Section 15(1) in The (Bihar State) Aid to Industries Act, 1956
(1)Except in the case of societies registered under the Bihar and Orissa Co-operative Societies Act, 1935 (B. and O. Act VI of 1935), and persons trained in particular trades at Government cost, no subsidy shall exceed fifty per centum of the cost of establishment or running or expansion or development, as the case may be, in the case of small scale industries, or of the cost of research or purchase of machinery, as the case may be, in the case of any other industry.
