Section 4 in The Bihar Maintenance of Public Order Act, 1949
4. [ Duration of order made under Section 2. [Substituted by Bihar Act 6 of 1951, for the original Section.]
- An order made under subsection (1) of Section 2 shall be in force for a period not exceeding six months for the date on which it is served on the person in respect of whom it is made unless it is revoked earlier:Provided that noting in this section shall prevent the State Government from making a fresh order under the aforesaid sub-section in respect of the same person, if the State Government is satisfied that it is necessary so to do with a view to preventing him from acting in any manner predjudicial to the maintenance of public order:Provided further that no order made under aforesaid sub-section-shall remain in force for a longer period than three months from the date of the service of the order on the person concerned unless the Advisory Board has reported under subsection (3) of Section 6 that there is, in its opinion, sufficient cause for the making of the order.]
