Section 4 in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
4. Power to levy and collect conversion fee.
(1)With effect from the date of the commencement of this Act, every occupier or owner of agriculture land shall have to pay a conversion fee for non-agriculture purposes, at the rate of 10% of the market value of the land in areas as may be notified by the Government from time to time.(2)After the permission for conversion of his agriculture land for non-agriculture purposes is accorded the land owner shall pay rent/cess in respect of the portion of land for which the permission has been accorded at the rate of ten times of the rent/cess of that portion of land being paid by him prior to such conversion under the relevant provisions of the Bihar Tenancy Act, 1885 or Rules/Instructions if any, issued thereunder.
