Section 3 in The Bihar Maintenance of Public Order Rules, 1959
3. Collective fines.
- (i) The proclamation required to be made under subsection (2) of Section 8 shall be made in the village on the inhabitants, of which collective fine has been imposed, by beat of drum and a copy of the notification shall be posted or hung up on a conspicuous part of the building used as office of the Gram Panchayat, if any established under Section 3 of the Bihar Panchayat Raj Act, 1949 (Bihar Act VII of 1948) and having jurisdiction over such village and in a village which is not under such Gram Panchayat a copy of the said notification shall be hung up on a conspicuous place.(ii)The person responsible for making the proclamation shall obtain a certificate from two members of the public of the locality present at the time the proclamation is made to the effect that the proclamation has been made in the above manner and where the person responsible for making the proclamation is unable to obtain such a certificate, he shall state on affidavit sworn before a Magistrate, the reasons for such inability, in his report.
