Section 2(4) in The Bihar Collective Fines (Imposition) Act, 1982
(4)(a)Any person aggrieved by the order of apportionment, under sub-section (3) may, within seven days from the date of apportionment under sub-section (3) file a petition before the District Magistrate for being exempted from such fine or for modification of the order of apportionment:Provided that no fee shall be charged for filing such petition.(b)The District Magistrate may at anytime transfer the petition for disposal to the Sub-Divisional Magistrate or any other officer specially empowered in this behalf.(c)After giving the petitioner a reasonable opportunity of being heard, the District Magistrate or the Sub-Divisional Magistrate or Officer specially empowered in this behalf to whom the proceeding is transferred under clause (b), may pass such order as he considers fit:Provided that the amount of fine exempted or reduced under this sub-section shall not be realisable from any other person and the total fine imposed on the inhabitants of the area under sub-section (i) shall be deemed to have been reduced to that extent:
