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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(4) in Sales Tax New Deferment Scheme For Industries, 1989

(4)In case of industrial units going in for expansion or diversification, only those assets which are acquired and paid for during the operative period of this scheme will be eligible for the sales tax incentive under this scheme.
(f)"Expansion" means increase in the value of fixed capital investment by not less than 25% of the net fixed assets of the existing project and accompanied by an increase in the production to the extent of at least 25% of the original licensed/registered capacity.
Explanation - The benefits of sales tax deferment for expansion shall be admissible to the eligible units only after they have achieved at least 85% of their licensed/registered capacity before expansion.
(g)"Diversification" means launching of new product line under the same company, firm or partnership provided that the total fixed capital investment in such a diversification exceeds at least 25% of the value of the net fixed assets of the original project.
(h)"Pioneering Unit" means the first "new industrial unit" established in any Panchayat Samiti of the State during the period of this scheme in which investment in fixed capital exceeds Rs.3.00 crores and the minimum permanent employment is 100 persons.
(i)"Prestigious Unit" means a "new industrial unit" first established in any panchayat Samiti of the State during the period of this scheme in which investment in fixed capital exceeds Rs. 10.00 crores with a minimum permanent employment of 250 persons or a"new industrial unit" having a fixed capital investment exceeding Rs.25.00 crores and with a minimum permanent employment of 250 persons, [or a new electronic industrial unit having fixed capital investment exceeding Rs. 25.00 crores.] [Inserted by Notification No. F.4(86)FD/GR.IV/89-39 dated 29.08.1992 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 29.08.1992 page 201-7.]
(ii)[ "Very Prestigious Unit" means 'a new industrial unit' established in any Panchayat Samiti of the State during the period of this scheme in which investment in fixed capital is Rs. 100 Crores or more.] [Inserted by Notification No. F.4(66)FD/GR.IV/82-83 dated 06.12.90 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 06.12.90 page 562.]
[However, in case of a unit covered by clause 2(aa), the progressive investment of the amount of project cost as appraised by the financial institutions shall be considered as investment made by a new unit, and as soon as such investment reaches or crosses the point of Rs. 100.00 crores. the unit shall acquire the status of a very prestigious unit for the purpose of claiming enhanced proportionate benefits under the scheme.] [Added by Notification No. F.4(86)FD/GR.IV/89-35 dated 27.08.1992 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 27.8.92 page 197-9.]
(j)"Ineligible industries" means the industries listed in Annexure B to this notification which will not be eligible for deferment of tax :
[Provided that the restriction imposed in this clause shall not apply to a sick unit as defined in sub-clause (b) of this clause.] [Inserted by Notification No. F. 4(86)FD/GR. IV/89-74 dated 27.12.1989 Published in Rajasthan Gazette Ordinary 4-C(ii) dated 08.11.90 page 197-9.][Provided further that large scale new cement plants established, except in Tribal sub-plan are. shall be entitled to deferment of tax as provided in Clause 4 of this notification.] [Inserted by Notification No. F.4(8)FD/GR.IV/91-122 dated 06.03.91 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 06.03.91 page 732.][Provided further that Oil extracting or manufacturing industry, whether new or going for expansion or diversification, shall be entitled to claim deferment of tax as provided in Clause 4 of this notification.] [Inserted by Notification No. F.4(8)FD/GR.IV/90/36 dated 26.07.1991 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 29.7.91 page 155-4.]
(k)"Screening Committee for Eligibility Certificates".-In order to avail the facility available under "New Deferment Scheme" the applicant Industrial unit will have to obtain sanction from the State or District Level Screening committees, as the case may be.
(i)The State level Screening committee which will grant sanction in respect of large scale units will consist of the following: -
1. Secretary, Industries Chairman
2. Chairman and Managing Director, RIICO Member
3. Commissioner, Commercial Taxes Department Member
4. Director of Industries Member Secretary
(ii)The District Level Committee, which will grant sanction to medium and small scale units, will consist of the following: -
1. Collector of the district Chairman
2. Representative of the Commercial Taxes Department(nominated by Commissioner) Member
3. Branch Manager, concerned of Rajasthan FinancialCorporation Member
4. Representative of RIICO in case of medium scale units whereRIICO is the lead institution. Member
5. General Manager, District In Industries, Centre Member Secretary
Note. - 1. (a) small scale unit means a unit of which the investment in plant and machinery does not exceed Rupees [sixty] [Substituted by Notification No. F.4(86)FD/GR.IV/89-19 dated 17.06.1992 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 18.6.92 page 103-6.] lakhs.
(b)Medium scale unit means a unit of which the project cost does not exceed rupees five crores.
(c)Large scale unit means a unit of which the project cost exceeds rupees fives crores.