Section 3 in The (Bihar State) Aid to Industries Act, 1956
3. Forms of State aid.
- State aid may be given to any of the following forms:(a)the grant of a loan;(b)[ fdlh cSad] thou chek fuxe vf/kfu;e] 1956 [Substituted by Act No. 8 of 1982.](31] 1956) v/khu LFkkfir Hkkjrh; thou chek fuxe] lhfer nkf;Ro dEiuh ds :i esa LFkkfir jk"V~h; y?kq m|ksx fuxe fy0 vFkok ,sls vU; foRrh; laLFkk;sa] tks jkT; ljdkj }kjk le; & le; ij vf/klwfpr dh tk;a ;k ifCyd lsDVj midze esa udn izR;;] vksojM~Q~V ;k fu;r vfxze dh xkjaVh]](c)the taking of shares or debentures;(d)the guarantee of a minimum return on whole or part of the capital of a joint stock Company;(e)the grant on favourable terms of land, raw materials or other property vested in the State;(f)the payment of a subsidy for-(i)in the case of a small scale industry, any purpose connected with the establishment or running or expansion or development of such industry; and(ii)in the case of any other industry, the conduct of research or the purchase of machinery;(g)the supply of machinery on the hire-purchase system; and(h)the supply of electrical energy at concessional rates from a source which is the property of the State Government or grant of rebate on the rate payable by any industry for supply of electricity to it.
