Section 12 in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004
12.
Before renewal of the authorization to an individual, body or institution a report on the following points shall be obtained by the Secretary, Department of Registration from the Collector of the concerned district -(i)Whether there are instances of breaking of seals, if yes, the number of such instances.(ii)Whether the meter has been brought back or forwarded, if yes, in which condition.(iii)What has been the average daily sale of stamp.(iv)The state of maintenance of records connected with the tax meter.(v)How is the maintenance and upkeep of the machine?
