Section 31(i) in The M.P. State Aid to Industries Rules, 1959
(i)where such industry falls under clause (a) or (b) of Rule 30 not exceed 3 times the amount put in or agreed to be put in before disbursement of the amount of loan by the applicant himself whether for fixed and/or working capital, subject to a maximum of Rs. 50,000 in each individual case :
