Section 4 in Bihar Stamp (Refund of Amount of Non-Judicial Stamp Duty Deposited by e-Challan) Rules, 2018
4. Refund of Amount.
(1)On being satisfied from the verification reports under rule-3, if it is established that the applicant has deposited the amount of stamp duty by e-Challan as indicated in the application and the amount has not been utilized for registration, the rest amount shall be refunded after deducting 10% of the deposited amount subject to a minimum of Rs. 200/- (Rupees two hundred) and a maximum of Rs. 5000/- (Rupees five thousand).(2)After the issue of sanction order by the Collector of concerned district for the refund of amount deposited by the e-Challan, the Drawing & Disbursing Officer of the concerned registration office shall refund the amount in accordance with sub-rule (1) of rule-04 after drawing the amount.Form-'A'Application for refund of amount of Stamp duty deposited by e-Challan before the Collector/Commissioner.
