[06th
June 2023] With a view to promote
self-employment oriented opportunities in the State of Himachal Pradesh and to
provide livelihood to local youth by encouraging entrepreneurship, the
Government of Himachal Pradesh has decided to notify a new Scheme namely
"Rajiv Gandhi Swarozgaar Yojana-2023" (RGSY-2023). The Governor, Himachal
Pradesh is therefore, pleased to notify a new scheme of incentives, concessions
and facilities for eligible bonafide youth of Himachal Pradesh. (i)
"Bonafide Himachali" means a
resident of the State of Himachal Pradesh as defined by the State Government
from time to time. (ii)
"Commencement of commercial
production" means the date on which the Industrial Enterprise actually
commences commercial production/operation as verified by the Joint Director/
General Manager, District Industries Centre (DIC)/Member Secretary, SWCA or any
other Officer authorized by the Director of Industries to do so on "Udyam
Registration" filed by the enterprise. (iii)
"Department" means Department of
Industries, Government of Himachal Pradesh or any other Government Department
as specifically mentioned in this Scheme. (iv)
"Director" means Director of
Industries, Himachal Pradesh and will also include Commissioner of Industries,
Himachal Pradesh, as the case may be. (v)
"Eligible New Industrial
Enterprises" means Industrial Enterprise having Udyam Registration
verified by Joint Director Industries/General Manager, District Industries
Centre/Member Secretary, SWCA of the Department of Industries and located
within the State of Himachal Pradesh which commences commercial production on
or after the date of notification of this Scheme. (vi)
"Financial Institution" means (a)
Public Sector Banks. (b)
All Regional Rural Banks. (c)
Co-operative Banks. (d)
Private Sector Scheduled Commercial Banks. (e)
Small Industries Development Bank of India
(SIDBI) It will also include
corporation(s)/institution(s) set up by the State/Central Government
specifically to assist and extend loan assistance to specific categories of
entrepreneurs such as women, SCs/STs, ex-servicemen, physically handicapped,
backward classes as defined in the "Rules Regarding Grant of Incentives,
Concessions and Facilities for Investment Promotion in Himachal
Pradesh-2019" as amended from time to time by the Industries Department. (vii)
"Government" means the Government
of Himachal Pradesh. (viii)
"Industrial Enterprises" means any
Industrial Enterprise, where a manufacturing activity or a service activity for
service as defined in ANNEXURE-I of this Scheme is carried out. Service
enterprises and related goods carrier can be combined as composite related
activities as per list of service enterprises given at ANNEXURE-I, but the
overall ceiling be restricted as per scheme guidelines. (ix)
"Industrial Areas" means an area
developed/earmarked by the Government or any of its Agencies like Himachal
Pradesh State Industrial Development Corporation Ltd. (HPSIDC), Himachal
Pradesh Housing & Urban Development Agency (HIMUDA), Himachal Pradesh State
Electronics Development Corporation Ltd. (HPSEDC) etc. itself or in
participation with private entrepreneur(s) for the establishment of
Manufacturing and Service Enterprises as defined in Annexure-I of this Scheme. (x)
"Industrial Estate" means an area
comprising sheds/shops constructed by the Government or any of its agencies
like Department of Industries, HPSIDC, HIMUDA, HPSEDC etc. itself or in
participation with private entrepreneur(s) for the establishment of Industrial
enterprises. (xi)
"New Industrial Enterprise" means
an industrial Enterprise which commences commercial production/operation on or
after the date of notification of this Scheme. (xii)
"Nodal Officer" means Manager DIC
dealing with RGSY or any other Official of DIC (where post of Manger is vacant)
dealing with RGSY. (xiii)
"Nodal Bank" means any Financial
Institution/ Bank designated by Government, in which Corpus Fund shall be kept
for further distribution to concerned Bank Branches, through which the
specified incentives of the RGSY Scheme shall be given to beneficiaries of the
Scheme. (xiv) "Plant
and Machinery" means plant and machinery/equipment at site only. Further
explanatory note is at ANNEXURE-II. (xv)
"State" means the State of Himachal
Pradesh. (xvi) "Technical
Civil Work" means all expenditure on account of civil work that is related
to production or processing only and will not include compound wall, approach
road, administrative office building, toilets, labour rest rooms and quarter
for workers, sanitation room, security room or enclosure. It will also not
include expenditure that are not related to production and processing.
