The ASSAM EASE OF DOING BUSINESS ACT, 2016.(Single Document)

ASSAM ACT NO. V OF 2016 
(Received the assent of the Governor on 29th June, 2016) 
THE ASSAM EASE OF DOING BUSINESS ACT, 2016. 
 
AN 
ACT 
 
 
 
 
 
 
Preamble. 
 
 
to provide for speedy processing of applications and issue of various 
clearances required to be issued by various competent authority or 
authorities of the State Government of Assam under various State 
enactments for setting up industrial or service sector undertakings for 
the promotion of economic development of the State and for an 
investment friendly environment in the State of Assam and for 
matters connected therewith or incidental thereto.    
       Whereas it is expedient to provide for speedy processing of 
application and issue of various clearances required to be issued by 
various competent authority or authorities of the State Government of 
Assam under various state enactments for setting up Industrial or 
service sector undertakings for the promotion of economic 
development of the State and for an investment friendly environment 
in the State of Assam and for matters connected therewith or 
incidental thereto. 
         It is hereby enacted in the Sixty-seventh Year of the Republic of 
India as follows :- 
 
Short title, 
extent and 
commencement. 
1.  
 
(1) This Act may be called the Assam Ease of Doing Business 
Act, 2016. 
 
(2) It extends to the whole of Assam. 
 
(3)  It shall be deemed to have come into force on the 26th day of 
February, 2016. 
 
 
Application. 2.  
 
This Act shall apply to various clearances required under various 
State enactments for setting up of industrial or service sector 
undertakings in the State of Assam, but shall not apply to any 
clearance required under any central enactment. 
 
 
Definitions. 3.  
 
In this Act, unless the context otherwise requires,- 
 
(a) "Application" means application as mentioned in Sections 8 
and  9 and the word "applicant" shall be construed 
accordingly; 
 
(b) "Board of Governor" means the Board of Governors of the 
Bureau constituted under Section 5 ; 
 
 
 
2 
 
(c)  "Bureau" means Assam Bureau of Investment Promotion 
established under Section 4 ; 
 
(d) "Chief Executive Officer" means the Chief Executive Officer 
of the Single Window Agency constituted under Section 7 ; 
 
(e)  "Clearance" means grant or issue of no-objection certificate, 
allotment, consent, approval, permission, registrations 
(excluding registration required under taxing Acts of the State 
or the Centre), enrollments, licenses and like, by any 
competent authority or authorities of the State Government, 
required to be issued under various state enactments, in 
connection with the setting up of an Industrial or Service 
sector undertaking in the State of Assam and shall include all 
such clearances required till the industrial or service sector 
undertaking starts its commercial production or operation; 
  
(f) "competent authority" means any department or agency or 
instrumentality of the Government, Corporation, Board, 
Panchayat, Municipality, Development Authority, Territorial 
Councils or Councils or other local body, or authority which 
are entrusted with the powers and responsibilities to grant or 
issue clearances; 
 
(g) "Executive Committee" means the Executive Committee of 
the Single Window Agency constituted under section 7 ; 
 
(h) "Government " means the Government of Assam; 
 
(i)  "industrial undertaking" means an undertaking engaged in 
manufacturing or processing or both or providing service or 
doing any other business or commercial activity as may be 
specified by the Government by notification, for the purposes 
of this Act; 
 
(j)  "Notification" means a notification published in the Assam 
Gazette and the word " notified" shall be construed 
accordingly ; 
 
(k) "prescribed" means prescribed by rules made under this Act; 
 
(l) "Single Window Agency" means a set up constituted under 
Section 7 to provide all clearances to the investors under this 
Act. 
 
Establishment of 
Assam Bureau 
of Investment 
Promotion. 
4.  
 
There shall be established a Bureau under the name and style the 
Assam Bureau of Investment Promotion (ABIP) for the purpose of 
overall supervision and administration of the speedy processing of 
applications and issue of various clearances required to be issued by 
various competent authority or authorities of the State Government 
under various state enactments, for setting up of industrial or service 
sector undertakings in the State of Assam, comprising of a Board of 
Governors to be constituted under Section 5. 
 
 
3 
 
 
Constitution of 
Board of 
Governors. 
5.  
 
