. -·. ,_._,. • . . .- . • . . - . . . .· . . . . . . l -! .- . . • •• . --'.' :·: • ; ·, ... ·. _er_ected:/or in _the course of erection' .. on .such plot shalinot ",be-:-t·alfe"ff."ffito· ':

·~ ·: - 'cdnsider~tion. ·. . . . - .. ·- : . ·.-. - -: ··: .· . . . -_ .

• • ·-. - . - ': • • • • • -· • . • • • . ·, ! . . _. . . • • .

"11: Contribution towards cost.ot.scheme. -. (l[Th:e cost_.of thff s9.,lleme · 'j sha.U--bs met' wholly or.in par( by ·a· contribution to be le~ied ·by th_e Authorit'y on I (.· each p/ot.incruded in the scheme ca'rcul?teq in proport;ion.:tonhe incre~ent wh°fch_-. I ~-: . -fa-estima~~-d-·io·accrue in respecr ~f-sfich 'plot QY the Authority: ··--·-. :-·-::~.,- : I -~-~-):r..,_c=r,d~e~ftha,t :""':'" . . . - . - ~ .. - . . . . : ·. :\:._ -~.: ... -.-·. ::: .:· · ·-(a}0.~·No such. contributio'n shall exceed: the· incren;ient estifnated _by the ;,; · .. -. Authority to accru~·_;i, respect pf each plot; . · · · · .. --·--·- .;, · .. (~)·-- Where a pl.at "is subject to a.'mortgage with P,OSSe~.sion.ort0:...a::Je:ase~the - .t .. ~- · .. --- ~--. = Authority shali determins?.irJ.JV.h.?t.p.ro.portlon)he.mortgagor-or- tes-se:e··~tt~:,;:<~.,· · ·:

:f· . ·., . ::' ,· ,;?·'· iJ'':fh'e''ah'e'}iatii(ancr'd;~· rri;rtgagee o'r" les'sor on th.e oth~.~ ha ~d. ~hall pay . ::-. : _-.- . . ·,· .. :such contrib11ti-an-· - · · ~-· -- ·

.. • ..J ·.;. . .

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····-······· . .. i

. i . . -~ . ------ ····- --------------- - ------ ---- - - - ,t;~v~ec:~ )2: ., r .Min€ ra,·Area· Oevelq P.~enl AUt~%rU~:*c:;;]9s'6 ;;i)~,,:: ~ .; ;;;£;::.;/~ ~ ..>'/ s}. . · . . · ·· · .... · :·. ·v· .. \.-=i' "-~(lj

~-/:· . .'.,-. I . ·• ·. ' • " • • • . : . • :._.<:·.·;.~.·:riff~' f':> (c) No such contribution shall be levied on a plot used, ·ailcitt_~d··;or: e 8

• ..,,~ . _ .• : • = ', .;:·. __ }_o~ a pu9l!c pu_rpose o.r pur??s~~·~t ~~~·Au~~C!.r_i!Y, ·s·ucn~lof~~1'.~t~(~Jj_. · . ; .. .: · · . for the·ben~fit of theowners of residents \-Ytth1r, the area ·pt the··$che"rfi~~ .J!J . . , .·. ,z d) •. ;_t~~~~:t~~~~~n ;~~~:~;tnl~1~1 ~s~t~;~::a p~~t\~~tt: 1~0~ !~b~f I}:i, I \? . residents within t·he.-af.eEi'.of tFi1:fseT1~eftieahcrpartly to trie general- p-ublic · · ··· ~ ~'1'" ··,·:"' ~--···.····S-h'alLbe::calculated-tn:._the-pFepeFUGA-tQ-the-ben:efit"es.tir.nated to accrue • .:

. ·-:·t:~t~911e~~~~I· pubiic-· trom-su9h ust. 'a11otrne·nt of l..£~)2.~iiiJon. . . - . . :- ...

. . (2). The ~i»rier of each plot i~cluded- iri a-scheme. s~aJf :b~ ·,:frimarily lic1.ble tor ·

. the .payrnent of the contributtonIevlable in respect of.such plot. .

. . 72. Cert~h1 amount t~ be added to orded.ucted trom:~·d.ntribution lev·i~b"le': · i . • • • . . • . . j . . . . . . . . .. -. . . . . . . _; . .· . .. . '

. 1e · .: · : from p~rsgn. ·!'.~. The amount. by which the .total value of .reconsntured plots .. · ! ld ... r,:. - inc,luded in :a··_scheme ·wfr~ ?-!(:·_t-_t):~~-t!H-~l~~~-~rw.o.rks thereon allott?d to th.e .. j. JS )if l .. ·. ~.~;~;1;:s'.:;;;;~,~-~%°:J.Jt~~t~::R1(lflf ::t:,%!~~:~'::;~~t~t:c:;d~; .. • ... I . "'h -'.:.:ikf to or ifedtictea f(om the contributlon lev1ab.le from ·such persorr'eacn.o! suchplots" . : · j. ;n ·_ ... ., ·.,· . b.eing estirilat~:,f at:"lts:inarkei"va1ui/ oi:r:t~~-~~at_e .. qt .the-' }:fublication ofthe' scheme :_ .: · . : re .· ·/ under "section 44 -arid without: ref_ere"hc.e .io imp"roverrt~nt ·co:ntempJate9 in 'the .. ;: :··. ; 18 . . . scheme other. th:~in irnprovernenrs .QU~ to .th 9: alteratlon' of "its b9undaries~--·:.: c. .·••.. • , . . ·.f . . . 7~.· T(.ah~i~~-_of rlghts}ro.·m e;isti~ti to ;-·~cons_tit"ut.ed,p.(qt or e:xtirictfoti' ~f .· .•: If· ; ral · such right. ~· Any right in an· eiistfng"plot wh1ch,· in.the opinic,n"·afthe Authority, · · · . ·:,.. ; ~h - . is 'capable. ~t being "transferred. wholly or "in part without pr~judice to the making . ' : . : .· ! b-·. 1 Of a development scheme to be a reconstituted "plot Shal/ be· SO _transferred and . ·~ 1· I 19: .. ~,:t .. :·an/ rig~t In 6.~. existinp pt\::it y;hic_~ !ii ~-h.e opuuon o:"fh~-Authoi°itf .i$ ~9t. cap.aole _of .. : · .. ii{ I bein.g so transferred, shall be ex:trngu1shed, provided that,' an aqrlcultura!: lease · '.!j /'

ri/ ~ : . ~ . sh_a!_I. not be ~ra~sfer"r~~:_fro_~: ~n_=-~~i~_tf?J .p!~\-~o ~~::~-~~~~~t1~-.--~l.9_t·. _W!:h~~(_rhe . · _· rll')· .

1

_ ie .... i . c_onsent _ot all.the'.part1~s-.t? ~~c~/~.B:.S~ -: - ._ . _.. . : ... .': : ..... -~·-··:·=-=-~, .. . ~ t/ . ~ ·. ·.{ ": .. .-:--: ?4··P?mp~ijsa_tion,.;~-r~_spe.q~--~.f:P~?.Pf~Y:~f_r}~~\l.b/4i-:~~~-~r~f~:~ecte_d by_.-:_ ·-1~:~·· { .. e . · ~- : _Sch~mer:: . .:..a Theowrier of any property c;,r nghJ which lh in1,w1.q_us!y a/fe_ctftq··qy._the -.: /Jf.l · ~ .. : · . rnakinq of a development scheme shall,. sut:iject to-provision "6r:sectio.h }5, if he : ~ j, 1· . -· . .,_,:·.·. t . ~ _·_0~k~~- a:·~1a~_m.o_~for~. !''.e _;~~!1~·ari~(wi~hi~--~i¥tt.~.ar~:--t?(~A:e le:s:~_irr~t. t.~~}:~~ip_e: ~:---:: f . ::

·---~-::-r -=-· --·-"~-~~:~~J~~~1~y,·_ ~.~ .entrt{~q to_~-ob!~~n:-c.omp~n~~t1_q~::1~?~~pe?t:·tt!eGe~'. fro~. the ~·:_ ; .,.J· ./ . · · .... ·I - . "Aut~orrty. ~~ frorrf ~~y per~?n _9.e~ef_,t~q Of\~§.E!IJ:Jc:_gp}_~f~-~-~~~!w-and.part/~fr~.m. ·._I I J ; · /· suc·h p_e/s'?n gS t~,e f\Uthority may rn eac_h=-qa§_~ ... q:e~~r.p1_1.q~. · ·. · . :\_ · · · · ··· . .) ·./1 .. /

.. . -: : . . . . . . . .. ·-:.·.·..-.· : . ) .. , :.: .; . . . ,.i. '

· · ·75: Exclusio'n- or /imifatiori =ot comJje:tr.s.c;iJt9'.D:if!:_certa-in, Gases.·- ·(1)" No : ;=" •

comperis"aiiori shall bE; payable

0in' r.~s~··~ct:-B{~r\tpri)pfi~o"t' pcivai~ right of any • f} I·

~~-:,,'~/. . ~Gr.t~i-GJ:ws.alf_egEifi to be inJur(oU§/Y.iWeded: b~·re_asqn :?t any ~rov/sio!2_c_~~ta"ine~:f-- ---m;- I

.., rn_ th.E:·:d.e:~~~9P_~~-~t sq~em~·, .if LI09-~:.-a??f/J.;1~,:~[:.:!~~-.!9.~)~.~ t_,.~~ ~m~ in fo_r:c;~~:_.-·:;:} ,

• ? .• app.!19_,;!J~l~ ~g_-_t_~_e a_rea·torwhrch-st1ch·~efiemE~f&-m_a~-~{'.J.0-c~p.ens:a1,orl" is payabte :-- J 1!. f . · .... for such f0jurious· effect. . · · · _..,_ __ --·' · ·· ·· · - - - ·:J

. (2) Pfoperty o·r· a private right O.f ?.n.Y~~-~:~hat!. !101 be ci"ee"med to be lnju_rious/y I . ' ·:

attecteip_y}ea.son at any-pro_visio0 i.0serred in a 9eviitopEimeiit schem~ ~bl9h-.W-ith . .. :.-.·a~vi.~w:.tQ::§~--~~rlng·t0~ c!f-lll?nJ~y- of-t __ h.e. ·?~r~~(-{rr¢tu~ed _ ,n·-such· sche_rne-"-oFany- part

. ther"eof,: imposes·· any ·cq nd it ion ·.ahd; resfricf i d"ri. rr(}e~:j"ard td "ar:iy'::·af fffe- ··matters . . . l _. ' ... ,, .. · sp.ecified in: d;iiu~-ei(fi) at_ section 4 . · .· . . . ' .!

40

. \ ! ) . ~- 'I''-· . ~-· !

