/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E पी0/uni091F/g5470-40
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/u0962/uni092Cह/glyph400र2/uni0938र/uni0915/glyph400र2/u0939/glyph400र/glyph4002/glyph147/uni0915/glyph400/u0966/uni0936/uni0924
142Î2 /uni092F/glyph414/glyph862 /uni092021/glyph704/glyph552/glyph53/uni0936/glyph55/glyph59
(( ((/uni0938/glyph417/glyph552पटन/glyph400252/glyph55 ) ) ) ) पटन/glyph400/glyph612/uni0938/glyph409मव/glyph400र/glyph61 44 44 जू/uni0928 जू/uni0928 जू/uni0928 जू/uni0928 2018 2018 2018 2018
fof/k foHkkx
———
vf/klwpuk,a
4 twu 2018
laŒ ,yŒthŒ&01&30@2017&37 ystA — fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr
vf/kfu;e] ftlij egkefge jk"Vªifr fnukad 17 ebZ 2018 dks vuqefr ns pqds gS] blds }kjk loZlk/kkj.k dh lwpuk
ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj &jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA =
2 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण /glyph59/glyph61 4 जून 2018
[ÑÅÖâà=îÑLÑìXÉCMTz=OMNU⁄
fcgkj vkS|ksfxd {ks= fodkl çkf/kdkj ¼la'kks/ku½ vf/kfu;e] 2017
izLrkouk %& fcgkj vkS|ksfxd {ks= fodkl izkf/kdkj vf /kfu;e] 1974 ¼fcgkj vf/kfu;e 16] 1974½ dk
la'kks/ku djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds vM+lBosa o"kZ esa fcgkj jkT; fo/k ku eaMy }kjk fuEufyf[kr :Ik esa ;g
vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj vkSj izkjaHkA & ¼1½ ;g vf/kfu ;e fcgkj vkS|ksfxd {ks= fodkl izkf/kdkj
¼la'kks/ku½ vf/kfu;e] 2017 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; gksxkA
¼3½ ;g rqjar ds izHkko ls izo`Ùk gksxkA
2- fcgkj vf/kfu;e 16] 1974 dh /kkjk&2 esa la'kks/kuA& mDr vf/kfu;e] 1974 dh /kkjk&2 dh mi/kkjk
¼d½ esa iz;qDr 'kCn ÞvLirkyß ds ckn 'kCn Þla;qDr of g% L=ko mipkj IykaV] la;qDr lqfo/kk dsUnz] Bksl dpj k
izca/ku ra=^^] var%LFkkfir fd, tk,axsA
3- fcgkj vf/kfu;e 16] 1974 dh /kkjk&3 esa la'kks/kuA& ¼1½ mDr vf/kfu;e] 1974 dh /kkjk&3 dh mi
/kkjk ¼3½ ds [akM ¼ ii ½ esa iz;qDr 'kCn ^^vk;qDr^^ ds iwoZ 'kCn ^^lfpo vFkok^^ var% LFkkfir fd, tk,axsA
¼2½ mDr vf/kfu;e] 1974 dh /kkjk&3 dh mi/kkjk ¼4½ d s ckn fuEufyf[kr ubZ mi/kkjk ¼4d½
tksM+h tk,xh%&
