Section 4(2) in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955
(2)On receipt of the statement and treasury challan under sub-rule (1), the Collector shall serve the person or persons named in such statement or in his or their absence on any adult member of his or their families a notice of the same and fix a date on or before which the amount of rent deposited may be withdrawn by the person or persons entitled to receive the same according to the decision of the competent Court or according to any agreement between the parties:Provided that any notice required to be served under this rule, in the absence of such person or persons or any adult member of his or their families, be served by affixing to the usual or last known place of such person or persons:Provided further that the Controller may extend the date for withdrawing the deposit.
