Section 2(a) in The Bihar Industrial Area Development Authority Act, 1974
(a)"Amenity" include roads, water-supply, street lighting, drainage, sewerage, school, housing, hospital [common effluent treatment plant, provision of common facility centre, solid waste management system] [Inserted by Bihar Act No. 7 of 2018, dated 4.6.2018.] and recreation facilities and such other convenience and facility as the State Government may, by Notification in the Official Gazette, specify to be an amenity for the purposes of this Act;
