Section 10 in The Bihar State Aid to Industries Rules, 1959
10. Valuation of assets under Section 7.
(1)The assets of an industry shall be valued in the following manner for the purposes of granting State aid:(i)land and building shall be valued at their market price;(ii)machineries shall be valued at their cost price less such allowance for depreciation as the Director may consider reasonable in each case; and(iii)the value of Government securities shall be determined by the State Government from time to time.(2)In the valuation of assets for the purposes of sub-rule (1), the value of any land, building or machinery to be purchased with the State aid applied for may be included, provided the applicant executes an agreement to purchase such machinery and to acquire such other assets as he may have proposed in his application on the basis of which the loan is to be sanctioned.
