Section 101(3) in The Bihar Municipal Election Rules, 2007
(3)The Returning Officer shall make enquiry as to the genuineness of the account submitted and thereafter cause a notice to be affixed to the notice board of his office, specifying:-(a)the date on which the account has been lodged;(b)the name of the candidate; and(c)the time and place at which such account can be inspected. The enquiry may be completed within ten days of submission.