The State Government may, by notification, constitute a Board of 
Governors for the Assam Bureau of Investment Promotion (ABIP) 
under the Chairmanship of Chief Minister of Assam. The 
composition of the Board of Governors shall be as follows :- 
 
(a) The Chief Minister of Assam –                    Chairman ; 
 
(b) The Minister-in -charge ,  
Industries and Commerce-                     Vice Chairman; 
 
(c) The Ministers and Seniormost  
Secretaries of all the line departments -          Members ; 
 
(d) At least 3 (three) representatives 
 from the Industries and Trade  
Association of the State nominated  
by the respective Association for a term  
of every one year -                                        Members; 
 
(e) The Chief Executive Officer of the Single Window Agency 
shall be the Member-Secretary of the Board. 
 
 
Functions of the 
Board of 
Governors. 
6.  
 
(1) The Board of Governors which shall be the apex body for all 
matters relating to Assam Bureau of Investment Promotion, 
shall be responsible for,- 
 
(a) approving the regulation and procedures of the Bureau and the 
Single Window Agency and entrustment of any other function 
(s) to the Executive Committee and the Chief Executive 
Officer in conformity with this Act ; 
 
(b) creating, sanction, abolition and re-designation of posts 
required for effective functioning of the Bureau; 
 
(c)  approving the annual budget, accounts and reports including 
the audit reports of the Bureau. 
 
(2)       (a) The Board of Governors shall meet at least once in a year 
or   such other times as may be directed by the Chairman; 
 
(b) The Board of Governors may invite any expert for any 
meeting if so necessary; 
 
(c) The Board of Governors may co-opt any members, if so 
required for assistance of the Board in any matter for 
proper and effective discharge of its functions. 
 
 
4 
 
 
(3)  In absence of the Chairman, in any meeting of the Board of 
Governors, the Vice Chairman shall preside over the meeting. 
 
Constitution of 
Single Window 
Agency and 
Executive 
Committee. 
 
7.  
 
The Government may, by notification, constitute a Single Window 
Agency (SWA) for speedy clearances, for investment promotion in 
the State of Assam comprising of an Executive Committee of the 
Single Window Agency with the following members:- 
 
 
 
(1) Chief Secretary to the Government-of 
Assam 
 
(2)  Seniormost Secretary to the Government 
Assam, Revenue and Disaster 
Management Department. 
 
(3) Seniormost Secretary to the Government 
of Assam, Finance.  
 
(4) Seniormost Secretary to the Government 
of Assam, Industry and Commerce 
Department. 
 
(5) Seniormost Secretary to the Government 
of Assam, Power Department. 
 
(6)  Seniormost Secretary to the Government 
of Assam, Labour and Employment 
Department. 
 
(7) Seniormost Secretary to the Government 
of Assam, Environment and Forest 
Department. 
 
(8) Seniormost Secretary to the Government 
of Assam, Home and Political 
Department. 
 
(9) Seniormost Secretary to the Government 
of Assam, Panchayat and Rural 
Development Department. 
 
(10) Chief Executive Officer  
- Chairman; 
 
 
-Member; 
 
 
 
-Member; 
 
 
-Member; 
 
 
 
-Member; 
 
 
-Member; 
 
 
 
-Member; 
 
 
 
- Member; 
 
 
 
- Member; 
 
 
 
- Member-
Secretary 
5 
 
Functions of the 
Single Window 
Agency. 
8.  
 
(1) The single Window Agency shall,- 
 
(i) be responsible for creation of a dedicated Centralized 
Web Portal with connectivity, so that the investors may 
submit application form/s online, as required by them for 
obtaining various clearances; 
 
(ii) be headed by a Chief Executive Officer to be appointed 
by the Government; 
 
(iii) prepare a combined application form for online 
submission by the investors for obtaining various 
clearances, which shall consist of,- 
 
(i) forms under the relevant Central enactments without 
any change; and 
 
(ii) existing forms or new forms in lieu of the existing 
forms under the relevant state enactments; 
 
     (iv)  publish downloadable application form/s, comprehensive   
check lists, etc. covering all activities in their Portal; 
 
(v) follow the required procedures to be observed under 
section 9; 
 
      (vi)  perform any other functions as entrusted to them by the 
Bureau for carrying out the provisions of this Act. 
 
(2) The Single Window Agency shall exercise its functions under 
this Act upto the stage/date of commencement of production 
or operation of the undertaking or the service as the case may 
be. Any Additional clearances as may be necessary thereafter, 
shall be accorded by the competent authority. 
 
 
 
Procedure for 
online 
application for 
obtaining 
clearance. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
9.  
 
