Section 23(3) in The M.P. State Aid to Industries Act, 1958
(3)The condition of a grant of a subsidy for the conduct of research or grant, on favourable terms, of land, raw material, fuel, water or any other property or right of the State Government or the grant on favourable terms, of the services of experts or Government officials may be that an amount not exceeding the value thereof, as may be determined, at the time of making the grant or concession, shall be repaid to the State Government at the close or such term of years as They be fixed by the State Government in this behalf, if within that time the industry be shown to the satisfaction of the State Government to be paying interest or a dividend upon the capital invested in such industry in excess of such rate as the State Government may determine.
