Section 6 in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956
6. Notice of demand for rents not paid.
(1)Where an arrear of rent is payable by any person for occupation of Government premises, the competent authority may at any time after thirty days from the date on which the rent accrued due, serve or cause to be served upon the person liable a notice a notice of demand stating the name of the person, the amount payable by him and the Government premises in respect of which it is due.(2)The notice of demand shall be signed by the competent authority.
