Section 8 in The Bihar Control of Crimes Act, 1981
8. Nature of evidence.
- The District Magistrate or the Commissioner may for the purpose of satisfying himself as to whether the condition necessary for the making or confirmation of an order under Section 3 or Section 5 exist or not take into consideration any evidence which he considers to have probative value and the provisions of the Indian Evidence Act, 1872, shall not apply thereto.
