Section 2 in Bihar Industrial Investment Promotion Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires .-(a)"Act" means the Bihar Industrial Investment Promotion Act, 2016;(b)"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;(c)"Commissioner" means any person appointed by the State Government to act as Industrial Development Commissioner;(d)"Common Application Form" means such electronic form as may be prescribed under the act which combines individual application forms for all clearances;(e)"Company" means anybody corporate and includes a firm or other association of individuals;(f)"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, ZilaParishads, Municipalities, Municipal Corporations and Development Authorities;(g)"Department" means the Department of Industries of the Government of Bihar;(h)"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];(i)"Incentive" means such financial and non-financial benefits provided to the investor from time to time under the Policy;(j)"Policy" means the Bihar State Industrial Investment Promotion Policy(k)"Public Authority" shall mean any office responsible for implementation of the various acts and it includes all Competent Authorities defined in section 2(e) of this Act;(l)" Secretariat " means Secretariat of State Investment Promotion Board as defined under Section 5 of this Act;(m)"State Board" means State Investment Promotion Board as defined under Section 4 of this Act;(n)"State Government" means the State Government of Bihar ;(o)"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.
