Section 4(d) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998
(d)An industrial unit, eligible to claim benefits under this Scheme, shall make an application in four sets in appropriate Form - A-l/A-2/A-3/A-4 along with Affidavit in Form-B, duly attested appended to this notification to the Member Secretary of the appropriate Screening Committee within one hundred eighty days from the date of the commencement of this Scheme or the date of the commencement of commercial production, or the date of commencement of expanded or diversified production or the date of declaration of sicknew, or the date of transit of the whole project or the date of change of management of a unit in any way whichever is later. However the appropriate Screening Committee may, on sufficient cause being shown, condone the delay not exceeding ninety days in filing of the application.
