Section 12 in Rajasthan Investment Promotion Scheme, 2014
12. Procedure for Disbursement of Subsidy.
- For disbursement of investment subsidy, the enterprise to which an entitlement certificate under the Scheme has been issued shall inform this fact by submitting the detail thereof, electronically through the official website of the Commercial Taxes Department in the manner as provided therein, to the Assistant Commissioner/ Commercial Taxes Officer of the area where the enterprise is registered with the Commercial Taxes Department.12.1.2Such beneficiary enterprise, after submitting the quarterly return(s), shall furnish information regarding claim of investment subsidy through the official website of the Commercial Taxes Department in the manner as provided therein.12.1.3The officer concerned, on the receipt of such information shall pass an order for sanction cum disbursement of investment subsidy electronically through the official website of the Commercial Taxes Department, within thirty days from the receipt of such application, for each quarter, in form VAT-37B, subject to availability of budget provisions.12.1.4The said sanction in Form VAT-37B shall be forwarded to the concerned Treasury Officer for deposit of subsidy amount for the subsequent tax period(s) of the applicant by way of adjustment through treasury Book Transfer (BT).12.1.5The Treasury Officer shall take necessary steps to pass adjustment order Book Transfer (BT) without any delay and shall forward two copies of duly adjusted Form VAT-37B to the Assistant Commissioner/ Commercial Taxes Officer. A copy of same shall also be forwarded to the office of the Accountant General. The Assistant Commissioner/ Commercial Taxes Officer shall forward a copy of Form VAT-37B to the applicant as a proof of disbursement of subsidy.12.1.6Any order passed under this clause by the Assistant Commissioner/ Commercial Taxes Officer shall be subject to the provisions of the Rajasthan Value Added Tax Act, 2003, the Central Sales Tax Act, 1956 and rules made there under. The provisions of Recovery and Appeal in the said Act(s) shall apply mutatis mutandis for such orders.12.2For Employment Generation Subsidy. - 12.2.1 For disbursement of employment generation subsidy the enterprise to which an entitlement certificate as prescribed under the Scheme has been issued shall apply after the end of the year in Form-IX, appended to the Scheme, to the Assistant Commissioner/ Commercial Taxes Officer of the area where the enterprise is registered with the Commercial Taxes Department along with copy of challan for the amount of contribution of EPF and/ or ESI or copy of insurance policy obtained for medical treatment of employees.12.2.2On receipt of the application, the officer concerned shall verify the facts mentioned in the application and shall pass an order for sanction cum disbursement of subsidy, electronically through the official website of the Commercial Taxes Department, within thirty days of the receipt of application, in Form VAT-37B, subject to availability of budget provisions.12.2.3The said sanction in Form VAT-37B shall be forwarded to the concerned Treasury Office for deposit of subsidy amount for the subsequent tax period(s) of the applicant by way of adjustment through treasury Book Transfer (BT).12.2.4The Treasury Officer shall take necessary steps to pass adjustment order Book Transfer (BT) without any delay and shall forward two copies of duly adjusted Form VAT-37B to the Assistant Commissioner/Commercial Taxes Officer. A copy of same shall also be forwarded to the office of the Accountant General. The Assistant Commissioner/Commercial Taxes Officer shall forward a copy of Form VAT-37B to the applicant as a proof of disbursement of subsidy.12.2.5Any order passed under this clause by the Assistant Commissioner/ Commercial Taxes Officer shall be subject to the provisions of the Rajasthan Value Added Tax Act, 2003, the Central Sales Tax Act, 1956 and rules made thereunder. The provisions of Recovery and Appeal in the said Act(s) shall apply mutatis mutandis for such orders.12.3Procedure for Reimbursement of VAT on purchase of plant and machinery or equipment and membrane. - 12.3.1 An enterprise to whom an entitlement certificate for reimbursement of VAT paid under Rajasthan Value Added Tax Act, 2003 on purchase of plant and machinery or equipment and membrane has been issued, shall apply to Commissioner, Department of Industries, in the Form-XVIII appended to the Scheme. The application shall be made after the end of the year of investment and where the investment is spread over more than a year, after the end of each year of investment, starting with the year in which the entitlement certificate is issued. For reimbursement of VAT paid on purchase of membrane the application shall be made after the end of the each year.12.3.2The Commissioner, Industries Department on receipt of application for reimbursement of VAT paid on purchase of plant and machinery or equipment and membrane shall forward the same to the Commissioner, Commercial Taxes, along with the statement of purchases of plant and machinery or equipment and membrane submitted by the enterprise, to verify the eligible amount of reimbursement of VAT paid on purchase of plant and machinery or equipment and membrane.12.3.3The Commissioner, Commercial Taxes, shall direct the Assistant Commissioner/ Commercial Taxes Officer having jurisdiction over such enterprise, to verify the facts in the manner as may be prescribed by the Commissioner.12.3.4In case the investment has been made for expansion of the existing enterprise, the Assistant Commissioner / Commercial Taxes Officer having jurisdiction over such enterprise, shall also verify the fact in particular that in regard to use of the goods that such goods have been utilized in expansion and not in the existing enterprise.12.3.5The Assistant Commissioner / Commercial Taxes Officer shall submit the report to the Commissioner, Commercial Taxes, within thirty days from the date of communication to his office.12.3.6The Commissioner, Commercial Taxes, shall inform to Commissioner, Industries Department, regarding the eligible amount of reimbursement of VAT on purchase of plant and machinery or equipment and membrane.12.3.7Commissioner Industries or any officer authorized by him shall pass an order for sanction of reimbursement of VAT, and such reimbursement shall be made to the enterprise through demand draft /pay order/cheque/by remittance into the bank account of the enterprise.12.4Procedure for disbursement of Interest Subsidy for textile sector enterprise. - 12.4.1 Disbursement of interest subsidy shall be made only after Commencement of Commercial production, and in case of second hand imported machineries, subsidy shall be allowed only after successful operation of the machineries for six months period after commencement of commercial production.12.4.2For disbursement of subsidy, the enterprise after having received the Entitlement Certificate shall apply on quarterly basis in the Form- XXII appended to the Scheme.12.4.3The application for disbursement of interest subsidy shall be accompanied by certificate of concerned bank/financial institution, certifying the repayment of Principal Amount and Interest by the enterprise in the quarter. The bank will also certify if there is any default in repayment of Principal Amount/Interest.12.4.4Commissioner Industries or any officer authorized by him shall pass an order for sanction of subsidy on quarterly basis. Subsidy will be disbursed to the enterprise through demand draft /pay order/cheque/by remittance into the bank account of the enterprise.12.4.5Commissioner Industries shall maintain the information related to eligible Investment, subsidy disbursed and period availed/ balance in Form- XXIII appended to the Scheme.12.4AProcedure for disbursement of Interest Subsidy for enterprise other than textile sector enterprise. - 12.4A.1 Disbursement of interest subsidy shall be made only after Commencement of Commercial production.
