Section 5(4) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
(4)If the purpose of any land has been converted in contravention of an order passed or of a condition imposed under any of the foregoing sub-sections, the Competent Authority may serve a notice on the person responsible for such contravention, directing him, to use the land for its original purpose within 6 months of the service of the notice, or to take such other steps as may be required in order that the land may be used for its original purpose, or that the condition may be satisfied.
