Section 6(b) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998
(b)The benefits sanctioned under this Scheme shall be liable to be suspended, where an industrial unit-(i)makes two defaults, after two years of the commencement of production, in making repayments of the loans obtained from the financial institutions of the State; or(ii)makes default in honouring the commitment of buy-back of the equity of the financial institutions of the State in its project as agreed upon; or(iii)fails to deposit sales tax for three consecutive months during the currency of the Eligibility Certificate.
