Section 8 in The (Bihar State) Aid to Industries Act, 1956
8. Loan, how secured.
- Every loan granted to an industry shall, subject to the provisions of Section 7, be secured by a mortgage or floating charge upon the fixed assets of the industry or other immovable property subject to any incumbrances existing at the time when the loan is granted, and by such collateral security, if any, as the State Government may require.
