Section 2(1) in The Bihar Collective Fines (Imposition) Act, 1982
(1)On being satisfied on the information received or otherwise regarding the participation of the inhabitants of any area of the State in any widespread or large scale of disturbances of public order involving rioting, murder and arson or on account of their commission, attempt to commission or abetment of all or any of the offences specified in Chapter VIII, Sections 187 to 190, 212, 302, 304, 323 to 326, 332, 379, 380, 390 to 402 and 436 and Chapter XXII of the Indian Penal Code, 1860 (XLV of 1860), offences under the Arms Act, 1959 (Act LIV of 1959) and the Indian Explosives Act, 1884 (Act IV of 1884) State Government or the District Magistrate of the district in order to prevent the recurrence of such disturbance in such area and to protect the life and property of the people of the State in general and of the area in particular or for the maintenance of public order and services or supplies essential 10 the life of the community, may by notification published in the Official Gazette, impose such collective fines on all or such inhabitants or class of inhabitants of the said area, as may be considered necessary :Provided that the collective fine exceeding Rupees five thousand shall not be imposed on an individual or a family;Provided also that when such a fine is imposed by the District Magistrate, he will within ten days of such imposition of fine send a report alongwith a copy of the order to the State Government explaining therein the cause of such imposition :Provided further that where such an imposition has been made by the District Magistrate the State Government may within thirty days of such imposition, review or revise the orders of the District Magistrate on application or on its own motion.
