Section 15 in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
15. All the allottees shall.
- (i) Furnish all information and periodical reports and returns pertaining to the industry set up in the shed as required by the Corporation or any other officer of the Corporation connected with the affairs in an Industrial Estate;(ii)permit access to any person or persons nominated by the Corporation to inspect running of the Industry in the shed;(iii)keep the permises neat and clean and also equip the shed with fire extinguisher:(iv)comply with the instructions issued from time to time by the Corporation or any other officer connected with the affairs of the Estate; and(v)comply with these rules as amended from time to time.[15A. Service charges. - All the allottees and hire purchasers under rules 11, 11A, 11-B, 12 and 13 and allottees of plot under rule 14(1) shall pay service charges as fixed by the Corporation from time t° time and from such date as is fixed by the Corporation. These charges shall be subject to revision after every five years.] [Inserted by Notification dated 12-6-1970(18-6-1970).]
