Section 11(11) in Rajasthan Investment Promotion Scheme, 2014
11.2Claims for Exemption from Land Tax. - 11.2.1 The enterprise making investment for setting up of a new enterprise or for expansion or for revival of sick industrial enterprise under the Scheme, shall submit a duly completed application in Form-I, appended to the Scheme, for availing of exemption from Land Tax, along with a project report duly certified by a Chartered Accountant and a self-attested declaration in support of the facts of the application], to the Member Secretary of the appropriate Screening Committee. In case of revival of sick industrial enterprise, the enterprise shall also submit an undertaking that it shall provide employment to the extent of 50% in the first two years, of the maximum level of employment attained in the preceding 3 years from the date of its declaration as a sick industrial enterprise, followed by 100% employment within five years.11.2.2The Member Secretary of the appropriate Screening Committee shall register the application and issue a provisional entitlement certificate in Form-III, appended to the Scheme, immediately but not later than seven days, unless specifically extended for reasons to be recorded in writing. The certificate so issued shall be valid up to 180 days or the next meeting of the appropriate Screening Committee, whichever is earlier.11.2.3The Member Secretary shall place the application along with copy of provisional entitlement certificate so issued before the appropriate Screening Committees within forty five days from the receipt of the application unless specifically extended for reasons to be recorded in writing.11.2.4In case the committee approves the entitlement of the enterprise for the benefit, the Member Secretary shall issue permanent entitlement certificate in Form-IV, appended to the Scheme, and shall forward the copies to all concerned immediately but not later than fifteen days from the date of decision taken by the committee in its meeting, unless specifically extended for reasons to be recorded in writing.11.2.5Where the committee is of the opinion that the enterprise is not eligible to avail the benefit of the Scheme, it shall provide an opportunity of being heard to the enterprise and shall record the reasons of rejection. The decision of the committee shall be communicated in Form-X, appended to the Scheme, by the Member Secretary of the appropriate screening committee to the enterprise and all concerned immediately but not later than thirty days from the date of decision taken by the committee in its meeting, unless specifically extended for reasons to be recorded in writing.
