Section 8(2) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(2)All such objections shall be entered in a register maintained for the purpose and on receipt of any objection, the Collector shall give a notice in writing to the objector of the time and place at which his objection will be investigated to enable him to adduce such evidence as he may like in support of his petition.
