Section 7(a) in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004
(a)At the places, where there is no treasury, the person willing to purchase the stamp shall get the information from the concerned officer as prescribed in Rule II. Thereon, the person shall obtain a bank draft of that required amount from the nearest State Bank of India or from any other nationalized bank specially authorized for this purpose by the Collector.
