Section 23 in The (Bihar State) Aid to Industries Act, 1956
23. Consequences of default by hirer.
- If the hirer makes default in paying the rent of the machinery, or any sum payable as interest or any other charges due from him under this Chapter, or fails to comply with any of the conditions contained in, or that may be imposed under Section 22, the Director may, after considering the explanation, if any, offered by the hirer, terminate the hiring and he or any other officer authorised by him in this behalf may thereupon enter the premises in which the machinery is for the time being kept, whether such premises belong to the hirer or not seize and take away the same.
