Section 10 in Bihar Industrial Investment Promotion Rules, 2016
10. Grievance/ Appeal.
(1)In the first instance, all grievances will be referred to the Commissioner. All grievances will be disposed within 30 days by the Commissioner.(2)The applicant can submit and track his/her grievance through an online system.(3)In order to effectively answer the investor queries regarding policies, approvals, incentives, application process, single window etc., a centralized helpline number will be notified by the State Government.
