The Bihar Industrial Investment Promotion Act, 2016
Bihar · state statute
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/g466/uni092C /g466/uni092C /g466/uni092C /g466/uni092C /uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923
/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni09020 /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E 708) ) ) ) /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E
la0 ,y0th0&01&1 la0 ,y0th0&01&1 la0 ,y0th0&01&1 la0 ,y0th0&01&155 55@2016@173 @2016@173 @2016@173 @2016@173
ftlij egkefge jkT;iky fnukad 01 flrEcj fnukad 01 flrEcj fnukad 01 flrEcj fnukad 01 flrEcj
lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E
/uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930 /uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0902/uni0915 /uni0905/uni0902/uni0915 /uni0905/uni0902/uni0915
/uni0938/uni0930/uni0915/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /g430/uni093E/uni0930/uni093E /g430/uni093E/uni0930/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
11 /uni092D/uni093E/u093F /uni092D/uni093E/u093F /uni092D/uni093E/u093F /uni092D/uni093E/u093F 1938 (/uni0936/uni0936 /uni0936/uni09360)
/uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E /uni092A/uni091F/uni0928/uni093E , /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 , 22 22 /uni093F/uni0938/uni0924/g224 /uni092C/uni0930 2016
fof/k foHkkx fof/k foHkkx fof/k foHkkx fof/k foHkkx
&&&&&&&&&&
vf/klwpuk,avf/klwpuk,avf/klwpuk,avf/klwpuk,a
2 2 2 2 flrEcj 2016 flrEcj 2016 flrEcj 2016 flrEcj 2016
@2016@173 @2016@173 @2016@173 @2016@173 @yst% @yst% @yst% @yst%A—fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/k fu;e]
fnukad 01 flrEcj fnukad 01 flrEcj fnukad 01 flrEcj fnukad 01 flrEcj ] 2016 ] 2016 ] 2016 ] 2016 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh
ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'kfcgkj&jkT;iky ds vkns'kfcgkj&jkT;iky ds vkns'kfcgkj&jkT;iky ds vkns'k
lat; lat; lat; lat;
ljdkj ds
/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/k fu;e]
dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh
fcgkj&jkT;iky ds vkns'kfcgkj&jkT;iky ds vkns'kfcgkj&jkT;iky ds vkns'kfcgkj&jkT;iky ds vkns'k ls]ls] ls]ls]
dqekj]dqekj]dqekj]dqekj]
ljdkj ds lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अस/uni093Eध/uni093E/uni0930ण ), 2 /uni093Fस/uni0924/g224 /uni092C /uni0930 2016
fcgkj vkS|ksfxd fuos’k izksRlkgu fcgkj vkS|ksfxd fuos’k izksRlkgu fcgkj vkS|ksfxd fuos’k izksRlkgu fcgkj vkS|ksfxd fuos’k izksRlkgu vf/kfu;e vf/kfu;e vf/kfu;e vf/kfu;e] 2016 ] 2016 ] 2016 ] 2016
[fcgkj vf/kfu;e 19] 2016 fcgkj vf/kfu;e 19] 2016 fcgkj vf/kfu;e 19] 2016 fcgkj vf/kfu;e 19] 2016 ]
fcgkj esa fuos’k ds fodkl ,oa izksRlkgu dks lgt cuk us rFkk mlls lacaf/kr vFkok vkuq"kafxd fo"k;ksa ds
fy, mica/k djus ds fy, vf/kfu;eA
pw¡fd jkT; esa miyC/k foiqy ek=k esa izkd`frd ,oa e kuo lalk/kuksa ds mfpr mi;ksx dj u, m|eksa dh
LFkkiuk ls jkT; esa jkstxkj l`tu djus vkSj jkT; dh turk ds thou Lrj esa lq/kkj ykus gsrq c<+kok feysxk(
vkSj] pw¡fd] jkT; esa m|ksx] lsok vkSj dkjksckjh bd kbZ;ksa dh LFkkiuk ,oa ifjpkyu ds fy, rFkk jkT; dks
,d vkd"kZd fuos’k LFky cukus ds fy, izfdz;kvksa dks ljy cukuk vko';d gS(
Hkkjr&x.kjkT; ds lM+lBos o"kZ esa fcgkj jkT; fo/kku e.My }kjk fuEufyf[kr :Ik esa ;g vf/kfu;fer
gks%&
v/;k;& v/;k;& v/;k;& v/;k;& I izkjafHkdA izkjafHkdA izkjafHkdA izkjafHkdA
