Section 4 in The Bihar Maintenance of Public Order Rules, 1959
4.
The order of the District Magistrate passed under sub-section (3) (a) of Section 8 of the Act apportioning the fine among the inhabitants of an area, shall be served on the persons concerned in the form of a notice which shall, inter alia, mention the amount of fine imposed against each person and shall be served in the manner laid down in Chapter VI of the [Code of Criminal Procedure, 1898] [Now Act 1973 (Act 2 of 1974).] (Act V of 1898), for the service of summons.
