Section 5 in Rajasthan Investment Promotion Scheme, 2014
5. Benefits to Service Enterprises.
- An eligible service enterprise shall be granted benefits and incentives as given below:(i)Reimbursement of 50% of amount of VAT paid on purchase of plant and machinery or equipment for a period up to seven years from the date of issuance of the entitlement certificate, provided that for enterprises engaged in providing entertainment, the reimbursement shall be restricted to 25% such amount of VAT paid;(ii)Exemption from payment of 50% of Entertainment Tax for seven years;(iii)Exemption from payment of 50% of Electricity Duty for seven years, provided that for enterprises engaged in providing entertainment, it shall be restricted to 25% of the Electricity Duty;(iv)Exemption from payment of 50% of Land Tax for seven years;(v)Exemption from payment of 50% of Stamp Duty on purchase or lease of land and construction or improvement on such land;(vi)Exemption from payment of 50% of conversion charges payable for change of land use(vii)100% exemption from payment of Entry Tax, to the enterprise making investment more than Rs. 750 crores, on equipment required for rendering services by new enterprise or by existing enterprise under expansion, brought into the local areas before the date of commencement of commercial operation.Notwithstanding anything contained in this clause, the food parks shall only be granted the benefit of 50% exemption from payment of stamp duty on the first conveyance of plot/ building for development of park.
