Section 2 in Incentives to Industries in Bihar, 1986
2. Concessions and Incentives.
- The incentives and concessions which the Government will consider giving to the industries in the next five years with effect from 1st September, 1986 are as follows:-(1)Concessions and Subsidies:-(a)Subsidy on the cost of preparing feasibility/Project Report.(b)Subsidy on Technical know-how fee.(c)Seed money assistance.(d)Capital investment subsidy.(e)Subsidy on electricity consumption.(f)Subsidy on the purchase and installation of generating sets.(g)Sales tax relief.(2)Other Financial Assistance:-(a)Guarantee of loans.(b)Under-writing and purchase of shares.(c)Sponsoring of the hire purchase applications to the National Small Industries Corporation.(d)Seed Money under the State Aid to Industries Act.(e)Helping the industries in obtaining credit facilities from nationalised banks and other financial institutions.(f)Exemption from the payment of stamp duty and registration fee for mortgage bonds on loans and seed money upto Rs. 50,000/- under the Bihar State Aid to Industries Act.(g)Loans from Bihar State Financial Corporation and -Bihar State Credit and Investment Corporation.(h)Advance payment to the extent of 75% to 80% to suppliers of machinery on hire purchase basis on production of R/R/ provided they are registered with NSIC or the Industries Department (Bihar) and are from standard manufacturers.(i)Participation in equity finance in deserving cases.(3)Marketing Assistance:-(a)Stores Purchase Preference Rules.(b)Quality Control.(4)Incentive for Diversification/Expansion.(5)Assistance for the rehabilitation of Sick/closed units.(6)Incentive to SSI growing into medium industries.(7)Water rate.