'-••••••••mn,~.-''•"'·•·•••.,/.J'l,.,,- , .. _._._, .. ~.::;:.:.• ... •,,;_,.,_,.,.,,.:,.::.:.•.:.::.:..A,,o,~-·•~A-""·-" _,,, ...... .;,"-",~ -··' .,.,,,,,.,,~-~·-' ~---'"' --. -·-·····--··

I .. ;~ _· ··-::; . . · . · . . _: ·· · . , : . . · . . · . _: . · iz uono~; )o (~~ ~.s!"l.?P .'~ ! ;a·u1oa·d~ . . : ··:' ; . .. . _SJ8llB.UJ,_ gl-{J )O.},~-~- oi p1~J}~LH! Ye.!}~i.~t?~{P~-~ .. ~~!_i1egg?~}~ B -~~7?l:::1. J~ a'.1~4·i ... . . : 1 uad :A~g-:J~a!:U8lpS _4::>n? ·.U/ ·papnJQ,Y!'.J~?).!?. 84l·.JO ·AlJU8Ll/B ayi. BupnDaS.·Ol ·iv\'B!/('1?:.; ··. l .. 4'n'f.\'\~q6TQM auraqos ll!8tµ8dOf?.Aap E u(p~_µa'sµ) up1s11101d·A·U.B,JO UOSE8J}tj /1~J38J.lE

~ A/SllOJinf UJ_ aq OJ pa~~~~p'°aq iou .. jJ~q~:~=~s:~lIBJO ll/B)J 8lBApd B JO AµadOJd (c) ·.

t - - - . :. :.. . . , .. ., .... ---,...- · _: .. · · · ·tDflJJ.8 snoun] u1 tpns 101

'. } Jl ' ... 8jqBABd SJ .WQJi1I~tf~'(;Ttµ0~:0l:l~plEttj-:S·f~W:8~~t-tJ.~S.l.p~.LJM.JOJ.BSi? i,JiQj~jc{Ef?._!idde. ·, ·

. r :J. :.:..:·:~'ciio1 1:1-t'_Buraq awn a4t>bf'Mej::taJ7{0--Xue·>a'pun 'Jr '.awa46s: liLiaUJdDJ87\·ap-·aqi .u1 (t~ rm-_.-,PGUl_~lUO::> UOJSfl\Old AUE JC?: ub_se·?1fg:ps·~.oaJj.f~jsn~pnfu! aq.o(pa5B'Jre"S!Lf~!t:/no:r:J:10S _ :• j.' ii . · AUE JO ·146/J ~p~~!~~ :f9.:.:~~~,·ff'.4~0?)£1t-:~,8~?.~ ,UJ_ ~/~~fEd :flq "1/l~ll~ ~O!Jl}_S~_?dwo::> · }! · ON Ji).-. ·s?s·e,;> ,u.1-e1Jao . .u.1-'u.o.,.fes:t/~.PW.Oj J'OJ..l(_)!JBJIW!I JO .UOJShJ;>X3 ;9L: , iq;~ ... 1( ... · ·. ·1k,/J/., ·.· }~1icf~ .~4l}~·J91a}a.j, ~~~)o:f{i'3'i:f·Xii_!s'.U!4l!M_'.Al}:JO_QJnv. ai,n ·a.1·~Jaq·~(~p:_e··~a}fe~·_- .· ·:./:~·::~;:

, / . ·. · a4 J!. 'gt_: 401}09~. JQ. UQJSJ/\o.1d-',OJ. Joafgns ··11e4s awatps Juawd9fa/\ap e·1o 5Uf)1EW · r , .. ull. . . . a4f~q.p,afl~#~ . .01i'n·o!~nY~1::ui .Y?ill~ ,~~!(.J_O fµ_~do/d_A.U1? J_O ja~f?·:a41 '7·::;.,)~_a4?S .. -: r, .. j ·1';·1} ·: /q -~-~:~~~e:~:r,~nu1~i:ifu~·14_~i! JO_~:~.a1~J~ /~ J?~~S-~J -~f -~_P!lB_s~a~w~:~(PL:. ·.:,-.. r

i _! / · .. -:-··· ;· ... ·.: ... _. · · · .. ··· .. : '. . · . . .. "8SB[3/ l}::ms OfS,81lJBd 8LJl-l/B. JO 1Ll8SUOO J'

11

\l -·· qlff l~6t:j1jM·l6/d:p~\n~1isu.~ba.i oi'.io.fd·5·u1f~txa·\iE:t.[joJJ .. P~J.J8JSUB~J aq lOU.JiB.LJS ·1· ..' ~ I . ! ; ' . . a~tia f.jiwil!IJO!J5B. UB :·je41 pa'()Jt\Old •p'a4s1nf5unxa aq IIBL/S _ 'p81i8J~l.}E11 C>S Bu1aq / }! j ·· .. ·, JQ ?ICJ?~~C) )~~ -~r~l!}o4iny~~Yi.J~ l{OJtI)?O a1i1 ~, Ll?!4M io_,~· Bu1~.~1xa.~e UJ_ +YDJJ -~u8. r · 1 • :;. : • puB pa11a1suE1i os._aq -11eqs Jbtd. painm.suooa1 B aq .O] ·a!-Uet.ps iuawdo1af:\ap e JO r _ .' ,, ,' ! · ., 5':J!)f8lll 84! oi 8:J/.P_ll[BJd. ln~LJliM iJB~ U/ JO ~IJOL!~ _P8~J8JSUBJl. puJaq fO aJq·B~~o. S/ :·· r : . . 'Al!JOYlny 8ljlJO. _U

. ', . . /Q_I.JPH~l,l!~X-a .IQ JOJ_d'pa·~~-lf~S-~o~~.J ~f.qups~~a_iµ_0Jf.s)46{1 J9.' ~~J~~:!±::Jf,.i;·:v.-:. .. _· r ' ·.. . ·s~pep.unoq ~l! J9 .uoj1e1a11-e :aLJl 01 ani:r sit.iai.J.J.ai\p.1dw1 u-e41 :i~r.jt'O;'~\uatjbs 84l. ui~ f)8lEjd~8:lUOO. lU~JJJ8t\OJ~~! :?f'.~·?µ,a~·a°J?j ]n?LJl!~ p~B:}1z u6ii6a(Japt/n. · . i· i . :· -·! -t ,, 8Wi=JlJ:JS.~1,H·JO 1/qneo11qn_q .:BLJ°l'Jq ernpJ~4i_:yg _~nw1.J~?l!.?W .SJJ:l~ p_ar~i.µiis~ ~~1aq ,, ._.S)OJ_d,4::>ns 10.·1pea. 'uoszad 4pns. WP)J. ~'tci?l('~I U \f:-t· y

·. _pappri:.~Q :':9.q,:~~~1(as~Q: ~4tSB.:'fi·BLJ}·~1~~~d~~on~ ,a::.~_p'aJ?.ttPi~:!.oM p~~--~-~~!.P.l.lriq; . f}/i s

. ~.41 ·11e. 4l!M S~O!d. 5U!JSpJO ·.irn{l?~·:jejoi a'1n_ -, spaaoxe 10 Jo.iJ04s SjJi;!J. suosrad ·. . ~i(· . 'a1.11 01 paJ)OJIB uoaJaljJ S)jJOM'_pt1e~6-t1tf:itfr1iJ~'ifi=)ie l./J!M. eurauos ~- ui papnj:JUf . (f.=· P· . ~101d pa1ninsuooa1. JO anreJ\ fBlOl' a4i 49!YM Aq '1uncn~rn 841-. - ·uosJacf woii . : _.,.. 8l

I .

r·· / .:.

43

·I,. .. i . . . .... ..:·.: _. - ·-··-- ~:;-- ·- .

. I .. ·1 ..

. 1 .•.

. -1~^...

"'.-: ...

. f I . ~· 'f

·j

r

) .

-~cSecs·. 8_7-?.Et( Bi~ar tyli_n~.rnl Afea Deyelopment Autb.urJty_fl.9t, 1986 ' . [ 4·1 · .?J·

. ;, • . 87. Hale~ of De~elopm~ni C~arg~. .. (1) Fq/the purpOs~ of assessing the:~ · · ,~ ·c1f!·v~l_opm~nt.phqrges, the use of la~d and building ·shai_l be cl_assified ·under t~e· _;_ · f~l.lowing,,rr:iatt:i.cat.~g·c;)rie~,:.__,. . · · :_'. .. . .· · ,·· . , ..

. ·• ,, .. ; . .. · ...... _(i)' ;· ,n.dust~i~{,-· . . . .. . . .. . .. · . .. . : .. · .. , ,, z •• •• ((;) ... Cornmercial ..

(iii) ;Reside_n.tial.: .. _. . _ ·- ..

. ;.. . . . ,· . .

. _(iv)_ AgriclJl.tural. ···-- · .. :__ __ .. . . .:._ .. __ . · . . (y).__~Js.deJL~·n.ed_us. · ·

(vi) ··Ed.uc~tion,al. : . · . f"·:··3 .. ·. . (vii) Health and. Meoicaf'"Q'c:fr~;anct.:-:·--- .. ~ -~ -, · (viii) Diinking. Wate"r Supply. :" . -;

. {:_., · · .· (2) · ,,:i c1aksfrying the . use . ot -Iand arW building .u.nder._ar:iY:.' ot th.e . · . , · - ... Y· · catepcries men.Non·ed in·-so:tf-~mrfr)..'~60.ve .. t!'f~-pr~"~<:>m'i'ntfntlhfrfi~f~~-foi-····:·: .. · ·:::. : ', } . w~i9h .sucri land :~-~d '?•u'iidrtig ·,-a_r~ _ .. used }h.~l): 9.~ ... t!"(~_)?fo.!~(~ .. k~~)~.,:-}2/.\~9.~ c . -: r • ' r .·, · .. Jr· , .. ~.l_~?~i.iicatiO~- . ·:->-': ·, =: ,·.· .. :· .. .: .. °:. :;.<-~. , .. :·:,.: .. :_;_./.·:::~.:.~.? ·-:.\· :._·-~ /::/ :;/_': _·_. :-:._-:· -:· ·: -~·.:· .... ··_. .: ._,:·, "· · '(3) _The rates ·at development .charge ~halt ~~· deterhiiriecfon t~e ·pJ.9p_qs·ed

use of [and and ·siiail be ata rate: the '·n:ia-xrrn(mi cit w~ich-~hall.be fifty. p~r c~nl of

l the. costof developed rand. . . . .... ·. •( . .. , . -:.-. - :·: ~-- .-· -· ~;. ;· .

! ·. r-f. •. c~;~8:~t:J/;::~!~~~"J"IJf ;;7ili%\/~J·ti;hglfonjs~ecii~~~ :iii; Jti~c:~ -.···

.' permission ui1de1r Chapter V is necessary whether ·he has ·appJied ·tor'· such . : . 1 ,.-: i

.. ·: permisslori or not, .·OT who' has commenced .· the carrying· Out 'of .ahy. .such. . . I

l .d~~~lopl)l8.n.t O( h;as carried o~~·s0ch·ct~y~loprn.~!1t.ocin..sfity~~d_._?f:~9_9·a_~~-~-c.(~[l/ ; .,

. :J · such use, s_~all c!Pply t~ the ~~-t~,~~it~ i.~~~-e ~~Q~~~ eres?~i-~~~-·~o_(~~:~ -~s~-~-~~~~ht_ · ::! of Dev~l_opme~t charne.paya?IEpn· respe_~t thereof. · · .. ·.: .. -~~:~., .. :~:~.i .. -;' -~-: ·,~·: : :. :-_ .. ~- . · ; (2) Authority{htfll;-on.suctr.appli~atrofr being· !1J'ad~:-o'r·ih:ro)uih 'ap.plic·atioq. . 'r ,

. .J is _made,: .after. se,ying_-notlce: 'on ~h-~ p~~~:~_iiJli~b1f to(P:c~~~Jd2ow.l1t:cf~r.ge~

. ·.: .; .: determinewhether or not, and if so; What.Development charge;'if levlaale-irwe·spect

• l • • • • • . 0 • • • • , { ;_ • • . ' •, : ' • • • • ': _.I•,•. • • ,1 •• •!'I. ., f' • • ' ' . ., .. • • • · · )' ... oftnat developmeritor use .. ·· .... · ., .. ··.· .: :.·,! .·· .. "; .. ~:::-:.·, .. c: · · ·· · .

. · ···.'..·; . .·. :. (3) The ·T~~hnigal Men:iber shall, after.giving.a reas.oi;ra&~:~pp·~dii_riity of b.eing . . :

· .... '} ' .. heari;Lto._th~ -p~rsoht who has. mads ail.:aP,pfic.afioh,).i:ncie(.~~rts~ctfon,'(1) :·or·who .; · .,·_;.._.:' ·: ···::-J·. · : 'h~s b~e,~:s-~rye°d with ~ notice urydr/r.su_b·:~ec!io.·~:.(?); -~~f~tj@g~~?;~~~Aut!=ror.ttr,· :: · · 1 · .

