Section 11(2) in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
(2)The shed can be transferred after ten years from the date of hire purchase, with the prior permission of the Corporation in writing and on payment in lump-sum the remaining instalments.](v)the shed shall be used for setting up a small scale industry for which it is allotted by the Corporation and for no other purpose except with the previous permission of the Corporation in writing;(vi)the hire purchaser shall keep the shed in a condition of good repairs. In the event of his failure to do so, the Corporation shall get it repaired and recover the cost of repairs from the hire-purchaser;(vii)till all the instalments towards the hire purchase price of the shed are paid, the hire purchaser shall keep the shed insured with any Insurance Company, in the of Corporation against loss or damage by fire and all other risks as the Corporation may require in such sum as is equivalent to the cost of the shed, and shall deposit with the Corporation all such policies and receipts for payment of the premiums in respect of the same;(viii)the production in the said shed shall be started within a period of six months from the date on which the possession is delivered. The Corporation may, however, at [its] [Substituted vide Notification dated 5-7-1974 (22-8-1974).] option, extend the time limit upto a maximum period of three months for reasons to be recorded in writing;(ix)the hire purchaser shall execute an agreement, in Form IE(8);(x)the hire purchaser shall not carry out any additions and alterations to the main shed and building without the approval of the Corporation.(xi)in case the hire purchaser suspends or closes running of the industry in the shed at any time for a period exceeding six months, the Corporation shall terminate the allotment by giving one month's notice and resume the possession of the shed;(xii)[ Breach of any of the above conditions shall entitle the Corporation to terminate the allotment by giving one month's notice and to resume ihe possession of the shed thereafter.] [Substituted by Notification dated 12-6-1970 (18-6-1970).](xiii)[ XXX] [Deleted by Notification dated 12-6-1970 (18-6-1970).][11A. Conversion of existing lease basis sheds into hire purchase basis. - (i) The lessee to whom a shed has been allotted on lease basis may opt for hire purchase of shed in Form No. IE(9) [by 17th day of December, 1970] [Substituted. Deleted and Added vide Notification dated 12-6-1970 (18-6-1970).], irrespective of the fact that that he has already given option under the existing rules. On acceptance of option for hire-purchase basis, the amount of rent paid by him under the lease for the period Subsequent to the date of his option shall be adjusted towards the initial instalment of 20% of the cost of the shed and the annual hire-purchase instalments.(ii)After adjustment of the amount of rent towards the initial instalment of 20% and instalments, if there in any short-fall, such amount shall be paid by the lessee within a period of 2 months from the date of demand made by the Corporation.(iii)in case where the option has been accepted by the Corporation the allotment on hire purchase basis shall be deemed to have come into force from the date, the hire purchaser desired the option to be enforced in Form IE(9) and the period of 15 years during which the entire cost of the shed is to be paid shall be determined from the date.(iv)Other conditions will be the same as mentioned in rule 11 above; provided however, that the agreement shall be executed in Form No. IE (11)].[11B. Hire purchase of sheds by those who fail to give options. - The lessee who fails to exercise option under rule 11-A may also at any time during the period of lease apply for hire purchase of sheds under rule 11 above. In this case no credit of lease money already paid shall be given.] [Added and Substituted by Notification dated 12-6-1970 (18-6-1970).][12. Allotment of shed on out-right sale basis.] [Substituted by Notification dated 12-6-1970(18-6-1970).]- Allotment of shed on out-right, sale basis shall be on the following terms and conditions:-(i)The cost of shed as is arrived at by the Corporation in the manner prescribed in the schedule shall be paid by the allottee within 2 months from the date of demand made by the Corporation.(ii)The shed shall be used for setting up and running of a small scale industry for which it is allotted and for no other purpose;(iii)The production in the shed shall be started within a period of six months from the date on which possession is delivered. The Corporation may however at [its] [Substituted by Am. Notification No. 3.] option extend the time limit upto a maximum period of three months for reasons to be recorded in writing.(iv)Additions and alterations, if any, may be made within the shed by the allottee at his cost with the prior permission of the Corporation in writing.(v)In case the allottee suspends or closes running of the industry in the shed at any time for a period exceeding six months, it shall be treated as a breach of the terms and conditions of allotment of sheds.(vi)In case any default is made by the allottee in respect of any terms and conditions aforesaid, the said plot of land shall revert to the Corporation and the allottee shall have to remove therefrom at his cost all the buildings and structures constructed, by him thereon. In case of his failure to do so, the Corporation shall have a right to dispose of the said structures and buildings in any way [it] [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).] likes and to refund the proceeds to the allottee after recovering all the sums due to [it] [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).] from the allottee.(vii)The allottee shall not sub-let, under-let or otherwise alienate or transfer or part with the possession of the shed or any right or interest therein, except as provided herein under:-