11 11---- Lakf{kIr uke] Lakf{kIr uke] Lakf{kIr uke] Lakf{kIr uke] foLrkj vkSj izkjaHkA& foLrkj vkSj izkjaHkA& foLrkj vkSj izkjaHkA& foLrkj vkSj izkjaHkA&¼1½ ;g vf/kfu;e fcgkj vkS|ksfx d fuos’k izksRlkgu vf/kfu;e] 2016
dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml frfFk dks izo`Ùk gksxk tks jkT; ljdkj] vf/klwpuk }kjk] fu;r djsA
22 22----
ifjHkk"kk,¡A ifjHkk"kk,¡A ifjHkk"kk,¡A ifjHkk"kk,¡A& bl vf/kfu;e esa tc rd fd lanHkZ esa vU;Fkk visf{kr ugha gks(
¼d½ ^^vf/kfu;e** ls vfHkizsr gS] fcgkj vkS|ksfxd fu os'k izksRlkgu vf/kfu;e] 2016(
¼[k½ **fDy;jsUl** ls vfHkizsr gS vukifÙk izek.k i= ] vkoaVu] lgefr] Lohd`fr] vuqefr] iathdj.k]
ukekadu] vuqKfIr ,oa bl izdkj fdlh l{ke izkf/kdkj ; k izkf/kdkjksa] tks fd vkS|ksfxd midze
fcgkj jkT; esa LFkkfir fd;s tkus ds fy, vko’;d gks] }kjk iznku fd;k tkuk ;k fuxZr fd;k
tkuk ,oa blesa vkS|ksfxd izfr"Bkuksa ds okf.kfT;d mRiknu izkjaHk fd;s tkus ;k ifj;kstuk ds izkjaHk
gksus rd oSls lHkh fDy;jsUl] tks Hkh vko’;d gksa] 'kkfey gksaxs(
¼x½ **vk;qDr** ls vfHkizsr gS vkS|ksfxd fodkl vk;q Dr ds :Ik esa dk;Z djusokyk jkT; ljdkj }kjk
fu;qDr dksbZ O;fDr(
¼?k½ **lkekU; vkosnu i=** ls vfHkizsr gS bl vf/kfu ;e ds v/khu ;Fkkfofgr ,sls bysDVªksfud izi=] tks
lHkh izdkj ds fDy;jsUl gsrq O;fDrxr vkosnu izi=ksa dks la;qDr djrk gks(
¼M-½ **daiuh** ls vfHkizsr gS fuxfer fudk; vkSj bl esa QeZ vFkok O;fDr;ksa dk vU; la?k ’kkfey gS(
¼p½ **l{ke izkf/kdkj** ls vfHkizsr gS ljdkj dk dksb Z foHkkx ;k ,tsalh ftls fDy;jsUl nsus ;k fuxZr
djus dk vf/kdkj vkSj ftEesokjh lkSaih x;h gks] vkSj blesa xzke iapk;r] iapk;r lfefr] ftyk
ifj"kn~] uxj ikfydk] uxj fuxe vkSj fodkl izkf/kdkjksa ’kkfey gksxh(
¼N½ **foHkkx** ls vfHkizsr gS ljdkj dk m|ksx foHkk x(
¼t½ **m|e** ls ogh vfHkizsr gS tks lw{e] y?kq ,oa e /;e m|e fodkl vf/kfu;e] 2006 ¼2006 dh la[;k
27½ dh /kkjk&2¼bZ½ esa gS(
¼>½ **izksRlkgu** ls vfHkizsr gS uhfr ds v/khu] le ;≤ ij] fuos’kdÙkkZvksa dks miyC/k dh tkus okyh
foÙkh; ,oa xSj foÙkh; ykHk(
¼¥½ **uhfr** ls vfHkizsr gS fcgkj jkT; vkS|ksfxd f uos’k izksRlkgu uhfr(
¼V½ **yksd izkf/kdkj** ls vfHkizsr gS fofHkUu vf/k fu;eksa ds dk;kZUo;u ds fy, l{ke izkf/kdkj vkSj bl
vf/kfu;e dh /kkjk&2¼bZ½ esa ifjHkkf"kr lHkh l{ke izkf/kdkj ’kkfey gksaxs(
¼B½ ^^lfpoky;** ls vfHkizsr gS bl vf/kfu;e dh /kkj k&5 ds v/khu ;Fkk xfBr jkT; fuos'k izksRlkgu
i"kZn~ dk lfpoky;(
¼M½ **jkT; Ik"kZn** ls vfHkizsr gS bl vf/kfu;e dh /kkjk&4 ds v/khu ;Fkk xfBr jkT; fuos’k izksRlkgu
i"kZn~(
¼<½ ^^jkT;&ljdkj** ls vfHkizsr gS fcgkj&ljdkj(
¼.k½ **m|ksx vk/kkj** ls vfHkizsr gS vkS|ksfxd bdk bZ;ksa dk ,slk iathdj.k tSlk fd
Hkkjr&ljdkj ds lw{e] y?kq vkSj e/;e m|e ea=ky; }kj k] le;≤ ij] vf/kdfFkr fd;k
x;k gksA
v/;k;& v/;k;& v/;k;& v/;k;&
II
vkS|ksfxd bdkbZ;ksa dk iathdj.k vkSj jkT; izksRlkgu Ik"kZn~ dk xBu] dk;Z vkSj 'kfDr;k¡ fodkl vk;qDr
vkSj jkT; i"kZn~ dk lfpoky;A
33 33---- vkS|ksfxd bdkbZ;ksa dk Iakthdj.kA& vkS|ksfxd bdkbZ;ksa dk Iakthdj.kA& vkS|ksfxd bdkbZ;ksa dk Iakthdj.kA& vkS|ksfxd bdkbZ;ksa dk Iakthdj.kA& ¼1½ fdlh Hkh vkS|ksfxd bdkbZ dk iathdj.k mudks NksM+dj
LoSfPNd gksxk] ftUgsa m|ksx ¼fodkl vkSj fofu;eu½ vf /kfu;e] 1951 ds v/khu vkS|ksfxd fofuekZ.k enksa ds fy,
vuqKfIr vfuok;Z gSA
¼2½ ;|fi] ,slh bdkbZ ftUgsa dsUnz ljdkj ;k jkT; ljd kj }kjk micaf/kr fDy;jsUl@lgk;rk dh
vko’;drk gks] os bysDVªksfud ek/;e ls *lkekU; vkosnu izi=*¼lh,,Q½ nkf[ky djsaxhA
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अस/uni093Eध/uni093E/uni0930ण ), 2 /uni093Fस/uni0924/g224 /uni092C /uni0930 2016
¼3½ mRiknu vkjEHk gksus ds ckn lw{e] y?kq vkSj e/;e m|e bdkbZ Hkh m|ksx vk/kkj Kkiu vkWuykbu
nkf[ky djsaxhA
