Section 29(4) in The Bihar Minimum Wages Rules, 1951
(4)An order passed under sub-rule (2) or sub-rule (3) may be set aside on sufficient cause being shown by the defaulting party within one month of the date of the said order and the application shall then be reheard after service of the notice on the opposite party on the date fixed for rehearing, in the manner specified in sub-rule (1).
