Section 12 in Mukhya Mantri Swavlamban Yojana, 2019
12.
No owner of an industrial unit after receiving a part or the whole of the grant or subsidy will be allowed to change the location of the whole or any part of industrial unit or effect any substantial contraction or disposal of a substantial part of its total fixed capital investment within a period of 5 years after its going into commercial production/operation without taking prior approval of the Director of Industries, Himachal Pradesh.
