(3)The application referred to in sub-rule (2) shall be accompanied by the following, namely :-(a)a detailed note on the agricultural extension project to be undertaken by the assessee;(b)details of the expenditure expected to be incurred on the project and expected date of completion of the project; and(c)a letter approving the project and specifying the amount of expenditure expected to be incurred on the project from the Ministry of Agriculture, Government of India.
