Section 15 in The Orissa State Aid to Industries Act, 1978
15. Power of State Government to recover loan.
- After an order under Section 15 has been passed terminating the State-aid in respect of any industry, the State Government may, notwithstanding anything to the contrary contained in any other provision of this Act or in any other law for the time being in force, proceed to recover from the owner of the industry as an arrear of public demand-(a)the whole amount of the loan outstanding together with such interest as may be due thereon ; or(b)in case where the aid is given otherwise than by the grant of a loan, the money value of the grant or concession as fixed at the time the loan was made together with interest at such rate as may be prescribed, from the date of the grant or concession, as the case may be, till the date of realisation, and(c)the cost of recovery.
