Section 11(iii) in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
(iii)The cost of shed as is arrived at by the Corporation in the manner prescribed in the schedule shall, after adjustment of the amount of the rent already paid by the lessee, be paid by him within a period of two months from the date of demand by the Corporation and in case of his failure to do so, the allotment on out-right sale basis shall be deemed to have been withdrawn.
