Section 5 in The Bihar Maintenance of Public Order Rules, 1959
5.
A petition under sub-section (4) (a) of Section 8 of the Act for exemption , from the payment of the fine or for modification of the order of apportionment shall be filed within fifteen days of the service of the order of apportionment under Rule 4.Explanation. - A joint petition may be filed by two or more objectors if the ground of objections are substantially identical.
