Section 521 in The Bihar General Provident Fund Rules, 1948
521. Premia or subscriptions, to the Post Office Insurance Fund, may be recovered by deduction from pay-bills of the subscribers or in cash in accordance with the rules of the fund. Such premia or subscriptions shall in no circumstances, be received at the treasury, payment in cash being permissible at post offices only.
Subscribers to the Post Office Insurance Fund, who have retired from the service and whose pensions are to be paid in India may be allowed the option of deducting their premia or subscriptions from pension bills. The Accountant General issuing the Pension Payment Order, or other authority for payment of pension bill in such cases note the amount of the monthly deduction on the Pension Payment Order or other authority, as the case may be. The insured person, however, shall be personally responsible for entering the correct amount to be deducted in the pension bill; and if he fails to do this on any occasion, it will be open to him to pay the amount into the post office.
