Section 11 in The Haryana Regulation and Control of Crushers Act, 1991
11. Incentives.
- In case an owner of installation of crusher in the crusher zone obtains a licence under this Act, he shall be entitled to the following incentives :-(a)rebate of 5 per cent of annual contract money in case of quarrying contract granted under Rule 30 of the Punjab Minor Mineral Concession Rules, 1964, subject to a maximum of Rs. 50,000 (Rupees fifty thousand only); provided quarrying contract is obtained for feeding the crusher in the crusher zone;(b)cash subsidy, exemption/deferment of sales tax and electricity duty as admissible to the industries under various incentive schemes of the Industries Department of the State Government.
