Section 9 in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
9. Appeals under Section 7 of the Act.
(1)The memorandum of an appeal preferred under Section 7 shall be stamped in accordance with.the law in force relating to court-fees, and shall be accompanied by a certified copy of the decision or order appealed against and shall set forth concisely the grounds of objection to the decision or order appealed against.(2)All such appeals shall be entered in a register to be maintained for the purpose and on receipt of any appeal the Commissioner, or the Collector as the case may be, shall give a notice in writing to the appellant of the time and place at which his appeal will be heard to enable him to adduce such evidence as he may like in support of his appeal.(3)At the time and place so fixed the Commissioner, or the Collector of the district or the Deputy Commissioner, as the case may be, shall hear the appeal in the presence of the appellant or his authorised agent if he appears and may, for reasonable cause, adjourn the hearing.(4)When the appeal has been decided, the order passed on such appeal shall be recorded in the said register and if necessary, an amendment made in the assessment list in accordance with the result of the appeal.(5)All notices and processes issued in connection with appeal shall be served in the manner prescribed for the service of the notice of demand under Rule 7.
