Section 6 in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
6. Disposal of application for allotment of Sheds
. (i) [The District officer will place before the Corporation all the applications received for allotment of sheds for consideration, the Corporation may grant or reject the applications, as it deems fit.] [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).](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).]
