Section 40(2) in The Punjab State Aid to Industries Rules, 1936
(2)If the application is submitted after completion of assessment, the eligible unit shall furnish a certificate in Form 'W' from the concerned Assessing Authority showing the tax as determined by and paid by the unit.The eligible unit shall file an affidavit that the unit has not filed an appeal/revision or writ, nor it is intended to do so. In case the eligible units has filed an appeal, revision or writ, it shall file an affidavit, showing the amount admitted by the eligible unit in appeal or revision.
