Section 4(2) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
(2)After the permission for conversion of his agriculture land for non-agriculture purposes is accorded the land owner shall pay rent/cess in respect of the portion of land for which the permission has been accorded at the rate of ten times of the rent/cess of that portion of land being paid by him prior to such conversion under the relevant provisions of the Bihar Tenancy Act, 1885 or Rules/Instructions if any, issued thereunder.
