Section 5(2) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
(2)Permission to convert may be refused by the Competent Authority only on the ground that adequate conversion fee has not been paid, or that the conversion is likely to cause a public nuisance, or that the landholder is unable or unwilling to comply with the conditions that may be imposed under sub-section (3) of this Section.
