Section 10(1) in The Bihar State Aid to Industries Rules, 1959
(1)The assets of an industry shall be valued in the following manner for the purposes of granting State aid:(i)land and building shall be valued at their market price;(ii)machineries shall be valued at their cost price less such allowance for depreciation as the Director may consider reasonable in each case; and(iii)the value of Government securities shall be determined by the State Government from time to time.