. . ;: . . .. '. (4) Atfor: taking· into 'conslderation th.e:.afo-r~s.a.ic}J~k9Jtf:fi:i.~4Whotity ·Shall as~es~ :the 'art1ouri(qfJJ'?_ve!6pmet1t-Gh_a;r-ge .. by~~J~~o(ci~r.-:tut¢.~1~~ci~t.f.iat:. 7 : . . . ' I (~) .. whe.re .perrt,ission uriae'r.' Cti.apte/:V(fl~~~f~a~~~-ri.~r.j~t~d for .tar·ryi~b ·.,1

. O.l}t the said -develop~ient, 'the: Auf!1ori,t.y ,n~\(pQ~fp~Qqfif.ilis.sess_~e,jt_. .· ·- .. ~, ... ·. qt.the o·ev~loprrient ch~rg_e·;--;--:-;~--~c~C.-_.~:e.-:~.~~~ .:.> . : ... · ·.. .. · · : : ··.-:-:._: 1( · : ·

. (bf ·w0ere· fhe: ~pplie~tiort r-e~at~s-te .. fhe~e~/iyi·ft~¢.:&V~~;~~rdplt1Bni~ th~. . · .· ·."; · · . f .i.. . ... Authority may re.fuse ta-· a·-ss~~:S:t.h.13~Qk~~t6pr.rre.or:c.offih1e:.P.~Y.ab/~ .-,n

. . res.pe'Ct t~ereof, unless it fa"sa'iis_fie~ _t~~_t-tQe.'appJicant h~s-~ry ir:ite_:r-e.st--in thi;(land s0ffi.cienr ~o enable·hini-to'.ccfrry:o'ut.slich devefbpmefit. or~thar-

. .· ·.--the applic,a9t. is. :~b1e'·.ta.: e:ht~~~_ .. sq6~.:!.9_t~t~~t~~s(.i~~t tfre )p_piic,~rfr °wili - .. ':: ~ .·_ ,.cafry oi.Jt the develop·m·ent within su9h p~riod,as t0e,Authority·cdnsiders· · · . · appropr-iate; · -~ - · · · ·. ·· · · · · · · · · · · · ·

. ~·... .

44

· ·1 ~ Subs. by Aq.t 2.4-ott9§2:-- · -·-· -------

f I .

j

l

!

r

I

. I ·· ·~i{ j · ... :. .: ·.· .. -:~i,1i,a.r)y1ine~al.·J?,.rea Development Aut_hority Act ... 1986 [ Sec~:: .Bi _., !···. . • : . "':t.* •• :- ,~·..... • . . r'· • . ~

,§7 s.: - ( ;) ._-- r~t~;ri1:e J~~,~~~:!;~J;t::;~::~h;e~rt'J~~~:~~~~:;::~~(~h!;a ; . . · .· respect thereof unless it is satlstled thatthe u-?ewi/1 be instituted. wi~

• • • • • • • : ••• • • ; •• • • .. • • • ~-. ..... • • • ..... \,. • ... • •• •• Jo •• • • • • :· ,•. • • •• • .:· •• :

: ";: ... · \,.:. :·. ;_: .. SY.Gti P~ti~d. as the Autfjority;~on}ide(apj:fropfiatit':.·: ... , . ' .. ' /

45

. ··>; . ' . ·, ! j :· ._. 2. Subs. by ibid. ·1. Ins: by A~t 24 of 1~Q2._ -'---~-· --:

1er

..:...... ...... ,.,.,;. .....

. ~--~~~

. ··-----·-~---~--'- ----_--· ·--- --~~---~- \ . .' . . ;'~7 ti ' - ~' :~; ~, · . Secs 90A-92 ]Bihifr~Miiieral Area Oev.elopment Aut ho\ ': • r : • · · • . < (~-i/:~ !;,: :j'' .¹[90A. De~Jaration and purpose of Ma;k~i Ai~a ~i!' . . . vernrnent ~ ; - · : may, by not_ifjcationjn the.Official Gezette, 9~c;twe anyarea t_·~~-:_,_. ·.·· - ea Wh$r-~.:.::-:

sala or transaction of commb.~fitie{takes

0placr{with

.t.~e'[::i~tpose r;··rrrc,"vfde. ci;i~ .: .' - /·

·:. ari,e~-iti~si, lnrrastructure 'and . ~arketing: i~ci!ities . subject to the' foi'/owirig · conditions: .,:' . · . _ · - - . · . .

, · (i) . --M_a~~et~fee· shaltff£{~ria'rgea'b1fo;iai~--~; t~~-~sacti9n 'of any CO~'TJOdit{ .. -···-- =_·:

--. at a.rate whic-h-m-a-y~by-th~.§t?te:.·eto.y-efnfi)erf[}ii'tne Offidat-&azette., be .. _ ' ,• ·: . .:.o:etermin.ed fiom: tlmeto time; ·_ .... ·. -.: . . . .. :~:... ·, . I . . i ~fr!~l · ·.~. _ Provldedtthat the raff} _so fixed.shall not be more thanone per centumor the·. - .·· ; ::.· sale 'value of the commodity.: . . . - . . .. . . ' : ."

l . --~ter . . (ii) .. The· Authority may, ;ith the app~~v~I ~f the State Gove~n~n~n·t,. m~k~ .a.:\: .... \ . set .·:;· . .list of·SLJCh charqeable cornmoditjes and may add; amendor cancel any· :, . ~ .. · ·. I . '-i~ . . .·· __ :_of t.h~:ife~~-·Of .c~~~~~_Y:.~tf_t~rrr.tfye~sai~ l(sf; bfnotfffca~·iq'~·:·f~~ti'fi~;_"··. ·:··:~. 1 .ed, .. ::·'}:. .. '; . - Off1c1al Geiette : .- ,,·.· '. .' . -: .. _.:;.,_ ·:.-.:·, :· .. ·,~.'.-. ·. ·:···. _ .. :: 1., l ~t~ ... \j; . ·: __ ·-~· . : · . .,P_r~~!~!.~)b.~~f nq;:·~:ti?:~/1;~~-~·c1i1Y~~a.lf~e: 10~1~·?·~~(;_.~J~e;~(S~: otc ha;_rg·e·~-~!~·:·. ·. ;:·· ·.:·' · .. (.;:,, .. _. _ ·-<·\~,; ·:··.:: C~mm~-~l.~~~S:_ ~n,?e~_th.J.~/\~t _ _(?.~):',Dt~~)Y!~Xk~t ree.. IS: cha_rgeabJe_ urtder.the.Blhar · · ; .i.

l be -·~·.-. State Agncufture: Produce Markets-Act, .1960~. -.· ·.; · · · - ··_ -:-:· · :·,

46

,- . ,, I -·

-~:\{)'~/_' /f.4"_1:.' · .· . ·. DJl.'.dl IVlll_l~ ... ~I r11_c:e1 """." ~fJ' "."'."l ~~L.' 1u1.11y r-11.,_l, 1,::;,~u I :cl..~.,~~-~

. ~-· -·-----·-- . - --; . .. --· - . ,J - f:>·} '.·):-. ·.:·. (2) ·q_~ a~ app·eal·madHtrrth·e-prt!SCrtb·ed Au(hrrritY, under sup-~e~tion (1):i/J l.

J; · pr.es.cri.bed a_uthority._shall, after _givi.f)g re~S~!')ab/~ o_pp~-~unity'.o~ pe(~g h .. ~atc['- .. :: . such person and the authority, pass such orderas it ·~e~ms fit. · · : .. ,~ ·-. \

/

:. ·K: .· :.-: ,· · · .·· · ~3., 0 evelopment ,.C pc;1rge :.to b.~~: a. G.hcJ.rg~·.·q:n-··land· .to~.b e · re coverable.a ,1, •• ,· .• •. arrears ·of Iand revenues.v-' (1) lf,ariy development bf larjd _i{co'mme~~ed·~

+ • •• • ··carried out _or' any use is iristit1,Jted or changed without payment or the amount- o

.th~ '.Qevel op merit chaig_a·~s.siis.se.cf u ndeL.tn.e.p{O\{ts i.ori"°of thls Act, th~. amoun"t. 0

the Development cnarqeshaf B~ subje'6ft6 prior payment of_ the land revenue, f;

"·--·\aily~.::a.·firsfEharge u.p"oi=J-'t-l:i-e-~fnt-e{czSt'-:8f-tA&peFEi0[1.:!SEJ--liablelrr'(tm1Emd_:a,;-v:,hich

. --c1evelopnTe~t has been commenced or carried out.or' t"fie use has'p_~_e't:iJnstittiJe_d

. o'r_'c~anged and .aiso in any other Iand: iii 1ty.hic,h SlJC~ person frci.s: any lri_tere~L· ....

. (2) .The Development charge shall be recoverable .as arrears of land revenue .. · , $4. Go~tribut_ior) from the ~inicipal funds.-'7 · Confrib_~~bn .shall Q? made. tram· Munlclpa] Fu rids to· the f\O_thority ·i,:i the maiin~r heralnafter.ccritained: ~ : . · ... ·-- .. . ; (i) .: ffi th_~ L~QaFbo~ies-_q_r-~_~e:ir~cr,119U~~ed Uf)~e~ ~µ_fi--s.~cfio_~· (2} ~f s-~cffo_n- .. , ,. . - . 1 .9.t. theAct s.li~II :paf'frQrnJh-'1i0Ml{nicip~l}uri8s io the-:Auih6tity._ 90 thii -- .. -, : .' first day· o'te~-9.h q_~art~.r ~q···:{qtJg~as: "ihe. A~tH-~dty ·G.b'ritf~0~i-.t6 J!ilsCi =.

. . sum ei'quiy~lent to :On~: and: 'a haff percentlJm per ·q~qrte'r oh thEi._fictpal· quarterfy:-co_lleptfp·n made. oh thEf basis· Of the annua! refa°bfe- vafu~~i_on-. : · determined under the· Bihar and Orissa MuniclpafAct, :Tif2T.[E(& O." Act'

. Vii bf 1'922}."arid.th'~·'P~tna.\1i:midp~I Corpqrat.ion Aci;-f9qf(Bih°ar.:P,otXII ci' 1952). and the quar:itity_ at the said actual qub'derly- collection stood .. would .

. be the same a~ on the rirst day of the lastpre:ceding quarter, _p~ovide_d that If this Act GO mes mto'force durin·g a· quarter ~he, amount of the firsf of-such . :

.. ·~-~ . .payment shallbe at ~uch .. p.r.:oportfon ofthe·s~m.pa'yablf;l°fiere"t.1rid~r as the ...

. -U'r\eXpir~d portlonot the-quarter bears to th~ who/e quarter': .. ··.. . . · (1.i)- Th~ p~yme7rit pr~~;rib~d· by. c.l ause (i) shall ~be- made ~ith · ~riorrty to aH .

. ·.. . . '. "other payments duefrom the ryrnnicipality except-those.reterred-to.tn ,. . . . . . . . .. . . .. . .., l · . - - . .

