Section 16(a) in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
(a)Refund. - The earnest money deposited with the application for allotment of shed or plot will be refunded by the [Deputy Director (Infra/Resident Engineer or any other office authorised by the Corporation] [Substituted by Amendment Notification No. F 4(56), Ind/Gr. 1/79 dated 29-5-1980; R.G. Extraordinary, Part IV-C(I). dated 3-6-1980, Page 81(1).] in the following cases:-(i)where the applicant has withdrawn his application for allotment of shed or plot, before the decision of the Corporation allotting him a shed/plot is communicated to him;(ii)where the application for allotment of shed or plot has been rejected by the Corporation after due consideration; and(iii)where a shed or plot has been allotted, the earnest money shall be refunded after the deed has been executed and the unit has started production.
