Section 3 in Bihar Industrial Investment Promotion Act, 2016
3. Registration of Industrial Units.
(1)Registration of an industrial unit shall be voluntary, except for those industries manufacturing items which require an industrial license under the Industries (Development & Regulation) Act, 1951.(2)However, a unit which requires clearances/assistance provided by the Union and State Governments shall file the Common Application Form (CAF) in electronic form.(3)The Micro, Small and Medium Enterprises unit shall also file the online Udyog Aadhar Memorandum after commencement of production.
