Section 10A in The Bihar and Orissa Natural Calamities Loans Rules, 1934
10A.
The Collector shall before he passes an order under Section 6 (2) of the Act issue notice on the affected owner stating the condition or rule which has been broken.The Collector shall cause the notice to be served personally on the affected owner, fixing a date for hearing him. If by the exercise of the diligence the notice cannot be served personally, it may be served by publication for fifteen days on the Collector's notice board.
