Section 51 in The Punjab State Aid to Industries Rules, 1936
51. Eligibility.
- Only those who have already obtained and properly utilized a loan of an amount upto one thousand rupees for the purchase of machinery, tools, equipment, etc., granted under the Act, and these rules are eligible to the grant of subsidy subject to the following conditions :-(i)In the case of individuals if the applicant, -(a)is engaged or intends to engage himself in the manufacture of leather shoes, desi-jutties, leather goods, etc. and who is a member of the Scheduled Castes or Scheduled Tribes, and(b)is an Indian national.(ii)In the case of the partnership firm, if it is -(a)engaged or intends to engage itself in the manufacture of leather shoes, desi-jutties, leather goods, etc., and each of its partner is a member of Scheduled Castes or Scheduled Tribes; and(b)each of its partners is an Indian national.(iii)In the case of Joint Hindu family, if it :-(a)is engaged or intends to engage itself in the manufacture of leather shoes, desi-jutties, leather goods, etc and(b)belongs to Scheduled Castes or Schedules Tribes.(iv)In case of a Co-operative Society, if it is registered under the Punjab Co-operative Societies Act, 1961, and is either engaged or intends to engage in the manufacture of leather shoes, desi-jutties, leather goods, etc., and has been formed for the welfare of the members of Scheduled Castes/Scheduled Tribes.