·:l.:.i·:.·. --· .. .: ... ·) ~?c.tioriBl.of_the Bi.fi.ar and Orlssa fyfunlcipal Act, 1922 (f?:a_nd-0. Act,VH ·

":;_;_:. . . . ·. of 1922) and .the locq/ oodles shall submitquarterly returns ,n prescribed :. ~f:-,-:· .. _ · · : form .. to the Authority within 30 day~ frpm the{ close. of the quaft~f. · . : .- · ·. ·1 :_ ,:._ . · .. •• _ (~!i): If pay~~-nt prescri~t~ _-Pr. 91~~;-~. (i) _c~n~~t. ~-(t~?~}R.!r.(.~p)(t~~~:~t~t~ ... - ,';·_'.'. . . : _-.··. ··-.-:.:., -Government, .bs made, WJtflout increasing ~ax1171UIT] a.rnot:.1rwal:ltho.nsetj,' ·. ~-- .: . · ·_ ·. by sections 81, 85-, 86 or.86A of the Bitiar and Orlssa Mlink:ip_atAo{.1'922 .. :". . . .. · (B, .anc 0 'Act VH of 1.9?2): 'find section 89 of the Patna Mu"nfoipal - I

-··· .. , . CorporatiOf! Act, 1951 ,. tbe17 that maximum -~rpount ~? f ~e incre.~~-~-tj tq f

. such extent as may, in the.opinion of the State:~overnm·ent be nec~~sary . J ~---. ; iosecuretheduemaking·_ofsuc_hpaymer.it. :,,;' ·_ .· ·.---~ : .. ·, .. .!.----t ' : . . 9-5.;.G-en-tr-ibution from' other"-funas·. -· Gor_=lf:Ftbttt~-ma-y-be-made f(ori) _t~~-- I:

::.._.- .. : - P:ancb.ayaLf.unds, agricultur~ .m~rket-yards and.pther.$1ourcei,such.~s. ir(igafion· 1;~~-- ·_:· -·-~==ana-watefta3( etc., as· approved° bY the ,$fate G·avern-rrfeifr frofifflm_Edq~·1ime. . _-

~\- _.'. ·/,---,·· ·· · CHAPTER Viti . ', .· . . , ·_. :.· ·-. _,

ifi· . - :.·:~;- .. ~~:::-:---:- ,.-· . . . . . ,A<~·:·/':.~·-·,.{:··:·: . Finance Accounts. and Audit'

llll;'T";"~-.·· ., --- --·---' -··· • ~ ..... _. • 0i\i~-~:. __ ; -~ :.-rO.:J:Vl:l.Q _ 9f the Autho.rfty.':- (1)'..The. Au.thority.sha!l·:./:Jav~ and. rraintain-{~s .. · .. ·.:

ft •l •• • • • • • . . - ••• ',• ••. •• ' ' • ... ••· ~. • _ _. •· .. ::~ ._ .- .• ,. . • .•• ;. -- .... ~ . - • .; . - • • • • · {t-;J-~-:- .. own funds to which shall be credired - . · · t , · . · . . , . , · : - =-==-=- -·- ·-------- . -·· ·--···-·. -·----

47

f

....

. . .

·~ .

.. ,

1-: Su~~· by Act 24 of 1992. · r

\

I

i I ·, • , . . . .. . . . -[ 45' . • , • •

(a) .•. al!·-~~~ey [epeived. by the Authority fro in · tlie · G ov~rh~~nt by W~y o/ ~ · · .. . ... ,grap~s:)9.?Ji.§.r.~<1Y.ar:ipe.$, or.otherwlse: . · · __ i. · : · .. ·- .. · ~ .. ;_ · .·.-,.·-.··\.\;.:, .. ~--':·,- .

. ··· .. -~ ··:2 .. '-:-= .... ··:. ..•. ·. . • .. .,. .-, .•.. J. : ·~ • :· •••• ::·~ ,~ .. · .• , .. : \ ··: ._ ~.. • ~ .

. ·. (q). ·~J.t'Devel¢rp(1:le~(.char'ges or-other .charges or Costs, Fees ~eC'f:J.iV~9; by';···- ... · ... ~~ the Authprity under this Act or rules or regulation~ thereunder: · · · · . . ...;-:.:·

. (c) the P[~C?e.ds otttvt..~Jlax,-.Q.Q_Jh~Larmua/..despatchGS of Coal andOoke ~ --~-;_-,;_:~ frorrrmines; · .; -·-- .. _ · - -· · ", -.

(d) thirpfrjcee~fa.-·of,.t-he sale~o-f-wa'ter-to·c·ons~rn~~~; _ (e)' ....... afls·um·s borrowed by the Authqr_i~y unde_r section 12~; . . . . ·. ·

(f) . all. receipts in respect otany school or instit~tion or work vested in or ·.. under. the centrer and administration of the Authority. . · . . .. j · 1~8 .. {~;-. _ _(g) ?ontri~uti?n from such .Lo~~(.·~uthoriiy(.fiu~horiti~.s .?f t~e_ ~r-~a ~~cl~ded. · · J . adr/.il\ .· · .. · .. · ... _ 1.n .th~ .. ,:J..~!.n~ra~.9~y~l~~~-~~~.~!f9~~lt~e ~,u.tryopt .. y, .. :·_:: ~ :· .. . : . _ ·.· .. : ., '" ,·_ l · --?,~1 . _. .: (h)_ contnpt1t1<~.n f~o_m_ Panchayat .!yn<:f~. afJncu.ltur,e mw~~t yar~s ~rnr:P~~-er :_ v ' : ,._ .: • .t: .,

'I . : . · _ /~i : .... : ., ::- .; . - .. :~-: · . .::- ~-~!/rce,.~_/l.19~:.a:~·i(r!g8:~~~-:!·~~i' W?t~q~~{. etc.';:a~app'rpverJ· bY: l_~e:~S!a.fe· ·· ·,'.. · ··-; . ~ _· '. ,-- .11 ·= -· .•· _. : · Gbvernment from time totime. · · . . . .· . · ..... · .. · · ". _ · .· . · ·. · · · I .··t-h·e :~ . ' -, - ·· ·· · · .. : .. ·.; ·. · \· :~:!~.:.-.:.· ~·; .. :·:.·:: · -=····· .· ~ · : · .: ;-·/_:.t,,._:. _ · -, · · · ·. :. · , . · (2) The· Aulh9~1ty- shall. re?:e,'t!e· d~ty.'on .. transfers of .'lmmovapre prope_,:ty. in· ; ·

:~~-a~: . accordance with_~~e p"ro~i~!ons hereir~!~~_f. co.~~~i~e9. i~ t~i~Ae-~tion.-_-'".-_ .. , =: .. .-·'.··.: -. · ,,::· _

tlon . . (iJ .. The .duty· im.pos.~d by the lhdian Sta_m·p Act, 1 s99· (Act _II of. {89~). ,·as ·· , . ,· ·: ·

• • • • • : • ..,. • • • .t •• • • • • • •. • • • • .., : ••• • :.·:.. ; zr • . . Act. . , modifieq from time -to -time·_in. it~ ·_appUc;.ation· to ·_the· State .. ofBihar' on . . 1 :11 of. .. instrume?t~ of sal.e,' P,ifi~· 'ari~--us.ufructuary°.mortgag_~\ _'ot immovable . . ) l ould property-situated m [Mineral Development.Areaas declare_d_J).f:!der i · ; that .. . section 3;-?f _thi_S: Act andexecuted on or.atterthe date onwhich. !.~f .·· .; ·: :. · ·--r .uch ·. :· .: provisions of this Act comes into· force in: such area, be increased ·QY.5 .·· · ·.. . .. -1· ; the per cent on the yaiue otthe prope-rty transt~rretj.by the in~rr.uiii-ent.or-(in. -.- . 11 ~. the cas'e Of the:usufruct~Hi~Y. rhoctga·g.e):o~··tHe,·arriqunt secivr~d by_thf·:- . I J all ··.,.-- .. .in.str'u.m~nt;·_setfq_rth/n"tlie __ iri_st~~'ni'~nt;_ . . --~·: ·> : . .:'.:_ .:· .:·.:.,-[-:,~~'. . .- ·- --~ .. --. < -!' .J" ;11 ·.. ,· · (ii) · All colleqti9nfrelfult°ing frorti the gfaresaid ir:icr~as~·.in s.t~rrp t}~t°y:"s°hall~ . '.: :·- .. /:. . ! '. ~~i.~.!~ _the'~~r.~ori~}Y.: · - ·: ·. ;

)ed .-. · · · ·. such time q.S may be directed by the State. Governr~wnt-:· :·: ... :· := ·~ · . ··. ·. 1·

.: ::·:\-i :_.(3t Ail ~-~~UQ~S,~~~cei_ved '.b~~h~:-fµt_~6ii~(~(~~-ariy'.o~~:~ts·Q~t.~{.::.·:.· :· : ... -·· i ... ,·~-~···::· ·., :· ·· . :'· 3te_,·::. ·::'i::.i:·!y::-··(4). The_funqs·.shal/ be appl/e.q-_towan;J~ m~et1ng: · · .. __ . · · . _: -~ : :,. . . ·

e9 :·_ . . .... (a) .. the ~xpendit~ra .in.cur.red ;'~ the p~rlor~a~~e~·.oj_~ILtutiitif>r-1S· under-:. . .:_·· .'_ :: .

22 · · · · · this. Acf . ·_ · . . · · ... _ ...... : . : :· .: ·. <.;:·\~::.:·~--;< ': .. · ...... , · .- .G ( i

:~: · / . )b) t~e exp;~ndit·~~e fqr ~UC~ ot~er ~Urp.~s.~~~~1~~~\f~~~.8·6-~rit.~~aY.. _ .. · .. ,.: ·- . 1 _:

direct.·.: · · . · · . · · .·.0 •... :::·.-.·;., .... • ' • • •

Y .-!. (5)-Th~athotity/n~tke~p in c~rr.eni?c-4ourit .. of t.Q~::;~!._~tg..~~16.ot lhdia: .. b'r .: ; .... ::.:-~ / · ! ...

:i ~'f .any otry~r- ~.atiEJfla!i_~~dJ~_ql}~· _in Jh°;s; behal.f,.S4G~-SUffi·8fr-r-i&R~f~~jtS).1Trj~~as::. . -

; .. m~y be prescribed by the: rule~ and any monei·in-_ exc·e~s 9.f JlJ.$)~a7cfsJ!/il_ ·shalf oEf

inve.sted in such mann~r as·rDay be appiovecf by' th~- Governn:ient. _··· .... ~ .: .. ·· ~- . -

.... (6)· The Gov.ern~eht ~~y, ~nake. such grants; ~d~a~b~-;-;~d: l'oans·~.-t@he···~:. . .

Authority .as· 'it may_ dee.in nec.es~ary: for ~~e per:forma}19~}{tffe, ·.fa~·d{~.o~l under-.'.:: .. · ';· .·. ' ..

. this Ad, and,iilf grants~-loans and'~dvances.shafi be orf such.terms arid c'onditions a$ the ~oyernment. .may~d.eteJ:~Fi° . . ·. . . . . .... .

.··· ·. Ir .· .

-· . -- - ------- -··

-- ·-- -------··- ·-···-. --··------

48

.. . .. - '

. ~· ·::. I · r

\

-~------· -- - ·----·· '.. . . . -4 .. 't··~

t:11 · ! 46 1 ... _ .... . .. _}3ihar Min·eral.A~ea ?ev@4¥>me-Fj-lAWhor!ty· Act, 1986 [Si~s-~~ t ~ -~ - 97. Eludg~i ~f1h;·;;-~;h.;;i,;:~ ~he ~Ul~oiitY shau prep~;.e in s0ch f~;~ '

, "\. · . ·at such tlrneevery year as may be prescrlosd b1{the:ri.Jles·, a buqg~t in resp~

:: . ·_ ·_ -~,~_e __ ti_~anc!~.'.\7~~-~~~/?;~~i~q:.:,~,~~~i?Q_t~~-e.~ttn~~~·~·-}_.~c.,ffp(s-ah_d expend,

'; . _ ::, ". .. :/~for. the· Authority ·.and·.-shall ·forward· to the .Govern~~nt such number. of co] ·

.: : . , .. thereofas may be prescnbedby rules. · · · · · ...... · . .· · ,, - . ·. . . . . ,, . . .. F . , · 9~. Accou~_ts_ ~~d. ~-!:1,-~_~,:'·',.-.(Jl.Tb~.AJJth_otity shall ~airih1'in-prepeTac~.QU .: qnd'other relevant records and pre.par€ an annual.staternantor acc·ounts iriclud;

. . .tb~. ~-~J.~flG.e ~heet_lr:i.=~trc_M-tQLtQJ{slfle-Go~eir-iq:ient may- b---y~~u·l~s pr~s-cribe ... _ .. ·:~~~-:~_ .. ;·.-_ .. ·(?fThe Accounts of the A~thorityshi:lll be 0$Ubject to. ~~riit~-~Hn-~;l;y: b'y"t. · ... Accountant-General ot the .. $t~!f._a_11cj ·any. expendirure inqur'red.::··by-- hfm connection with such aucfii slian be payable by the Authority to the Accounta~

• • • ,• • • I •t' •⁰⁰General·.·· - :· - ··· . . · ;. . . · · ·-- · -.·· · : · . . . "{3) The Acc.qu_~t{ln~·-Ge,n~ra/:,o(~iiy-person a'.pr.minted·· by him ·iii qgg_rji~i[~ 1 · . ." WitJi"tlie.audif.-of ace~tm~oftha('iuttJori.ty snall"ffay·e·ffl~-sa'Jie right,··pflvilege:artt I • . - . . . ... . . . ·... . . . . . -

,l . ~~tho~!.ty ·in.. ~~rl~e:~!iQn .~!,!h}.4.c~;c~Y.PJt?~.--m~./\c.c,_oun~~t.;.~:Qenera3 :.~Efa,': if l :;: :.'.-' .: :· G0!1ne9.tio~:Wif~;the ~dVer1mentYi¢c'~un_ts arid in pa~icular'~b@II have the-d~jl~t-t'~ };;' ·: 'pemand the production of books.' accounts, connected vouchers . and o_tliei ~·· document arid papers andto irispect the. office df .fh$-Authority.. . · . . . -:--._-:_· _:_-, .

