Section 5(d) in Sales Tax New Deferment Scheme For Industries, 1989
(d)An application of industrial unit other than that of covered by sub-clause (d) of clause (1) of this scheme shall be examined by the competent Screening Committee and such committee shall, after obtaining additional information or after conducting or having got conducted an enquiry, may pass appropriate orders for sanction/refusal of eligibility certificate. In case of sanction of eligibility certificate, such sanction shall be communicated in writing to the assessing authority concerned, who shall issue eligibility certificate in Form 'B' appended to this notification within a period of 7 days from the date of the receipt of the sanction.
