Section 15(1) in The Bihar Private Forest Act, 1947
(1)The Collector shall in the prescribed manner hear any objection presented under clause (c) of Section 14 and shall pass an order-(a)dismissing such objection, or(b)directing that the proposal to constitute the said forest a private protected forest shall be dropped either in respect of the whole of the said forest or in respect of a part of it to be specified in the order.