(i) The applicant seeking any clearance shall register through the 
Single Window portal created by the Single Window Agency 
for the purpose and on registration, applicant shall be given a 
unique ID and password for future reference; 
 
(ii) The application form along with prescribed attachment shall 
be submitted/uploaded online, wherever feasible. Other 
attachments, wherever necessary, shall be sent to the 
concerned competent authority through courier, and can be 
tracked online through a built-in system as per guidance 
available in the Single Window Portal; 
 
(iii) On receipt of the application form online, the system shall 
automatically forward it to the concerned competent authority. 
The Single Window Agency shall hand over hard copy or 
copies of such application/s to the officer under the disposal of 
the Chief Executive Officer to follow up and get the clearance 
within the stipulated time;  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
6 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
(iv)  All competent authorities shall be provided online access to 
the Single Window Portal through a secured user ID and 
password, to process the applications forwarded to them ; 
 
(v)  For additional attachments despatched by courier to respective 
competent authority, the concerned competent authority shall 
enter the date specific to clearance in their record; 
 
(vi) In case the competent authority does not acknowledge the 
receipt of attachment within 3 (three) working days of 
despatch, as noted initially in the system , the fourth working 
day from despatch shall be construed as reference date specific 
to clearance; 
 
(vii) The competent authority may ask for additional information 
from the applicant only once, within first 3 (three) days of 
application which may be extended up to a maximum of 
7(seven) days in case of the Guwahati Municipal Corporation , 
under intimation to the Chief Executive Officer; 
 
(viii) The competent authority shall process the application and 
communicate the decision regarding approval or rejection of 
the request alongwith comments and upload the same in the 
system within the prescribed time limit. Approval or rejection 
letter shall bear the digital signature of the competent 
authority. A hard copy of the approval shall be forwarded to 
the applicant as well as to the Chief Executive Officer ; 
 
(ix) Once the request is approved by the concerned competent 
authority, the applicant can take a print out of the approval; 
 
(x) The applicant/s may file online for Multiple clearances. 
Applicant/s shall be given an option to file for all clearances at 
one time or multiple time, as the case may be ; 
 
(xi) At each stage of the application, an e-mail and SMS alerts 
shall be sent to the applicant ; 
 
(xii) The application shall be submitted with the prescribed fee in 
the prescribed manner to the Single Window Agency ; 
 
(xiii) The Single Window Agency shall keep all records of 
clearances, etc. for future record ; 
 
(xiv) The Single Window Agency shall submit a report to the 
Bureau, the Government as well as to the Chairman of the 
Executive Committee about the status of application received, 
disposal, pending and reasons for pending on monthly basis ; 
 
(xv)  There shall be a dedicated helpline number to provide helps to 
the investors while filing application form online ; 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
7 
 
 
 
 
 
 
(xvi) Competent authority or authorities having its own web portal 
with facilities of online submission, tracking, etc. shall 
continue with the existing portal till such time as deemed fit 
and proper in consultation with the Single Window Agency. 
These web portals shall be hyperlinked with the portal created 
under the Single Window Agency. However competent 
authority shall take initiative to interlink with the web portal 
created by the Single Window Agency. 
 
 
Self 
Certification. 
10.  
 
(1) Every applicant shall furnish a "Self Certificate" at the time of 
Submitting Online application to the Single Window Agency 
in the format attached with the application form. 
 
(2) The Self Certificate furnished by the applicant shall be taken 
into consideration and accepted by the competent authority as 
a reliable document to which the applicant shall be fully 
responsible.  
 
     Explanation: The word "applicant" mentioned in Sections 8 
and 9 of this Act shall also mean Registered Technical 
Personal (RTPs) through whom the Building permission 
proposals are submitted in respect of Guwahati Metropolitan 
Development Authority (GMDA). 
 
 
Office, Officers 
and staff of the 
Single Window 
Agency. 
11.  
 
(1) There shall be a permanent set up of the Single Window 
Agency in an appropriate location as may be decided by the 
Government in the Industries and Commerce Department, with 
all basic required infrastructure, officers and staff as may be 
prescribed :  
 
                 Provided that no posts of the Single Window Agency shall 
be created without prior approval of the Bureau and the 
Government. 
 
(2)  The State Government shall appoint a Senior All India 
Services Officer as the Chief Executive Officer for carrying 
out the day to day functions of the Single Window Agency. 
 
(3) The staffing pattern, qualifications , salary and allowances and 
other conditions of service of the officers and staff of the 
Single Window Agency shall be such as may be prescribed . 
 
(4)  Initially, to start with its functions till the completion of the 
recruitment process on a regular-basis, the concerned 
departmental staffs. and officers of the Industries and 
commerce Department shall be placed under the disposal of 
the Chief Executive Officer by the Government by 
notification, for such time as may appear to it to be necessary 
for smooth functioning of the Single Window Agency:  
 
      Provided that such officers and staff shall draw salaries 
and allowances from the parent department as admissible to 
them. 
 
