Section 36(3) in Bihar Regional Development Authority Act, 1974
(3)Every application under sub-section (1) shall be accompanied by such fee as may be prescribed by regulation made in this behalf;Provided further that the operational constructions of the Railways, other Central Government Departments, and Departments of State Government (sic) be exempted from the provisions as aforesaid.In respect of other works of Railways, Central Government Department and departments of the State Government such as construction of new line new buildings, new structures and new installations and reconstruction of existing lines, buildings, new structures and installations for both operational purposes and for extensions of services permission of the Authority may be granted or rejected latest by three weeks from the date of receipt of notice or proper application by the Authority for the purpose. In case no orders of the Authority are passed and communicated to within the aforesaid time-limit of three' weeks at the latest the Railways, Central Government Departments and State Government Departments will be free to go ahead with the constructions. In case the Authority has rejected any proposal in respect of Railways, Central Government or any State Government Department contained in the notice or application as aforesaid an appeal shall lie to the State Government if preferred within period of thirty days. While disposing of such appeal the State Government shall consult the Central Government or the Department, of the State Government as the case may be.