Technical Civil Work eligible under this Scheme for manufacturing sector should
not be more than 25% of total investment. (xvii) "Women
Led Enterprises means enterprises run by women entrepreneurs as proprietors. In
case of Corporate/ Legal entities like Companies/ LLPs/ Partnership Firms
wherein 100% equity is held by Eligible Bonafide Himachali Women. (i)
The Scheme is applicable to the youth of
Himachal Pradesh, who are of the age of 18 years or more and up to the age of
45 years at the time of filling the common application form on the Departmental
website (RGSY Portal), intending to set up new industrial Enterprises within
the State. Upper age relaxation of 5 years is allowed for women. (ii)
Enterprises sanctioned under this Scheme
should come into commercial production within two (2) years from the date of
disbursement of first installment of loan by the bank under the Scheme for both
manufacturing and service enterprises. The District Level Committee [as
mentioned at Rule No. 6 (vi) of the Scheme] may extend the period for another
six months after the report of Joint Director/ General Manager, DIC, about the
effective steps taken by applicant. Any further extension beyond this period
shall be in the competency of Director/ Commissioner Industries, Himachal
Pradesh. Enterprises which are to be
set up in Industrial Areas/Industrial Estates, will be required to come into
commercial production as per the provisions in "Rules Regarding Grant of
Incentives, Concessions and Facilities for Investment Promotion in Himachal Pradesh-2019"
as amended from time to time by the Industries Department and shall be governed
by these Rules, for manufacturing activities and those service activities as
defined at Annexure-I or such other activities as may be notified by the State
Government from time to time under this Scheme. (iii)
In Industrial Areas/Estates, the service and
trade activities as defined at ANNEXURE-I of these Rules, will be allowed only
in "B" and "C" Category areas as defined in "Rules
Regarding Grant of Incentives, Concessions and Facilities for Investment
Promotion in Himachal Pradesh-2019". (iv)
The proprietary firms/Corporate/Legal
entities like Companies/ LLPs/ Partnership Firms wherein 100% equity is held by
Eligible Bonafide Himachali would also be eligible to avail these incentives. (v)
The incentives under this Scheme shall only
be applicable to Green Field Projects (New Projects). (vi)
To implement the Scheme seamlessly in the
State a sum of Rs.10.00 crore out of the State Budget specifically provided for
implementation of this Scheme will be kept as Corpus Fund in designated Bank,
which will function as a Nodal Bank for this particular Scheme. Further, the
above Corpus Fund in the Nodal Bank will be recouped only if the minimum
balance in the concerned bank account left is Rs.1.00 crore. The total parked
fund cannot be exceeding Rs.10.00 crore in any case. (vii)
Only one person from the family is eligible
for obtaining financial assistance under RGSY-2023. The family includes self,
spouse and minor children. (a)
Investment Subsidy @ 25% of investment upto a
maximum investment ceiling of Rs. 60 lakh in plant & machinery (or
equipments) with total project cost not exceeding Rs. 100 lakh (including
working capital). Investment subsidy limit would be 30% to Scheduled Castes
& Scheduled Tribes and 35% to all women led enterprise & Divyangjan
beneficiaries as defined in the Scheme. For purchase of e-taxi/ e-Trucks/
e-Buses/ e-Tempo travelers, the quantum of investment subsidy shall be 50% for
all eligible categories. The eligible components for subsidy shall be as
under:- (i)
For Manufacturing Sector: Investment in plant &
machinery & technical civil works. (ii)
For Service Sector: The plant & machinery
includes cost of construction of building and all other durable physical assets
essential for running the service enterprise, but excludes cost of land and
consumables, disposables or any other item charged to revenue. (b)
Interest Subsidy @ 5% (if applicable) for
three years on loan upto Rs. 60 lakh sanctioned by a Financial Institution as
defined under these Rules, would be admissible to such eligible industrial
Enterprises. The interest subsidy will not be admissible on
defaulted/rescheduled investments and the period of default shall be counted
for determining the period of eligibility. The subsidy will be given directly
to the banks. However, no interest subsidy will be provided for
E-taxi/e-Trucks/eBuses/e-Tempo Travelers. Standard Operating Procedures (SOP)
to be notified by the Department concerned, if required. The following conditions are
to be fulfilled for disbursing incentives under Rule 5 (a) & (b):- (i)
The Bank will sanction 90% of the project
cost and 10% margin money will be contributed by the beneficiary. However, if
