Section 19 in The M.P. State Aid to Industries Rules, 1959
19.
The provision of the sub-rule (1) of Rule 17 and of Rule 18 shall not apply in case of small scale industry in receipt of an Aid not exceeding Rs. 50,000, provided that such accounts as would be adequate to verify the proper utilisation of the State Aid are maintained by the recipient of the Aid and he submits certificate of utilisation with complete details thereof within one month of the expiry of the period fixed for such utilisation. The recipient of State Aid shall also submit such periodical returns as the Director or the sanctioning authority may require from time to time. The Director or the authority sanctioning the State Aid may also from time to time direct as to how such accounts should be maintained and the recipient of such Aid shall have to comply with such directions.
