Section 51(iv) in The Punjab State Aid to Industries Rules, 1936
(iv)In case of a Co-operative Society, if it is registered under the Punjab Co-operative Societies Act, 1961, and is either engaged or intends to engage in the manufacture of leather shoes, desi-jutties, leather goods, etc., and has been formed for the welfare of the members of Scheduled Castes/Scheduled Tribes.
