Section 14 in The State Capital Investment Subsidy Scheme for New Industries, 1990
14.
The cash subsidy sanctioned and disbursed under this scheme will be subject to the following conditions. Breach of any of those conditions will make the subsidy liable to be recovered as arrears of land revenue along with interest @ 15% per annum.(a)The industrial unit availing of subsidy under this scheme shall install and effectively operate and maintain pollution control measures as per the standards prescribed and schemes approved by the competent authority, viz. Rajasthan State Pollution Control Board.(b)The industrial unit will remain in production continuously for at least five years after it is commissioned except in cases when it remains out of production for short periods extending upto 6 months due to reasons beyond its control such as shortage of raw material, power etc.(c)The industrial unit availing of subsidy under this scheme will follow and maintain any other condition laid down by this scheme or by the procedure, instructions, clarifications or amendments issued under this scheme.
