Section 3(f) in The Bihar Apartment Ownership Rules, 2004
(f)When by the appellate order, the proposed amendment is accepted, the competent authority, on getting back the records from the court of appellate authority, shall make an endorsement on the body of the said fresh declaration and return the same to the sole declarant or all the declarants together with its enclosures in the manner prescribed in sub-clause (c) of clause (xi) of rule 3 and the declarant or all the declarants, as the case may be, shall get the fresh declaration registered in accordance with sub-clause (c) of Clause (xi) of Rule 3.
