Section 24(2) in The M.P. State Aid to Industries Act, 1958
(2)No recipient of State Aid shall pay any dividend or distribute or take any profit in excess of such percentage rate upon the amount of the capital of the industry as the State Government may, from time to lime, fix, until the conditions on which State Aid has been granted are fulfilled :Provided that the State Government may relax the provisions of this section in the case of any industry' aided by the grant, on favourable terms, of land, raw material, fuel, water or any other property or right of the State Government or the grant, free of charge or on favourable term of the services of experts or persons in the services of the State Government or by the payment of a subsidy for the conduct of research.