the beneficiary intends he/ she may contribute more than 10% margin money. (ii)
Bank will finance Capital Investment Subsidy
in the form of Term Loan upto Rs.60.00 Lakhs. Project can also be financed by
the Bank in the form of Composite Loan consisting of Capital Expenditure and
Working Capital. (iii)
Repayment schedule may range between 5 to 7
years after an initial moratorium, as may be prescribed by the concerned
bank/financial institution. (iv)
Once the Subsidy is received in the Bank in
favour of the eligible applicant within 24 hours it should be kept in the Term
Deposit Receipt (TDR) of three years at branch level in the name of the
beneficiary. (v)
No interest will be paid on the TDR and no
interest will be charged on loan disbursed to the corresponding amount of TDR. (vi)
For being eligible for grant/adjustment of
Capital Subsidy, the Enterprise has to remain in commercial production for at
least 03 years. Capital Subsidy will be adjusted /released only after physical
verification of the Enterprise by the concerned Joint Director
Industries/General Manager DICs or his representative after completion of 03
years. (vii)
Bank has to obtain an undertaking from the
beneficiary before the release of Bank Finance. In the event of objection (to
be recorded and communicated in writing) by the Department of Industries, the
beneficiary will refund the subsidy kept in the TDR or already released to him.
(viii)
Financial institutions will raise the demand
for funds towards permissible interest subsidy (if applicable) after expiry of
six months from the date of Commercial production of the Enterprise; and then
subsequently after every completed six months for a total period of three
years. (c)
Government land with Department of Industries
which includes plots, shops and sheds in Industrial areas/ Industrial Estates
established in C category areas only would be given @ 25% of the prevailing
premium at the time of allotment. (d)
If an entrepreneur intends to buy private
land under this Scheme, the stamp duty will be charged @ 3% of applicable rate. (e)
The State Government will reimburse actual
fee/ expenses incurred on payment of guarantee fee of Credit Guarantee Fund
Trust for Micro & Small Enterprises (CGTMSE) of Government of India to
provide collateral free loans under the Scheme. After the first installment of
loan is disbursed by the bank, the concerned Bank Manager will then demand for
CGTMSE Fee from Nodal Bank and fee will be disbursed by the Nodal Bank directly
to the concerned bank without involving beneficiary. (i)
The online application form shall be made
available on the portal i.e. www.rgsy.hp.gov.in shortly, which shall be
submitted to the concerned Joint Director Industries/ General Manager, DICs for
availing incentives under RGSY. (ii)
The following documents must be uploaded
alongwith application form:- (a)
Bonafide Himachali (upto 1 MB) only
PDF/JPG/PNG file, certificate of proprietor/ all partners/ all Directors of the
company/ all promoters of the company as the case may be. (b)
Aadhar Card ( upto 1 MB) only PDF/JPG/PNG
file. (c)
Age Proof (Matriculation Certificate of
recognized board/Birth Certificate/ Passport) (upto 1MB) only PDF/JPG /PNG
file. (d)
Preliminary Project Report/PPR (up to 5MB)
only PDF file. (iii)
The application will be forwarded to the
Nodal Officer of RGSY Scheme at DIC, who will initially screen the eligibility
as per Scheme and if found complete, will forward the application to the
concerned Joint Director/General Manager, DIC and Bank Manager of the concerned
branch as soon as possible, but not exceeding five working days. In case of
delay, the General Manager, DIC will be alerted through an SMS regarding
pendency. In case of incomplete application the same will be reverted to the
applicant for want of required information. (iv)
The application will be sent to the concerned
Bank Manager for comments on viability and feasibility of the project. The Bank
has to revert within 07 days to the concerned Joint Director/ General Manager,
DIC online only. If no comments are received, the project will be considered as
eligible and application will automatically move to the Joint Director/ General
Manager, DICs dashboard. (v)
Joint Director/ General Manager, DIC will
scrutinize the proposal and if found in order, will place it for consideration
of District Level Committee. (vi)
A District Level Committee (DLC) headed by
the Deputy Commissioner/or his/her representative not below the rank of
Additional Deputy Commissioner/Additional District Magistrate and consisting of
Lead District Manager, Project Officer (DRDA), Deputy Director (Department
concerned) of the concerned District, General Manager, DIC or Member Secretary,
SWCA, will consider and examine the proposal in detail and accord in principle
approval to the project. (vii)
