Section 6(a) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998
(a)The appropriate Screening Committee sou moto or on receipt of a complaint in this behalf shall, after affording an opportunity of being heard to the concerned industrial unit, be empowered under clause 6-(i)to suspend the benefits sanctioned under this Scheme from such date for such period, as may be deemed necessary under the circumstances of each case; or;(ii)to revoke the benefits sanctioned under this Scheme from such date, as may be considered proper under the circumstances of each case.
