Section 2(2) in The Bihar Collective Fines (Imposition) Act, 1982
(2)The notification made under sub-section (1) shall be proclaimed in the area by beat of drum or in such other manner as the State Government or the District Magistrate may think best in the circumstances to bring the declaration to the notice of the said inhabitants:Provided that when the imposition has been made by the District Magistrate, he would send a report to the State Government indicating the reasons for imposition of the collective fine within ten days of the imposition of the fine alongwith copy of the order:Provided further that where such an imposition has been made by the District Magistrate, the State Government will have power to Review or Revise the orders passed by the District Magistrate either on application or on its own motion within thirty days of the date of the imposition.
