Section 14(3) in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
(3)The allotment of plots shall be governed by the Rajasthan Industrial Areas Allatment Rules, 1959 issued vide Notification No. F. 5(199) LSG/A/59, dated 21-12-1959 with the modification that the programme of construction of a shed and of production shall be as under:-(i)construction to be started within 3 months from the date on which the possession of the plot is delivered:(ii)construction to be completed within next six months. The Corporation may at [its] [Substituted by Amendment Notification No. F 4(56), Ind/Gr. 1/79 dated 29-5-1980; R.G. Extraordinary, Part IV-C(I). dated 3-6-1980, Page 81(1).] may at option extend the period as he deems proper for reasons to be recorded in writing:(iii)machinery to be installed and production started within next three months. The Corporation can, however, at [its] [Substituted by Amendment Notification No. F 4(56), Ind/Gr. 1/79 dated 29-5-1980; R.G. Extraordinary, Part IV-C(I). dated 3-6-1980, Page 81(1).] option extend the time limit upto a maximum period of three months for reasons to be recorded in writing: and(iv)that the allottee shall execute a lease-deed in Form IE (10).