. . : .: -, .. (4} Jh~ accouhts of th~·Av·rhofity as certiti~d by:fr,~- A~co_u.nt~nt~Gene-;ai or an/person :appointed by him in 'tliis beh'alf tpget_her..-wit_h: the: audlt report there.o"ii ! sha1f: be .. forwarded aririuai1/fo the 'G6'ver~ment. ·; . . _ · ·

• ~ . • • • . . . • . • r • .

:·g~: Arim.ial.·Reports. - ·~h~ Autnority .shall'prep~r·e ev'?ry year. a report o( its· .acrlvltles du_ring that y~ar and submit the report to t_he Government fn such fotrn .. .. on .q~ before··such-date as may. be prescribedbyrules. ·_ . . . . . .

. . 100: Pension and .. Provident Funds. -.(1) The/\uth_ority sh~i_J.con-stitute.for the.oenefit of its whol_e timepald members an.d_ of its oft}cers and other. employees, in 'such mannerand subjectto such'·conditfoffs7af ri_iay be' prescribed ·hy rule.s; '. .

. ·, sue ii pension 'and'·providenffunds· as it rr:iay-d·eerr1}1f~r:·'. . - . · .

. . ·. : .. :~ · (2) Where 9n\;. ·s~'ch.. P~r:i~l_qn _;;; p~qvid.~_nf fund ~·!1~·s: been -~,On?.ti!Lit~d. th.e - '. _ ·.· .. Government niay··~e'C!~re. fhcff; fh~ p_r9vi~ion. ot~'tli~ G_?v~fn,r:i~n~·\rov(?.e:nt,-_F.und , -: ·· ... ~-ct,_ J~ts_.s~~!l.,~?-~.~Y}~}~-~:~/~~~:·~-~ :1[}1.~t~-~ ,~C?~e~r.r~tl:it:~r.otdenr \und. -. · · ·.,

·,. · ·. ·. · ·. ' :····· ···.· · .. CHAPTER IX .. · ·: · . . . . . .~ .. ·•,I ,: ~· ' ~::· ' ' • ' ·, • • ,• • • ' • • • ' • ... • ..' ;,·, • -· • ·---··---:- _,:-- • • .. .. . ·. . .. ··: :, ·. . Supplementetyln Mis.cellaneous'Pro'!iS}Qns . . . . , I ·": · .. 1_ 01;. Power of entry.~. (1). Any· person authoris~~: b/the· ~ut~ority .ill tnis i

. - bE!h~lf may enter irito,.acro$$, along .qr up'on any.land or: buildin-g or colliery with . ! (·. . . 'or.without a~sista,nts or workmen for tne "p.urpose of _:) . . . : . ..,:·· ;

. . . : . . . ~ ••. . f· ·. ·. : .. : '( a~QDstructirig, maintaining; . repa_iring,·~ rene=w-;=ng~' ::.-a=1t=e::::!ri::'ng=-.-e=-=n:r1a·rging. ,fnd ·. · : . . ··_· · _: .. : . exte_11ding ~~servoirs, mains, "pipes.and o_~h~'r-w~rk.5 .. up.bn or 0-nder land;"°'~ _. , .. . .. _,__----:-· - . r· .-..· . - . . .: - ---·-- - --·· - . ~ . . . t\_···:· ·::.~=~---.-"(b[J:~~fng i~t~rc~ptfng.and impounding· any wa.ter !(lo~ing fro~)1riy:-fand; ! ;_·: ..... ' : .. (c) .making any enquiry, inspectiori, me~sur'ement. or survey_o_r ~a·kin~·/eve/s .

,( '. . :· . - .':.- ... of such /and or buitd·ing~ . . '. . . . . -~-~-· ·.. .: . . . . f ::.-:::: . ·.::-:/.~~;(d.)'. .·.'.ie.tting our bouncJ.~ries ;nd .inte11dec{1ine; ~f-.p~:rts;·. · ···. : .. - :· .. --.~: ·._. '.' ;.,·-··.,, ,~>-. -.·.:.·- .. :.- .. ·~-.~-~--:·.:·.·.··· . .:.'• .. _,1,.· :··.··"·~ ·. - -!· ~<'·" •., .. ·. _·. •(er rha:k_ing such- levels, boundaries and lines.by- pladng parks and cuttiog :~ ......

....... • _, .. ,.... -~;;,~~:~~=~~ .....•. ·.·.· . .. : : ·~: l ·.: . .c -':. ,··'.~~~~-~-~T-_~if-lar--':Mf.frer-al¥tre~.DeveJoproeTirAtJthorrty-Acf;T9a6JSecs.104 \~.· ; a~i~~ft~fp/:/::~·::.:'i:c .·,·.; .. -.--::·, .... ·. -- · ·_. - ·: ·. - ' -~-· ..... -- .. :-:--., · . °'.. · ·. ·.--' .-.. ·'. · ·. ·~·., ~ ./:._.:~,,t}?-',,· .:.-:·--:(.b)· · where the .p·er~~n _to be ·served is in .. a pa[inership,i_f the. do9ury:ie,tp~.f1

. : . . · ... . . ; ~ ·. : . . ... -~-ff-

. . . . secti.onX6y :a certified-. c9py;-.ar. toappear; as· c:!. wittl~_ssj~:r prqve)nei·f!l~tt~r-i=:-~:.AtJ:t:. · ··. ·a nee· : : . -.· · .· tr~nsa ~y-qfd$i' of the Co~rt·r:na~·e f~r-'speq.(a_fc~us·e:· .

. . '109.·0ffe_hces by CO-~pa_~ies.-· P) 'If the.person qom.trii~ing: a'troWe-n.c'e .··· under. this .Act is a company,'. -~very .person who at V1~ time. the .. offenie\v~~ ... _.·. ·.

• • . • . ' • • ' " • ; • ·I ... '•'

0

•,( ' I • ·~··,, • • '0" • ; ,._ •-', ,, .. .,_,.-; ;", ,,,..:'1•: • 0 • , _ . .. . l . . cbm_rf1it:t.~.q was _incha[Qe ~~' ~nd W~S- ~espqnsible for, fhE(C~mp~riY:~(?_r-tt1,~~-Cpf1~;f.~~t .', · · ·.. . _1_·.}.~_-_ .. _.·_~.s • · I·-_-· · of the business of the company as well as th!? company. shall .. b~.P~~rnid:-tci·b.:e.: -

),- g~ilt{ ot{he. o"ffenc_e' and !3ba.11.be lfa_b/e to be proceeded ag~rryit ar~:p:µii:i~J]ect :.'.\:

. ;·~r';ot · ff: ~ccbr:d~rig"fy. :--._ ·: · ·. ·. '. . -·.. .-··. ;.::'.··-c:-;<: -.-·, > .: -··_· . · : . · ··. '''::: i? .<\).\:~~<~:\:: ;(2:)(::.-;:: ._,- .

. Y.. ~~-e. J ·· ~ ..... }~~~v~qe9 -~~at'.n~!~!rg qcujt~·i~:~.<1- _in t;h_is :~ub~se~.t.i~ry, ~-~~J!/~~~ifi.~~?iK,1~-1~~-~··· ·.·.:. · y); rot· -1 pe.rson ~,aple to any purnshmenlprov,ded.m tn1~ Act,. If hJ' PfO~f!~:!f)qq_tJ:e?o_~~P.~?-~: .. _:.-.- .: · ·: i ·_, · . .- ias con:~~t:te~ w1t11~.ut .~;~ .. ,.kn_q'A!1~acie. a~ r_0ai he ,exerci~ed:}[1/rli~·-·~pfffi.~hc:~)sN·: /·-_

. i . . tth~ ..... ,: f. h. ffi·' .• . .:-,. __ ... ,.·.a..-.,-.,,,«···-:-::.,,:'fc"jf:1:;·;~.;;; ... :, .. ··rvice · ·. _ · preven ,.,e·~omm!.ss,on.o ~I.JC Q. .enc~. : _.: .. .,.,-_..::,:::. ·'/,:· ::- .. /·;:·;//·,:~·':·-'-;;,.-::~'·.:c- ..-.':::.:;:"

· .• :·!.·i: ·\ .. . :' -· .. ·. '4'. • ••• : •• •.• ·;· .~.· ...... •, ·~ • • •• ·:.· ••• -_:: .. .:.;.·.· •• ··:!.l ... .:- .. ~:·. ··:·: . .-;.~t::,~ ... 1:,:;~ ... ·. ·:>.· :_ ·,yi_ci~-- J·,··. · : .. ·:. :/·.,"(~) .' N9tw.iths:fq·~d ing :anything . co·ryt~in ed in '-sub-:s~_cJtQn.·,-tf) :,:,·W;_!t,~;tg;JVJ :-·~/::··. , ..

• • ....... -·~'... . . • • ; ·. • •• • • ,· . . . . • : • • • , . • . •• . •..• , .... •' •• f .• _ •.. , ·••••• ..... • . . ·- ··""- -·~-. .

. - , 1~1:s ... ·. '~~i"t~: ~~i~~~!~h~:b~~-~5b~::,"~"i~~~~ii~"~o~~~ry~jWf t~~h,~C~\¥-~;:lj · is _a~~r·i~~ut~'~1'.e:~~ ~ny ri_egJ:ect o.~-.t~-~ p~r~ 6_f.~~~--~ir·~~~~;!n~€~g,~·~;:~-~~-Gf~!~_~y-;-,.>--.: :·j ~iV~n. O~ Ot~ef ~f!.r~ers 9f th~·co~p..a.ny,Jhe~~-such ~-~~a~t~.~·::~~~,w~ -~-f·~~~-cr:~J~_r,y:_O!,~~ J •. J the o~h_er. officers .. sha_ll be. /fable to be proce.eded-:_..:ai!JlJQ~Jx:..a~.d :·pUJ:ll?hep· . : .. : :~· r accor9inlli)'~ __ .. · . · - ·-··-··· ···-······- · .. -· ... : ._:· .. _.: .. : .. - . .- ·~,;--·-·;:· · · .y be . _ . . ..... , .. ·-·--'·!\'->.··:. .. • . . . . . . .

. n thet-" · . . .· ~!pf§oaJiQ(J.-:- _For .the·p~_rp9s~ o:f:.-tti.!~.§..§9-!!9-tL.,-.:' J-~-~.-: · · -··· ·· . ··· · : · · ace{_.... ·.. . . · · · :(~r. '.'Company\mea~J ·~-_b6dy corporate and i0_9.!~[9(fS ·a "tffrri or othe.r . : : . ·.· 1r bf--: · . , ... associatio"n of individuals~ and '. . ·_:· .. ~ .-: .--~:--·: ·- .· ·. . . · · .. . , . . ·orify_;:~: .. · ·. . (b): . "Director'.·,: in relatiofl. to a· firhi me.ans-,iP.irtrye r~-j~- the)irm . .--- : · :'.·:.: ':. · .. i/~ ·· · -· ... :. 11·0 .. P~.ri~ity.to_r df:1;tr~ci;rt9.· c;rttfactor'.·ot. .. r~~t,/f~·g,._ :m~tk, etb~ - .. ,t-ari~?: ·, :·.-~- ·.

