Section 8 in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
8. Permission for conversion not required in respect of certain land and land use.
- No permission for conversion shall be required in respect of the following:(a)land owned by the State Government;(b)land owned by a local authority which is used for any community purpose so long as the land is not used for commercial purpose;(c)land used for religious, social or charitable purposes so long as the land is not used for commercial purpose;(d)land used for household micro-industries involving traditional occupation, not exceeding one acre;(e)land used for small shops subject to a maximum of 500 square feet;(f)land used for such other purposes as may be notified by the Government from time to time;(g)land use specified in Section 23 (2) of The Bihar Tenancy Act, 1885.