^^¼4d½ izkf/kdkj] fyf[kr :Ik esa lkekU; ;k fo'ks"k vkns'k }kjk izkf/kdkj ds fdlh inkf/kdkjh dks mu
'kÙkksZa ds v/khu jgrs gq, ;fn dksbZ gks] tks vkns' k esa fofufnZ"V dh tk;s] bl vf/kfu;e ds
v/khu viuh 'kfDr;ksa ,oa d`R;ksa dks] ftls vko';d le>k tk;] izR;k;ksftr dj ldsxkA^^
4- fcgkj vf/kfu;e 16]1974 dh /kkjk&4 esa ubZZ /kkjk&4d dk var%LFkkiuA& mDr vf/kfu;e] 1974 dh
/kkjk&4 ds ckn fuEufyf[kr ubZ /kkjk 4d var% LFkkfir dh tk,xh%
^^4d- vkS|ksfxd {ks=&¼1½ vkS|ksfxd {ks= esa dfri; ,d ;k ,d ls vf/kd fuEufyf[kr Hkwfe
varfoZ"V gksaxh%&
¼
i½ jkT; ljdkj }kjk vftZr rFkk bl vf/kfu;e dh /kkjk& 9 ds v/khu izkf/kdkj dks varfjr
lHkh Hkwfe ;
¼ii ½ izkf/kdkj }kjk yht] yxku vkSj Ø; vFkok vf/kfu;e dh /kkjk&6¼10½ vkSj /kkjk&9 ds
v/khu fdlh vfHk/k`fr ds :Ik esa vftZr lHkh Hkwfe ;
¼2½ fdlh vU; fof/k esa varfoZ"V fdlh ckr ds gksrs gq, Hkh] izkf/kdkj ,sls vkS|ksfxd {ks= ds fy, vkS|ksfxd
vk;kstu {ks= ls lacaf/kr fodkl fu;a=.k fofu;e] laca f/kr mifof/k] ekLVj Iyku rFkk ,sls gh dqN fo"k; vf/ klwfpr
dj ldsxhA^^
5- fcgkj vf/kfu;e 16]1974 dh /kkjk&6 esa la'kks/kuA& ¼1½ mDr vf/kfu;e] 1974 dh /kkjk&6 dh mi /kkjk
¼1½ ds ckn fuEufyf[kr ubZ mi /kkjk ¼1d½ tksM+h tk,xh%&
^^¼1d½ izkf/kdkj /kkjk&4d ;Fkksfyf[kr vkS|ksfxd {k s= ds vkS|ksfxd vk;kstu ds fy, fØ;kUo;u ,tsalh
gksxkA^^
¼2½ mDr vf/kfu;e] 1974 dh mi/kkjk ¼2½ eas iz;qDr ' kCn ^^Hkwfe^^ ds ckn 'kCn ^^vFkok dj[kkuk
dk 'ksM ;k Hkouksa vFkok Hkouksa ds Hkkxksa^^ rFkk vkxs 'kCn ^^yht fu"iknu^^ ds ckn 'kCn
^^mikarj.k^^ var% LFkkfir fd, tk,axsaA
¼3½ mDr vf/kfu;e] 1974 dh /kkjk&6 dh mi /kkjk ¼2½ ds [kaM ¼d½ esa iz;qDr 'kCn ^^m|ksx^^ ds
ckn 'kCn ^^vFkok izkf/kdkj ds lHkh cdk,] yxku] IkzH kkjksa dk Hkqxrku lle; ugha fd, x,
gksa vFkok vuqeksfnr ;kstuk ds fo:) dksbZ fuekZ.k d k;kZfUor fd;k x;k gks vFkok m|ksx
ds fy, [krjukd fØ;kdYkki esa yxs gks]^^ varLFkkfir fd, tk,axsA
¼4½ mDr vf/kfu;e] 1974 dh /kkjk&6 dh mi /kkjk 2¼[k ½ ds ckn fuEufyf[kr ubZ mi /kkjk
¼x½ ,oa ¼?k½ Øe'k% varLFkkfir dh tk,xh%&
2^^¼x½ izkf/kdkj] Hkou fofu;eksa ds laca/k esa izR ;sd IykWV esa mi;ksx u yk, x, Hkou fuekZ.k ;ksX; {k s=
dh igpku fu;fer :Ik ls djsxkA izkf/kdkj vkS|ksfxd { ks= esa IykWV /kkjdksa dks] fofgr izk:Ik esa
C;ksjs Hkstus gsrq lwpuk fuxZr djsxkA izfrosnu nsus ij] ;fn izkf/kdkj dk ;g lek/kku gks tk,
fd IykWV /kkjd vius IykWV ds vf/kdre Hkou fuekZ.k ;ksX; {ks= dk mi;ksx] vFkok ftl iz;kstu
ds fy, Hkwfe vkaofVr Fkh ml iz;kstu ds fy, dCtk izk Ir djus dh frfFk ls 3¼rhu½ o"kZ vFkok
jkT; ljdkj }kjk vf/klwfpr fdlh vU; vof/k ds ckn Hkh ugha fd;k gS rks mi;ksx u yk, x,
Hkkx dks] fdlh m|ksx dks txg nsus ds fy, jí dj fn;k tk,xkA IykWV dk og Hkkx ftldk
3 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण /glyph59/glyph61 4 जून 2018
mi;ksx vkoaVh@iV~~Vk/kkjh }kjk ugha fd;k tk jgk gks ] fpfUgr fd;k tk,xk vkSj izkf/kdkj }kjk
fdlh u, vkoaVh@iV~~Vk/kkjh dks nsus ds fy, vf/kx`fgr dj fy;k tk,xkA
2¼?k½ vkoafVr IykWV ;k {ks= ij dkjksckj dk vkjaHkA &dksbZ Hkh O;fDr] tcrd izkf/kdkj }kjk] IykWV ds
dCtk ds le; vkoaVh }kjk nkf[ky fd, x, foLr`r izksts DV izfrosnu ds vuqlkj vkSj izkf/kdkj
ds fodkl fu;a=.k fofu;eksa ds vuqlkj fØ;kUo;u ds ck n ,d vf/kHkksx izek.k i= u fuxZr dj
fn;k tk;] dkjksckj vkjaHk ugha djsxkA Ikzkf/kdkj fo Lr`r izkstsDV izfrosnu esa fdlh fopyu dh
vuqKk nsxk c'krsZ fd ,slk fopyu] IykWV ij fdlh ,sls fopyu fØ;kUo;u vkjaHk gksus ds iwoZ]
izkf/kdkj dks lwfpr fd;k x;k gks vkSj vuqeksfnr fd;k x;k gksA^^
¼5½ mDr vf/kfu;e dh /kkjk&6 dh mi/kkjk ¼3½ ds ckn f uEufyf[kr ubZ mi/kkjk ¼3d½ var%LFkkfir
dh tk,xh%&
^^¼3d½ izkf/kdkj vkoaVu uhfr] varj.kuhfr] fudkl uh fr] jn~ndj.k uhfr vFkok vkS|ksfxd {ks= ds vPNs
izca/ku ds fy, ,slh gh vU; uhfr dk fuekZ.k djsxkA^^
¼6½ mDr vf/kfu;e] 1974 dh /kkjk&6 dh mi /kkjk ¼4½ dks fuEufyf[kr ls izfrLFkkfir fd;k
tk;sxk%&
^^¼4½¼d½ izkf/kdkj ds izca/k funs'kd dks fcgkj yks d Hkwfe vfrØe.k vf/kfu;e] 1956 dh /kkjk&2 dh
mi/kkjk ¼1½ ds varxZr izkf/kdkj ds lM+dksa] ?kjksa] xfy;ksa] fodkl {ks= ,oa laifÙk;ksa ij vfrØe.k
gVkus ds m)s'; ls lekgÙkkZ dh 'kfDr gksxhA
¼4½¼[k½ dksbZ Hkh O;fDr] tks izkf/kdkj ds lM+d] ?k jksa] xfy;ksa] fodkl {ks= ;k laifÙk ij vfrØe.k djrk
gks ;k jí IykWV vFkok IykWV ds Hkkx ij dCtk tkjh j[ krk gS ;k cSBrk gS] vfrØe.kdkjh ekuk
tk,xk vkSj izkf/kdkj bl vf/kfu;e ds fucZ/kuksa ds vuqlkj vko';d dkjZokbZ djsxkA^^
¼7½mDr vf/kfu;e] 1974 dh /kkjk&6 dh mi /kkjk ¼8½ ds ckn fuEufyf[kr mi /kkjk ¼9½ ,oa ¼10½ tksM+h
