Section 11(1) in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
(1)the shed can be transferred within a period of ten years from the date of commencement of hire purchase with the prior approval of the Corporation in writing and on payment in lump-sum of twice the cost of the shed recoverable on hire purchase basis or the market value of the shed (to be determined in consultation with the State Public Works Department or any other appropriate authority of the Government), whichever is higher. The instalments already paid will be adjusted against this amount.