. . ~r .-.or.> . _;: "., ·pers'on ~ .";--: :>. :-. .· .. ,- . .. . . . . . . . . .( ::. ' . . .~a~-~-~-.' . · .. ·(q{. ~bstructcS,-.·fntef'fer-e-otTT)i'strehave any per~on engaged cir emp/byta(!· by · ... ··:~::;~:: - .. ·. ·,x~9 ': · the Authority or any person with who~ the Authority has entered into" a. - .:~ :?

' .· l . ·. •, .. --- .. ,. . . _ ..... : ... -.

' l

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-, ... .. . ,._ ,.--- ,,_,____- .. -- --- .

. ~~~~~- .. -~-~· ... ''h" _,.,. ..... -,·-----·-=·~----~- . :·· -. . r : _. :- .,---:;. -==~_"""':·;1"".", - -·-·=-,-~.=.- - --. .,.,f:.:.~~J~- .-_.=:.-. ~-1 JJl~ar Jyli~eral A~ea Dev~loJ1ffie0t. .. ~uthof-it-y:~ct, 1986 fS~cs:~1·a })~.-\)~~-.: /.:...~1;~~- ·~:-· co'nt~ac~. i~-t~-~ 'pertor~~~-;~-~~-~;~~~·~·iq~ by such person ofhi;·d~ .!ti: ·;· I • + , •⁴ft .· :->.· \ . · --~f :an\~th(ng which he is empowered or require,d.fo dounder ~his A~~ t. J. :: '. .: . · \ .(b( _ ... r,~[!:1~~~8,.f-~X..T:f [.~. ~fJ9pfpPh,e,pur.pose:.o.f !ndi~ati~g:a~~ l_e~e(:_6f 9!i'~ct lf :j :~· . r, · ·:: .·.:-·:···.·'._. < _n~cessar.y,_.to tb~ ~xe?~~·l?_n .. ~f-~W~S:~.ut~.onsed·.un~~~- this 'f\Ct,-or .: ,. - ~,· ::·:, . .-::·.i--_.< ·' !. /'_(c)· : malroio~slY, wilfully or negligent/~ breaks, 'injures. ?pens any lock, che.1

:.J '/;-~_ .. :.---·· ,.- · ·. . . valve, pipe or other work beJq,:ig_1ngJ.9 the Authority, or:-:···· · _ .

·t1 .... : :- .. ::· ...... - ·.,'.' . - - - .. · .. :- .. , ... -. . -· .. -- .. _.: . . . . :tr-.=~-· ·--- --(a)' . dr°J'la°Wfully obstructs the flow Of.flU~~-e~-' draws Of dire~t~!_Qr.tak~S wats ~,:_:-=::."':-- t:': ·/·· .: _ -~f0_.f~~~:f!.Y:Wa!_et.W.b.t_Rs;:::-or..- . ~ -~---- >·-· . ;~ .. · __ .' __ .. _ - ·.. - - ... c • · .: .. :·.

\; _ - _ . . .. :(~- · tampers with electric and water meters dish_onestly to prevent th.~m fro!7".

~, ··-:-: ....... - - · ·. , . . registering the quanfit-y· supphed. ': · · · · · : s .' df · · · · . ·. _ .. -(j). - .h'e shali .be punishable \vith tine which' mayextend two hun.dted!rupees. t: = · . _ .: · of with imprisonment for a term _which mayextend to two months. · - >· J. . . : . • . . . • .• ·- •, •. -· .

'.· [·. . ', 1';'.11-. sanction of Prqsecution. __: No'pro·s~..QUti.ori fof.any_qlf~fice p~nishab/e ·.

.:' · .. or any-officer autnorisedby t_~e}:\µth.or1_ty mJhrs. beh?lf: \:::, ·._·· .. ·:··: .. · ·:.-~- .. ,.~-~··:--.'-.:~·-· ... :.--:.· ..

• ·• , . J ' ,. ' • n • • -· • • ·• •• .•: ... •' ••· • ! : ·-·, ... ·: •. •' . # .• • l . •"\ ,":--, ·"" .· . • :•:: -~" ; • ~ ,.-•: •,· . : • • . • :·1 >__..:-_ .;,. . .' ,. e- .:ttf:· Qomt>p~itfqn·pfoffeno~s·r--.'':(HJheAutffority or any person ai.J!hqrised .• :·.:(.·; .. _, · ·., i~"this oehaif by·g~ne~~l 9~-~peGia/ order may, ei~~et before 9f ~~efth~ Jn?~it~~ion

. /·. of tlie procsedlnps, compound any offence made puni~bablfi.bY:ofiJndenhi~ Act : _

. .-: · · (2) ·.Yvh~n a~ q~~~-c~ h§!s been ~qmpo~~-ded; the qffe'~per, it _in./µ~t¢dy' .~ti~II be distfrarged and :no. furth~r procee_dirig shall bi:rtakeri'.agairisfhfm in respect of. .. the. offeri .. ce compounded. . . .

. -11j/ Mag.istrate's >power =Jp Impose-enhanced .. p·.en·qltfes.- NotW,ith- standirgfanything contained .in section 29 of th~ Code of Cr:iniifra~ Procedure, .1973·, · .. _ ._ .!t_ sh_~/l .be.~i<:1wft1I ~or an\ court of a ·0~~jistr_ate of iii~ Hrst cl,i'~~ ~1 ij~ss any_s~ntenc.~. _ .. ·-i l :· . · · - authonseq by thrs Act m e~~~~~ 9t1~,s _pow.er .. urder the said section ··._ · . · ·: · · ... _ - f f4-: Rigtit'to-·appear by r~~ogni~_c~~d .a.g.eot.~.-Every party' toany prc:)(~:eeding before the-.'rriburial eor,sthuiecJ· i.mcfer thi$ Act shall be. e'ntitled to appeareithedn · ... - ·. :perscm··af:~y _tiis ~gent. ~-r~_tliori~ed .in "."'riting ki th?t behalf. _· .' ._: ·. ·. ·. · -.·:," _ . : . _ ~ · · . · 11·?.-Poi,yer tO' compel a~teodarice .9f :wit-ness~·s.-: -For. th~·.purpo~e _o(tht~ ..

. ·.- .f\c~.· ·any. i:>r.esc.riped aut~~rity appointed· urid~-r _t~e.pf6yi~!.or\~ ;.?f}h:;~::A~t.' ar_·_~n.·:_: · ~ . [:: , ," :?~(ce1_·~pp<:f[0_tet~~.d~; S~?ti?.n:56- .. (1-) -'or ~h~?~ibl)~a1_· .. r::1~X}Y.ryi.!'.i~n ~cid.. a.~forc.~ · · .. _,. :· :

-:: · _· · ... the._atten.dactce ·Qf w1tnesses.rhcludmg·_ the parties interested oi:.-~W.Y.:....Of=~hem and , · \·:~.-_: -.-: 8dr{,µiiiffi~m: to ghYe_ e~idence a~q .. ciompel .tf:i~·.prod_uction·-~t.cio~umen·t~. by'-th~· -· '. ;--· . . . sanie rneE!nf~nd_, a·s far as possible,. in th-e same manner a~ t.s:ifrov(oeq in the cas~ .

. :,,: .. ·. -: .. ofa'Givi/ ·co~'ri by the Cope of Ciyil Procedu~e. 19Q~ . .--: ·: ·_.:. ·_·· · .. ·. · . · ·::

(···.. . . 116. Juri'sdicti~n of Courts._· N~-court inferior.t~ th~f o'.i iMagistr~te'ortmi:. _;;: _- ·: .~fitsi class.·sh.aip_ry.an offe~~e __ pLJt1ishabJe uncieLthls-A~t. . ·. ' ··--- __ .. :_·_. ' .(··. -:_· . . .117.' Fin;. when .reaHsed to. be pa.id to··Acithdrity::_-::: ... -A.1J-nr1trs reali~ed .in . ;.- ... ~-~::::c-qr.1frecrton wifri- prose.cuti~rj -~rrd enfiis Act sha·/1 9.(pqid to 'ih~ i\_~tliodty. - - _I. ;:~ ·-:· ·. -- :. ... ---·'--r:1i( ivre~bers ·and Officers:i~ ·be- pu.bllc servants·.·-: Every_ro.eg.iber ·and - ·. ( ,. . . . . . . . . . ·, . I

:.--. - · e'{~l.'LOfficer and other.employees of the Authority shall ba deerned.to,...b,e·a-puqlic: :; . ·. --·. •••• •:· • . . . -.· ••. ,. : .. -· • :1 ..

:": - ·. seivant·Withlri ·the. meaning· bf section 21 of the lndiari Penal Co"de:~·-·· -... . : ··· , ,.1 -· · · \ . . . . .. 'hg.: Proiec1;cin·Outcttqiii!il(~i, rCi gCIOct 1auli,~~ No ~&;r, prOs~z:u;ici~"'Jt 1 ·· ... · .. · .. ;t ·· ' C . _otneiJJ_g~ l)Co~tinQS sh~ll ue ag~in~t9ri¥~ts0"-t""~hitl§',whith is, '.n ~~~~-, . . •.· . '

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........... ·,., ..... · .... ~-· " -=-- ~·"---=~"'-"·=-·'"'-' . =· '""-'' .-"'- --"--=-.....=- -.--·--· .. ···---··--·"·""''·····"·-·-"'" A··~···•••• ., - -· -·~ ·- ., .. '"' .. -·· -·- .) ., -~,,..., - -. ....... - -''-"-"' ....=.c.==-c . • .\ ·- -·---·-· · .. .fX-l./ .. .- .' ~ ·.--·-·_-·.· .... _.:· -,--·~- -'.~----· . : .. - ... - .. -.:_ ..:" · · · - ·\._ ., · : .··:. ~ · /. '::};/ _ ·secs.120-126) Bihar Mineral Area Development AuthorltyAct, i 986

£ • ~ ·,r· _:u!A:· ·,

:.ci,~7--~.{ ._.: . .· faith;·_.done.or_inte~?~?. ~9.. b~/lOQ_E! 4j)qer. t.b.is _A~t_.?!-ATlY. rvt~ _qr:.regu!atipni-·rn~qe ,'~;;&" ~:_.-. ··.j ·:·:.<< }h~r~~n-~.~(·.:::?\'!/' :.~·,:-·_, =: ~ ._, _·_ ·. .. :.·_:.:,.::· .. :.::,::;. <--1·-'·. - -: ., ·--· ·: ~--·- ..

