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Discontinuance of Freight Subsidy Scheme, 2013- (Ministry of Commerce and Industry) (23 Nov 2016)

MANU/INDP/0027/2016

Commercial

Government has decided to discontinue the Freight Subsidy Scheme, 2013, notified vide notification F.No.11(5)/2009-DBA-II/NER dated 22.01.2013, with immediate effect. Accordingly, industrial units registered under the Freight Subsidy Scheme, 2013 prior to the date of issue of this notification alone will be eligible for the benefits of the scheme. In addition, industrial units registered under the erstwhile Transport Subsidy Scheme (TSS), 1971 prior to 22.01.2013 who are eligible for subsidy under the provisions of TSS, 1971, will continue to be eligible for residual benefits as per provisions of notification F.No.11(5)/2009-DBA-II/NER dated 22.01.2013. Disbursement of subsidies under TSS, 1971 and FSS, 2013 to eligible industrial units will be henceforth through Direct Benefit Transfer mechanism to be credited into the bank accounts of the beneficiary industrial units and not through the Nodal Agency. The role of the Nodal Agencies in all other respects would continue as before.

Tags : SCHEME   FREIGHT SUBSIDY   DISCONTINUATION  

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