Section 9 in The Rajasthan Grant of Subsidy to Tourism Units for Purchase of Diesel Generating Sets Regulations, 1994
9. Recovery of subsidy under certain conditions.
- The amount of subsidy paid to the tourism unit shall be recoverable in any one or more of the following cases:-(a)If the tourism unit to which the subsidy has been paid goes out of operation within 5 years from the date of payment of subsidy.(b)If the party fails to take reasonable precautions for the safety of Diesel Generating Set against loss or damage by fire, accident or theft by means of insurance etc. or fail to maintain the same in good working condition within the period of five years from the date of disbursement of subsidy.(c)If the party is found to have obtained the subsidy by false representation of facts.(d)If the party sells, transfers, hypothicates or in any way shares the use of the generating set with any other persons or tourism units or uses the generating set for purposes other than the tourism unit is operations in the specified premises within the above stipulated period of five years.(e)If the party does not submit a declaration by the end of each financial year in the form prescribed by the competent authority regarding the maintenance of Generating Set for operation in its unit.(f)If the party commits breach of any of the conditions of sanction/Bond.In the event of any one or more of the above cases, the amount of subsidy actually paid shall be recoverable with penal interest @ 15% per annum as arrears of land revenue.
