Section 10(2) in The Bihar State Aid to Industries Rules, 1959
(2)In the valuation of assets for the purposes of sub-rule (1), the value of any land, building or machinery to be purchased with the State aid applied for may be included, provided the applicant executes an agreement to purchase such machinery and to acquire such other assets as he may have proposed in his application on the basis of which the loan is to be sanctioned.