 
8 
 
(5) Subject to such condition and for such time as may be ordered 
from time to time, the competent authorities involved in the 
Single Window Clearance system under this Act shall place at 
least one Senior Officer and such other staff including Grade -
III and Grade-IV staff under the disposal of the Chief 
Executive Officer initially and they will draw their salary and 
allowances from the competent authority concerned : 
 
        Provided that such officers and staff shall not be entitled 
to any additional financial benefit except the traveling 
allowances admissible to them as per Government norms. 
 
Power to engage 
or outsource 
persons. 
12.  
 
The Single Window Agency may engage or outsource any person or 
persons while performing its activities with the approval of the 
Executive Committee. 
 
 
 
Functions of the 
Executive 
Committee. 
13.  
 
The Executive Committee,- 
 
(a) shall regularly monitor, supervise and review the functioning 
of the Single Window Agency set up under this Act ; 
 
(b)  shall sit at least once in a quarter or such other times as may 
be directed by the Chairman of the Committee ; 
 
(c) shall be responsible for recommending to the Board of 
Governors of the Bureau regarding any critical clearance or 
relaxation in any matter of investment proposals and 
activities of the Single Window Agency ; 
 
 
(d) shall be responsible for organizing campaign, events, 
conferences and meetings both in India and abroad for 
promoting Assam as an investment destination ; 
 
(e) may refer any matter or issue to the Government or the 
Board of Governors with its recommendation or suggestions, 
if considered necessary; 
 
(f) may invite the concerned administrative Head or Secretary 
or any other officer of a competent authority as a special 
invitee to discuss and finalize any specific proposal/s or 
issue/s of such competent authority ; 
 
(g) may co-opt any other member/s if so required, for assistance 
of the Executive Committee for proper and effective 
discharge of its functions ; 
 
(h) may appoint from time to time, such sub-committee and/or 
special committee as may be considered necessary, to assist 
it in carrying out its functions and facilitate investment in the 
State ; and 
 
 
 
 
9 
 
(i) Shall be responsible for carrying out any other functions as 
may be entrusted to it by the Board of Governors. 
 
Functions of the 
Chief Executive 
Officer. 
14.  
 
The functions of the Chief Executive Officer shall be as follows :- 
 
 
(a) he shall receive and process all investment proposals 
including new investment as well as proposal of 
modernization , expansion of existing industries ; 
 
(b) he shall be responsible to run the Web Portal of Single 
Window Agency efficiently, liaise with all competent 
authorities, preparation of monthly report and get clearances 
from the competent authority in time ; 
 
(c) he shall coordinate with all efforts of the State Government 
to encourage new investment and its actual implementation 
in the state in respect of all sectors of trade, commerce and 
industry ; 
 
(d) he shall receive or cause to be received applications online 
for new investment from Private and Public sector, and 
examine and process the same for all necessary statutory and 
other approvals ; 
 
(e)  he shall issue notices to the competent authority, in case of 
their failure to provide necessary clearances within the 
stipulated time and same be intimated to the concerned 
administrative departments for taking necessary action ; 
 
(f) he shall review the process with the team of officers under 
him at least twice in a month and sort out any problem faced 
by them . In case of any critical issue/s, the matter may be 
referred to the Executive Committee for a suitable solution. 
 
(g)  He shall be responsible for carrying such other functions as 
may be entrusted to him by the Board of Governors. 
 
 
Time limit for 
issue of different 
clearances. 
15.  
 
Notwithstanding anything contained in any state law for the time 
being in force, the Government may prescribe time limits for 
processing of applications and issuance of clearance/s by different 
competent authorities under this Act. 
 
 
Deemed 
Clearance. 
16.  
 
(1) In the event of failure of the respective competent authority 
to issue the clearance within the time limit prescribed, the 
requisite clearance shall be deemed to have been accorded to 
the concerned applicants under various State enactments , 
provided the applicants have paid requisite fees if any, the 
applications are complete in all respects and they are free 
from any material defect:  
 
 
 
 
10 
 
        Provided that provisions of this section shall not be 
applicable in the matter of allotment of land, approval for 
change of land use for industrial purpose and registration of 
land documents under the Revenue and Disaster 
Management Department of the State Government:  
 
        Provided further that the deemed clearance under this 
section shall not guarantee issue of subsequent statutory 
documents unless the entire process of enquiry required for 
the same is complete. 
 