tk,axh%&
^^¼9½ izkf/kdkj vkS|ksfxd {ks= dks izHkkoh :Ik ls i zcaf/kr djus ds fy, vkS|ksfxd {ks= izca/ku lfefr dk
xBu dj ldsxkA
¼10½ izkf/kdkj dks fuEufyf[kr 'kfDr;k¡ gksxh%&
¼d½ LFkkoj ;k taxe esa] nksuksa ,slh laifÙk ftls i zkf/kdkj viuh fØ;kdykiksa esa ls fdlh
ds Hkh vuqikyu ds fy, vko';d le>s] vftZr ,oa /kkfjr djus;
¼[k½ fofgr fu;eksa ds vuqlkj fdlh Hkwfe djkj }kjk Ø; djus ;k yht] yxku vFkok vfHk/k`fr
ds fdlh izk:Ik ds v/khu ysus] ,sls Hkou [kM+k djus rFkk ,sls vU; dk;Z fu"ikfnr djus
tks vius dÙkZO;ksa rFkk d`R;ksa dks fØ;kfUor djus ds iz;kstukFkZ vko';d le>s;
6- fcgkj vf/kfu;e 16] 1974 dh /kkjk&7 esa la'kks/kuA& mDr vf/kfu;e] 1974 dh /kkjk&7 dh mi/kkjk ¼2½
ds ckn fuEufyf[kr mi/kkjk ¼3½] ¼4½ ,ao ¼5½ Øe'k% tksM+h tk,axh%&
^^¼3½ ,sls ys[kkvksa dk lapkyu izkf/kdkj ds ,sls i nkf/kdkfj;ksa }kjk fd;k tk;sxk tks bl fufer
blds }kjk cuk, x, fu;eksa }kjk izkf/kd`r fd;k tk;A
¼4½ izkf/kdkj dks ,slh jde] ftls og bl vf/kfue; ds v/khu izkf/kd`r iz;kstuksa ds fy, mfpr
le>s] vko';drkuqlkj izkf/kdkj dh lekU; fuf/k ls [kpZ djus dh 'kfDr gksxhA
¼5½ mi;qZDr mi/kkjk ¼2½ ,ao ¼3½ esa varfoZ"V fdlh ckr ds gksrs gq, Hkh] izkf/kdkj ,slh jde]
ftls vius fnu izfrfnu ds fy;s laO;ogkj mfpr le>s] ; Fkk fofgr lhekvksa vkSj 'kÙkksZa ds
v/khu jgrs gq,] vius gkFk esa j[k ldsxkA^^
7- fcgkj vf/kfu;e 16] 1974 dh /kkjk&8 esa la'kks/kuA& ¼1½ mDr vf/kfu;e] 1974 dh /kkjk&8 dh mi/kkjk
¼1½ ds ckn fuEufyf[kr mi/kkjk ¼1d½ ,oa ¼1[k½ var% LFkkfir dh tk,xh%&
^^¼1d½ izkf/kdkj o"kZ dss nkSjku dk;Z ds dk;ZØeksa esa QsjQkj djus gsrq l{ke gksxk c'krsZ fd ctV dh
eatwjh ds fcuk lHkh ,sls QsjQkj vkSj iqufoZfu;kstu ,d vuqiwjd foÙkh; fooj.k }kjk jkT;
ljdkj ds tkudkjh eas yk, x, gksA
4 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण /glyph59/glyph61 4 जून 2018
¼1[k½ jkT; ljdkj ,sls vuqnku] vkfFkZd lgk;rk] _.k rFkk vfxze izkf/kdkj dks miyC/k djk;sxk tks
mls bl vf/kfu;e ds v/khu izkf/kdkj ds d`R;ksa ds vu qikyu ds fy, vko';d le>sa] rFkk lHkh
fn, x, vuqnku] vkfFkZd lgk;rk _.k ,oa vfxze mu fucZ /kuksa vkSj 'kÙkksZa ij gksaxs tks jkT;
ljdkj fofgr djsA^^
¼2½ mDr vf/kfu;e] 1974 dh /kkjk&8 dh mi/kkjk ¼4½ d s ckn fuEufyf[kr mi/kkjk ¼5½
tksM+h tk,xh%&
