Section 39 in The Punjab State Aid to Industries Rules, 1936
39. Grant of final loan.
(1)If the application is submitted after the completion of the assessment by the concerned Assessing authority, the eligible unit shall furnish the following documents with the same :-(a)Certificate in Form 'W' from the concerned Assessing Authority.(b)A certified true copy of the audited accounts of the eligible unit and if the accounts have not yet been audited, a certificate from the Chartered Accountant indicating the gross value of the fixed assets of the eligible unit and its break up as indicated in column 9 of the application;(c)The affidavit to the effect that all goods manufactured by units in the State of Haryana have been sold either in the course of inter- State trade or commerce or exported outside India or sold within the State of Haryana.(2)On the basis of thee above application and the certificates, and after such inquiry as the Director may deem necessary the claim of the eligible unit for grant of interest-fee loan shall be finally determined and sanctioned by the competent authorities as enumerated in rule 5(2) of Chapter I of these Rules. The amount shall be disbursed to the eligible unit after it has executed an agreement in Form 'X'.
