Section 2 in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008
2.
For payment of court fees in the High Court and other courts and offices of the State the court fee & other fee Stamps shall be sold by Franking Machines by the Post Offices.[Provided that for sale of court fee stamps by Franking Machine through BISCORE/ DISCORE the authorization shall be issued on a written request from Secretary of BISCORE of the Concerned district.] [Added by Notification No. 3/Mu. Franking Sale- 35/2009-2527, dated 25.8.2010.]
