Section 6(d) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998
(d)Where an industrial unit is found guilty for violating or misusing any of the provisions of this Scheme, or of the RST/CST Acts, or the rules make thereunder the benefits sanctioned under this Scheme shall be liable to be suspended or revoked, depending upon the circumstances of such case.
