Section 7 in Bihar Industrial Investment Promotion Act, 2016
7. Financial Incentives to eligible industrial units.
- The Secretariat shall ensure the timely sanction and disbursement of financial incentives to eligible industrial units in terms of the Policy as notified from time to time. The investors shall apply for all financial incentives through the Common Application Form to the Secretariat. The Secretariat shall process the application for financial incentives. The competent authority for sanction and the time frame within which it shall be sanctioned shall be prescribed in rules.
