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State of Bihar - Section

Section 15 in Incentives to Industries in Bihar, 1986

15. Incentive for Expansion or Diversifications.

- Incentives will be allowed to old units for expansion or diversification. Expansion implies an increase of atleast 25 per cent of the rated capacity of the unit for the item for which it is registered. Diversification implies production of a new items or items not envisaged in the project report on which such loan was sanctioned or not capable of being manufactured by existing machinery.The incentives will be available on the following conditions:-
(a)The expansion/diversifications programme has been duly registered and approved by the competent authority prescribed by the Government.
(b)The facilities relating to sales tax as mentioned in paragraphs 9.1 and 9.2 will be available for a period of 5 (five) years from the date of commencement of production after expansion/diversification and shall be limited to the extent of expansion/diversification.
(c)In respect of incentives relating to power consumption, incentive will be admissible on the additional consumption of power relating to production purposes consequent upon expansion/diversification of the unit. The facility will be available for a period of 5 (five) years from the date of commencement of production after expansion/diversification and shall be limited to the extent of expansion/diversification.