Section 12(1) in The Bihar Municipal Election Rules, 2007
(1)Simultaneously with the publication of the electoral roll under Rule 9 a notice shall be published in like manner in Form-1 as also at the places of publication of the draft roll and in one local Hindi newspaper and press notes may be issued by the Registration Officer in local newspapers, calling upon persons entered in the roll to lodge, in the manner herein prescribed, any objection they may have to make to the roll as published and calling upon persons claiming to be entered on the, roll to lodge their claim in the manner herein prescribed. Such notice shall specify for each ward the, Revising Authority to whom, the place at which and the time referred to in sub-rule (2) within which any such claim or objection may be preferred.
