Section 3 in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
3. Definitions.
- In these rules, unless the subject or context otherwise requires(i)Act' means the Rajasthan State Aid to Industries Act, 1961 (Rajasthan Act 25 of 1961);[(i-1) 'Allottee' means a person to whom a shed is allotted on outright sale basis;] [Inserted vide Notification dated 12-6-1970(18-6-1970).](ii)[ "Corporation" means the Rajasthan State Industrial Development and Investment Corporation Ltd., Udyog Bhawan, Jaipur;] [Substituted by Amendment Notification No. 3, dated 29-5-1980.][XXX] [Clause (iii). deleted 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).](iv)[ "District officer" means the Deputy Director (Infra)/Resident Engineer or any other officers authorised by the Corporation.] [Substituted vide Amendment Notification 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).](v)'Estate' means an Industrial Estate, whether Urban or Rural, set up by the Government in the State of Rajasthan [and which has been transferred to the Rajasthan State Industrial Development and Investment Corporation Ltd.] [Inserted by Amemdment 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).];(vi)'Form' means a form appended to these rules;(vii)'Government' means the Government of Rajasthan;(viii)Hire-purchaser' means an industrialist who accepts the allotment of sheds on hire-purchase basis;(ix)'Lease' means the allotment oi an area of land for industrial purposes for a period of 99 years;(x)'Lessee' means an industrialist who accepts the allotment of a shed or plot on lease basis;(xi)[ "Owner" means the Rajasthan State Industrial Development and Investment Corporation Ltd., Udyog Bhawan, Jaipur.] [Substituted by Amemdment 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).](xii)'Plot' means a piece of land in the area of an Industrial Estate;(xiii)'Rent' means either Substitutedidised or standard rent as the case may be;[(xiii-a) "Service charges" means charges that may be levied and recovered from an allottee hire purchaser of a shed and allottee of land under rule 14(1) by the Corporation in lieu of the service rendered by the Corporation for the up-keep and maintenance of the Estate such as providing street lighting, Conservancy services maintenance of drainage and roads.] [Inserted vide Notification dated 12-6-1970(18-6-1970).](xiv)[ shed means a factory shed built by the Corporation in an Estate for allotment on lease or on hire purchase basis or on out-right sale basis to those who are desirous of setting up small scale industries therein. For the purpose of allotment on hire purchase or out-right sale basis, it shall not include the land on which it has been built] [Substituted vide Notification dated 12-6-1970 (18-6-1970).].(xv)all other words and expressions used but not defined under these rules shall have the meanings respectively assigned to them under the Act.
