Section 16 in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
16. Refund and forfeiture of earnest money.
(a)Refund. - The earnest money deposited with the application for allotment of shed or plot will be refunded by the [Deputy Director (Infra/Resident Engineer or any other office authorised by the Corporation] [Substituted by Amendment Notification No. F 4(56), Ind/Gr. 1/79 dated 29-5-1980; R.G. Extraordinary, Part IV-C(I). dated 3-6-1980, Page 81(1).] in the following cases:-(i)where the applicant has withdrawn his application for allotment of shed or plot, before the decision of the Corporation allotting him a shed/plot is communicated to him;(ii)where the application for allotment of shed or plot has been rejected by the Corporation after due consideration; and(iii)where a shed or plot has been allotted, the earnest money shall be refunded after the deed has been executed and the unit has started production.Forfeiture. - The earnest money deposited with the application for allotment of shed or plot shall be forfeited in the following cases(i)where an allotment of shed has been made by the Corporation but the applicant has failed to accept it within the specified period referred to in rule 8;(ii)where the allottee after he has accepted the allotment and has been required to take over the possession has failed to take it over within the period specified in conditions 2 & 3 of the order of allotment in Form IE(4); and(iii)where in industry set up by the allottee has note gone into production within the period specified in rules 10(ix), 1 l(viii) and 14(3) (iii).
