Section 7(c) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998
(c)The appropriate Screening Committee may, after making or causing to be made such enquiry as it considers necessary and after affording an opportunity of being heard to the industrial unit, may pass such order thereon as the circumstances of the case may justify, including an order confirming, amending, suspending, revoking or re-opening the order given by it.
