- Nothing shall invalidate the registration of documents through the Bihar Registration Rules 1937 and through computerized system of registration and other acts relating thereto prior to coming of these rules into effect.Appendix - AForm No. - 1[See Rule - 4 (2)]Under Rs. ............................. (in words) ............................. onlyOriginal copy(for the use of Accountant Generals office)Government of BiharDepartment of Registration Excise & Prohibition Non standard(Registration)Bank challan for payment of Stamp duty/Registration fee and Land Lords Registration fee for registration of instruments.
