Section 5 in The Rajasthan Grant of Subsidy to Tourism Units for Purchase of Diesel Generating Sets Regulations, 1994
5. Procedure for Grant of Subsidy.
- (i) The applicant unit shall submit its claim for subsidy in respect of Diesel Generating Set in the prescribed form as per Annexure-I.(ii)The application should be accompanied with a copy of licence issued by the Rajasthan State Electricity Board for installation of the Diesel Generating set.(iii)An affidavit of the applicant to the effect that the claim made by him is correct and genuine and that in case the same is found otherwise, he would be liable to refund the full amount of subsidy to the Government alongwith interest at the rate of 15% per annum, should be submitted with the application.(iv)The claim shall be submitted to the Director of Tourism or his nominee not below the rank of Tourism Officer giving complete details of investment on the DG Set and other equipment and electrical accessories purchased alongwith the bills, receipt(s) of payment etc.(v)The Director of Tourism or his nominee not below the rank of Tourist Officer, on receipt of the claim, shall inspect the premises and verify the correctness of the claim of subsidy and satisfy himself about the genuineness of the claim within a fortnight.(vi)He will then submit the case to the Competent Authority for sanction of the subsidy within 15 days from the date of inspection.
