Section 6(2) in The Bihar State Advocates Welfare Fund Rules, 1984
(2)The State Government shall be the custodian of the stamps and it shall maintain the following records and registers:-I. Register showing the order placed for the printing of stamps.II. Register showing the stock of stamps with the following:-(a)Serial Number(b)Date(c)Opening Stock(d)Receipt(e)Issue(f)BalanceIII. Ledger.IV. Cash Book.V. Receipt Book with inner foil andVI. Such other registers and records as may be directed by the State Government on the recommendation of the Trustee Committee, from time to time.
