Section 10 in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004
10.
(a)On an application in Form I along with an Indemnity Bond made by any person or body or institution such person or body or institution may be authorized by the Secretary Department of Registration under rule for the use of franking machine/tax meter.(b)This authorization under sub-rule (a) of this Rule shall be for a period of one year and for each next year it shall be renewed.(c)In case of authorization to an individual, other than the officials notified under Rule 6 of the Bihar Stamp (Amendment) Rules, 2004, a prior recommendation from the Collector of the concerned district shall be obtained.(d)(i)The amount, for which the authorisation has been given to a person, or a body, or an Institution for the sale of stamp under above sub-rule (c) shall be deposited by such person or body, or the institution in the account of the Government in advance through the challan in the treasury. On production of an original copy of the challan before the Collector or before any officer authorised by him, an authorisation for sale of stamp equal to that amount shall be issued by the Collector in Form II and the Franking machine or the Taxmeter shall be sealed by the authorised officer in accordance with provisions under Rule 16.(ii)The Collector shall send the information of all such authorisation along with a copy of the authorisation issued by him to the Secretary, Department of Registration within seven days.
