Section 11 in Tripura Industrial Investment Promotion Incentives Scheme, 2017
11. Partial Re-imbursement of Interest on Working Capital Loans.
- 11.1 Subject to provisions of Clause 6.4 of the Scheme-2017, all eligible enterprises will be entitled to a reimbursement of interest paid to banks/ financial institutions, at the rate of 4% on the working capital loans availed by them, for 5 years from the date of commencement of commercial production, provided that the enterprises have no interest liabilities overdue to the banks/ financial institutions; and subject further to a ceiling of Rs.3,00,000 per year per enterprise.11.2The reimbursement of interest subsidy shall be further limited to the 4% of the 25% turnover of the enterprise in the reference year.
