Section 130(4) in Bihar Board's Miscellaneous Rules, 1958
(4)Receipts for registered letter. - Receipts for registered letters addressed to the Collector of a district may be signed by any person connected with the Collector's office, or who may be authorised by the Collector to sign. District Officers are to issue a formal office order naming the person or persons whom they may authorize to sign post receipts for registered covers. The person signing a receipt for a registered cover is invariably to open it himself and satisfy himself in regard to its contents. The responsibility for its content will then rest with him, unless he can show how he has disposed of them.
