Section 9 in The M.P. State Aid to Industries Act, 1958
9. Forms of State Aid.
- State Aid may be given in all or any of the following forms, namely :-(a)the grant of a loan;(b)the guarantee of a cash credit, overdraft or fixed advance with a bank;(c)the guarantee of a minimum return on the whole or part of the capital of a joint-stock company for a period fixed in accordance with rules made under this Act;(d)underwriting the issue of stock, shares, bonds or debentures by a limited joint-stock company;(e)the guarantee of principal and interest on debentures issued for or by a limited joint-stock company;(f)the acquisition of shares in a limited joint-stock company cither by the payment of money or in consideration of the grant of any facility specified in clause (e) according as the State Government may deem fit;(g)the grant, on favourable terms, of land, raw material, fuel, water or any other property or right vested in the State Government, subject to the provisions of any law, rule or order for the time being in force;(h)the grant, free of charge or on favourable terms, of the services of experts or persons in the service of the Government for starting or advising an industry;[(h-l) guarantee of the price of machinery and equipment purchased by any industry on a hire-purchase agreement from the National Small Industries Corporation or any other concerns approved by the State Government] [Inserted by M.P. Act No. 21 of 1961.]; and(i)the payment of subsidy-(a)in the case of any large-scale or medium-scale industry [for the conduct of research, and for such other purpose as the State Government may by notification, specify] [Substituted by M.P. Act No. 21 of 1961.];(b)in the case of any small-scale industry, for one or more of the following purposes, namely :-(i)the purchase of land, machinery and equipment;(ii)the construction of factory, buildings, godowns, wells, watch-houses;(iii)the making of technical improvements in the machinery in actual use in the industry;(iv)the employment of efficient managerial and supervisory personnel for a limited period;(v)the training of workers employed in the industry;(vi)for the conduct of research;(vii)[ for such other purpose as the State Government may, by notification, specify; [Inserted by M.P. Act No. 21 of 1961.](viii)any other form as the State Government may, by notification, specify].
