Section 6(ii) in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
(ii)[ where the Corporation feels that more than one applicant for allotment of shed can be accommodated in a single shed or more than one applicant apply for allotment of one shed jointly, the allotment shall be made accordingly. In this case the applicants shall execute the lease deed and be responsible for payment of rent of the shed, jointly in proportion to the space occupied by each constituent.] [Renumbered and added vide Notification dated 12-6-1970 (18-6-1970).]
