Section 2 in The Bihar Industrial Area Development Authority Act, 1974
2. Definition.
- In this Act unless the context otherwise requires-(a)"Amenity" include roads, water-supply, street lighting, drainage, sewerage, school, housing, hospital [common effluent treatment plant, provision of common facility centre, solid waste management system] [Inserted by Bihar Act No. 7 of 2018, dated 4.6.2018.] and recreation facilities and such other convenience and facility as the State Government may, by Notification in the Official Gazette, specify to be an amenity for the purposes of this Act;(b)"Building" includes any structure or creation or part of structure or creation which is intended to be used for residential, industrial, commercial, or other purpose, whether in actual use or not;(c)"Development" with its grammatical variations means the carrying out of building engineering or any other operations in, on, over or under land or the making of any material change in any building or land including the provision of accommodation for carrying on industrial activities with or without accommodation for residential purposes or other activities and with all proper facilities for public works, recreation, amenity and other basic requirements for establishment of industries, and includes re-development;(d)the word "industry" would have the same meaning as has been assigned to it under Section 2, clause (3) of the Bihar State Aid to Industries Act, 1956;(e)"Development Area" means any area declared to be a development area under Section.4:(f)"Industrial Area" means an area for which an Authority is constituted under Section 3;(g)"Regulation" means a Regulation made under this Act by the Authority constituted under Section 3;(h)"Rule" means a Rule made under this Act by the State the Government;(i)"Prescribed" means prescribed in the Rules framed by the State Government under this Act.Chapter-II
