Section 26 in The (Bihar State) Aid to Industries Act, 1956
26. Liability of hirer on termination of hiring under Sections 23 and 25.
- If the Director terminates the hiring does not purchase the machinery under Section 24, or if the hirer returns the machinery to the State Government under Section 25, the hirer shall not be entitled to the refund of the sum deposited by him under Section 20, or unless the State Government otherwise directs, to the refund or remission of any payment made by or any amount due from him during the hiring, and he shall be liable to pay such amount, if any, as the Director may determine in respect of any loss or damage, other than by reasonable wear and tear, that may have been caused to the machinery during the hiring.
