Section 8 in Rajasthan Investment Promotion Scheme, 2014
8. Power to Grant Customized Package.
- Notwithstanding anything contained in the Scheme, the State Government, on the recommendation of State Empowered Committee (SEC), may grant a customized package under section 11 of the Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011, to the following manufacturing enterprises, other than cement manufacturing enterprises:(a)Enterprises investing more than Rs. 100 crore or providing minimum employment to 200 persons, in most backward areas as notified under the Scheme; or(b)Enterprises investing more than Rs. 200 crore or providing minimum employment to 250 persons, in backward areas as notified under the Scheme; or(c)Enterprises investing more than Rs. 400 crore or providing employment to more than 400 persons, in general area; or(d)Enterprises investing more than Rs. 100 crore and using the mineral mentioned in Annexure-III appended to the Scheme, as main raw material; or(e)Enterprises investing Rs. 100 crore or more, or providing employment to at least 250 persons, in Agro-processing and Agri-marketing sector; or(f)Enterprises investing more than Rs. 100 crore and providing employment to more than 200 persons in Bio-Technology sector.8.1ANotwithstanding anything contained in clause 8.1 of the scheme, the State Government on the recommendation of State Empowered Committee (SEC), may grant a customized package under section 11 of the Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011, to the cement manufacturing enterprises investing more than Rs. 750 crore:Provided that the benefits of investment subsidy and employment generation subsidy under such customized package, shall not be granted for a period exceeding seven years and the total amount of such subsidies shall not exceed 55% of VAT and CST which have become due and has been deposited by the enterprise.8.2Notwithstanding anything contained in the Scheme, the State Government may grant a customized package to the service enterprises investing more than Rs. 200 crore or providing employment to more than 500 persons.8.3Notwithstanding anything contained in the Scheme, the State Government, on the recommendation of State Empowered Committee (SEC), may grant a customized package under section 11 of the Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011, to the manufacturing enterprises in IT sector investing more than Rs. 200 crore or providing employment to more than 400 persons.
