Section 6 in The Bihar State Aid to Industries Rules, 1959
6. Form of application under Section 6.
(a)Applications for State aid shall be made in Form A or B as the case may be except in the case of applications for the supply of machinery on the hire-purchase system under clause (g) of Section 3 which shall be in Form D or E, as the case may be. The applications shall contain the particulars as required by the said forms.(b)The enquiry report contemplated by sub-section (3) of Section 6 shall be submitted in Form F.(c)Every application for State aid shall be accompanied by a-scheme of the industry for which State aid is required in Form G.(d)Parties to whom State aid is given shall execute mortgage bond, personal bond, personal bond with surety and agreement in Forms H, I, J and K, respectively,
