Section 2(9) in The Bihar Maintenance of Public Order Act, 1949
(9)[] [Sub-sections (8), (9), (10), (11), (12), (13), (14), (15) and (16) re-numbered as sub-sections (5), (6), (7), (8), (9), (10), (11), (12) and (13) respectively by Bihar Act 20 of 1951.] The Court may at its discretion remit any portion of the penalty maintained and enforce payment in part only.
