Section 19 in The M.P. State Aid to Industries Act, 1958
19. Power of State Government to stop State Aid, etc.
-Notwithstanding anything contained in any other provisions of this Act, in the case of an industry to which State Aid has been given in any form, if the grantee-(a)fails to comply with any order under clause (a) of Section 17;(b)does not permit or obstructs the inspection of the accounts of the industry;(c)makes default in respect of any of the particulars specified in clauses (c), (d) and (e) of Section 17;(d)disposes of any profits in contravention of Section 24;(e)contravenes any rule framed under Section 30: or(f)commits any breach of any condition laid down for the grant of the State Aid; or if on inspection of the accounts, returns and statements or audit report of such industry, the State Government is of opinion that the State Aid should be withdrawn, the State Government may, after considering any representation the grantee may make within such time as the State Government may allow in this behalf, make an order directing-(i)that the balance of any loan outstanding shall be recoverable forthwith;(ii)that the guarantee given in pursuance of clause (b) of Section 9 shall cease from the date of such order;(iii)that the full value of the land, if any, given under clause (g) of Section 9 shall be payable forthwith and that on failure to make such payment the State Government shall be entitled to re-enter and take possession of the land;(iv)that the full value of any other State Aid given under clause (g) or (h) of Section 9 and enjoyed till the date of the order shall he payable forthwith and the grant of such State Aid beyond such date shall be discontinued;(v)that an amount equal in value to the subsidy given under clause (i) of Section 9 shall be repayable forthwith :Provided that the State Government may, in lieu of any action as aforesaid, accept from such grantee such sum of money as it may deem fit.
