Section 24 in Jharkhand Industrial Area Development Authority Regulations, 2016
24. Merge/Demerge/Amalgamate Allotted Plot(S).
- i. The lessee shall not take any action to Merge/demerge/amalgamate or to be acquired by any entity without the prior permission in writing of Chief Executive Officer of the region. On application of the lessee, Jharkhand Industrial Area Development Authority after considering the facts of each case and after realizing 15% in case of MSME or 25% in case of others of the premium of the land prevailing in Jharkhand Industrial Area Development Authority at the time of consideration may grant such permission for Merge/demerge/amalgamate or acquisition provided that the lessee has not violated the condition of land allotment order/lease deed/bond. In case of violation of condition of land allotment order/lease deed/bond the full land cost shall be charged at the rate prevailing at the time of consideration.Irrespective of any condition put by or order passed by any Court or Tribunal, the merger/demerge/amalgamate or acquisition will be allowed subject to the payment of land premium provided in this clause.ii. The allotment of land for the purposes, other than setting up industry shall be decided by the Authority to fill up the infrastructure gap within the command area of Jharkhand Industrial Area Development Authority.
