Section 8 in The Rajasthan State Interest Subsidy Scheme For Industries, 1998
8. Terms and Condition.
- The interest Subsidy sanctioned and reimbursed under the Scheme shall be subject to the following conditions. Breach of any of these conditions shall make the Subsidy liable to be recovered as arrears of land revenue along with interest @ 15% per annum from the date of disbursement(s) of Subsidy(a)The industrial unit availing interest Subsidy under the Scheme shall comply with all statutory laws and regulation. If any failure to do so comes to notice, it may result in cancellation/withdrawal of the benefits under the Scheme.(b)The industrial unit availing interest Subsidy under the Scheme shall be subject to the conditions, procedure, instructions, clarifications, or amendments issued from time to time under the Scheme.(c)The industrial unit availing Subsidy under the Scheme shall remain in production for at least two years after the final date of repayment of the term loan.(d)An industrial unit which has been sanctioned any other Subsidy such as capital investment Subsidy or interest Subsidy under any other scheme of the Government of India or Government of Rajasthan or their agencies, except rebate for timely repayment of term loan dues, shall not be eligible for interest Subsidy under the Scheme for the investment already Subsidised.
