Section 6 in The Punjab State Aid to Industries Rules, 1936
6. [ Form of Deed. [Substituted by Punjab Government notification No. 5770-3CB-S-57/12391, dated 10th June, 1957.]
- The form of deed to be executed for a loan against the mortgage of immovable property of the applicant/applicants shall be in form 'B' but in a case where a surety/an applicant and or his have/has been offered immovable property as security, it shall be in form 'C'. The form of deed of a loan against the personal security of the [applicant/applicants and his/their surety] shall be in Form 'D' while the form of deed for a loan to a Co-operative Society shall be in Form 'E'. The form of deed for loan to the purchasers of plots under the scheme for the Development of Industries in [or outside] [Inserted by Punjab Government notification No. 1214-2CB-58/3633, dated 14th April, 1959.] the Industrial Area of Punjab shall be in Form 'F'. The deed for a loan under the scheme for the provision of Factory Accommodation shall be in Form 'J'. The agreement deed for a loan to an applicant who has yet to purchase a plot under the scheme for the provision of Factory Accommodation shall be in firm 'K' and the applicant shall have to execute a mortgage deed in Form 'L' as soon as the plot is purchased. The form of deed for loan under the scheme for the conversion of handlooms into powerlooms shall be in firm 'M'.][The form of deed for further loan to the purchasers of plots who have already taken a loan under the scheme for Development of Industries in [or outside] [Added by Punjab Government notification No. 1025-3CB(CH)-58/11143, dated 24th April, 1958.] the Industrial Areas of Punjab and under the provisions of Punjab State Aid to Industries Act, 1935, and the rules made thereunder shall be in form 'N'.].[The form of deed for further loan against security of property already under mortgage with the Government against the loan already taken under or the provision of Punjab State Aid to Industries Act, 1935, and rules made thereunder, shall be in Form 'O'.] [Inserted by Punjab Government notification No. 557-(S)-2CB-59/4344, 27th February, 1959.].[The form of bond to be executed by the Borrower viz Scheduled Castes (Harijans) for a loan of 2000/- shall be inform ['P'] [Haryana Notification No. G.S.R. No. 220 P. 5/35/Section 46 Amd. dated 22-9-1964.].[The form of deed to be executed for a short term loan against the personal security of the applicant/applicants and the material stocked by him/them with the District Industries Officer concerned shall be in Form 'Q'.] [Inserted F vide Notification No. GSR. 25/P.A. 5/35/Section 46/Amd 168, dated 26-3-1968.][The form of deed to be executed for a loan exceeding five thousand rupees, but not exceeding fifty thousand rupees for the purchase of machinery against the personal security of the applicant/applicants and his their surety and the security of the machinery whether existing or to be purchased with the loan shall be in Form 'R' and the applicant/applicants shall have to execute a mortgage deed in Form 'S'.] [Inserted vide Haryana Notification No. GSR. 25/P.A. 5/35/Section 46/Amd 168, dated 26-3-1968.][The form of deed to be executed for a further loan to be taken by the applicant against his property and the property of the sureties already mortgaged with the Government shall be in Form 'U'.] [Inserted vide Haryana Notification No. GSR. 154/P.A. 5/35/Section 46/71 dated 11- 12-1971.][The form of application for loan in lieu of inter-State Sales Tax by an eligible Industrial unit shall be in Form 'V'.The form in which the assessing authority has to issue certificate regarding the amount of Tax paid/payable by the unit shall be in Form 'W'.The form of agreement for repayments of the aforesaid loan, shall be in Form 'X'] [Inserted vide Haryana Notification No. GSR-269/P.A. 5/35/Section 46/72 dated 1-12-1972.].[The form of Bond in respect of the subsidy granted under Chapter III shall be in Form BB.] [Added vide Haryana Government Notification GSR 102/PA5/35 Section 46/78 dated 15.9.1978.]
