Section 7 in The Rajasthan Grant of Subsidy to Tourism Units for Purchase of Diesel Generating Sets Regulations, 1994
7. Condition for Grant of Subsidy.
- (i) The unit shall give a declaration in the prescribed proforma alongwith the application that the Diesel Generating Set so purchased and installed, for which subsidy is claimed from the Government, shall not be transferred from the premises of the unit to any other place or person within a period of 5 years from the date of its purchase without the permission of the Director or/and Government that the power so generated shall be used for its own manufacturing or lighting purposes.(ii)The unit availing subsidy under these regulations, shall allow the Director or the Accountant General, Rajasthan or any person authorised by the Government or the Director/Accountant General to inspect its working and books of accounts at all reasonable time and for that purpose; shall extend all reasonable facilities,(iii)The unit shall execute a bond as per Annexure II with the Department for disbursement of the subsidy.
