Section 351 in Bihar Board's Miscellaneous Rules, 1958
351. Legal Procedure to be followed in imposing revenue fines.
- The procedure prescribed by law e.g., the Bengal Landholders Attendance Act (XX of 1848), Section 1, the Bengal Survey Act (V of 1875), Section 51, the Bihar Tenancy Act (VIII of 1885), Sections 26-E (3) (d) and 58 (5), the Land Registration Act (VII of 1876), Section 65, the Estates Partition Act (V of 1897), Section 107, the Cess Act (IX of 1880), Sections 18, 24, 33 and 72-A and the Bengal Troops Transport Regulation (VI of 1825), Section 2, for the imposition of fines by Revenue officers must in each case be carefully followed. The report to the Commissioner, where prescribed by the law, should be made, if possible, on the day on which the fine is imposed.
