Section 28 in The Bengal State Aid To Industries Act, 1931
28. Supervision of assisted industry.
- During the continuance of State aid to an industry in any of the forms specified in clauses (a), (b), (d) and (e) of sub-section (1) of section 19 the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] may, by appointing directors or inspectors, or otherwise, take such steps as it deems advisable so to control the conduct of the industry as to safeguard the interests of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] therein.