44 44---- jkT; fuos'k izksRlkgu i"kZn~ dk xBuA & jkT; fuos'k izksRlkgu i"kZn~ dk xBuA & jkT; fuos'k izksRlkgu i"kZn~ dk xBuA & jkT; fuos'k izksRlkgu i"kZn~ dk xBuA & ¼1½ fodkl vk ;qDRk dh v/;{krk esa jkT; fuos’k izksRlkgu
i"kZn~ dk xBu fd;k tk,xk ftlesa m|ksx] foÙk] okf.kT ; dj] Ik;kZoj.k ,oa ou] ÅtkZ] Je lalk/ku] uxj fodkl
vkSj vkokl rFkk jktLo ,oa Hkwfe lq/kkj ds iz/kku lfpo lnL; ds :Ik esa gksaxsA iz/kku lfpo] m|ksx foHkkx i"kZn~ ds
lnL;&lfpo gksaxsA jkT; ljdkj bl i"kZn~ esa ik¡p lnL; ukfer djsxh ftlesa nks lnL; m|ksx ds izfrfuf/k gksaxsA
¼2½ jkT; fuos'k izksRlkgu i"kZn~ ds dk;Z vkSj ’kfDr;k¡ fuEufyf[kr gksaxh %&
¼d½ jkT; fuos'k i"kZn~ ds lfpoky; }kjk izLrqr lHkh izLrko dks blds }kjk vuqeksfnr fd;s tk;saxs
;k izLrko ij mfpr fu.kZ; fy;s tk;saxs(
¼[k½ jkT; i"kZn~ ekg esa de ls de ,d ckj cSBd djsxh (
¼x½ ;g fcgkj jkT; vkS|ksfxd fuos’k uhfr ij foHkkx dks ekxZn’kZu vkSj lykg nsxh(
¼?k½ jkT; i"kZn~] izR;sd cSBd esa] fuos’k izksRlkg u ds fy, jkT; i"kZn ds lfpoky; ds dk;Z izxfr dh
leh{kk Hkh djsxh vkSj fuos’k izLrkoksa ij rhoz xfr ls dkjZokbZ lqfuf’pr djus ds fy, leqfpr
ekxZn’kZu nsxh(
¼M-½ ;fn l{ke izkf/kdkj }kjk bl vf/kfu;e ds v/khu f ofgr mÙkjnkf;Ro dk ogu ugha fd;k x;k gS]
rks jkT; fuos'k izksRlkgu i"kZn~ l{ke izkf/kdkj ds fo:) dkjZokbZ gsrq vuq'kalk djsxh(
55 55---- jkT; fuos'k izksRlkgu Ik"kZn~ ds lfpoky;A & jkT; fuos'k izksRlkgu Ik"kZn~ ds lfpoky;A & jkT; fuos'k izksRlkgu Ik"kZn~ ds lfpoky;A & jkT; fuos'k izksRlkgu Ik"kZn~ ds lfpoky;A & jkT; fu os'k izksRlkgu i"kZn~ ds fy, ,d lfpoky;
gksxk] tks i"kZn~ ds v/;{k ,oa lnL;ksa dks] izkIr f uos'k izLrkoksa ds tk¡p ,oa ewY;kadu djus esa] lg;k sx djsxhA
lfpoky; dks izkIr fuos'k&izLrkoksa dks] izkfIr frfF k ds 30 ¼rhl½ fnuksa ds Hkhrj jkT; i"kZn~ ds le{k j [kuk
ck/;dkjh gksxkA lfpoky; dh lajpuk] ,oa izksRlkgu rFk k fuos'k] izksRlkgu ,oa ljyhdj.k] ikfjJfed ,oa
vkuq"kafxd fo"k; ogha gksaxs] tks fu;ekoyh esa vf/kdfFkr fd;s tk;saxsA
66 66---- jkT; fuos'k izksRlkgu i"kZn~ ds lfpoky; dk xBuA & ¼1½ jkT; fuos'k izksRlkgu i"kZn~ ds lfpoky; dk xBuA & ¼ 1½ jkT; fuos'k izksRlkgu i"kZn~ ds lfpoky; dk xBuA & ¼ 1½ jkT; fuos'k izksRlkgu i"kZn~ ds lfpoky; dk xBuA & ¼ 1½ vkS|ksfxd fodkl vk;qDrA & vkS|ksfxd fodkl vk;qDrA & vkS|ksfxd fodkl vk;qDrA & vkS|ksfxd fodkl vk;qDrA & ,d
vkS|ksfxd fodkl vk;qDr gksaxs tks lfpoky; ds iz/kku gksaxsA fcgkj ljdkj ds m|ksx foHkkx ds iz/kku lfpo gh
lk/kkj.kr;k vkS|ksfxd fodkl vk;qDr gksaxs tc rd fd jkT; ljdkj }kjk vU;Fkk fu.kZ; ugha fy;k tkrk gSA
¼2½ ¼2½ ¼2½ ¼2½ xBu %& xBu %& xBu %& xBu %& jkT; Ik"kZn~ ds lfpoky; dk xBu fuEufyf[kr ln L;ksa dks feykdj fd;k tk;sxk %&
¼d½ foÙk foHkkx dk la;qDr lfpo ls vU;wUk iafDr dk , d vf/kdkjh(
¼[k½ fcgkj jkT; iznw"k.k fu;a=.k Ik"kZn~ dk i;kZoj .k vfHk;ark ls vU;wUk iafDr dk ,d vf/kdkjh(
¼x½ uxj fodkl ,oa vkokl foHkkx dk uxj ;kstukdkj@ok Lrqfon~@’kgjh ;kstukdkj ls vU;wUk
iafDr dk ,d vf/kdkjh(
¼?k½ Je lalk/ku foHkkx dk la;qDr Jek;qDr ls vU;wUk iafDr dk ,d vf/kdkjh(
¼M-½ okf.kT; dj foHkkx dk mik;qDr ls vU;wUk iafDr dk ,d vf/kdkjh(
¼p½ fcgkj jkT; ikoj gksfYMax daiuh fy0 dk v/kh{k.k vfHk;ark ls vU;wUk iafDr dk ,d vf/kdkjh(
¼N½ jktLo ,oa Hkwfe lq/kkj foHkkx }kjk izfrfu;qDr gksus okyk mi lfpo ls vU;wUk iafDr dk ,d
vf/kdkjh(
¼t½ Je lalk/ku foHkkx dk mi eq[; dkj[kkuk fujh{kd ls vU;wu iafDr dk ,d vf/kdkjh(
¼>½ lfpoky; esa jkT; ljdkj }kjk ;k rks izfrfu;qDr ;k lafonk ij fu;qDr gksus okys lfpoky;
}kjk ;Fkkisf{kr vf/kdkjh ,oa deZpkjhA
¼3½ lfpoky; ds d`R;A & ¼3½ lfpoky; ds d`R;A & ¼3½ lfpoky; ds d`R;A & ¼3½ lfpoky; ds d`R;A & lfpoky; ds fuEufyf[kr d`R; gksaxs %&
