Section 3 in The Rajasthan State Interest Subsidy Scheme For Industries, 1998
3. Applicability of the Scheme.
(a)The Scheme shall be applicable to an Eligible Industrial Unit.(b)The ineligible industries as listed in Annexure A shall not be entitled to claim any benefits under the Scheme. However, this restriction shall not apply to sick industrial units for items mentioned in Annexure B.(c)An industrial unit claiming benefits under the Scheme shall be established or should have been established in the areas other than banned areas. However this restriction shall not apply to sick units and units in electronics, computer software/hardware, telecommunication sectors.(d)Renovation, modernisation or rationalisation of industrial units, replacement of plant and machinery, or change of product-mix, distinguishable from diversification, shall not create eligibility for claiming benefits under the Scheme.
