Section 7(vii) in The Rajasthan State Interest Subsidy Scheme For Industries, 1998
(vii)The financial institution(s) after receipt of sanction of interest Subsidy from the Prescribed Authority shall lodge claims in prescribed form with the Commissionerate/Directorate of Industries or DIC, as the case may be for providing funds of such interest Subsidy to the Financial Institutions. The FIS shall credit to the party's account the amount of interest Subsidy on receipt of the same from the Commissionerate/Directorate of Industries/DIC.
