Section 1 in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004
1. Name, extent and commencement.
(1)This Rule shall be called the Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004.(2)It shall extend to the whole of the State of Bihar.(3)It shall come into force from the date of notification in the Official Gazette.Chapter-2 Procedure for the use of franking machine/tax meter
