Section 7 in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004
7.
(a)At the places, where there is no treasury, the person willing to purchase the stamp shall get the information from the concerned officer as prescribed in Rule II. Thereon, the person shall obtain a bank draft of that required amount from the nearest State Bank of India or from any other nationalized bank specially authorized for this purpose by the Collector.The bank draft along with the information slip on being deposited before the concerned officer, the equivalent amount shall be impressed on the instrument by the officer:Provided that the authorized officer after receiving the advice of payment from the bank and being satisfied with it, shall make the impression of the amount contained in the bank draft on the instrument.(b)All Bank Drafts received under Sub-Rule (a) of this Rule shall be deposited by the concerned officers in the treasury by challan on the next date.