¼d½ fo|eku bdkbZ;ksa dk vk/kqfudhdj.k] mUu;u ,oa f oLrkjhdj.k lfgr lHkh u, fuos'k izLrkoksa dks
izkIr djuk] izfdz;k djuk rFkk ;Fkkisf{kr lHkh fDy;jsUl nsuk(
¼[k½ fcgkj dks ns’k ds Hkhrj ,oa ckgj fuos’k LFky ds :Ik esa izpkj dh ;kstuk rS;kj djuk] bldh
:Ikjs[kk cukuk ,oa bldks c<+kok nsuk(
¼x½ lkekU; vkosnu izi= dh izkfIr ,oa mldh O;oLFkk djuk vkSj ;g Hkh lqfuf’pr djuk fd
fu;ekoyh ds v/khu fofgr le;&lhek ds Hkhrj lHkh fDy;jsUl ns fn, x, gSa(
¼?k½ fDy;jsUl nsus gsrq l{ke izkf/kdkj dh vksj ls f ofgr Qhl laxzg ,oa tek djuk vkSj lacaf/kr
[kkrs esa Qhl ,oa tek varfjr djuk(
¼M-½ vkosndksa dks fDy;jsUl ds laca/k esa tkudkjh nsuk vkSj tgk¡ vkosnu esa fdlh izdkj dh =qfV jg
xbZ gks rks bu =qfV;ksa dh tkudkjh vkosnd dks nsuk vkSj mudk lq/kkj djokuk(
¼p½ fuos’k laca/kh lsDVj] mRikn ,oa iSekuk ij lHkh lqlaxr lkaf[;dh tkudkjh laxzg djuk vkSj
la?k ,oa jkT; izkf/kdkjksa dks tc vis{kk gks miyC/k djkuk(
¼N½ laHkkfor fuos’kdÙkkZvksa ds fy, lsDVj ,oa mRik n okj lwpuk ,d= djuk vkSj
foHkkx }kjk ;Fkkfunsf'kr osclkbZV~l] fizaV vkSj n`’ ; ek/;e vkSj vU; mik;ksa ls bldk izlkj
djukA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अस/uni093Eध/uni093E/uni0930ण ), 2 /uni093Fस/uni0924/g224 /uni092C /uni0930 2016
¼4½ ¼4½ ¼4½ ¼4½ lfpoky; ds lnL; vkosnuksa dh tk¡p djsaxs vkSj l acaf/kr fDy;jsUl ds fy;s vkWuykbu vuq’kalk
lacaf/kr l{ke izkf/kdkj dks djsaxsA lEcaf/kr l{ke i zkf/kdkj ,slh vuq'kalk&izkfIr ds 30 fnuksa ;k lacaf /kr vf/kfu;e
vFkok mlds v/khu cukbZ xbZ fu;ekoyh esa fofgr le;&l hek ds Hkhrj ftlds v/khu fDy;jsUl fn;k tkuk gks]
fu.kZ; ysus ds fy, ck?; gksaxsA fDy;jsal dh lwpuk vk Wuykbu fu;r le; ds Hkhrj lfpoky; dks nh tk;sxh ftls
fuos'kd dks miyC/k djk;k tk;sxkA ;fn lacaf/kr foHkk x fDy;jsUl nsus esa ;k fu.kZ; ysus esa vlQy jgrk gS rks
fDy;jsUl fn;k x;k le>k tk;sxk ,oa jkT; i"kZn~ dk lf poky; blls lacaf/kr MhEM fDy;jsUl fuxZr djsxkA
lacaf/kr l{ke izkf/kdkj mDr fDy;jsUl tks lfpoky; }k jk fuxZr fd;k x;k gS] dk vuqikyu djsxk ,oa bl
lfpoky; ds fu.kZ; ij iqufoZpkj djus dh 'kfDr l{ke izkf/kdkj dks ugha gksxhA
tc Hkh fuos'kd ls lkekU; vkosnu izi= ds ek/;e ls fDy;jsUl ds fy, vuqjks/k izkIr gksxk rc fDy;jsUl
nsus dh mi;qZDr jhfr ykxw gksaxhA
¼5½ ¼5½ ¼5½ ¼5½ vk;qDr dks fdlh Hkh yksd izkf/kdkj ds vUos"k.k ;k tk¡p fdz;kfUor djus ds fy, vkns'k nsus ,oa
fofHkUu vf/kfu;eksa ds v/khu le;&lhek ds Hkhrj fDy; jsUl laca/kh eqÌksa ij izfrosnu ekax djus dh 'kfDr gksxhA
vk;qDr dks fdlh Hkh yksd izkf/kdkj dks] fofgr le;&l hek ds Hkhrj] fu.kZ; ysus ds fy;s funs'k nsus dh 'k fDr
gksxhA
77 77---- ;ksX; bdkbZ;ksa dks foÙkh; izksRlkguA & ;ksX; bdkbZ;ksa dks foÙkh; izksRlkguA & ;ksX; bdkbZ;ksa dks foÙkh; izksRlkguA & ;ksX; bdkbZ;ksa dks foÙkh; izksRlkguA & lfpoky; ik= bdkbZ;ksa dks] le;≤ ij] ;Fkk vf/klwfpr
uhfr ds vuq:i lle; foÙkh; izksRlkguksa dh Lohd`fr , oa foefqDr lqfuf'pr djsxhA fuos'kd lHkh izdkj ds fo Ùkh;
izksRlkgu ds fy;s lkekU; vkosnu i= esa lfpoky; dks vkosnu nsaxsA lfpoky;] foÙkh; izksRlkgu ds fy;s izk Ir
vkosnu ij] dkjZokbZ djsxkA Lohd`fr gsrq l{ke izkf/k dkj ,oa Lohd`fr dh le;&lhek fu;ekoyh esa fofgr dh
tk;sxhA
v/;k;& v/;k;& v/;k;& v/;k;& III %%%%
fofo/kA fofo/kA fofo/kA fofo/kA
88 88---- Lo&izek.kuA & Lo&izek.kuA & Lo&izek.kuA & Lo&izek.kuA & ¼1½ vkosnd ;k vf/kd`r O;fDr }kjk fDy; jsUl gssrq vkosnu&i= ,oa lacaf/kr
nLrkostksa dk Lo&izek.ku fd;k tk ldsxkA
¼2½ Lo&izek.ku ,oa tk¡p ds vk/kkj ij fDy;jsUl fuxZr fd;k tk,xk vkSj tgk¡ vko’;d gks] fDy;jsUl
fuxZr djus ds ckn] tk¡p fd;k tk,xkA
