Section 9 in The M.P. State Aid to Industries Rules, 1959
9.
The valuation of the assets under sub-section (1) of Section 15 shall be made-(a)in case of land and building and other immovable property, excluding plant and machinery, by the Collector of the district in which the property is located, or by such officer as may be authorised by the Collector in this behalf;(h)in case of plant and machinery and other assets not covered under clause (a), by the Director or by such officer, as may be directed or authorised by the Director in this behalf :Provided that in cases where the amount of State Aid to be granted does not exceed Rs. 10,000/- a solvency certificate issued by a competent authority may be deemed to be the valuation of assets for the purposes of grant of loan.(2)In the valuation of assets under sub-rule (1) the decision of the Director as to which assets may be valued by the Collector shall be final and binding.
