Section 10(xiii) in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
(xiii)[ the lessee shall during the term of lease also keep the shed insured at his cost with an Insurance Company of repute with Corporation as beneficiaries against loss or damage by fire and all other risks and in such sum as determined by the Corporation and shall deposit with [it] [Substituted by Notification dated 12-6-1970 (18-6-1970).] such Insurance Policy and receipts for payment of premium in respect of the same.]
