- (1.) Heard learned counsel for the parties.
(2.) This is a case where a fine was imposed under Section 2 of the Bihar Collective Fines (Imposition) Act,1982. The remedy available to the petitioner was to file an application within seven days which they did not. They filed it after a gap of some days more than the prescribed time and that application was disposed of by the State by saying that they may file an appeal.
(3.) We find that the appeal is available to the petitioner only after an order under SubSection 4 of Section 2 is passed. That order having not been passed because of the delayed application, no such appeal could be conceived of.;