The meetings of the Committee will be held on
monthly basis and all arrangements will be made by the Member Secretary of the
DLC. (viii)
After approval of the project by DLC, the
approval letter will be issued by the Member Secretary, DLC within three days
to the bank. (ix)
The bank will appraise the project, interact
with the beneficiary and take the final decision to sanction the project as
soon as possible but not later than one month from the date of forwarding the
application by General Manager, DIC. Any delay beyond one month will be
explained by the concerned Branch Manager in writing to DLC. (x)
After the disbursement of first installment
of loan by the Bank (More than 30% of Project Cost), the General Manger, DIC
will approve the subsidy amount in two installments of 60% initially and 40%
after physical verification of the Enterprise and Commencement of Commercial
Production/operation within 15 days. The amount of second installment may vary
as per actual expenditure and will be sanctioned accordingly by the General
Manager, DIC. (xi)
The capital subsidy approved by Joint
Director/General Manager, DIC will be intimated to the Nodal Bank for
disbursement of the sanctioned amount of capital subsidy in the transient
account of the concerned bank from where beneficiary has availed loan. (xii)
The CGTMSE Fee will be demanded by the bank
after the disbursement of first installment of loan from the Nodal Bank, which
will remit the amount directly to the concerned bank without involving
beneficiary. The nodal bank will intimate the Director Industries and General
Manager, DIC about the benefit being availed by the beneficiary as regards
CGTMSE fee. (xiii)
Once the enterprise starts the commercial
production, it shall apply for Udyam Registration on the portal i.e.
www.udyamregistration.gov.in. (xiv) The
concerned Joint Director of Industries/General Manager, DIC will sanction
Interest Subsidy as per eligibility of the Scheme within 15 days and will
intimate the sanctioned amount to the concerned Bank and the Nodal Bank. The
Nodal Bank will then disburse the sanctioned amount in the transient account of
the concerned Bank from where beneficiary has availed loan. (xv)
The Joint Director of Industries/General
Manager, DIC will be the sanctioning authority for Capital, Interest Subsidy. (i)
Notwithstanding anything contained in any of
the provision of this Scheme, the State Government may at any time: (a)
Make any amendment to this Scheme or repeal
it. (b)
Make any relaxation in applying the
provisions of this Scheme on merits of each case, as the State Government may
consider necessary and appropriate. (ii)
Impose any condition in addition to the
provision of this Scheme on merits of each case, as the State Government may
consider necessary and appropriate. In case of any dispute arising out of the
interpretation of this Scheme, the matter will be referred to the
Administrative Secretary (Industries) to the Government of Himachal Pradesh,
whose decision shall be final and binding to all. In any special case(s), the
Government may set up a committee of experts/ officers and refer the matter to
it for final decision. ANNEXURE-I Illustrative
List of Activities to be undertaken under RGSY-2023 (1)
Purchase of e-Taxi/e-Trucks/e-Buses/e-Tempo
Travelers. (2)
Dental facilities. (3)
Fishery activity. ANNEXURE-II (A)
Components to be included for computing the
value of Plant & Machinery: (i)
Cost of Industrial Plant & Machinery
including taxes and duties i.e. cost of mother production equipment(s) used for
carrying out manufacturing activities. (ii)
Cost of productive equipment(s) such as
tools, jigs, dyes and moulds, insurance premium etc. including taxes and
duties. (iii)
Electrical components necessary for plant
operation on the plant site from where meter is installed upto the point, where
finished goods are to be produced/despatched (i.e. H.T. Motors, L.T. Motors,
Switch Boards, Panels, Capacitors, Relay Circuits Breakers, Panel Boards,
Switchgears). (iv)
Freight Charges paid for bringing Plant &
Machinery and equipment(s) from the premises of supplier to the location of the
Enterprise. (v)
Transit Insurance premium paid. (B)
Components which will not be considered for
computing the value of Plant and Machinery/ Equipment(s): (i)
Loading and unloading charges. (ii)
Miscellaneous fixed assets such as DG set(s),
Excavation, Handling equipment(s), electrical components other than those
mentioned at A (iii) shown as above. (iii)
Working Capital including Raw Material and
other consumable store(s). (iv)
Commissioning cost. (v)
Captive Power Plants. (vi)
Storage equipments. (vii)
Erection and installation charges. (viii)
Additional Transformers.Rajiv
Gandhi Swarozgaar Yojana, 2023
This Scheme may be called the "Rajiv Gandhi Swarozgaar Yojana, 2023".
