Section 1 in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008
1. Name, extent and commencement.
(1)This Rule shall be called the Bihar Court Fee (Sale of Stamps by Franking Machine) Rules, 2008.(2)It shall extend to the whole of the State of Bihar.(3)It shall come into force from the date of notification.Authorisation for use of Franking MachinesChapter-II
