Section 6 in Mukhya Mantri Swavlamban Yojana, 2019
6. The Procedure for claiming the Subsidy will be as follows.
- (i)The common application form available on the Department website i.e. www.emerginghimachal.hp.nic.in be submitted to the concerned Joint Director of Industries/Deputy Director of Industries/General Manager DICs for availing any or all incentives available under this Scheme by the applicant.(ii)The following documents must be uploaded along with common application form:-(a)Copy of Aadhar Card.(b)Bonafide Himachali certificate of proprietor/all partners/all Directors of the company /all promoters of the company, as the case may be.(iii)The Joint Director of Industries/Deputy Director of Industries/General Manager, DICs would scrutinize the proposal and prepare the Agenda for the meeting and would make all arrangements for conducting the District Level Committee (DLC) Meeting.(iv)A District Level Committee headed by the Deputy Commissioner will consider and examine the proposals in detail and accord in principle approval for the project. The composition of the District Level Committee is at Annexure III.(v)The meetings of the committee would be held monthly and all arrangements would be made by the Member Secretary of the DLC.(vi)After approval of the project by DLC, the approval letter would be issued by the Member Secretary, DLC within three days.(vii)The approval letter issued will enable the beneficiaries:-(a)To apply for allotment of land in Industrial Areas/Industrial Estates or Government land, as the case may be, to the concerned agencies.(b)To get the proposal appraised from the Financial institution for providing loan for setting up of the enterprise.(c)To apply for land related incentives as available under this Scheme to the concerned agencies.(vii)The enterprise would apply for grant of Capital Investment Subsidy to the concerned Joint Director of Industries/Deputy Director of Industries/General Manager DICs after the loan is disbursed by the bank.(ix)After the enterprise has started the commercial production, the enterprise shall apply for Udyog Aadhaar Memorandum (UAM) online on the www.dipp.nic.in.(x)The concerned Joint Director of Industries/Deputy Director of Industries/General Manager DICs/Member Secretary, SWCA would then verify the UAM certifying the date of commencement of commercial production.(xi)The enterprise would apply for grant of Interest Subsidy to the concerned Joint Director of Industries/Deputy Director of Industries/General Manager DICs after the unit comes into commercial production.(xii)The Joint Director of Industries/Deputy Director of Industries/General Manager DICs will be the sanctioning authority for Capital & Interest Subsidy.(xiii)Disbursements would be made by the concerned Joint Director of Industries/ Deputy Director of Industries/General Manager DICs through Electronic mode only, within seven days of issue of sanction order directly in the loan account of the beneficiary after the approval of the Chairman, DLC.
