Section 8(3) in The Bihar Maintenance of Public Order Act, 1949
(3)(a)The District Magistrate shall, after such enquiry as he may consider necessary, apportion the fine imposed under sub-section (1) among the said inhabitants according to his judgement of their respective means.(b)In making any such apportionment the District Magistrate may assign a portion of such fine to an undivided Hindu family to be payable by it:Provided that the fine apportioned to an inhabitant under this sub-section shall not be realised until a petition, if any, filed by him under sub-section (4) is not disposed of.
