Section 8 in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998
8. Revision by the State Government.
(a)The State Government in the Finance Department may suo moto or other wise may revise an order passed by any Screening Committee, whether it is found to be erroneous and prejudicial to the interest of the State revenue, after affording an opportunity of being heard to the beneficiary industrial unit.(b)No order under the sub-clause (a) shall be passed by the State Government after the expiry of a period of five years after the date by which the benefits under this Scheme are fully availed of.
