Section 3 in Bihar Stamp (Refund of Amount of Non-Judicial Stamp Duty Deposited by e-Challan) Rules, 2018
3. Verification of Deposited Amount.
- On the basis of the application filed under Rule-2, the Collector shall obtain verification reports as follows:-(1)in Form-B, prescribed in this Rule, from the concerned branch of the Bank, where the amount was deposited.(2)in Form-C, prescribed in this Rule, from the concerned Treasury Officer, and(3)as soon as the treasury officer receives request of collector for verification, it will be his duty to immediately lock the related GRN of the e-challan.(4)in Form-D, prescribed in this Rule, from the concerned Sub-Registrar and District-Sub-Registrar where the instrument was intended to be registered that the amount deposited by the e-Challan against which the application has claimed for refund has not been utilized in registration of any document.
