Section 35 in The Bihar Khadi and Village Industries Act, 1956
35. Savings.
(1)Nothing in this Act shall be deemed to apply to any industry declared to be a scheduled industry under the Industries (Development and Regulation) Act, 1951 (LXV of 1951), or to affect any of the provisions of that Act.(2)The provisions of this Act shall be in addition to and not in derogation of the provisions of any other law for the time being in force relating to khadi and village industries.The Schedule[See Section 2 (d)]
