Section 14 in The M.P. State Aid to Industries Rules, 1959
14.
Every Aid granted under the Act shall be applied to the purpose for which it is granted. If at any time it is proved to the satisfaction of the Government or of the authority sanctioning the State Aid that the aid given under the Act or any part thereof has been misapplied, the whole unpaid balance of the Aid given under the Act with interest chargeable thereon and penalty therefor, and costs incurred, if any, shall become immediately payable and shall be recovered in the manner laid down in sub-section (1) of Section 27 of the Act.
