Section 7(2) in Bihar Payment of Wages (Procedure) Rules, 1965
(2)The Authority may refuse to entertain an application which is insufficiently stamped or is otherwise incomplete and. if he so refuses shall return it to the applicant pointing out the defects therein. If the application is presented again after the defects have been made good, the date of presentation for previous application shall be deemed to be the date of presentation for the provisos to sub-section (2) of Section 15.
