Section 9 in Bihar State Registered Dealers Accidental Death Grants Scheme, 2014
9.
Claim for grant and procedure of payment under this scheme will as follows,:-(a)Firstly the information of accidental death will be given to the concerned circle-in-charge by the nominated dependent or legal dependent of the deceased in the prescribed Form-I.(b)Thereafter the nominated dependent or legal dependent of the deceased shall apply his claim in Form-II to the circle-in-charge.(c)After examining the claim the circle-in-charge shall confirm it and forward the matter in Form-III to the concerned Joint Commissioner of Commercial Taxes (Administration) for counter signature.(d)The Joint Commissioner of Commercial Taxes (Administration) with his recommendation shall forward the claim to the Commissioner, Commercial Taxes Department for payment.(e)On being satisfied the Commissioner of Commercial Taxes, by an office order, shall pay the amount of claim from the budget provisions of its head to the nominated dependent or legal dependent of the deceased through the circle-in-charge.
