Section 7 in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
7. Exemption from Conversion Fees.
(1)Conversion may be allowed in case, issue and policy appertaining to industry notified as such in this regard by the Department of Industry, Government of Bihar, but no conversion fees shall be payable therein. Applicants may apply to the Competent Authority, for this, who will allow conversion as per the provisions of this Act.(2)In case a land falling in the exempt category originally as provided in subsection (1), is subsequently put to such use for which no exemption is permissible, conversion fees will be charged as per the provisions of this Act.
