Section 3(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955
(1)Whenever it is necessary to evict any person under clause (b) of subsection (2) of Section 11 from a building vacated by a servant of the Government, the District Magistrate shall cause a notice in Form I to be served on such person directing him to vacate the building or to show cause, within a period of seven days from the date of the service of the notice why he shall not be evicted from the building.
