Section 1 in Bihar Integrated Check-Post Authority Act, 2011
1. Short title, Extent and commencement.
(1)This Act may be called the Bihar Integrated Check-Post Authority Act, 2011.(2)It is applicable to all the Integrated Check-Posts set by the Government of Bihar at the border with other neighbouring states of Bihar and all the Integrated Check-Posts set by the Government of Bihar within the State.(3)It shall come into force on such date as the Government may, by notification in the Official Gazette appoint.
