Section 4 in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008
4.
(a)For the use of Franking Machine prescribed fee for authorization shall be paid to the State Government by the Department of Post [or the Secretary, District Score (DISCORE)] [Added by Notification No. 3/Mu. Franking Sale- 35/2009-2527, dated 25.8.2010.].(b)Authorization fee for each machine shall be Rs. 500/- (Rupees Five hundred).[Provided that the authorization fee for each machine for the District Score (DISCORE) shall be Rs. 100/- (Rupees one hundred).] [Added by Notification No. 3/Mu. Franking Sale- 35/2009-2527, dated 25.8.2010.](c)Every year before the 31st March, the authorization shall be renewed. The fee for renewal of each machine shall be Rs. 100/- (Rupees One hundred).[Provided that no fee shall be payable for renewal by the District Score (DISCORE).] [Added by Notification No. 3/Mu. Franking Sale- 35/2009-2527, dated 25.8.2010.](d)The authorization of Franking shall be deemed to be renewed on deposit of renewal fee of Rs. 100/- by the end of February each year by the Chief Post Master General, Bihar or any Officer authorized by him.
