Section 5 in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
5. Application for allotment of shed.
- Applications for allotment of sheds shall be made in Form 1E(1) to the [Deputy Director (Infra)/Resident Engineer on any other officer authorised by the Corporation] [Substituted by Amendment Notification No. F. 7(3) Ind/Gr. 11/75dated 13-5-1976; Published in Rajasthan Gazette Part IV-C, dated 3-6-1976, Page 162(82-87).] where an Estate in which shed is applied for is situated. Printed form of application shall be made available to the applicant against payment of Re/-Every such application shall be accompanied by:-(i)earnest money equal to three months, standard rent for the class of shed applied for;(ii)four copies of a detailed scheme of the small scale cottage industry to be set up in the shed applied for; and(iii)summary of the application Form I E (2). The application so received shall be forwarded by the District Industries officer to the Corporation[XXX] [Deleted by Amendment Notification No. F. 7(3) Ind/Gr. 11/75 dated 13-5-1976; Published in Rajasthan Gazette Part IV-C, dated 3-6-1976, Page 162(82-87).]
