Section 4 in The Orissa State Aid to Industries Act, 1978
4. Forms of State-aid.
- State-aid may be given in all or any of the following forms :(a)the grant of a loan;(b)the giving of a guarantee in respect of a loan, cash credit, overdraft of fixed advance with a Scheduled Bank, Life Insurance Corporation, Co-operative Society, or with the Industrial Financial Corporation of India, the Orissa State Financial Corporation of such other Industrial Financing Agency as may be approved by the State Government;(c)the taking of shares or debentures;(d)the guarantee of a minimum return on the whole or part of the capital of a joint stock company for a period fixed in accordance with the rules made under this Act;(e)the underwriting of the issue of stocks, shares, bonds or debentures by a limited joint stock company;(f)the grant on favourable terms, of land, raw material, fuel, water or any other property or right vested in the State Government subject to the provision of any law, rule or order for the time being in force;(g)the payment of subsidy-(1)in the case of small-scale or cottage industry, for one or more of the following purposes, namely :(i)the purchase of land, machinery and equipment;(ii)the construction of factory buildings, godowns, wells and sheds;(iii)technical improvement to the machinery used in the industry;(iv)the employment of efficient manager and supervisory personnel for a limited period;(v)the training of workers employed in the industry;(vi)the conduct of research ; or(vii)any other purpose as the State Government may, by notification, specify;(2)in the case of any other industry, for the conduct of research or purchase of machinery or for any other purpose as the State Government may, by notification, specify ;(h)the supply of machinery on the hire purchase system including the guarantee of the price of the machinery and equipment purchased by any industry on hire purchase agreement from the National Small-Scale Industries Corporation or any other concern approved by the State Government;(i)the supply of electrical energy at concessional rates from a source which is the property of the State Government or the grant of subsidy or rebate on the fate (including minimum charges) payable by any industry for supply of electricity to it;(j)the lending of services of experts or persons in the service of the Government for starting or advising an industry free of charge or on favourable terms ; and(k)to any individual, by the grant of a loan for the purpose of investment in the share capital of any co-operative society or any joint stock company within the meaning of the Companies Act, 1956 (1 of 1956) engaged in any industry or for purchase of share held by Government in any Government company, within the meaning of the said Act engaged in any industry.
