Section 36(7) in Bihar Commercial Taxes Tribunal Regulation, 1979
(7)Return of unused stamps and folios. - Unused court-fee stamps and folios shall be returned by the typist/copyist to the Assistant Incharge alongwith the copy prepared for which they were filed. These should be made over to the applicant alongwith the copy. When the copy or the unused stamps or folios are delivered to the applicant, his signature with date shall be taken on the application.
