Section 27(2) in The Bihar Municipal Election Rules, 2007
(2)Any person whose name is not included in the electoral roll of a ward for the time being in force and who is entitled to be registered therein or, if included, consider it to be incorrect in respect of any detail, may, at any time after the roll is finally published and before the date on which the ward is called upon to elect, apply to the Registration Officer for an amendment of the electoral roll by the inclusion of his name or making necessary correction in the entry relating to him, and if Registration Officer is satisfied, after such notice and such enquiry as he thinks fit that the applicant is entitled to be registered therein or that the entry in the electoral roll relating to him should be corrected, the Registration Officer may direct the amendment of the electoral roll by the inclusion therein of an entry relating to the applicant or necessary correction of the entry relating to him:Provided that an application under this sub-rule shall not be entertained if it is not accompanied by a fee of rupees fifty which shall in no case be refunded.
