Section 8(5) in The Bihar Maintenance of Public Order Act, 1949
(5)An appeal, if preferred within the period prescribed by the State Government, from an order under sub-section (4) shall lie-(i)if made by the District Magistrate, to the Commissioner of the Division; and(ii)if made by any officer subordinate to the District Magistrate:Provided that no appeal shall be entertained unless fifty per cent of the fine payable in accordance with the order under sub-section (4) has been paid and the memorandum of appeal is accompanied with a proper receipt showing such payment:Provided further that no fee shall be charged for filing such appeal.
