Section 5 in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004
5.
(a)Every authorized user officer of the franking machine/tax meter shall send a weekly statement in Form X and by 5th of the each month a monthly statement in the same Form X to the Collector and the District Sub-Registrar the district in which the amount received from the sale of stamp and the balance of allotment shall be mentioned.(b)A Compiled Statement in Form XI shall be sent by the District Sub Registrar by 7th date of each month to the Secretary, Registration, Inspector General of Registration and the Collector and a copy of this shall be sent to the Inspector of Registration offices.
