Section 111(2) in The Bihar Municipal Election Rules, 2007
(2)If the concerned Returning Officer fails to furnish the required information or to hand over the certified copy without any reasonable cause within the prescribed period or malafidely denied the request for information or obstructed in any manner, the State Election Commission, on receiving a complaint in this regard and after giving any oral or written direction to submit an explanation for the failure to do so, may impose a fine of rupees five hundred for per day of delay, till the period the required information or the certified copy is made available to the applicant.The fine shall be realized from the personal salary or emoluments of the concerned Returning Officer in the manner as specified by the State Election Commission.Provided that the concerned Returning Officer shall be given a reasonable opportunity of being heard by the State Election Commission before any penalty is impose on him:Provided further that the burden of proving that he acted reasonably and diligently shall be on the concerned Returning Officer.
