The Coal Bearing Areas (Acquisition and Development) Act, 1957

30 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title, extent and commencement.
• Section 2 — Definitions.
• Section 3 — Appointment of competent authority.
• Section 4 — Preliminary notification respecting intention to prospect for coal in any area and powers of competent authorities thereupon.
• Section 5 — Effect of notification on prospecting licences and mining leases.
• Section 6 — Compensation for any necessary damage done under section 4.
• Section 7 — Power to acquire land or rights in or over land notified under section 4.
• Section 8 — Objections to acquisition.
• Section 9 — Declaration of acquisition.
• Section 9A — Special powers in cases of urgency.
• Section 10 — Vesting of land or rights in Central Government.
• Section 11 — Power of Central Government to direct vesting of land or rights in a Government company.
• Section 12 — Power to take possession of land acquired.
• Section 13 — Compensation for prospecting licences ceasing to have effect, rights under mining leases being acquired, etc.
• Section 14 — Method of determining compensation.
• Section 15 — Costs.
• Section 16 — Interest on awards.
• Section 17 — Payment of compensation.
• Section 18 — Prospecting and mining to be done by Central Government in conformity with the Mineral Concession Rules.
• Section 18A — Payment to State Governments in lieu of royalty.
• Section 19 — Power to delegate.
• Section 20 — Appeals.
• Section 21 — Power to obtain information.
• Section 22 — Power to enter and inspect.
• Section 23 — Penalties.
• Section 24 — Service of notices and orders.
• Section 25 — Protection of action taken in good faith.
• Section 26 — Jurisdiction of civil courts.
• Section 27 — Power to make rules.
• Section 28 — Notifications under Act 1 of 1894 in which proceedings are pending to be treated as notifications under this Act.