Section 5(j) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998
(j)Wherever an industry is included in the list of ineligible industries in Annexure 'a' on any date during the period of operation of this Scheme, the units of such industry-(i)of which the application for sanction of the benefits are pending before any Screening Committee, on the said date;(ii)which have been sanctioned benefits under this Scheme before the said date; or(iii)which have already been availing of benefits under this Scheme on such date
