Section 6(5) in The (Bihar State) Aid to Industries Act, 1956
(5)If an application for State aid is rejected, in whole or in part, by an authority to whom power has been delegated under Section 4, the State Government may, of its own motion or on an application made in this behalf, revise the order and give such aid, in such form and of such amount as it may deem fit:Provided that where the application relates to any cottage industry, the State Government shall consult the Board before passing any order.[Li"Vhdj.k & bl /kkjk ds iz;kstukFkZ /kkjk 3 ds [kaM [Added by Act No. 8 of 1982.]([k) esa mfYyf[kr :i esa vkS|ksfxd {ks=ksa esa vuqdwy 'krksZa ij Hkwfe dh vFkok vkS|ksfxd bLVsVksa esa 'ksMksa dh eatwjh ds ckjs esa jkT; lkgk;~; ds ewY; ls vfHkizsr gksxk og vUrj tks blds vtZu vkSj fodkl ds [kpZ rFkk eatwjh ds fufeRr ikfjr izhfe;e ds chp gksA]
