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State of Bihar - Section

Section 18 in Bihar Deed Writers Licensing Rules, 1996

18. Credit of Fees.

- All fees payable under the rules shall be credited to the Treasury by challan and one copy thereof shall be filed in the office of the Licensing Authority before licence is granted. The budget head to which the fees is to be credited shall be-"Registration-Miscellaneous fees" under the appropriate major and minor heads.