Section 145(6) in The Chhattisgarh Registration Rules, 1939
(6)[ The maximum limit of registration fee chargeable in respect of a mortgage deed executed by a "New Industry" in the field of energy generation and mineral oil refining, for raising capital to set up the industry, shall be rupees one lac. [Inserted by Notification No. (47) B-4-45-98-CTD-5, dated 13-10-1999.]Explanation : - For this purpose, "New Industry" means an industrial unit which has not gone into production before 19-8-1999 and is so certified by the Commissioner of Industries or any Officer appointed by him in this behalf.]