¼3½ jkT; ljdkj] vf/klwpuk }kjk] mu izko/kkuksa dks b afxr Hkh dj ldsxh ftuds v/khu vuqikyu ds fy;s
Lo&?kks"k.kk i;kZIr nLrkost le>k tk;sxkA
¼4½ ;fn lR;kiu gksus ij ;g ik;k tkrk gS fd dksbZ Hk h Lo&izek.ku vlR; gS] rks Lo&izek.ku ds vk/kkj
ij fuxZr fDy;jsUl jn~n dj fn;k tk,xk vkSj vlR; Lo&izek.ku ds fy, ftEesnkj O;fDr Hkkjrh; naM lafgrk dh
/kkjk&197 ds v/khu feF;k Lo&izek.ku ds fy, vfHk;kstu dk nk;h gksxkA
99 99---- NwVA & NwVA & NwVA & NwVA & jkT; ljdkj] vf/klwpuk }kjk fdlh fDy;jsal dks vf/kfu;e ds fdlh izko/kku dk NwV ns
ldsxhA
10 10 10 10---- izkf/kdkj nsukA & izkf/kdkj nsukA & izkf/kdkj nsukA & izkf/kdkj nsukA & jkT; ljdkj] vf/klwpuk }kjk] lfpoky ; dks fuos'k ds fy;s visf{kr fDy;jsal nsus
gsrq izkf/kd`r dj ldsxhA
11 11 11 11---- ’kkfLrA & ’kkfLrA & ’kkfLrA & ’kkfLrA & ¼1½ dksbZ yksd izkf/kdkj jkT; Ik"kZn~ ,oa lfpoky; ds funs’kksas dk vuqikyu fofgr
le;&lhek ds Hkhrj djus esa foQy jgrk gS] nks"kfl) g ksus ij] ,slh 'kkfLr ls] ftls igys vijk/k ds fy;s #0
10]000@&¼nl gtkj½ vkSj f}rh; ;k blds ckn ds vijk/k ds fy, #0 50]000@&¼ipkl gtkj½ rd c<+k;k tk
ldsxk] naMUkh; gksxkA
¼2½ tgk¡ vf/kfu;e ds v/khu fdlh yksd izkf/kdkj }kjk vijk/k fd;k x;k gks ogk¡] ;fn vk;qDr dk ;g
lek/kku gks tk, fd bl vf/kfu;e ds v/khu lkSais x, d ÙkZO;ksa dk fuoZgu djus esa izkf/kdkj] Ik;kZIr ,oa ;qfDr;qDr
dkj.kksa dks leuqnsf’kr fd,] fcuk vlQy gqvk gS rks ml ij ykxw lsok fu;ekoyh ds v/khu mlds fo:) dh tkus
okyh dkjZokbZ dh vuq’kalk dj ldsxkA
12 12 12 12---- fuos’kd dk vf/kdkjA & fuos’kd dk vf/kdkjA & fuos’kd dk vf/kdkjA & fuos’kd dk vf/kdkjA & bl vf/kfu;e dh /kkjk&3¼2½ esa fdlh ckr ds varfoZ"V gksus ij Hkh] izR;sd
fuos’kdrkZ vius m|eksa dh LFkkiuk ,oa izpkyu vkjaHk djus ds fy, fDy;jsUl izkIr djus gsrq lqlaxr oS/kkf ud
izkf/kdkjksa ds le{k lh/ks vkosnu nsus ds fy, Lora= gksxkA
13 13 13 13---- ,dhd`r fDy;jsUl iz.kkyhA & ,dhd`r fDy;jsUl iz.kkyhA & ,dhd`r fDy;jsUl iz.kkyhA & ,dhd`r fDy;jsUl iz.kkyhA & fDy;jsUl ,oa vuqeksnu ns us ds fy, vkWuykbu iz.kkyh fodflr dh
tk,xhA lkekU; vkosnu izi= ,oa blds leFkZu esa fn, t kus okys nLrkostksa dks vkWuykbu izkIr fd;k tk;sxk ,oa
fDy;jsUl vkWuykbu lalwfpr fd;k tk;sxkA
14 14 14 14---- funs’k nsu funs’k nsu funs’k nsu funs’k nsus dh ’kfDrA & s dh ’kfDrA & s dh ’kfDrA & s dh ’kfDrA & jkT; ljdkj] le;≤ ij jkT; Ik"kZn] j kT; Ik"kZn~ lfpoky;] yksd
izkf/kdkj dks uhfr dk ,slk lkekU; ;k fo’ks"k funs’k tks bl vf/kfu;e ds izko/kkuksa ls vlaxr u gks vkSj bl
vf/kfu;e ds mn~ns’;ksa dks fdz;kfUor djus ds izk;ks tukFkZ vko’;d ,oa lfephu gks tkjh dj ldsxh vkSj lac af/kr
Ik"kZn~] lfpoky; vkSj yksd izkf/kdkj ,sls funs’kksa dk ikyu djus vkSj ml ij dkjZokbZ djus gsrq ck/; gksaxsA
5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अस/uni093Eध/uni093E/uni0930ण ), 2 /uni093Fस/uni0924/g224 /uni092C /uni0930 2016
15 15 15 15---- Lkn Lkn Lkn Lkn~Hkko iwoZd dh xbZ dkjZokbZ dk laj{k.kA & ~Hkko iwoZd dh xbZ dkjZokbZ dk laj{k.kA & ~Hkko iwoZd dh xbZ dkjZokbZ dk laj{k.kA & ~Hkko iwoZd dh xbZ dkjZokbZ dk laj{k.kA & bl vf/kfu ;e vFkok mlds v/khu cukbZ xbZ fdlh
fu;ekoyh ds v/khu] ln~Hkko iwoZd fd, x, vFkok fd, t kus ds vk’k; ls fd, x, fdlh Hkh dk;Z ds fy, fdlh
Hkh O;fDr ;k izkf/kdkj ds fo:) dksbZ okn] vfHk;kstu vFkok vU; fof/kd dk;Zokgh lqfuf’pr ugha gksxhA
16 16 16 16---- fu;ekoyh cukus dh ’kfDrA & fu;ekoyh cukus dh ’kfDrA & fu;ekoyh cukus dh ’kfDrA & fu;ekoyh cukus dh ’kfDrA & ¼1½ jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds lHkh vFkok fdlh
iz;kstu dks fdz;kfUor djus ds fy, fu;ekoyh cuk ldsxhA
