Section 2(1) in Bihar Industrial Investment Promotion Rules, 2016
(1)(a)"Act" means The Bihar Industrial Investment Promotion Act, 2016.(b)"Board" or "State Board" means State Investment Promotion Board as defined under Section 4 of the Act;(c)"Clearance" means grant or issue of no-objection certificate, allotments, consents, approvals, permissions, registrations, enrollments, licenses and the like, by any competent authority or authorities in connection with the setting up of an industrial undertaking in the State of Bihar and shall include all such clearances required till the industrial undertaking starts commercial production;(d)"Commissioner" means any person appointed by the State Government to act as Industrial Development Commissioner;(e)"Common Application Form" means combined application form for investment and clearances as notified by the State Government from time to time.(f)"Company" means any body corporate and includes a firm or other association of individuals;(g)"Competent authority" means any department or agency of the State Government, which is entrusted with the powers and responsibilities to grant or issue clearances, and shall include Gram Panchayats, Panchayat Samitis, Zila Parishads, Municipalities, Municipal Corporations and Development Authorities;(h)"Department" means the Department of Industries of the Government of Bihar;(i)"Enterprise" shall have the same meaning as in Section 2 (e) of The Micro, Small and Medium Enterprises Development Act, 2006 [No. 27 of 2006];(j)"Fee" and "Deposits" shall mean the amounts prescribed by Acts and Rules of the respective competent authorities for according clearance/ approval/consent or any other type of statutory permission which are within the competence of that authority.(k)"Incentive" means such financial and non-financial benefits provided to the investor from time to time under the Policy;(l)"Online" means connected by computer to one or more other computers or networks such as the Internet.(m)"Policy" means the Bihar State Industrial Investment Promotion Policy(n)"Public Authority" shall mean any office responsible for implementation of the various acts and it includes all Competent Authorities defined in section 2(f) of the Act;(o)"Rule" means The Bihar Industrial Investment Promotion Rules, 2016;(p)"Secretariat" means Secretariat of State Investment Promotion Board as defined under Section 5 of the Act;(q)"State Government" means the State Government of Bihar ;(r)"Udyog Aadhar" means such registration of industrial units as are laid down by the Union Ministry of Micro, Small and Medium Enterprises from time to time.
