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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2)(d) in The Bihar Industrial Area Development Authority Act, 1974

(d)Commencement of business on allotted plot or area: No person shall commence business until an Occupation Certificate is issued by the Authority after implementation of Detailed Project Report filed by the allottee, and in accordance with the Development Control Regulations of the Authority. The Authority shall permit any deviations in the Detailed Project Report, provided such deviations shall be intimated and approved by the Authority before any such deviation implementation has commenced on the plot.]