Section 4(2) in Bihar Stamp (Refund of Amount of Non-Judicial Stamp Duty Deposited by e-Challan) Rules, 2018
(2)After the issue of sanction order by the Collector of concerned district for the refund of amount deposited by the e-Challan, the Drawing & Disbursing Officer of the concerned registration office shall refund the amount in accordance with sub-rule (1) of rule-04 after drawing the amount.Form-'A'Application for refund of amount of Stamp duty deposited by e-Challan before the Collector/Commissioner.
