Section 155(f) in The C.G. Land Revenue Code, 1959
(f)all moneys becoming payable to the Chhattisgarh Laghu Udyog Nigam Limited and the Chhattisgarh Audyogik Vikas Nigam Limited-(i)on account of service charge, penalty, interest, cost of machinery or other materials sold by the said Nigams to entrepreneurs for the purpose of establishing, expanding or running an industry or for any other purpose ancillary to an industry under any agreement of sale on hire purchase or otherwise of such machinery or materials by the said Nigams;(ii)on account of rent or cost of building hired out or sold, as the case may be, by the said Nigams under any lease, contract or agreement;(iii)in repayment of any loan advanced by the said Nigams, or of any amount due to the said Nigams under any lease, contract or agreement with or any other dealing of the said Nigams :