^^¼5½ izkf/kdkj iwoZ foÙkh; o"kZ ds nkSjku vius fØ ;kdykiksa] uhfr;ksa rFkk dk;Øeksa dk lR; ,oa
iw.kZ ys[kk rFkk vxzn`f"V fooj.k fu;eksa esa fofgr izk:Ik esa nsrs gq, izR;sd foÙkh; o"kZ ds
var ds ckn 90 fnuksa ds Hkhrj ,d okf"kZd izfrosnu jkT; ljdkj dks Hkst nsxkA^^
8- fcgkj vf/kfu;e 16]1974 dh /kkjk&9 esa la'kks/kuA& m Dr vf/kfu;e] 1974 dh /kkjk&9 dh mi/kkjk ¼1½
esa iz;qDr 'kCn ,oa vad ^^Hkw&vtZu vf/kfu;e] 1894 'kCn ^^fo|eku Hkw&vtZu fof/k;ksa^^ }kjk izfrLFkkfir fd, tk,axsA
9- fcgkj vf/kfu;e 16] 1974 dh /kkjk&12 esa la'kks/kuA& mDr vf/kfu;e] 1974 dh /kkjk&12 dh mi/kkjk
¼1½ esa iz;qDr 'kCn ,ao vad ^^og 10]000 :Œ rd ds tq ekZus ls^^ 'kCn ,oa vad ^^iakp yk[k ;k izkf/kdkj }kj k mixr
lHkh [kpZ dk 300 % tks Hkh vf/kd gks^^ }kjk rFkk vkxs 'kCn ,ao vad ^^ gj fnu ds fy, 100 :Πrd^^ 'kCn ^^
izfrfnu ikap gtkj :Ik;s ^^ }kjk izfrLFkkfir fd, tk,axsA
10- fcgkj vf/kfu;e 16] 1974 dh /kkjk&14 esa la’kks/kuA& mDr vf/kfu;e] 1974 dh /kkjk&14 ds [kaM ¼x½
ds ckn fuEufyf[kr [kaM ¼x&1½ tksM+k tk,xk %&
“( x&1 ) Hkwfe ,oa@vFkok Hkou dks Ø; djus] laifÙk dks iV~Vs vFkok fdjk;s ij ysus”
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj]
ljdkj ds la;qDr lfpoA
4 twu 2018
laŒ ,y0th0&01&30@2017@38@yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jk"Vª ifr }kjk
fnukad 17 ebZ 2018 dks vuqer fcgkj vkS|ksfxd {ks= fodkl izkf/kdkj ¼la'kks/ku½ vf/kfu;e 2017] ¼fcgkj vf/kfu;e]
7] 2018½ dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls
Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB l e>k
tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
eukst dqekj ]
ljdkj ds la;qDr lfpoA
5 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण /glyph59/glyph61 4 जून 2018
[ Bihar Act 7, 2018]
The Bihar Industrial Area Development Authority (Amendment) Act, 2017
AN
ACT
Preamble:- To amend the Bihar Industrial Area Devel opment Authority Act 1974 (Bihar
Act 16, 1974)
Be it enacted by the Legislature of the State of B ihar in sixtyeight year of the Republic of
India as follows:—
1. Short title, extent and commencement.—(1) This Act may be called The Bihar
Industrial Area Development Authority (Amendment) Act, 2017.