::.> ·--~0-; -~~·: ...' -·._- ·.·::1~0·. Finality of o~der~ -, -Save asotherw'se.expressly provide~ in this Act;

- · - · .··every-or9e~ passed or drection Issued bythe Go.v.e1nm~nt, order passed-ornctica _;!f if< . +ssued by _the A_utryorfff~Ji9er .f~'fs Act shall be final ~~d §h?!I riot be questioned .in ::- l · ?ny sult.or other-,fega·l-pmc~~.9:_f[Jg_:=.::.=~:~=::~---~-- .. ·.·.· .. i; · · · ·· · ·:--·--__ · ·

~- 'It~{· -~--~-1.2-1__,Va·,.idatib~ ~-f-~~-t;• and proceedinqs, - (1,) No. ~~t·d-one or proceedfng

", /·.;:,,· taken under this. Act'slj_~II be qyesti9f1i:f~- 9.f(the-grolilid. merely of- · · .:· : · .· - ./h~m . ·. (a) the· existence.of any vacancy in, or ani defeqt: in:the constitution of ... r- • • the CoalArea Oevelopmeht Authority; -cir. . · · .. · . · ·· - .: )~es .1 -. . . ibr- :~ny person havi_n9-.¢~~~:ed _tq·be A~~~ber ;_g_r. ·. '. _ , ;:··-:·:.-.. -

. ·. · . 1.t ···-· .. : (c}·---any·.pefsori' ass_o~i~te_cLwithJhe A_ut~or!.ty. under. the pr~visidns. of .. _ ·. abl.e. ·· 'I . . -~ . _ .. _:, __ ··-~h!_s_A.~t.Q.~Y.l~~/y_91~p)~:,A~9J~~y~iJtJ.~~- ?.lth~:~~l9Je:ctl9.~;)i::·.'i::j-~::·.:-

, · .. : ·. :~ ·:>_rity-: \·~/·i:. ·, :.::·,.-::·:.:;c_;:· t-:··(?Y·;(0i}~ifur·~-~if.sfr\$.~'f n9~fp(on_·~-.ny person,_'whete(ncj··sUbst~ntJ~r ·. · :: · ,·~·t.. · ... _ · _. · \' _. ··. ." i~justice h~~ r~~~~_te¢[ fr~rtj- s~9.h.faifu~e;. or::~ . ,.:··-~~-,, -. . · . , . ' i;·~d . : ! ·_... .' ; . ': (e) ' any cornmisston, de'fecr or irregularity nofaffecting·thfirri&i't~' o'rdre . _:.:

. ."'.ti~ri- ;. ':.·· -, -case, :. : . ·. ' ..... '. : ·.. : .· ·.· ·. ,,· :'_"· .. _::.· .... :·.:.·.'.·_. _ ~i:; · · I _ a~d ;~t;~~;~ ~~~tTJ!:t:ii~~~;;t;t,:~rt:s'.akeO to ta~e·bien d u,r6§~Ve,n~d . ;t 9f- 122, Power to pelegate .. -::--Tile- Authority may, qy resolution, d ir:ect that. ahy ., :

, power exerciseable OY it under this Act; ru!~s., or reg'uia:tions the'refunoer;.~~XC~Ji ·::

rith-. · · . .--the~ power to -·prepar.e any. Development Plan or Developm~nt- Sct:i~me :or·.fo·~ ·. '. . . ' ' i, . • - . ..,_____ . • '

173·, · make regulations, may alsobe if!Xer.-cised byany [ocal .. authorlty ·or:·a:riy.'p.ftiper .. nc~--_' . !: · ot ths Goy,ernmenJyJi°th'pre_yi9y_§,9PD-~~.nt _ot.~:over-~me~.(.-·-~sf_1J~y-p:~--ii.~1int(dn.~d .. '. , . r: -.- .-. therei!l,. it'i: such cases ahd sublect to. 'such condltiohs, iL any;= 'as 'trjay .. : be. :::', :_'. ~ ling ·spe'.cifjedtherein.: .. ·., .. - ...... : ·_ -.:.·.:-_:·-·.. . ..· .. ·_.· . ) _~;;t/::"~:~;~~:: ~\.'_ .·_··.'/. ', r ir'i' .. .: . ··12i 'Power·:o(Coai "Areii'oe:v·~,~--pm:ent -Auth.~ri.ty'.t9'-l;>,r.row:·mqhey~'~ 'The· ... · _ _- : .A'ut~p~it_y._i:naytr.om V~e tci.~i~~ ~orr9w.a! ~~~h r~:t_e·9f!~te_r.~-~tf~11?°f~~ufff periad ·. _· ::_._ :his·. _· .. ~-~~- ::~P-

·an.\:· . · .· -, : . required tqr:t-he purpose oft~-~ Dex~loprr,eht: Plan or _t/:i_e)ilal<.r.n-g :o'r··e:¥-~titfot:]:·of- · ·: · · rc.e: . . '.a. ~~~~,~~t11.~~f~~h~!1J~: ... : .. · .... · .. .' . :: ... · ..... :i:·<.::·.-'.:~·t::~;~~-~--~;;~.:-:. : :·· . _: ·:: .. ·. _ind:, · . _ 1?a; Control- b.'y th,e -Oovernrn~-nt. ~- (1)'Th~.!,\'=1.U]ortlY-':;sp~U;c:~raty oµt such.· . . / .·the i: ·, . : dire_tt(61{ ~~- ma~·:be i~~ued f(O!'Tl·Jim~.fo: tit.n.a;ti~-~b.~~~~(fc?.f.)h,e·~Hide_nt . .-_. . _:

ise ·. _, . · ad111ini?tt.atio,:i ·of ~his Aqt: .· ·. ·. -) ·. · ·· · . . . ·.: · .. _-··r~~~?tt::..~·_'·_:·:· :.- . . · : . ·. · j

. ;·. ! .. : .. ~_. jf tf in,::0!' in C9flf1;e~tioq with:the:-ex-et-els~~of~t~_P-~~~~J~;?ii.cft~TQ·~·.9f -~he-·,·_.:- .... / · .· the ·\, ,. · functrons by the Auth_onty unde.rth,s ~c(!;any·drspate:ap~~-~.o~~We;ep:ttifu.Authonty,,·: ·

. :· ~ .. IB' <'the' local.au'tfiorffY:or/~ric{the·Govefriirferif:fR~.-9.~9i$lQDPttE.~:@~~nr1:1.~.nt"iri:sUch: ' .. . ;~--? · . > d is'ptife~-shal,t1_he fihal: · . . . . : .. · · :,_. ::·-·~ =·"-- ·-:-~- .. ·:;;:,-~:-: .' _. __ :. _

. ··1"2s:·-R;rurn and:information.- 'rhe.Atrthoritr,shafl-·furnish .t~.:the ·, . _.·. nd · - Government ~uch r~port:. r~t~_r_ns. and. other- infotmrukin: a··s. th~:Go}er~"m.en"t-.may._ · .. :· ~: .: ·, ;,. . .. ··f •:• .. -·;· ;·:· . ..,;_ ... t ... · ... ·. :·· .: .. ·. . . _.. ·.·_. ::·:;·.·J,·;.-:.~J":..!.-.-f'f~::· .. ~_- .• _...:····:' ·' .. _: . }~·::.:..;.-~·:: .. : .. :- _ .. _. 11ic.': . ~- ... rorn._t!n:i~.!

· . .- '·. · ..... >:,_····. ·. · .. ·'126. Eff~cf ol iaws.-=-or S9ve" as afQrn_said; the provJ&ie-A~f7thi~ Act ·a,icJ,

-~r :. . the· rules ·and:.te.gi:ifations· mad~ thereunde·r shall have· effe:ct ·n·orwithstanding

od _ · a·nything inconsistent-therewith conJ~1r.i~q..i.o.a.ny_ofb.er-1a.w..: -·:L. · · .. _ .. ·

' ' '. . ' . . ;! : ·- ..• ·•· :::·~;J~

53

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I • .. I • . I • , .

. ·.·: -, · _ .~---5-2--J-~L---·--··. -· fi3ihar--Mifle-r-al-Ar-Ba-9.av-eleyme'rtt Authority Act,.1986 [Secs. i??:-1_~· ; & . cir N;t~U~~;~~d;~;~~;h~;~6~1~;ned in any sLich oth~r 1aw- . . · •. }

. . · ·.? .. (a) When: permission of d.evelopment 1nre~pe<;t of .~ny land ha~ ·bee·~

. , : · ' __ . ·· .. ·. ,. :; ..... obtalned.,under:.this Act, such:development shpH notbeceernsc to' .,. - _. :... ·; _. ··1;_ •• • • .:. • .:.,, ·-: •• • • • - - - • t' • • ;.. . - • .. • • • •• • • ,• -· • i.: - : ~ .· .. · ..... ·. · · · · be.-unlawfulfy::undert~.keti or. catrlecl bi.irby-i'E(asbtj _o'nly_'ofthe· fact ·'.s~.,;•.. • . . . • ·, : ..• that .permission, approval or'sanctlon required under such 'other Jaw .. . f9r. §P9h __ dgyefopiiietiL.ba·s. :JlOL been . obtained; 'thls shall not, · · · · ': : however, bi/construed_as ~x~_f!'f?_tis>ri to eer~i~~i9n.being-obtained -·-,-···--·--:..:- .. ---· ··-·::·· ·· · as ·r.equir.ed~tJRcJer-siieh-othet Iaws.and-of-paymelifs ors·uct) tees

. . .. ... . and charges as may be prescribed by th.es~-iiiws/ ..... ·. . . . :.: . (b) . When 'perm'sslon for such development ha~ not been, obtatned uhd.er this f\qt such development shall not be deemed to be ·lavtfuily : undertaken or carried out by reason of the fact that.permlsslon,

.; ,'; _;:;.:: .. ,. :. - .. · I

. ·. ' . ·~s .. ~) ~· .. '; .· .': ': <: .··fo~m;.anfl,.~~~·.ff!q{J~w-.of.· ·~:~P!! a~c:).~~.btlTJ~:··. ""·\(-':' ·,._. .. .:: .. _., .-·.,::., .... : =.:::1-·.~,· .. {~:.,!-~·::;~:::~·~i . : : .. ···>:

· :\ is· : ... · . ·. . .(i~ .. · the p:9r1odical am.enc;ll!le.~t of Development fl~.-~~·)iii?.~}tf~~~~piration bf:.·. art ·, · -· :: the period of _Which.such an _a·me.nd~.?Dt _rrtc1Y ~~~·.V!?f!.e;:·~··.·.:. . . . . .. .

•• 1' • • .• • • • ... • • • • • • ..... ·-: •• • .•• "; •...... ,:~· -~,!::·.· : ,·.-: . . . Q). the form of r~g1strati.on of appucatlon and .th~ particu/ar.s.to be contained. in such register; ·· · · ·. · · ·: ·· ·::.- -, ?'."'}.\) :~:: -. _: .. .- · · ·

(k) the form in which any application for pe.rmi~~·!~:~}9/d:~.Yi·i_;pnient shall. ·nto. :··r • · be made, tli~ particular to be fllrnishe<{·fci:~~\!§Ji.~iRRQihtment arid · ., ': . ·. '.. · documents a)id.·pltfns.whi9h: sha·11 accp.nip.aoy}yf.tt)iRpl)_caiion : .

• I • • • • ·• • • • .•."••;•.,_,.r-.:\..;.· .• ~,,fi."._... :; ;: • • • • •

r.ftY ·,-~:d_. !. • . . . 01 ma~pe_r .of fi.linQ, and the fees to. be P?i~.}8_(~i![(qfe(ocedure t? be:--,

. i ·1·· ;,·· . · . foll owed in 'appeals: · . ·. · · r --·' ·. '.·. »>: · --.:· ":". : · . · · :

. Jee . ·~. · ·. · .. : ·_ .. (+i ~tie. ~~.n!J"S:r_in.~hic~~ ~~ .ac.tjui~ition'' ii"oii9.~:i~~~~~~~~~~-·.~nd claim fo_f· .. :· hat : . · . compensation.is-to.be made,·th~..ti,tle Withlffwb,J¢fi.~ugh'clairn is.tp.be ... i or · ·. '• .: . :· . ::· mad~'}uid the proq:edilre .. to' 6e foli~w~t(tpc}~~p~·~:~t~(ot co~mpen-· ... ; or · ·. · · . ··: sa.tion; · · .. .' · · ,; · :: · . · .. · :. · ·: ::· ?·f·;:iJi~tf.{~,~??\f}:~:-~~~·:\. · .: ·

. jjr~ ·. ~: · .. ·: .,· ·:·: . ·>··:·. · ·:'(h) ,. the prod~dU[~ fqf.ih~.le0.ot.o'~ye·/~p:~·~~j{~~~~~~7~:n:~::$~:~h:i~tfopJroryi:

•.•. :• .!) ... :••., .. ,.,._ •• ':·· •''••' • • •, : '·~ - • • •' • ··~· &. ,!:.~":J-•1.''~~f::l ... k::·1..•"L•<:.•,r.£, .-;:,.~"·'··· '\•·' • · .. •' • . . · .. .. . '- . ,r on any development or.11,1st1t_u,~1on:onm~.[Q"~O.fi~r1;1,y·=ui5e:

. .. . . . ·. : . -· · ,. _; ·' .. ···\!_ ::..r.r-:.~ .. !·'\!7'1 ;;...-;,;::.~~~!,: ~:·::·:/ ·-; _...,.-,.~··--: .·. · .. · .:

.. .:. (9) .t.h~ .n:i~n-~er. i~ ~hish ,applic~tj~~}9!.}2,~{{~~.~~ert=:~f=-~'fcipme~J .. ·. Charge is to be maae· . . · .. ··.-.::.-::_:...q~~:·';·?:."':·. · :.:: . .:._.:. '.· · · ·· ·· · .... ,. . . : . . .. '. - ·.::_ . ··. '·. :-. : .;·-·.:--:.~·.:··\~ :: - · . _ .. (p) . the su~.~f.~~ne~ f_hat-.~-~~·:.8:-~~~~~~~~~:~~~~.~Lin!; ·.. . ··. ·~

. ( tj) the form· of the_. budg·et of_ ·A.Li_t_h_9~1ty,·)-ne-.da~~- .0.n .or ~~(9(e ~hlch it s_hall , .

