PREAMBLE

In exercise of the power conferred by Section 75 of the Indian Stamp Act, 1899 (Act II of 1899), the Government of Bihar makes the following rules to amend the Bihar Stamp Rules, 1954:--

Rule - 1. Title, extent and commencement.--

(1)     This Rule shall be called the Bihar Stamp (Amendment) Rules, 2015.

(2)     It shall extend to the whole of the State of Bihar.

(3)     It shall come into force from the date of notification in the official gazette.

Rule - 2.

After second proviso to sub-rule (2) of Rule 3 of the Bihar Stamp Rules, 1954 the following proviso shall be added, namely:--

"Provided also that the Department of Registration, Excise & Prohibition may, subject to such conditions as it thinks proper to impose, authorize any or all registering officers of the State to make endorsement, of the stamp duty paid either by cash/cheque in specified banks through consolidated challan approved by Finance Department or by debit card/credit card/net banking through specified payment gateway on the instrument and such instrument after endorsement shall be deemed to be stamped under sub-section (1) of Section 10 of the Indian Stamp Act, 1899 for the amount mentioned in the endorsement."

Rule - 3.

After the words "Franking machine/Tax meter" used in sub-rules (i) and (ii) of Rule-11 (a) of the Bihar Stamp Rules, 1954 the words "/other electronic devices" shall be added.