Section 8(5) in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008
(5)A statement of amount obtained from sale of judicial stamps deposited in the account of the State Government shall be sent to the Inspector General of Registration at the end of every week.[Provided that after each 15 (fifteen) days, after deducting the amount of commission, a statement of balance of amount received from sale of judicial stamps on each day shall be sent by the Secretary, District Score (DISCORE) to the Inspector General of Registration.] [Added by Notification No. 3/Mu. Franking Sale- 35/2009-2527, dated 25.8.2010.]