¼2½ fof’k"Vr;k vkSj iwoZxkeh ’kfDr;ksa ij izfrdwy izHkko Mkys fcuk] fuEufyf[kr esa ls lHkh vFkok fdlh
,d fo"k; ds fy,] ,slh fu;ekoyh esa izko/kku fd, tk ldasxsA
¼d½ jkT; i"kZn~ }kjk izLrkoksa dks Lohd`r djus dh i zfdz;k(
¼[k½ jkT; Ik"kZn~ lfpoky; dh dk;Z&izfdz;k vkSj LVk Q cy dk vo/kkj.k] HkrhZ] i)fr vkSj lsok&’krZsa
ftlesa vk;qDr dh vuq’kklfud vkSj vihyh; ’kfDr;k¡ Hkh ’kkfey gSa(
¼x½ lkekU; vkosnu izi= dks nf[ky djus dk rjhdk ,oa izi= vkSj jkT; Ik"kZn~ lfpoky; }kjk
bldh izfdz;k(
¼?k½ jkT; Ik"kZn~ lfpoky; dh ftEesokjh vkSj lsok n sus ds fy, le;&lhek(
¼M-½ fofHkUu dkuwuksa ds v/khu fujh{kd ,stsfUl;ksa }kjk lR;kiu dh vof/k ,oa jhfr rFkk feF;k vkSj
v;FkkFkZ Lo&?kks"k.kk ds fy, vf/kjksfir fd, tkus okys naM dh vof/k ,oa jhfr( vkSj
¼p½ vkWuykbZu vuqJo.k iz.kkyh vkSj fDy;jsUl@vuqeksn u fuxZr djukA
¼3½ ¼3½ ¼3½ ¼3½ bl vf/kfu;e ds v/khu cuk, x, izR;sd fu;eksa dk s jkT; ljdkj }kjk jkT; fo/kku eaMy ds le{k
izLrqr fd;k tk,xkA
17 17 17 17---- fujlu vkSj O;ko`frA & fujlu vkSj O;ko`frA & fujlu vkSj O;ko`frA & fujlu vkSj O;ko`frA &¼1½ fcgkj flaxy fo.Mks fDy;jsUl vf/kfu;e] 2006 ¼fcgkj vf/kfu;e 9] 2006½
,rn~ }kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksus ij Hkh mDr vf/kfu;e ds v/k hu fd;k x;k ;k fd, tkus ds vk’k; ls fd;k
x;k dqN Hkh ;k dh xbZ dkjZokbZ] bl vf/kfu;e ds v/kh u fd;k x;k ;k dh xbZ ekuh tk,xh ekuks ;g vf/kfu;e
ml fnu izo`Ùk Fkk ftl fnu dksbZ dk;Z fd;k x;k Fkk vFkok dksbZ dkjZokbZ dh xbZ FkhA
fcgkj&jkT;iky ds vkns'k ls]fcgkj&jkT;iky ds vkns'k ls]fcgkj&jkT;iky ds vkns'k ls]fcgkj&jkT;iky ds vkns'k ls]
lat; lat; lat; lat; dqekj]dqekj]dqekj]dqekj]
ljdkj ds lfpoA
2 flrEcj 2016 2 flrEcj 2016 2 flrEcj 2016 2 flrEcj 2016
la0 la0 la0 la0 ,y0th0&01&15@2016@174 ,y0th0&01&15@2016@174 ,y0th0&01&15@2016@174 ,y0th0&01&15@2016@174@@ @@yst% yst% yst% yst%A—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky
}kjk fnukad 1 flrEcj 2016 dks vuqer fcgkj vkS|ksfxd fuos’k izksRlkgu fcgkj vkS|ksfxd fuos’k izksRlkgu fcgkj vkS|ksfxd fuos’k izksRlkgu fcgkj vkS|ksfxd fuos’k izksRlkgu vf/kfu;e vf/kfu;e vf/kfu;e vf/kfu;e] 2016 ] 2016 ] 2016 ] 2016 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 [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]fcgkj&jkT;iky ds vkns'k ls]fcgkj&jkT;iky ds vkns'k ls]fcgkj&jkT;iky ds vkns'k ls]
lat; lat; lat; lat; dqekj]dqekj]dqekj]dqekj]
ljdkj ds lfpoA
Bihar Industrial Investment Promotion Act, 2016
[Bihar Act 19, 2016]
AN
ACT
To provide for facilitating the promotion and devel opment of investment in
Bihar and for matters connected therewith or incidental thereto.
Whereas establishment of new enterprises by leverag ing the abundant
natural and human resources available in the state will lead to the generation of
employment and improvement of the living standards of the people of the state;
6 /g466/uni092C/uni0939/uni093E/uni0930 गजट (अस/uni093Eध/uni093E/uni0930ण ), 2 /uni093Fस/uni0924/g224 /uni092C /uni0930 2016
AND Whereas, it is expedient to simplify the proced ures for establishment
and running of industrial, service and business uni ts in the state in order to make
the state an attractive investment destination;
Be it enacted by the Legislature of the State of Bi har in the Sixty Seventh
Year of the Republic of India as follows:
Chapter I: Preliminary
1. Short title, extent and commencement .- (1) This Act may be called the
Bihar Industrial Investment Promotion Act, 2016.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force on such date as the State G overnment may, by
notification, appoint.
