Section 40 in The Punjab State Aid to Industries Rules, 1936
40. Grant of supplementary Loan.
(1)If the application is submitted after completion of assessment and the eligible unit has filed an appeal against the assessment order the eligible unit shall furnish a certificate in form 'W' from the concerned Assessing Authority showing the taxes as determined by him and paid by the Assessee.(2)If the application is submitted after completion of assessment, the eligible unit shall furnish a certificate in Form 'W' from the concerned Assessing Authority showing the tax as determined by and paid by the unit.The eligible unit shall file an affidavit that the unit has not filed an appeal/revision or writ, nor it is intended to do so. In case the eligible units has filed an appeal, revision or writ, it shall file an affidavit, showing the amount admitted by the eligible unit in appeal or revision.(3)The eligible unit, in such cases, may file a supplementary application in Form 'V' for the loan after completion of all the proceedings in appeal or revision. The application shall be accompanied by a certificate in Form 'W' to be obtained from the Assessing Authority showing the final tax paid by the Assessee.
