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State of Bihar - Section

Section 7 in Bihar Stamp (Refund of Amount of Non-Judicial Stamp Duty Deposited by e-Challan) Rules, 2018

7. Cause of refund :......................................................................................................

Declaration : I, ................................................................, declare that the information given above by me is true and I shall be liable to be punished in case, that State Government suffers and loss on account of any above information given by me is found wrong.
Place : ...............................  
Date : ............................... ..............................Signature of thedepositor (applicant)
  Address-
Form-'B'Verification report of the BankThat is Certified that Rs. ..............................................................(in words Rupees ..........................................................................) was deposited by the applicant Shri/Smt........................................................................ on ................................. against stamp duty in the prescribed head in the e-Challan vide GRN No. ........................, dated................................. at this Bank.
  Signature of BranchManger/authorised officer ofthe Bank with
Date : ............................... (Seal of the Bank)
Form-'C'Verification report of the Treasury OfficerThis is certified that, on comparison of depositor's copy of the e-Challan with the GRN of amount deposited on the date mentioned in the e-Challan sent to this treasury by the Bank (please give the name and Branch of the Bank).......................................................................... Rs. ................................................... (in words Rupees .............................................) has been deposited by Shri/Smt....................................................................... as stamp duty on .......................................... in the Account head of the State Government and GRN related to the amount of e-challan is locked permanently.Signature and seal of theTreasury Officer.Form-'D'Verification report of District Sub-Registrar/Sub-RegistrarOn verification of instruments registered from ..........................................(date of deposit of stamp duty by the applicant), till this date .............................., it is certified that the amount of stamp duty of Rs......................................................................................................... (in words ..................................................................................................Rupees) deposited by the applicant at (Name and Branch of the Bank) .......................................................... vide Scroll No. ......................, dated ............................... has not been utilised for registration of any instrument at Sub-Registry Office ........................................./ District Sub-Registry Office ...................................... .Signature and seal of theDistrict Sub-Registrar/Sub-Registrar.