Section 8 in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
8. Acceptance of allotment order.
- The applicant shall on receipt of the allotment order communicate his acceptance in Form IE (5) to the Corporation and Deputy Director (Infra)/Resident Engineer or any other office authorised by the Corporation within 15 days or such period as may be extended by the Corporation for reasons to be recorded in writing, falling which the earnest money shall liable to be forfeited. The applicant shall also indicate his choice, if the said allotted shed is required on lease basis or on hire-purchase basis.
