Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 228] [Entire Act] State of Bihar - Subsection Section 228(2) in The Bihar Municipal Act, 2007 (2)Such spot fines may be collected by officers, not below the rank of a Sanitary Inspector, duly authorized by the Municipality in this behalf.
