Section 134(2) in The Bihar Motor Vehicles Rules, 1992
(2)The State Government shall publish a proposal of a scheme or modification of approved scheme by notification in the Official Gazette and also in not less than one newspaper in Hindi language, and in such newspaper or newspapers as the State Government may deem fit. Such publications shall be accompanied by a notice stating that any person may, within 30 days from the date of the publication of the scheme in the official Gazette file objections thereto before the State Government as provided in Section 100 or Section 102 of the Act.
