Section 9(2) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(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.
