Section 10 in The M.P. State Aid to Industries Rules, 1959
10.
If the Committee recommends the grant of State Aid under the Act, the Director shall forward such recommendation to the Government for sanctioning the loan. On receipt of sanction of the Government, the Director shall inform the applicant of the decision of the Government and shall call upon him to execute the necessary legal documents and to get them registered wherever registration is compulsory under the Act and Rules in force in this behalf. The expenses for the execution and registration of such documents shall he borne by the grantee. The Director shall then proceed to draw and disburse the amount of aid in accordance with such accounts procedure as may be in vogue.
