5. Banking and Insurance Facilities shall also be allowed in industrial areas for providing support to the user industry.
Payment terms. - (i) 10% alongwith application (earnest money)(ii)15% within a period of 30 days, further extendable for 30 days with interest @ 14% for the extended period.(iii)In case of total balance payment in lump sum within a period 60 days from the issue of RLA will be allowed without interest.(iv)In the event of the allottee failing to make the payment of 15% price of the plot within 60 days' period, the RLA shall automatically lapse and the amount deposited by the allottee towards cost of the plot shall be refunded without any deduction.(v)Remaining 75% in five equal half-yearly instalments.(vi)Interest @ 11% shall be charged on the balance outstanding after offer of possession of plot/shed. Default in payment of instalments shall entail interest @ 14% for the defaulted period on the defaulted amount.(vii)In the event of any encumbrance(s) arising out of any other issue not finding mention in EMP-2005, the matter will be referred to Director of Industries for taking a decision.Note. - In case of NRIs/PIO's, the funds towards the price of the plot should come from his/her NRI account.The application form duly filled-in will be received by Director of Industries/GMs., DICs in the State/Investment Promotion Centre, as the case may be, along with the following documents :-* An undertaking to the effect that the applicant shall as far as possible employ 75% of unskilled work force and give preference for other categories to candidates from among the Haryana Domiciles in the proposed unit.* 10% price of the plot in the form of bank draft drawn in favour of Director Industries payable at Chandigarh as earnest money.* Copy of the project report with details of plant and machinery, means of financing, profitability projections, implementation schedule etc.* Copy of the partnership deed in case of partnership firm or Memorandum and Articles of Association in case of Private/Public Limited Company along with a copy of certificate of incorporation of the company and details of the promoters and their holding in the company.* Land utilisation plan to justify the requirement of land.* Photograph of the applicant, managing partner in case of a partnership firm and authorized director in case of a company.* Any other information to be specified by the developing agency.Letter of allotment. - The applicants recommended by the Allotment Committee will be issued Regular Letter of Allotment (RLA) indicating the plot number, size, dimensions and rate of allotment along with the schedule and terms of payment.Period allowed for going into production. - The allottee shall be required to implement the project on the industrial plot within a period of 3 years from the date of offer of possession. Implementation of the project would mean commencement of commercial production. However, the allottee should, as far as possible, take following steps within a period of two years :-
