Section 16A(2) in The Bihar Electricity Duty Rules, 1949
(2)Where the Commissioner accepts under Section 8-A a sum from any Licensee or other person by way of composition of any offence, he shall issue an order in Form VII, directing the licensee or other person; as the case may be, to deposit in the Government Treasury the amount of composition money within the period mentioned in the order. A copy of the order may be sent simultaneously to the [Assistant Commissioner or Superintendent of the circle, or the Additional Superintendent or Assistant Superintendent of the sub-circle, as the case may be] and the Treasury Officer for information.
