Section 14 in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
14. Allotment of plots of land in the Industrial Estates.
(1)The Corporation may allot for the purpose of constructing a shed by the allottee at his cost with the object of setting up a small scale industry, plot of land, if available over and above the requirements of a particular Industrial Estate, to the applicants for allotment of sheds or to those who specifically apply for allotment of plot.(2)The applications for allotment of plot shall be made in the Forms IE (1) and IE (2) and in the same manner as indicated in rule 5 above. The amount of earnest money shall, however, be Rs. 500/- per plot of any size.(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).(4)[ The land covered by a shed allotted under Rules 11, 11-A, 11-B, 12 and 13 shall be on lease basis under the Rajasthan Industrial Areas Rules, 1959 and the allottee shall execute a separate lease deed in respect of this land in Form No. IE (13) and pay the lease amount according to these rules.] [Substituted by Notification dated 12-6-1970 (18-6-1970).]
