Section 7(2) in The Punjab State Aid to Industries Rules, 1936
(2)[ Notwithstanding anything contained in sub-rule (1) loans may be sanctioned by the competent authority up to 80 per cent of the security offered under any of the clauses of sub-rule (1) for the development of an Industry which has important bearing on the economic development of the State.] [Sub-rule (2) added by Punjab Government notification No. G.S.R. 220/P.A5/35/S.46/Amd.(2)/64, dated the 22nd September, 1964.].[7A. (i) In the case of loan applicants under the scheme for the Development of Industries in the Industrial Areas of Punjab, loans may be advanced to the purchasers of plots upto 75 per cent of the cost of the plot, factory building already constructed or to be constructed and/or machinery already installed including the cash contribution to be made by them.(ii)In case of loan applications under Scheme for the provision of Factory Accommodation to the Small Scale Industrialists in the Punjab, loans may be advanced to the applicants upto 75 per cent of the cost of plot already purchased or to be purchased and/or factory building already constructed or to be constructed including the cash contribution to be made by them].
