Section 6 in The (Bihar State) Aid to Industries Act, 1956
6. Application for State aid.
(1)Applications for State aid shall be made to the Director in such form and shall contain such information as may be prescribed.(2)No State aid shall be given of an amount or value exceeding such sum as may be prescribed, unless the application therefor has been published in the prescribed manner together with a notice calling upon persons objecting to the giving of such aid to submit their objections in such manner as may be prescribed.(3)The State Government or the authority to whom the State Government has delegated its power to give State aid, as the case may be, shall consider every such objection and after making such inquiry, if any, as it may deem necessary, shall make an order either admitting or disallowing it.(4)Every application for State aid of an amount or value exceeding twenty thousand rupees in respect of any one industry, other than an application for the disposal of which power may be delegated under Section 4, shall be placed before the Board at a meeting for its advice, and no such application shall be allowed if two-thirds of the members of the Board present at the meeting advise its rejection.(5)If an application for State aid is rejected, in whole or in part, by an authority to whom power has been delegated under Section 4, the State Government may, of its own motion or on an application made in this behalf, revise the order and give such aid, in such form and of such amount as it may deem fit:Provided that where the application relates to any cottage industry, the State Government shall consult the Board before passing any order.[Li"Vhdj.k & bl /kkjk ds iz;kstukFkZ /kkjk 3 ds [kaM [Added by Act No. 8 of 1982.]([k) esa mfYyf[kr :i esa vkS|ksfxd {ks=ksa esa vuqdwy 'krksZa ij Hkwfe dh vFkok vkS|ksfxd bLVsVksa esa 'ksMksa dh eatwjh ds ckjs esa jkT; lkgk;~; ds ewY; ls vfHkizsr gksxk og vUrj tks blds vtZu vkSj fodkl ds [kpZ rFkk eatwjh ds fufeRr ikfjr izhfe;e ds chp gksA]
