Section 3 in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008
3.
Authority for sale of stamps by Franking Machines in the Court premises and offices shall be issued in Form No.-I appended to this Rule by the Secretary, Department of Registration, Excise and Prohibition on written request of the Chief Post Master General, Bihar or Director Postal Services (Headquarter & Marketing), Bihar Circle or by the Officer authorized by the Chief Post Master General.
