Section 8 in The Bihar Maintenance of Public Order Rules, 1959
8.
In deciding whether or not a person on whom fine has been imposed, should be exempted from the payment of such fine, the District Magistrate or the officer to whom the petition has been transferred under sub-section 4(b) of Section 8 shall mainly, consider whether or not, that person was concerned in the commission or attempt to the commission or abetment of any of the offences for which the collective fine was imposed.
