Section 8(8) in Rajasthan Investment Promotion Scheme, 2014
8.1ANotwithstanding anything contained in clause 8.1 of the scheme, the State Government on the recommendation of State Empowered Committee (SEC), may grant a customized package under section 11 of the Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011, to the cement manufacturing enterprises investing more than Rs. 750 crore:Provided that the benefits of investment subsidy and employment generation subsidy under such customized package, shall not be granted for a period exceeding seven years and the total amount of such subsidies shall not exceed 55% of VAT and CST which have become due and has been deposited by the enterprise.