. -··5e~prepare9, the manrie·r.-'df-JJ:t:~a_t:.f9g:((aiid:p"! Jrober of OO.P.ies that have' .. - ... , ::·: . to be:$ent to the Gbv.ernme.rit'~--= .. ~-: ... ·:-· ~ .... ":.'··. ·. : · .· ·. - .

. .· · (t?. the. iar=~--~f -th:~· ;:n,;Cat~:t~te~.eh.r ;t ·~~~·aµ;lts~a:Acr:Bii n·¢e·.sheet':

(s): ·the ·form of the·arinUal-~$-porr~(Hfo Authority and. d1:ite on·-~:r bef~rfi·

. ' . which it ·shall be su'bmitte.d~to the· Government; · . _. ... · .:...~.. . - · · · '

. ·:·.:. ·:-.: :·.· .. ·.-::'. . . .. ,: .. - ·.·-~ •;- -.....~ .... ~~:-a. ..

(t) : the manner: anq. the'. c~hstitutibh 'of proviqe.h.t funq~ for-Jo-~;~b_9J~rt~e~··~. · · ·: ·. · :·.bii;q'. r:ne~b~rs.~nd offi.~~r~:~n_g --9t~~r ~ri~.1P¥.~·~~~ R:(!h~; AV~ho_r115~if,}·. ·cona1tForrs-sttbreeHe-wh1el:l-sYcl:dund.s..maY- be constitute.d.~ ·. '.--: ~-zr~~T- , · . .;, . ·: - ·.:~·.<. -:~~:~--:..: _: .,·:;,• .. -~--~.:·. ::~·~.r.. . -~§?!:;· ... ~. . - .-· ..:,.. . . .... / ...

55

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(.'\~'.(~·r-,~:-.i,\ '. . . . . . . . . . . . • . \.. :_ .. g ''.:~~ .· }~#L"-;:<~.Y~~.-sihqr·t010ef~·/ A~ea·oe~~!.~e~:en_t_A-mn&rityAct,.1986 . ["Sec~\-- ..

_i.~~--:-~4A~. ;:..oec:.·:·: : . . . . . . . . :.·. ·J·:\ ·· ".

i?i~~,2{t--:::,·(u)·· -~hedocurnentof which copies rnay_be gr~nt~d. and the teefs f~~~~_ch c~p~::: · _j:··,::

,. -- .. ·.. . .. . . ,·. . . . . ·. . . . . . . l- ---- :_?,_~<·~~-·/·.· .: /v) _· p/~scribing !he matters ir _respe_ct ofvyhi_c0 .n.o~i~es, returns ~~d-.repo~-./t::.:

:: :· • • • • • '. •• - >· • • ·sh·a11 be furnished· by the ow_ners and occup1e~s . .q(.land and bwldrng,J~t"':""-·-- -;. ~ ._.:::._,:·;-~ .. .' .... , . ; . , . ; '·:,'f or~--~f· such.notices and particlliars·. to be" c'ont~frie~.-·in. th~_m: .. ~--- ·. ·. :}\:i_;ir.:~

. }:-;~.:~ : .. ·,_-'._(~). · _ _p:~~?!9J.ng .. to~,--~~-~: :~~-f P.'t?.t, !'.'!e!.~?- 0-~~_?,_?.i(.e~ br pt~~r_)yat~~ and for\~ : .. ''. ... .: . ·. . . . sanitatlon and conservancy If) tne_-:-1·rM1neral EJeve/opmen.t Area;---· ·: .ftm ."::::~~~:~--~I--~-~~uit,···j5_fovidi~g·aga"ii'isOhe:..a1;crimufatr6n ~Q.fJQ.~L~a).?_r~--:~~-:--.·.· __ ·_· _::: · ~ :: . -; · . . (Yf-regUlaiiritfthe··c.onstr~qtion and sanitation ·of _how_s·es;··--'--·." ~: :· · · . . ·.t;,

. (z) prbvi~irig. for "the pre~~ritfcin or.abatement of nuisaricfs" affe"ctirig th.e . l"

. pl'.lbl ic health committed by any person. within the¹f Mineral Development .·\ Area; , . . . . . . . . .. ~ · (za) providi~g.for t~~ tjlspos~l .of sewage; dtfensive lJ1c{tt{3.rs/,:_u~.bish and the . '-

. . :malritena.~ce of. ur,nalsr· la(r~s-poofs::a-rid~·otfier ·generally ·fof. ~. . . : : . ," .... can:y~ng o.~ftbe··.prqvis.ion(of. tliis Act· for _.pr9.m9fing:"the .. heaH'1, ~afety :

-: :/: ·-·~: ·.· ; , :.- · ah&. Welfare·:at the people-.iri".-the ! (Min~i~I, O~yelojJrnent Are~;·.:_.:··.- · <. tli1 .:

-'.'. ~ ·~·:-:..\·:. ··:_:_;, .-.,:·:;·,.·.;~:"·: .::.- ~-:·.--·.-.-._ : .. ··~ .• ,· .. :- ,·--.-~·_;:::··, :: .. ·:··~ .:;;-:_;;,. ·-.:-~· t, ·..;., t: .. ; ' .. ·· .. ·.~··~"·.·-: - ,. :: · · : ·· (zb) pr~scribing the pressure at. which water supply by the Authority is to be·

. . . . l_aid..an_d the tiour?iduring which suchpressure .ls to he rri~iiif~_iri~ci'; .. · .(zc) peri.bdici~I analysis by. i qti~litiei analyst of th~-_v:/~te~:·~~ppite-cf.:·i:iy rhe· · ·I

. Author.lty° and the actlon to _he.ta ken on ~J~ r~p_(;frtf :: ·: .. · '': ·.:: . ': .. · .. · . . i. (zd) ~a·~agement df 'reset;ciir.· filter·b-~ds and 'oth_er ~o-~k;;· ·. . ·. . '.' . . . .. '! (zo) pro~!~:H ng_f~r th~:s_upp/y.of waterthrouoh sta~.?..?Jpes C?(?ny"~th_Efr}~Wce '. :· J

. .f.or domestlc consumption and tor.other than. domestic purposes: .: · . . · ... :

' .. ."· .. (zf} _.'proy!?in_g.fqr_the ~0:st~).(~ti9n, {~_-sting anq;r.~pl~c'etn~~t ~f !21~'t~~~-.f9:r::~1·1~~ ·.·. Ji'J supP-IY and electrlclty _and for measuring and ~ecord_ing_.·tb.~_am_o.qnt -': . _ c: .

. ' • • • ' • t • • • • • • • • ' • • • • . - ·: ;r. consumed; ··· ·· ·. · . . . - · · .· · · · -: . . · · : - . , .· (z~i .prov.ldin~ "fo/'th:~·--d-e~·~:-(~i~t·~:r(;·f rates "t p_r ¹[tax ·a~d th~:.Tf)a,h;~r.'f~r· -~ . . .

. retove.ryottrils'.·![·tax·=·:-:.::.--'.-.::_. : . .>.··. ; .:···: :, .. ·-::· .... · -. ·: .\·. :(

. . .. , . ,... .··. . :· . . . . . : . , ~ . -• . · : . . •' . . .. . . . . .· .

. . .· .. (zh] _providhg t~r--'tQ~. ·p~e\1e_n_t.i.on''. ot· o~i~r~ak.-~f epi9em!c ·pis.8~$9 --~,id· lfi~ ·. cons(tuctiori oHsolat/on, hur?·~nd hospi_t91s·. ·. ·._ . ·: ·. · .. ··.: :· · '. . .

• • , 0 0 ' '• •' • • .•,' ,;• • : _, •' ~. I' _', • •, ' I • '• • • ' 0 f • • • 0 I • • • 0 • , 0 ', : ." _·; ·.(ii) .. Pte?Crib~rig _rri:ep).~a/)~~(st~n.¢e t~:tfo provJded. ~o_ /·~qo"utr;fr~.9(Vj(c_q~! .. ·.· ,: ,!':.'.:

... · .. · . · mines and "the" i:ippoihtme"nf ofn1edical staff; _. . :,. .- : :·< :_ · . · · ·.

• • : • '1 :· '• •• • ••• ··~· • ••• :· ;.:_: .::: • .-·~:;·~ : •.•••• t •• -·: .. : • . • ' • • • ·.: ._ .,,_, __ .. ~:_--_., _ _.: .: : • • "'· • (zj) provigrg-_tor f:he ~pp~oy?l" p_!a:Q,t_for ne~ bi.Jrld~ng~_!nclud_ing .. ~ou~~s ,.1 •

.. . _.· .. :.i· . ·er·, . "., 1r;1i . . . nt ; .·. •, : ~<; .

j

. ·or: ot.tiei at the ·Aufh'.ority with( such d_esighati:on as. th;··~ · :· ~:.: :. · .. · -: Authority.-ma,y~dete~mine:and.may holcJ--offiee by .fr1e sa,:netenur~anh{ · f . . . . . . . . . . . . . . ·. . . . . . ~

. . ' same remuneration 'and on_tbe. same.terrns and conditions· of service· as -·. 'y --·=--~~_;~~-:.:.!·.:-_.:-._._he.-~ciu1cfti-a~e.-t1eit1~it-i-i;-~~Aotnmity n~1:rhot b·eefri c_6ns~t0ted, ard ika1i i · · ~ : -- -··- .. ~·-::iontinue'to tJ~LJntf?SS·a'nd Uhtil SUCh tenure: remuneratlorrand .tetn'.IS' .

• , I • .,• - , • ' • ""• \ ,,f • • •.- • • • • I • • .,.~ • • • :. ' ⁰ · ., ·ancl-~6ndition·$ .. areduly altered by the Authorlty; . . ·. .: ::·<:. ·:·. ·, .. · . , ~!;vi~ed_:i0a·! aoy -~~ivi~~;'~~~P.~'.~_b/~u~~-. ~ri_ p~)4~~-dr -. ~thfr ~mp,J~Y.i.1~·,::. :-_ · ·

. · ~ · .- bsrore the constltutlon of the Author.1ty and -pro·posed to be retained .by· · .' . . :.: <;- .· .: ;·. ·. :: . ·-~~~~~.~f0qhtx)~~II be. ~ee~rt:ie~-t~·_'.?e. ~'~rxi.?~~·'..e_ryq~~ed" u.iiq_~r -, iF. ·:. ·. ·---~:. ~ ( : ·. ·' .: ·_-·.--·-(b) .. anything done. (ihcluding)my ·app9intme[lt; rure, oye-faws, .r~gufation of . . .... ~ · ... - / ·: : . .: · forni mad·§;:--9raiit"oo ~rJ$sµajtu6'tjervaridu~-~·9r$·iist~H io'sci-b:se1cub"ristw.·:· .. · .-_·_ :,;: .. ,,: .\ . :·. :_: ': -<;_ :· :: ancf(2). of- this· sedio·rj's-~?it,:·~Hfa'f'~·i,:h ls r,cfr iiico"n~1steh°i0itff the ¢r9vJsJq°i1{·,. · ";

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