Section 4(i) in Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983
(i)Whenever it is necessary to evict any person under sub-section (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 service of the notice why he shall not be evicted from the building.
