Section 3(7) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
(7)On receipt of the application, the Competent Authority shall proceed according to the provisions of the Act:Provided that if no order is passed on such application, within the time prescribed in sub-section (6), the applicant concerned shall intimate the Competent Authority by registered post regarding the non-receipt of the desired permission by him. On the receipt of such intimation, the Competent Authority shall grant the required permission within a fortnight of such receipt, otherwise the required permission shall be deemed to have been given:Provided further that in case the application is rejected in part or full, the conversion fee as deposited by the applicant shall be refunded to him in proportion of the land against which the permission could not be granted.Explanation. - Permission for conversion may be granted against a plot, in part or whole, which is or is to be used for non-agriculture purpose. Payment of conversion fees shall be due in proportion to such land use.
