Section 108 in Criminal Court Rules of the High Court of Judicature at Patna
108.
(a)When a Judicial Officer sees reason to doubt the genuineness of a stamp filed before him, the stamp should be forwarded to the Collector of the district, who will examine It, and satisfy himself, if possible, as to its character, reporting the result to the officer sending it.(b)Care should be taken to retain an examined copy of any document bearing a stamp which may be forwarded to the Collector under the above orders.
