Section 5(1) in Bihar and Orissa Public Demands Recovery Act, 1914
(1)When any public demand payable to any person other than the Collector is due such person may send to the Certificate Officer a written requisition in the prescribed form:Provided that in the case of an order framed by a liquidator under the Cooperative Societies Act, 1912 [2 of 1912] [See now Bihar Co-operative Societies Act, 1935.] the written requisition shall be sent by the Registrar of Co-operative Societies, Bihar and Orissa.
