Section 4(e) in The Rajasthan State Interest Subsidy Scheme For Industries, 1998
(e)"Eligible Industrial units" means a new industrial units, or old industrial units going for expansion or diversification, or a sick industrial units which fulfils following conditions -(i)in which the investment in fixed assets, in plant and machinery, whether held on ownership terms or on lease or on hire purchase, does not exceed Rupees Sixty lacs;(ii)which is not declared as ineligible industry under Annexure A to the Scheme, provided that this restriction shall not apply to a sick industrial units;(iii)which has been sanctioned term loan by State/Central financial institution(s) and/or scheduled commercial Bank(s) including co-operative Bank(s) during the operative period of the Scheme; and(iv)which is making repayment of dues against term loan of institution(s) and Bank(s) in time.(v)[ hotel/motel units, in which at least 50% non - skilful local persons are appointed.] [Added vide Notification dated 26-7-2002 [31-7-2002].]
