Section 17 in The State Capital Investment Subsidy Scheme for New Industries, 1990
17.
Where any matter arises for the purpose of interpretation or in cases where any suggestions are made in regard to implementation of the scheme, such matters shall be referred to the Government of Rajasthan in the Industries Department whose decision shall be final in all such matters.Annexure 'A'Industries eligible for the State capital investment SubsidyI. Industries covered under the Industries (Development and Regulation) Act, 1951 as amended from time to time, requiring letter of intent/registration/licence.II. Small Scale Industries as defined in the Industries (Development and Regulation) Act, 1951, as amended from time to time and provisionally/Permanently registered with the Directorate of Industries.Annexure 'B'List of industries not eligible for the State Capital Investment Subsidy
