Section 21 in Registration and Licensing of Industrial Undertakings Rules, 1952
21. Allotment of controlled commodities to licensed undertakings.
- The owner of an industrial undertaking in respect of which a licence or permission has been granted shall be eligible to the allotment of controlled commodities required by him for the construction or operation or for both construction and operation of his undertakings on such preferential basis as the Central Government may determine from time to time. In determining such preference the Central Government shall have due regard to the requirements of existing industrial undertakings.
