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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2)(i) in Bihar Industrial Investment Promotion Rules, 2016

(i)Stage I Clearance. - Stage I clearances refers to examining the feasibility of the project by the State Board and providing necessary approval to the investor. The Secretariat shall examine the investment proposal in the manner prescribed by the State Board and place the proposal before the State Board for a decision as per provisions made in Rule 4. Stage I clearance will allow investor to apply for subsequent stages of approval. The Stage I shall necessarily identify the broad sector, quantum of investment and location etc. of the proposed investment. The Board may prescribe a list of information that may be required to be furnished along with the proposal for Stage I Clearance.