Section 24(1) in The M.P. State Aid to Industries Act, 1958
(1)Until the conditions on which the aid has been granted are fulfilled the profits of the industry in respect of which aid has been granted shall, if taken or distributed, be taken or distributed only after interest due on debentures and loans has been paid and a reasonable amount has been paid and a reasonable amount has been set aside for depreciation or obsolescence of plant and buildings and further reasonable amount has been carried to reserve fund to be utilised in such manner as the State Government may approve.
