Section 9 in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008
9. Miscellaneous.
(1)Aggregate amount of all kinds of court fee chargeable for a petition including court fee payable for an affidavit may be paid by one impression by the Franking Machine.(2)Impression of amount for payment of court fee shall be generally impressed on the first page of the petition or the document.(3)After receiving the amount from the parties, the impression of the payment of court fee of that amount shall be made on the petition or the document.(4)Under this Rules, Secretary, Department of Registration, Excise and Prohibition may issue instructions regarding the procedure of sale of court fee stamps and collection of court fee by the Post Offices through Franking Machine.(5)With the implementation of sale of court fee stamps for the payment of court fees through Franking Machines, the system of sale of court fee stamps by private licenced vendors shal be totally stopped.Form No. IGovernment of Bihar, Department of Registration, Excise & Prohibition(Registration)Authorization for Payment of Court fees by sale of judicial stamp through Franking Machine[See Rule 3]Authorization No. ............Date: .................Sri/Smt.: .............................. Designation.......................... Address ............................... authorized to sell judicial stamps for payment of stamp duty on documents/instruments through Franking Machine under the provision of the Court Fees Act, 1870 (As amended by Bihar Finance Act, 2006).