2. Definitions. – In this Act, unless the context otherwise requires .-
(a) “Act” means the Bihar Industrial Investment Promotion Act, 2016;
(b) “Clearance” means grant or issue of no-objection ce rtificate,
allotments, consents, approvals, permissions, regis trations,
enrollments, licenses and the like, by any competen t authority or
authorities in connection with the setting up of an industrial
undertaking in the State of Bihar and shall include all such clearances
required till the industrial undertaking starts commercial production;
(c) “Commissioner” means any person appointed by the Sta te
Government to act as Industrial Development Commissioner;
(d) “Common Application Form” means such electronic for m as may be
prescribed under the act which combines individual application forms
for all clearances;
(e) “Company” meansanybody corporate and includes a fir m or other
association of individuals;
(f) “Competent authority” means any department or agenc y of the State
Government, which is entrusted with the powers and responsibilities
to grant or issue clearances, and shall include Gra m Panchayats,
Panchayat Samitis, ZilaParishads, Municipalities, Mu nicipal
Corporations and Development Authorities;
(g) “Department” means the Department of Industries of the Government
of Bihar;
(h) “Enterprise ” shall have the same meaning as in Section 2 (e) of T he
Micro, Small and Medium Enterprises Development Act, 2006 [No. 27
of 2006];
(i) “Incentive” means such financial and non-financial benefits provided
to the investor from time to time under the Policy;
(j) “Policy” means the Bihar State Industrial Investment Promotion
Policy
(k) “Public Authority” shall mean any office responsibl e for
implementation of the various acts and it includes all Competent
Authorities defined in section 2(e) of this Act;
(l) “ Secretariat “ means Secretariat of State Investment Promotion Board
as defined under Section 5 of this Act;
(m) “State Board” meansState Investment Promotion Boardas defined
under Section 4 of this Act;
(n) “State Government” meansthe State Government of Bihar ;
7 /g466/uni092C/uni0939/uni093E/uni0930 गजट (अस/uni093Eध/uni093E/uni0930ण ), 2 /uni093Fस/uni0924/g224 /uni092C /uni0930 2016
(o) “Udyog Aadhar” means such registration of industria l units as are laid
down by the Union Ministry of Micro, Small and Mediu m Enterprises
from time to time.
Chapter II
REGISTRATION OF INDUSTRIAL UNITS, AND CONSTITUTION, POW ERS AND
FUNCTIONS OF STATE INVESTMENT PROMOTION BOARD,
INDUSTRIAL DEVELOPMENT COMMISSIONER AND SECRETARIAT OF
STATE INVESTMENT PROMOTION BOARD
3.
Registration of Industrial Units.- (1) Registration of an industrial unit
shall be voluntary, except for those industries man ufacturing items which require
an industrial license under the Industries (Development & Regulation) Act, 1951.
(2) However, a unit which requires clearances/assistanc e provided by the
Union and State Governments shall file the Common Ap plication Form (CAF) in
electronic form.
(3) The Micro, Small and Medium Enterprises unit shall a lso file the online
Udyog Aadhar Memorandum after commencement of production.
4. Constitution of State Investment Promotion Board.
(1) There shall be State Investment Promotion Boardunder the
Chairmanship of the Development Commissioner in wh ich Principal Secretaries of
Industries, Finance, Commercial Taxes, Forest and E nvironment, Energy, Labour
Resources, Urban Development & Housing and Revenue & Land Reforms will be
the members. Principal Secretary Industries shall be the member secretary of the
Board. The State Government shall nominate five memb ers to this Board two of
which shall be representatives from the Industry.
(2) The following shall be the functions and powers of the State Investment
Promotion Board.-
(a) All proposals placed before it by the Secretariat of the State Board
shall be approved or appropriate decisionshall be t aken on the
proposal;
(b) The State Board shall meet atleast once a month.
(c) It shall guide and advise the Department on Bihar St ate Industrial
Investment Policy.
(d) State Board in each meeting shall also review the pr ogress in the
working of the Secretariat of the State Investment Pr omotion Board
and shall give appropriate instructions to ensure s peedy processing of
investment proposals.
(e) The state board shall recommend action against the competent
authority if the competent authority has not carrie d the prescribed
responsibility under this act.
5. Secretariat of the State Investment Promotion Board.- Secretariat of the
State Investment Promotion Board shall be constitute d, which shall assist the
Chairman and the Board Members in examining and app raising the investment
proposals received. The Secretariat shall be bound t o place the investment proposal
before the State Board within a period of 30 days fr om the date of receipt of such
proposal. The composition of the Secretariat, its fu nctions in regard to promotion
and facilitation of investment, its remuneration an d incidental matters shall be as
laid down in the rules.
6. Constitution of Secretariat of theState Investment Promotion Board.
(1) Industrial Development Commissioner: There shall be an Industrial
Development Commissioner who shall be the head of t he Secretariat. Principal
8 /g466/uni092C/uni0939/uni093E/uni0930 गजट (अस/uni093Eध/uni093E/uni0930ण ), 2 /uni093Fस/uni0924/g224 /uni092C /uni0930 2016
Secretary, Department of Industries, Government of B ihar shall ordinarily be the
Industrial Development Commissioner unless otherwis e decided by the State
Government.
(2) Constitution: The Secretariat of the State Board shall be constitut ed
consisting of the following members:-
(a) An officer of the Finance Department not below the rank of Joint
Secretary,
(b) An officer not below the rank of Environmental Engi neer of the Bihar
State Pollution Control Board,
(c) An officer not below the rank of Town Planner/ Arch itect/ Urban
Planner of the Urban Development and Housing Department
(d) An officer not below the rank of Joint Labour Commi ssioner of the
Labour Resources Department
(e) An officer not below the rank of Deputy Commissione r of the
Commercial Taxes Department
(f) An officer not below the rank of Superintendent Engi neer of the Bihar
State Power Holding Corporation Limited
(g) An officer not below the rank of Deputy Secretary to be deputed by
Revenue and Land Reforms Department
(h) An officer not below the rank of Deputy Chief Inspe ctor of Factories of
the Labour Resources Department
(i) Such other officers and staffs as may be required by the Secretariat to
be appointed either on deputation or contract by th e State
Government.
(3) Functions of the Secretariat :The following shall be the functions of the
Secretariat :-
(a) receive, process and make available all required cl earance to all new
investment proposals including modernization, upgra dation and
expansion of existing industrial units.
