Section 8(4) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(4)If the petition objecting to the levy is for apportionment of betterment contribution among the different owners of the land, the Collector shall cause a notice in writing to be served on each of the owners among whom apportionment is to be made to show cause, if any, on the date fixed by him or on any date to which the hearing may be adjourned why the betterment contribution shall not be apportioned among the different owners of the land with due regard to their respective rights thereof.
