Section 326 in Bihar Board's Miscellaneous Rules, 1958
326. Stamps for process fees.
- It should be noted, with reference to the rule, that whenever a process has issued without previous payments of fee for the realization of any sum, the Nazir, out of the first amount which he recovers should purchase stamps to the amount of the process fees due, and affix them to his report of recovery. If payment is offered to the officer by whom a process was issued, he should require a report from the Nazir that the process fees have been paid before accepting payment. To such report stamps to the amount of the fee should be affixed. It is the record-keeper's duty to report the fact if the record of any case in which process fees were recoverable should be sent to him without stamps denoting the proper fee.
