Section 4 in Rajasthan Investment Promotion Scheme, 2014
4. Benefits to Manufacturing Enterprises.
- An eligible manufacturing enterprise other than the enterprises as mentioned in part A of annexure IV appended to the scheme and the enterprises engaged in manufacturing of cattle feed/ poultry feed/ fish feed shall be granted benefits and incentives as given below:(i)Investment subsidy of 30% of VAT and CST which have become due and have been deposited by the enterprise for seven years;(ii)Employment Generation Subsidy up to 20% of VAT and CST which have become due and have been deposited by the enterprise, for seven years;(iii)Exemption from payment of 50% of Electricity Duty for seven years, provided that for enterprises engaged in tourism sector, it shall be restricted to 25% of the Electricity Duty;(iv)Exemption from payment of 50% of Land Tax for seven years;(v)Exemption from payment of 50% of Mandi Fee for seven years;(vi)Exemption from payment of 50% of Stamp Duty on purchase or lease of land and construction or improvement on such land, provided that this exemption shall not be allowed to the sick industrial enterprise covered under clause 2 (xxxiii) (c)(vii)Exemption from payment of 50% of conversion charges payable for change of land use(viii)100% exemption from payment of Entry Tax, to the enterprise making investment more than Rs. 750 crores, on Capital goods for setting up of plant for new unit or for expansion of existing enterprise or for revival of sick industrial enterprise, brought into the local areas before the date of commencement of commercial production.
