Section 4 in Mukhya Mantri Swavlamban Yojana, 2019
4. Applicability of the Scheme.
-(i) The Scheme is applicable to the youth of Himachal Pradesh, who are of the age of 18 years or more and upto the age of 45 years at the time of filling the common application form on the Departmental website, intending to set up new industrial units within the State.(ii)Such manufacturing unit should come into commercial production within one year and in case of service activity, the unit shall come into production within six months from the date of in-principle approval under the Scheme accorded by the District Level Committee (DLC) through Common Application Form on the Departmental website. The Director of Industries may, extend the period for another six months in case of manufacturing enterprises or for another three months in case of service enterprises at a time based on effective steps taken by applicant, subject to total period (including original period of one year for manufacturing unit and six months for service units) not exceeding one year and six months for manufacturing and nine months for service enterprises from the date of approval by DLC. Provided that units which are to be set up in Industrial Areas /Industrial Estates, will be required to come into commercial production as per the provisions in "Rules Regarding Grant of Incentives, Concessions and Facilities to industrial units in Himachal Pradesh, 2004" as amended from time to time by the Industries Department and shall be governed by these rules, for manufacturing activities and those service activities as defined at Annexure-I or such other activities as may be notified by the State Government from time to time under this Scheme.(iii)In Industrial Areas/Estates, the service and trade activities as defined at Annexure-I (except trade/shop projects in line with Goverdhana and projects of Gosadan) of these rules, will be allowed only in "B "and "C" category areas as defined in Rules Regarding Grant of Incentives, Concessions and Facilities to industrial units in Himachal Pradesh, 2004.(iv)The proprietary firms/ Corporate/ Legal entities like Companies/ LLP's/ Partnership Firms wherein 100% equity is held by Eligible Bonafide Himachali would also be eligible to avail these incentives.(v)Green field projects are also to be considered.
