Section 321 in Bihar Board's Miscellaneous Rules, 1958
321. Notice of refund and payment in certain cases.
- Whenever a refund or disbursement of money has been sanctioned on account of law charges or other account, a notice should be served, free of charge, on the party entitled to receive it, requiring him to make immediate application for payment, on pain of forfeiture of interest from a given date, which should be fixed with reference to the distance of the party's residence from the Collector's treasury.
