Section 12 in The M.P. State Aid to Industries Rules, 1959
12.
Whenever a loan is granted under this Act to a person in respect of any industrial business or enterprise, and is secured by mortgage or floating charge upon the assets of such business or enterprise, the grantee of the loan shall be bound to put up at his place or places of his business or enterprise, a prominent sign-post containing the name of such business or enterprise, with the addition of the words 'State Aided' within brackets. Such notice when so displayed shall be deemed to signify that the business or enterprise is in receipt of a loan secured as provided by Section 16.