(2) It shall extend to whole State of Bihar.
(3) It shall come in to force with immediate effe ct.
2. Amendment in section 2 of the Bihar Act 16, 1974 . —After the words “Hospital” used in
sub section (a) of section (2) of the said Act, 197 4 the words “common effluent treatment plant,
provision of common facility centre, solid waste management system” shall be inserted.
3. Amendment in Section 3 of the Bihar Act 16, 1974. - (1) The words “a Secretary or”
shall be inserted before the word “commissioner” used in sub section (3) (ii) of the said Act, 1974.
(2) The following sub section (4a) shall be insert ed after sub section (4) of section 3 of
the said Act, 1974:-
“(4a) The Authority may, by general or special or der in writing delegate to any
officer of the Authority subject to such condition s, if any, as may be
specified in the order, such of its powers and fun ctions under this Act
as it may deem necessary.”
4. Insertion of new section 4A in the Bihar Act 16, 1 974- The following new section 4A
shall be inserted after section 4 of the said Act 16, 1974:
“4A Industrial Area.— (1) The Industrial Area may contain one or more of the
following lands :
(i) All lands acquired by the State Government a nd transferred to the
Authority under Section 9 of the Act.
(ii) All lands acquired by the Authority on lease , rent, and purchase or
acquired under any form of tenancy under Section 6 (10) and Section 9
of the Act.
(2) Notwithstanding anything contained in any othe r law, the Authority shall notify
Development Control Regulation, related byelaws, ma ster plan and such other
matters with respect to industrial planning for such Industrial Area."
5. Amendment in section 6 of the Bihar Act 16,1974.- (1) The following sub section (1a)
shall be added after sub section (1) of section 6 of the said Act, 1974:-
(1a) The Authority shall be the implementation agency for industrial planning of
industrial area as mentioned in Section 4A.
(2) After the words “allotment of land” used in s ub section (2) of section 6 of the
said Act 16, 1974. The words “or factory shed or bu ilding or parts of
buildings” and further after the words “execution o f lease” the word
“modification” shall be inserted.
(3) After the words “the Industry” used in clause (a) of sub section (2) of section
6 of the said Act, 1974, the words “or all dues, re nt, charges of the Authority
have not been paid within time or unregistered product is manufactured or any
construction contrary to the approved plan has been carried out or an activity
injurious to industries has been engaged into” shall be inserted.
(4) The following sub section (c) and (d) shall b e inserted after sub section 2(b) of
section 6 of the said Act, 1974:- “(c) The Authorit y shall regularly identify
unutilized buildable area in each plot with regard to the building regulations.
The Authority shall issue notices to the plot holde rs in the Industrial Area
calling upon them to furnish details in a prescribed form. Upon the submission
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of the report if the Authority is satisfied that th e plot holder has not utilized
the maximum buildable area of his plot even after 3 (three) years or any other
period notified by the State Government, from the d ate of taking over the
possession for the purpose for which the land was a llotted, the unutilized
portion shall be cancelled for accommodating anothe r industry. The portion
of the plot that is not being utilized by an allott ee/ lessee be demarcated and
taken over by the Authority for accommodating a new allottee/lessee.
(d) Commencement of business on allotted plot or area : No person shall
commence business until an Occupation Certificate i s issued by the Authority
after implementation of Detailed Project Report fil ed by the allottee, and in
accordance with the Development Control Regulations of the Authority. The
Authority shall permit any deviations in the Detail ed Project Report, provided
such deviations shall be intimated and approved by the Authority before any
such deviation implementation has commenced on the plot.”
(5) The following sub section (3a) shall be inse rted after sub section (3) of Section 6 of
the said Act, 1974:—
“(3a) Authority may formulate Allotment Policy, Transfe r Policy, Exit Policy,
Cancellation Policy or such other Policy for better management of Industrial
Area.”
