Section 11 in Mukhya Mantri Swavlamban Yojana, 2019
11. Rights of the State Government/Financial Institutions.
- If State Government/ Financial Institutions concerned is satisfied that the subsidy or grant to an industrial unit has been obtained by misrepresenting an essential fact, furnishing of false information or if the unit goes out of commercial production/operation within 03 years after commencement of Commercial Production the unit would be liable to refund the grant or subsidy after being given an opportunity of being heard failing which recovery would be made as arrears of Land Revenue. In case Government land is given on lease under this Scheme and such Enterprise gives false information, such land would be immediately resumed and penalty would be imposed on the premium (Prevalent at the time of allotment) @ 12 % penal interest from the date of leasing out till the payment is made. The decision of Secretary (Industries) would be final in this regard.
