Section 31 in The Punjab State Aid to Industries Rules, 1936
31.
If the extent of the aid applied for exceeds Rs. one lac [and in any other case in which Government consider it necessary] [Added by Punjab Government notification No. 101/Legislative/53, dated the 2nd November, 1953.], the Director of Industries shall publish a notice in manner prescribed in the rule following, calling upon any person who objects to the grant of the aids applied for to state his objections at a time or place to be specified, and shall hear such objections and make such enquiry as may be necessary. [Section 46 (2)(r)]
