Section 6(2) in The Bihar Industrial Area Development Authority Act, 1974
(2)The Authority shall be responsible for planning, development and maintenance of the Industrial Area and amenities thereto and allotment of land, [or factory shed or building or parts of buildings] [Inserted by Bihar Act No. 7 of 2018, dated 4.6.2018.] execution of lease [Modification] [Inserted by Bihar Act No. 7 of 2018, dated 4.6.2018.] and cancellation of such allotment or lease, realisation of fees, rent charges and matters connected thereto.(a)In case necessary effective steps are not taken within the fixed period to establish the industry, [or all dues, rent, charges of the Authority have not been paid within time or unregistered product is manufactured or any construction contrary to the approved plan has been carried out or an activity injurious to industries has been engaged into] [Inserted by Bihar Act No. 7 of 2018, dated 4.6.2018.] the authority shall in such condition, cancel the allotment of allotted plot/shed and also forfeit the amount deposited in this connection. The authority shall, before cancelling the allotment allow one month time to the allottee to put up his case. The allottee on being dissatisfied with the order of the Authority may file an appeal to the State Government within one month and the State Government shall, after due consideration dispose it of within two months from the date of receipt of the appeal.(b)The authority shall, after cancellation of allotment of the plot/shed take possession of the said plot/shed.(c)[ The Authority shall regularly identify unutilized buildable area in each plot with regard to the building regulations. The Authority shall issue notices to the plot holders in the Industrial Area calling upon them to furnish details in a prescribed form. Upon the submission of the report if the Authority is satisfied that the plot holder has not utilized the maximum buildable area of his plot even after 3 (three) years or any other period notified by the State Government, from the date of taking over the possession for the purpose for which the land was allotted, the unutilized portion shall be cancelled for accommodating another industry. The portion of the plot that is not being utilized by an allottee/ lessee be demarcated and taken over by the Authority for accommodating a new allottee/lessee. [Inserted by Bihar Act No. 7 of 2018, dated 4.6.2018.](d)Commencement of business on allotted plot or area: No person shall commence business until an Occupation Certificate is issued by the Authority after implementation of Detailed Project Report filed by the allottee, and in accordance with the Development Control Regulations of the Authority. The Authority shall permit any deviations in the Detailed Project Report, provided such deviations shall be intimated and approved by the Authority before any such deviation implementation has commenced on the plot.]
