Section 4 in Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Rules, 2011
4. Notice for payment of difference amount.
- If the conversion fee so paid as per subsection (2) of section 3 of the Act is found to be less than the fee prescribed, then a notice in Form 2 shall be issued by the competent authority to the applicant under section 3(3) of the Act for payment of difference amount within 30 days of the receipt of the application.In case the applicant does not deposit the difference amount indicated in the subsection (3) of section 3 of the Act, within 30 days of the receipt of such notice, the competent authority shall issue a second notice to the applicant directing him therein to deposit the difference amount within 15 days of the receipt of notice. If the applicant fails to comply with the direction, his application is liable to be rejected.
