Section 136 in The Bihar Motor Vehicles Rules, 1992
136. Manner of considering objections.
(1)The Secretary to Transport Department may consider the proposal of a scheme or modification of approved scheme and the objections at a hearing of which at least 7 days notice shall be given to every objector and the State Transport Undertaking.(2)The notice shall be sent at the address of the object for by ordinary post under certificate of posting, provided that where the number of objectors is considerable or the addresses of objectors are illegible the State Government may instead of giving individual notice to every objector, give notice by publication in a local newspaper having wide circulation in the area in which the objectors reside.
