Section 7A in The Punjab State Aid to Industries Rules, 1936
7A. [ [Para 1 Substituted vide Haryana Notification No. 6622-41B II 75/42673 dated 11.11.1975.]
(i)In the case of loan applications under the scheme for the development of Industries in or outside the Industrial Areas of Haryana loans may be advanced to the purchasers of plots up to 75 per cent of the cost of plot, factory building already constructed or to be constructed and/or machinery already installed including the cash contribution to be made by them] :Provided that in the cases for the grant of loans for construction of factory building outside the Industrial Areas the applicants shall have to furnish "No objection certificate" from the Town Planner of the area/Municipal Committee concerned to the effect that the plot in question is not situated in any restricted area and there is no objection to the construction of factory building thereon.(ii)In case of loan applications under Scheme for the provision of Factory Accommodation to the Small Scale Industrialists in the Punjab, loans may be advanced to the applicants upto 75 per cent of the cost of plot already purchased or to be purchased and/or factory building already constructed or to be constructed including the cash contribution to be made by them.
