Section 14 in The Bihar Maintenance of Public Order Rules, 1959
14.
Any person objecting to the attachment or sale of any property in the execution of a warrant issued under sub-section (7) of Section 8 on the ground that the property so attached or sold belongs to him and not to the person on whom the fine has been imposed, may file a petition within fifteen days of the attachment or sale before the officer issuing the warrant, who shall after giving the petitioner an opportunity of being heard, pass such orders as he considers fit.
