Section 2(5) in The Bihar Collective Fines (Imposition) Act, 1982
(5)An appeal preferred under sub-section (4) shall lie-(i)if the order is passed by the District Magistrate, to the Commissioner of the Division; and(ii)if the order is passed by any other officer, to the District Magistrate :Provided that no appeal shall be entertained unless fifty percent of the fine payable in accordance with the order under sub-section (4) has been paid and the memorandum of appeal is accompanied with a proper receipt showing such payment:Provided further that no fee shall be charged for filing such appeal.
