Section 14(4) in The Bihar Electricity Duty Rules, 1949
(4)The application for the Revision of any order passed under the Act or these rules, other than an order of assessment with or without penalty or an order passed under sub-rules (1) or (2) of this Rule shall be presented-(a)to the Deputy Commissioner, if the order sought to be revised is one, passed by any authority not above the rank of Assistant Commissioner.(b)to the Joint Commissioner, if the order sought to be revised is one passed by the Deputy Commissioner.(c)to the Commissioner, if the order sought to be revised is one passed by the Joint Commissioner.(d)to the Tribunal, if the order sought to be revised is one passed by the Commissioner.
