Section 31 in The M.P. State Aid to Industries Rules, 1959
31.
Subject to the provisions of sub-section (1) of Section 15 of the Act, the amount of loan granted to a small scale industry shall :-(i)where such industry falls under clause (a) or (b) of Rule 30 not exceed 3 times the amount put in or agreed to be put in before disbursement of the amount of loan by the applicant himself whether for fixed and/or working capital, subject to a maximum of Rs. 50,000 in each individual case :[Provided that the above condition shall not apply to industries run by trainees trained in training centres or institutions run by Government;] [Inserted by Notification No. 11489-3123-XI-A, dated 14-9-1962.](ii)where such industry falls under clause (c) of Rule 30 not exceed Rs. Two lacs :Provided that no loan shall be granted to such an industry unless two-third of the members of a co-operative society are actually producers, workers, artisans, craftsmen, etc.
