Section 8 in Bihar Industrial Investment Promotion Act, 2016
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-certification, and verification, where necessary, shall be conducted after the issue of such clearances.(3)The State Government may also by a notification indicate 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 shall be cancelled and the person/s responsible for false self-certification shall be liable for prosecution under Section 197 of the Indian Penal Code.
