Section 8 in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008
8. Maintenance of Account.
(1)An account register of PIN Mailers shall be maintained by the District Sub-Registrar in Form No.-II appended to this Rule.The Register shall also be maintained in computer in electronic form.(2)A register in Form No.-III appended to this Rule shall be maintained by the user Post Master of the Franking Machine in which a statement of amount sold each day shall be entered. At the closure of each day a printout of sold amount alongwith detail of amount of Commission shall be handed over to the Chief Officer of the Post Officer.[Provided that in case of sale of stamps by the District Score (DISCORE) a detail of amount of sale on each day shall be maintained by the District Sub-Registrar or the Sub-Registrar in Form No.-III (a) appended to this rule.] [Added by Notification No. 3/Mu. Franking Sale- 35/2009-2527, dated 25.8.2010.](3)A daily statement of sale of total amount shall be sent to the concerned District Sub-Registrar. After the end of each fortnight a fortnightly statement shall also be sent to the concerned District Sub-Registrar.(4)Amount of authorization fee, amount of renewal fee and the amount of cheque for payment of PIN Mailer shall be paid under "Major Head-2030-Stamp and Registration-Sub Major Head-01-Stamp Judicial-Minor Head-102-Sale of Stamps-0001-Total Receipt".(5)A statement of amount obtained from sale of judicial stamps deposited in the account of the State Government shall be sent to the Inspector General of Registration at the end of every week.[Provided that after each 15 (fifteen) days, after deducting the amount of commission, a statement of balance of amount received from sale of judicial stamps on each day shall be sent by the Secretary, District Score (DISCORE) to the Inspector General of Registration.] [Added by Notification No. 3/Mu. Franking Sale- 35/2009-2527, dated 25.8.2010.](6)[- A 6% (six percent) commission shall be payable to the District Score (DISCORE) on sale of court fee stamps by Franking Machine.] [Added by Notification No. 3/Mu. Franking Sale- 35/2009-2527, dated 25.8.2010.]
