Section 8 in Bihar and Orissa Public Demand Recovery Rules
8. Examination of serving officer.
- Where a notice is returned under Rule 6, the Certificate Officer shall, if the return under that Rule has not been verified by the affidavit of the serving officer, and may, if it has been so verified, examine the serving officer on oath, or cause him to be so examined by another Certificate Officer, or subject to any general order of the Collector by an Assistant Collector, Deputy Collector or Sub-Deputy Collector, touching his proceedings, and make such further inquiry in the matter as he thinks fit; and shall either declare that the notice has been duly served or order such service as he thinks fit.
