Section 3 in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004
3.
On the basis of the authorization order received from the Secretary, Registration, Collector, on the basis of the indent made under Rule 2 (b), shall make separate allotments of the amount for the sale of stamps to all such authorized officers of the district. The Collector shall maintain a register of such allotment in Form (VIII).
