Section 9 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
9.
The applicant must belong to the particular income group in which category the dwelling unit or flat or site applied for is available. The various income groups are indicated below:-(a)Economically Weaker Sections-up to Rs. 6,000 p.a.(b)Low Income-Rs. 6,001 to Rs. 12,000.(c)Middle Income-Rs. 12,001 to Rs. 24,000(d)High Income-Rs. 24,001 & above.Note.-(1) The Board may modify the income range from time to time on all India or regional or State basis subject to the approval of the Government.(2)If there are no applicants for house sites/or house/flats in particular income group, the Board may offer them for allotment to applicants belonging to other income groups in the higher category subject to the approval of the Government.Preference will be given to those applicants of High Income Group, in allotment of plots, who are willing to pay the premium in Foreign Exchange.
