Section 7 in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008
7. Entry of amount.
(1)No pre-entry of an amount in the Franking Machine shall be made for sale of court fee stamps by Franking Machine by the Post Offices.(2)Entry of amount in the Franking Machine shall be made through PIN Mailers like a mobile phone.(3)PIN Mailers shall be kept in the office of the District Sub-Registrar under the personal custody of the District Sub-Registrar.(4)For filling and refilling of amount in the machine the Department of Post shall issue a cheque. After receiving cheque from the authorized Post Master, the authorized Officer/the concerned District Sub-Registrar shall issue a PIN Mailer of that amount.(5)For sale of court fee stamps the Franking Machine shall be sealed for a maximum amount of one lakh rupees (Rs. 1 lakh) only once in a day by the Post Master of that Post Office authorized for this purpose by the Chief Post Master General or the Director Postal Services (Headquarter and Marketing) Bihar Circle:Provided that in a special circumstance on requirement of an excess amount, further amount of one lakh may be entered and sealed once more.
