Section 59 in The Punjab State Aid to Industries Rules, 1936
59. Inspection and returns.
- The recipient of subsidy shall for a period of four years from the date of execution of the bond,(a)comply with any general or special order of the Director, relating to the inspection of the premises, building, machinery and stock in hand of the Industry;(b)permit the inspection of all accounts relating to the industry;(c)furnish full returns of all products manufactured or sold, both as regards description and quantity;(d)maintain such accounts and submit such statements prescribed, under these rules or as the Director may from time to time require; and(e)submit the account of the industry to such audit as the Director may prescribe.[Form 'A'] [Original Form A, omitted by Punjab Government Notification No. 5770-3CB-S-57/12391, dated the 20th June, 1957 and this new Form prescribed under rule 4, substituted by, ibid.]Department of Industries, PunjabForm of application for loan by an individual or Joint Hindu Family concern or firm or Joint Stock Company or Co-operative Society, under the Punjab State Aid to Industries Act, 1935ToThe Director of Industries, PunjabThe District Industries Officer..............................Dear Sir,I/We __________________________________________ beg to apply for a loan of Rs. (Rupees _______________________________) only for the development of ___________________ Industry/Industries, under the Punjab State Aid to Industries Act, 1935.The required particulars are given below :
