Section 7 in Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Rules, 2011
7. Penalty for unauthorised conversion.
- The competent authority with reference to subsection (1) of Section 6 of the Act, shall issue notice for show cause to the person responsible for unauthorised conversion in Form 5 (a).The competent authority, if he is satisfied that the conversion for non agriculture purpose is unauthorised and is without the requisite permission of competent authority under Section 3 of the Act, will impose a penalty of 50% of the conversion fee over and above the conversion fee specified in section 4 (1) of the Act on the person responsible for such unauthorised conversion in Form-5(b).
