Section 9(5) in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008
(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).