This Scheme shall come into effect from the date of Notification by the
Industries Department in the official Gazette and shall remain in force upto
such date as the State Government by a Notification in the Official Gazette
prescribe.
The negative industries as notified at Annexure-III of the "Rules
Regarding Grant of Incentives, Concessions and Facilities for Investment
Promotion in Himachal Pradesh-2019," as amended from time to time by the
Industries Department will not be eligible for subsidy under this Scheme.
Plant and machinery, for which payment has been made in cash, would not be
eligible for consideration of the subsidy. Expenditure on second hand plant and
machinery would be considered only after getting the value of Plant and
Machinery assessed by Chartered Engineer (Mechanical) that the productive life
of such second hand machinery is at least five years and payment of such
machinery has not been made in cash.
An applicant can avail subsidy only under a single Scheme, either from the
Central Government or from the State Government. Applicant seeking subsidy
should self certify that he/she has not obtained or applied for subsidy for the
same purpose or activity from any other Ministry or Department of the
Government of India or State Government.
The Joint Director of Industries/ General Manager, District Industries Centre,
Himachal Pradesh shall be the designated agency for disbursement of incentives
as defined under this Scheme. However, incentive for leasing of Government land
other than land in Industrial Areas/ Industrial Estates would be provided by
the concerned Department after issuance of separate notification in this
regard.
If State Government/ Financial Institution concerned is satisfied that the
subsidy or grant to an Industrial Enterprise has been obtained by
misrepresenting an essential fact, furnishing of false information or if the
Enterprise goes out of commercial production/ operation within 03 years after
commencement of Commercial Production, the Enterprise would be liable to refund
the grant or subsidy after being given an opportunity of being heard, failing
which recovery would be made as arrears of Land Revenue. In case Government
land is given on lease under this Scheme and such Enterprise gives false
information, such land would be immediately resumed and penalty would be
imposed on the premium (prevalent at the time of allotment) @12% penal interest
from the date of leasing out till the payment is made. The decision of
Administrative Secretary (Industries) to the Govt. of Himachal Pradesh, would
be final in this regard.
No owner of an Industrial Enterprise after receiving a part or the whole of the
grant or subsidy will be allowed to change the location of the whole or any
part of Industrial Enterprise or effect any substantial contraction or disposal
of a substantial part of its total fixed capital investment within a period of
05(five) years after its going into commercial production/operation without
taking prior approval of the Joint Director Industries/ General Manager, DIC
Himachal Pradesh.
100% physical verification of the actual establishment and working status of
Enterprises availing subsidy under the Scheme will be done by State Government
through District Industries Centers. District Industries Centers shall submit
Annual Report to the Directorate of Industries about the functioning of the
Enterprises. After receiving the grant or subsidy, each Industrial Enterprise
shall also submit Annual Progress Report to the District Industries Centre with
a copy to Director of Industries.
The Enterprises would also be eligible for grant of incentives as specified
under "Rules, Regarding Grant of Incentives, Concessions and Facilities
for Investment Promotion in Himachal Pradesh-2019," as amended from time
to time by the Industries Department, but incentive will not be available for
the same component twice.
Maximum 3% of budget available annually under this Scheme would be kept for
Monitoring and Information, Education & Communication (IEC) activities, for
engaging Project Appraisal Agency and for preparing mini project model reports
etc.