Section 7(1) in Bihar Right to Public Services Act, 2011
(1)(a)Where the Appellate Authority is of the opinion that the Designated Public Servant has failed to provide service without sufficient and reasonable cause, then he/she may impose a lump sum penalty at the rate specified from time to time as prescribed in the rules framed under this Act from time to time.(b)Where the Appellate Authority is of the opinion that the Designated Public Servant has caused delay in providing the service, then he/she may impose a penalty at the rate specified from time to time and as prescribed in the rules framed under this Act from time to time for such delay on the Designated Public Servant:Provided that the Designated Public Servant shall be given a reasonable opportunity of being heard before any penalty is imposed on him/her.
