Section 10 in Incentives to Industries in Bihar, 1986
10. Other Financial Assistance.
(1)Small/Tiny Industries- The Small/ Tiny Industrial units will continue to get the following assistance on merit:-(a)Guarantee for loans.(b)Under-writing and purchase of shares.(c)Seed Money under Bihar State Aid to Industries Act.(d)Sponsoring of the Hire-purchase application with the National Small Industries Corporation.(e)Assistance to Industries in obtaining credit facilities from Nationalised Banks and Financial institutions.(f)Loans from Bihar State Financial Corporation.(g)Seed Money up to Rs. 50,000 (fifty thousand) under Bihar State Aid to Industries Act will remain exempted from payment of stamp duty and registration fee for mortgage bonds thereof and the existing relaxation in respect of interest and security for loan under Bihar State Aid to Industries Act will continue.(2)Large and Medium Industries.-The Government will continue to consider favourably under-writing of share participation in equity, grant of loans and guarantee for loan raised by industries in suitable cases. Financial institutions of the State i.e., Bihar State Financial Corporation and Bihar State Credit and Investment Corporation will continue to advance term loans in suitable cases. In order to enlarge the area of coverage the sanctioning limit of the Bihar State Credit and Investment Corporation has been raised from Rs. (sixty) lakhs to Rs. 90 (ninety) lakhs.
