Section 2(2) in Store Purchase Preference Policy, 2002
2.1In order to obviate any loss to local industries arising out of tax differences prevailing in other States as well as to ensure uniform tax compliance, in all the tenders called by each Govt. Department there will be a mandatory provision that units located in Bihar or Corporate offices/local agent/authorized dealer of the manufacturing units located outside the State and registered with the Commercial Taxes Department Bihar only can participate.Note. - "Units situated in the State" means such units that are located and registered in the State of Bihar."
