Section 2 in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004
2.
(a)A list of user officers authorized by the Secretary, Department of Registration under Rule 5(iii) and Rule 6 of the Bihar Stamp (Amendment) Rules, 2004 shall be maintained in Form-III in the office of the Inspector General of Registration.(b)The Collector of a district shall obtain from proper officers mentioned in Rule 6 of the Bihar Stamp (Amendment) Rules, 2004 and from any individual, body or institution authorized under Rule 5 (iii) of the Bihar Stamp (Amendment) Rules, 2004 an indent of the amount for sale of different kinds of stamp for each quarter in Form No-IV in two copies.(c)A Compiled quarterly indent of the amount for the district shall be sent to the Secretary, Registration department by the collector in Form No-V along with copies of Form No-IV.(d)The indent made under sub-rule (b) of this Rule shall be sent to the collector 30 (thirty) days before the beginning of the quarter mentioned in Form IV and the indent from the collector under sub rule (c) shall be made available in the office of the Secretary Registration Department 15 days before the beginning of the quarter.(e)On the basis of the indent made under sub rule (c) of this Rule an order of authorization shall be issued in Form VI for the mentioned quarter by the Secretary, Registration Department to the concerted Collector.(f)An account register shall be maintained in the office of the Secretary Registration for authorization order issued in Form VII. Form V along with the copies of Form IV sent by the Collector shall be safely kept for records.
