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State of Haryana - Section
Section 10 in The Punjab State Aid to Industries Rules, 1936
10.
[(1) The evaluation of property offered as security for loans the value of [ten thousand rupees] [Sub-rules (1) and (2) substituted by Punjab Government notification No. 834-I & L.40/44217, dated 5th November, 1940.] and under, shall ordinarily be done by an officer of the Industries Department free of charge.]| (a) | Upto Rs. 20,000 | General Manager, District Industries Centre onthe rates approved by the PWD (B&R) Branch of the districtconcerned. |
| (b) | Exceeding Rs. 20,000/-, | Authorised Chief Evaluators registered with theHaryana Government in consultation with General Manager, DistrictIndustries Centre of the district concerned on payment of feesapproved by the Haryana Financial Corporation. |
| (ii) | For land in urban areas, | District Industries Officer or the AssistantDistrict Industries Officer holding independent charge of theDistrict concerned and Tehsildars. |
| (iii) | For land and building in rural areas | District Industries Officer or AssistantDistrict Industries Officer holding independent charge of theDistrict concerned and the Tehsildars of the Tehsil concerned. |
| (iv) [ [Substituted Haryana Notification No. G.S.R. 51/P.A.5/35/Section 46/Amd.(3)/80, dated 1.5.1980.] | For machinery either in urban or rural areas., | General Manager, District IndustriesCentre/Project Officer Industries/District IndustriesOfficer/Industrial Promotion Officer holding independent chargeof the District concerned and a Gazetted Technical Officer of theDepartment of Industries.] |