(6) Section 6(4) shall be substituted with the f ollowing:—
"(a) The Managing Director of the Authority shall have the powers of the
Collector under section 2 (1) of the Bihar Public L and Encroachment Act,
1956, for purposes of removal of encroachment on ro ad, houses, gullies, any
land in the development areas and properties of the Authority.
(b) Any person who encroaches upon road, houses, gull ies, any land in the
development areas and properties of the Authority o r continues to possess or
squat upon the cancelled plot or a portion of the p lot shall be treated as
encroacher and the Authority shall take necessary action in terms of this Act.”
(7) The following subsection (9) and (10) shall be added after sub section (8) of section
6 of the said Act, 1974:—
“(9) The Authority may form an Industrial Area Man agement Committee for effectively
managing the Industrial area.
(10) The Authority shall have powers:—
(a) to acquire and hold such property, both movable and immovable as the
Authority may deem necessary for the performance of any of its activities;
(b) to purchase by agreement or take on lease or rent o r under any form of
tenancy any property as per prescribed rules, to er ect such buildings and to
execute such other works as may be necessary for th e purpose of carrying out
its duties and functions;
6. Amendment in section 7 of the Bihar Act 16, 1974.—A fter sub section (2) of Section 7
of the said Act, 1974, the following sub section (3), (4) and (5) shall be added:-
“(3) Such accounts shall be operated upon by such officers of the Authority as may
be authorised by it by regulations made in this behalf.
(4) The Authority shall have the power to spend su ch sums as it deems fit for the
purposes authorised under this Act from out of the general fund of the
Authority as the requirement may be.
(5) Notwithstanding anything contained in sub-secti on (2) and (3) above, the
Authority may keep on hand such sum as it thinks fi t for its day to day
transactions, subject to such limits and conditions as may be prescribed.”
7. Amendment in section 8 of the Bihar Act 16, 1974: -(1) After sub section (1) of section 8
of the said Act, 1974, the following sub section (1a) and (1b) shall be inserted:
“ (1a) The Authority shall be competent to make v ariations in the programme of
work in the course of the year, provided that all s uch variations and
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re- appropriations out of the sanctioned budget are brought to the notice of the
State Government by a Supplementary Financial Statement.
(1b) The State Government shall, make available s uch grants, subventions,
loans and advances to the Authority as it may deem necessary for the
performance of the functions of the Authority unde r this Act; and all grants,
subventions, loans and advances made shall be on s uch terms and conditions
as the State Government may prescribe.”
(2) The following sub section (5) shall be added a fter sub section (4) of
section 8 of the said Act, 1974:-
“(5) The Authority shall submit to the State Gover nment an annual report giving a
true and full account of its activities, policies a nd programmes during the
previous financial year and forward looking stateme nts in the form prescribed
in the Rules within 90 days after the end of each financial year.”
8. Amendment in section 9 of the Bihar Act 16, 1974. - (1) The words and figures “ Land
Acquisition Act, 1894” used in sub section (1) of s ection 9 of the said Act, 1974 shall be substituted
by the words “ the prevailing land acquisition laws.”
9. Amendment in section 12 of the Bihar Act 16, 1974. - The words and figures
“ with fine which may extend up to Rs. 10,000/-” used in sub section (1) of section 12 of the
said Act, 1974 shall be substituted by the words “w ith fine of rupees five lakhs or 300% of all costs
incurred by the Authority whichever is higher” and further the words and figures “Rupees 100/- for
every day” shall be substituted by the words “ Rupees five thousand per day”.
10. Amendment in section 14 of the Bihar Act 16, 1974.- The following clause (c1) shall be
added after clause (c) of section 14 of the said Ac t,1974:-"(c1)Purchase of land and/or building, take
a property on lease or rent.”
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to the Government.
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