Section 4(a) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998
(a)In order to avail the benefit under this Scheme, the applicant industrial unit shall have to obtain sanction from the State Level Screening Committee or District Level Screening Committee, as the case may be. The Screening Committees shall act as quasi-judicial authorities whose decisions shall be final, subject to other provisions provided for in this Scheme.
