Section 17 in The Bihar State Aid to Industries Rules, 1959
17. Additional particulars to be specified in the order referred to in Section 21.
- The authority which sanction the supply of machinery on the hire purchase system shall ordinarily require that the State Government shall be protected against the total or partial loss of such machinery from fire or any other cause by means of insurance, a mortgage of immovable property or the personal guarantee of one or more persons.
