Section 18(3) in Bihar and Orissa Public Demand Recovery Rules
(3)Every order made under this Rule, unless it is returned in accordance with the provisions of sub-rule (2), shall without further notice or other process, bind the Central or the State Government or the Railway Company or Local Authority as the case may be, and the Central or the State Government or the Railway Company or Local Authority, as the case may be, shall be liable for any sum paid in contravention of this Rule.
