Section 8(2) in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008
(2)A register in Form No.-III appended to this Rule shall be maintained by the user Post Master of the Franking Machine in which a statement of amount sold each day shall be entered. At the closure of each day a printout of sold amount alongwith detail of amount of Commission shall be handed over to the Chief Officer of the Post Officer.[Provided that in case of sale of stamps by the District Score (DISCORE) a detail of amount of sale on each day shall be maintained by the District Sub-Registrar or the Sub-Registrar in Form No.-III (a) appended to this rule.] [Added by Notification No. 3/Mu. Franking Sale- 35/2009-2527, dated 25.8.2010.]
