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State of Bihar - Section

Section 22 in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004

22.

A register in Form-XIV shall be maintained by all user officer, or any individual or any board or any institution in which the meter reading at the time of opening and closing of the office shall be noted, the difference between the two shall be the amount collected in lieu of the impression made by the machine on that date.