Section 3(ii) in The Bihar Maintenance of Public Order Rules, 1959
(ii)The person responsible for making the proclamation shall obtain a certificate from two members of the public of the locality present at the time the proclamation is made to the effect that the proclamation has been made in the above manner and where the person responsible for making the proclamation is unable to obtain such a certificate, he shall state on affidavit sworn before a Magistrate, the reasons for such inability, in his report.
