Section 14 in Rajasthan Investment Promotion Scheme, 2014
14. Terms and Conditions.
- 14.1 The enterprise availing benefits under the Scheme shall comply with all statutory laws and regulations of the State of Rajasthan applicable to the enterprise. Non-compliance may entail cancellation/ withdrawal of the benefits under the Scheme.14.1AWhere any enterprise is covered as.-(i)manufacturing enterprise; and(ii)service enterpriseunder the scheme has chosen any particular category, then such enterprise shall submit an application on plain paper to the member secretary of the appropriate screen committee along with the first application for any benefits under the scheme.14.2The enterprise availing benefits under the Scheme shall be subject to the conditions, procedures, instructions, clarifications or amendments issued from time to time under the Scheme.14.3In case the enterprise is availing any Subsidy,-(i)under any other Scheme of Government of Rajasthan; or(ii)under any scheme of any undertaking, corporation or company owned or controlled by the State Government; or(iii)under any law of the State,in respect of investment made in fixed assets, the total subsidy payable under this Scheme shall be reduced to the extent of Investment Subsidy so received. The enterprise availing any such subsidy shall inform the authority disbursing subsidy under the scheme regarding the details of subsidy so availed.14.4Where on scrutiny or inspection by the officers of Commercial Taxes/ Industries Department, it is found that the enterprise which has availed the benefits under the Scheme is not eligible for such benefits; a reference shall be made to the appropriate Screening Committees. The appropriate Screening Committee shall provide an opportunity of being heard to the enterprise. On being satisfied that the enterprise is not entitled to such benefits, the Screening Committee may, for reasons to be recorded in writing, withdraw the benefits. The decision of the appropriate Screening Committee shall be communicated by the Member Secretary of the appropriate Screening Committee to the all concerned immediately and in no case not later than thirty days from the date of decision taken by the committee in its meeting, unless specifically extended for reasons to be recorded in writing. In case of withdrawal of benefits the appropriate Screening Committee shall direct for recovery of the benefits already availed with interest @ 18% per annum.14.5The enterprise availing the benefit of subsidy may, from the date of issuance of notification by the State Government, entail the record of sale, purchase and inventory of goods on the electronic media in digital form (on line in computer) or in the manner as may be specified by an order by the State Government and shall provide on line access of such record to the assessing authority as prescribed in the Rajasthan Value Added Tax Act, 2003, the Central Sales Tax Act, 1956 or any rules made there under, to the officer authorized by the Commissioner, Commercial Taxes, Rajasthan, in this behalf.14.6The investment made and employment generated in the State of Rajasthan would only be eligible to be counted towards investment and employment, wherever conditions of minimum investment and employment are specified under this Scheme.14.7The enterprise availing benefit under the Scheme shall spend the funds earmarked for Corporate Social Responsibility (CSR) in the state of Rajasthan to the extent that the funds have been generated on account of profits generated on all investments in the state (irrespective of the fact that a benefit has been given or not under this Scheme or any other Scheme of the State Government) during the period from the quarter that it becomes eligible to avail a benefit under the Scheme to the last quarter for which it will be eligible to avail a benefit under the Scheme. An undertaking to this effect would be given by the enterprise-beneficiary on a stamp paper before issue of the sanction of the benefits under the Scheme.14.8Benefits under the Scheme can only be availed if, and as long as there is, and for the period/s, consent to establish and consent to operate, wherever applicable, from Central/Rajasthan State Pollution Control Board is effective.
