Section 10(3) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
(3)If the landlord neglects to carry out any repairs, other than those referred to in sub-section (2), which he is bound to make, the Controller shall on application by the tenant, which shall specify the approximate cost of such repairs, cause a notice to be served on the landlord to appear and show cause within such time as may be fixed, against the application.
