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State of Bihar - Section

Section 27 in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004

27.

The Secretary, Department of Registration whenever necessary, may issue directions for the proper use of taxmeter by an executive order.Appendix-I[See Rule-11 (1)]Fee for authorisation and renewal of authorisation under Rule 11 (a) shall be as follows:-
(i) For authorisation to sale of stamp through Taxmeter Rs. 1000/-(Rupees one thousand)
(ii) For renewal of authorisation Rs. 500/-(Rupees Five hundred) for each year.
Form No. IApplication for authorisation for the use of Taxmeter/Franking machine for payment of Stamp duty[See Rule-2 (b)]To,Secretary,Department of Registration Government of BiharSir,I/we do hereby wish to use a Taxmeter/Franking Machine for sale of ............. Stamp under the provision of schedule IA of Indian Stamp Act, 1899, Bihar Stamp Rules, 1954 and Bihar Stamp Franking Machine/Taxmeter Rules, 2004.