Section 14(3) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(3)If no cause is shown on or before the date specified in the notice or if the cause shown is, in the opinion of the Collector not satisfactory, and it appears to the Collector that the under-raiyat for his legal representative refused or failed to put the raiyat in possession of the land in accordance with the order of the Collector under Section 13(3) of the Act, he shall pass an order in writing, subject to the provisions of Section 14 directing the Nazir/the bailiff of the Court or any other person to deliver possession of the land to the raiyat and for that purpose may use such force as may be necessary.