(b) plan, design and implement campaigns to promote Bih ar as
investment destination within and outside the country;
(c) arrange to receive and process Common Application F orms and
ensure that all clearances are given within the tim e limits to be
prescribed under rules;
(d) collect prescribed fees and deposits on behalf of the competent
authority for grant of clearance and transfer the f ees and deposits to
the respective accounts.
(e) convey such clearances to the applicant and where t here are
deficiencies in the application, convey such defici encies to the
applicant and get these rectified;
(f) collate and furnish statistical information on inve stment by sectors,
product and scale, collect all relevant statistical information and
provide to Union and state authorities as and when required; and
(g) prepare sector and product wise information for pro spective investors
and disseminate through web sites, print and visual media and other
means as may be directed by the Department.
(4) The members of the Secretariat shall examine and rec ommend for
clearance to the respective competent authority onl ine.The respective competent
authority shall be bound to take a decision within 30 days of receipt of such
recommendation or within a time limit prescribed by the concerned acts or rules
9 /g466/uni092C/uni0939/uni093E/uni0930 गजट (अस/uni093Eध/uni093E/uni0930ण ), 2 /uni093Fस/uni0924/g224 /uni092C /uni0930 2016
under which the clearance is being granted. The clearance shall be communicated to
the secretariat online within the stipulated time which shall be made available to the
investor. In case the concerned department fails to grant clearance or take a
decision, the clearance would be deemed to have bee n granted and the Secretariat
shall issue a clearance in this regard. The concern ed competent authority shall
comply with the clearances issued by the Secretaria t and shall not have any powers
to review the decision of the Secretariat.
The above mode of giving clearance shall be applica ble as and when a request
for clearance will be received from the investor through a common application form.
(5) The Commissioner shall have powers to direct a publ ic authority to carry
out investigation, enquiry and seek a report on iss ues related to clearance under the
various acts required for investment proposals with in a specified time limit. The
Commissioner shall have powers to give directions t o public authority to take
decisions within a prescribed time limit.
7. Financial Incentives to eligible industrial units.- The Secretariat shall
ensure the timely sanction and disbursement of fina ncial incentives to eligible
industrial units in terms of the Policy as notified from time to time. The investors
shall apply for all financial incentives through th e Common Application Form to the
Secretariat. The Secretariat shall process the applic ation for financial incentives.
The competent authority for sanction and the timefr ame within which it shall be
sanctioned shall be prescribed in rules.
Chapter III: MISCELLANEOUS
8. Self-certification.- (1) Application for clearances and any accompanying
document may be self-certified by the applicant or authorized person.
(2) Clearances will be issued on the basis of self-cert ification, and
verification, where necessary, shall be conducted after the issue of such clearances.
(3) The State Government may also by a notification indi cate those
provisions under which where self-declaration shall be deemed to be a sufficient
document for compliance.
(4) If on verification, the self-certification is found to be incorrect, clearances
issued on the basis of such self-certification shal l be cancelled and the person/s
responsible for false self-certification shall be l iable for prosecution under Section
197 of the Indian Penal Code.
9. Exemption .- The State Government may, by a notification exempt a ny
clearance from any of the provision of the Act.
10. Authorisation.- The State Government may, by a notification authoris e
the secretariat for grant of any clearance required for investment.
11. Penalty.- (1) Any public authority who fails to comply with t he directions
of the State Board and the Secretariat within the pre scribed time shall on conviction
be punishable with a fine which may extend to ten t housand rupees for the first
offence and for second or the subsequent offence ma y extend to fifty thousand
rupees.
(2) Where an offence under this Act is committed by a P ublic Authority, if the
Commissioner is satisfied that the authority has fa iled to discharge the duties
assigned to him under this Act, without assigning s ufficient and reasonable cause,
may recommend action against him under the service rules applicable to him.
12. Rights of the Investor.- Notwithstanding anything contained in section
3(2) of this act, every investor is free to apply d irectly to the relevant Statutory
Authority for obtaining necessary clearances for es tablishing and commencing
operation of their enterprises.
10 /g466/uni092C/uni0939/uni093E/uni0930 गजट (अस/uni093Eध/uni093E/uni0930ण ), 2 /uni093Fस/uni0924/g224 /uni092C /uni0930 2016
13. Integrated clearance system.- An online system of giving clearance and
approval shall be developed. The Common Applicatio n Form and the supporting
documents shall be received online and the clearanc e shall be communicated
online.
14. Power to give directions .- The State Government may, from time to time,
issue to the State Board, Secretariat and Public Auth ority such general or special
directions related to the policy which is not incon sistent with the provisions of this
act and is necessary or expedient for the purpose o f carrying out the objects of this
Act and the concerned Board, Secretariat and Public Authority shall be bound to
follow and act upon such directions.
15. Protection of action taken in good faith. - No suit, prosecution or other
legal proceedings shall lie against any person for anything which is done or intended
to be done in good faith under this Act or any rules made there under.
16. Power to make rules .- (1) The State Government may by notification
make rules for carrying out all or any of the purposes of this Act.
(2) In particular and without prejudice to the gene rality of the foregoing
power, provisions may be prescribed in such rules f or all or any of the following
matters, namely:
(a) the process for approving investment proposals by the State Board;
(b) the process of working of the Secretariatand the determination of staff
strength, method of recruitment and service conditi ons including
disciplinary and appeal powers of the commissioner;
(c) the form and mode of filing of the Common Appli cation Form and its
processing by the Secretariat;
(d) the responsibilities of the Secretariat and the time frame for delivery
of services;
(e) the manner and periodicity of verification by i nspecting agencies
under various Statutes and the penalties to be impos ed for false and
inaccurate self-declaration; and
(f) online monitoring system and issue of clearanc es/approvals.
(3) Every rule made under this Act shall be laid be fore the State Legislature
by the State Government.
17. Repeal and Saving.- (1) The Bihar Single Window Clearance Act, 2006
(Bihar Act 9 of 2006) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any a ction taken or
purported to have done or taken under the said Act shall, be deemed to have been
done or taken under this Act as if this Act was in force on such day on which such
thing was done or such action was taken.
By order of the Governor of Bihar,
SANJAY KUMAR,
Secretary to Government.
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Website: http://egazette.bih.nic.in