Section 1(7) in Incentives to Industries in Bihar, 1986
(7)The Central Government have categorised the districts into A, B and C categories and the rate of Central Capital Investment Subsidy depends on this categorisation. This categorisation needs revision. Even in the so-called developed districts, there are areas where there is no industry at all. The State Government, therefore, feels that the unit should be sub-division. The State Government has made recommendation to the Central Government on this line.Till a decision in this regard is taken by the Government of India, the State Government feels that in certain sub-divisions. Where the level of industrial development is very low, the same facilities should be extended as are admissible in 'A' category districts irrespective of the fact whether such a sub-division is in category 'A' or not. Government will determine the criteria to identify such sub-division.
