Section 6(2) in Bihar Coaching Institute (Control & Regulation) Act, 2010
(2)In case of violation of any provision of this Act or the Rules and notification issued under this Act, the Coaching Institute shall be liable to penalty as follows:-(i)Rs. 25,000/- for the first offence.(ii)Rs. 1,00,000/- shall be for the second offence.(iii)In case of proof of allegations against the coaching institute after the second offence, the registration shall be cancelled by the Committee constituted for registration, after show-cause and giving sufficient opportunity of hearing.Chapter - 4 Appellate Authority and Disposal of Complaints
