Section 24 in The (Bihar State) Aid to Industries Act, 1956
24. Option of hirer to purchase machinery seized in default.
- If the machinery is seized and taken away under Section 23, the hirer shall have the opinion to be exercised within one month after such seizure, or such longer period as may be allowed by the Director in this behalf, of purchasing the same by payment to the Director of the unpaid balance of the cost thereof, such proportion of the interest on such cost as may be prescribed, and the cost, of and expenses incidental to, such seizure and removal.