(2)  The Single Window Agency shall inform to the applicant 
the date on which the application was received by the 
competent authority and the date on which it was deemed to 
have been cleared under sub-section (1) of this section . 
 
(3) The applicant may proceed to execute the work or take other 
necessary action after receiving the information from the 
Single Window Agency under sub-section (2) of this section. 
but not so as to contravene any of the provisions of the 
relevant Acts, rules or bye-laws made thereunder applicable 
to such clearances . 
 
(4) The Single Window Agency shall prepare a list of applicants 
receiving deemed clearances on monthly basis and inform 
the respective competent authority from time to time for 
their information and record. 
 
Exemption. 17.  
 
The State Government may, by notification for good and sufficient 
reasons to be recorded in writing, exempt any clearance from the 
purview of this Act. 
 
 
Fund. 18.  
 
(1) For smooth functioning of the Single Window Agency, 
entire fund shall be provided by the Government through 
budgetary support. 
 
(2) The Single Window Agency shall maintain a separate Bank 
Account of its receipts and expenditures in a Scheduled 
Bank. 
 
(3) The Fund under sub-section (1) shall be utilized for the 
following :- 
 
(a) Procurement of IT Hardware/Software , cost towards 
development of software, maintenance of 
Hardware/Software, payment towards connectivity 
charges, Annual charges of leased land, furniture and 
fixtures, procurement of electrical equipments, printing 
paper, postage and stamps, contingencies, mid term 
study, preparation of  Request for Proposal (RFP) and to 
defray any other statutory dues etc. 
 
(b) Salary for the officers and staff of the Single Window 
Agency including outsourced and contractual staff 
engaged by the Single Window Agency ; 
 
11 
 
(c) Cost towards payment of rent, Travelling allowances for 
the Chief Executive Officer and other officers and staff. 
 
(d)  Cost towards printing and stationery, payment of 
electricity bills, telephone bills, mobile bills, bill for 
helpline telephone number, etc. and any more head of 
expenditure approved by the Executive Committee. 
 
Account and 
Audit. 
19.  
 
(1) The Single Window Agency shall cause to be maintained 
proper books of accounts and other books as may be 
prescribed and prepare an annual statement of accounts. 
 
(2) The Single Window Agency shall cause its accounts to be 
audited annually by the statutory and Government auditors. 
The auditors shall have the right to demand the production of 
books, accounts, connected vouchers, documents and to 
papers and inspect the office of the Single Window Agency. 
 
(3) As soon as the accounts of the Single Window Agency have 
been audited, the Single Window Agency shall send a copy 
thereof together with a copy of the report of the auditor 
thereon to the State Government. 
 
(4) The Single Window Agency shall comply with such 
directions as the State Government may, after the perusal of 
the report of the auditor thinks fit to issue. 
 
 
Fees. 20.  
 
The State Government may by notification, impose such fees or 
charges in respect of any service provided under this Act, if so 
desired. 
 
 
Delegation of 
Financial power. 
21.  
 
The delegation of Financial power of different authorities for 
making expenditure under this Act shall be as under :- 
 
(a) Board of Governors                         Full power 
 
(b)  Executive Committee                     Upto Rs. 1 Cr. 
 
(c) Chief Executive Officer level          Upto Rs. 20 lakh. 
 
 
 
Suspension or 
cancellation of 
clearance. 
22.  
 
Any clearance issued by the competent authority or any deemed 
clearance shall be liable to be suspended or cancelled at any time 
by the competent authority if it is detected at any point of time that 
the clearance has been obtained by false self certification, corrupt 
use of false or fabricating documents, use of forged certificates or 
documents etc., after giving a reasonable opportunity of being 
heard, in addition to taking appropriate penal action under    
Section 23. 
 
Penalty. 23.  
 
(1) Any applicant who makes an application for obtaining clearance 
under Section 9 and signs and furnishes a Self Certificate to the 
Single Window Agency under Section 10 by corruptly using or 
attempting to use false or fabricating documents or by issuing or 
 
 
 
 
12 
 
signing such Certificate knowing to be false and fabricated and 
using or attempting to use such certificate as true knowing to be 
false and/or indulge in any activities of forgery in order to get 
clearance under this Act , he shall be liable to be prosecuted and 
punished under appropriate section/s of the Indian Penal Code, 
1860. 
 
(2) Any entrepreneur who fails to comply with the conditions or 
undertaking in the self certification given to the Single Window 
Agency or the competent authority as the case may be, be 
punishable with fine which may extend to twenty thousand 
rupees for the first offence and for the second or subsequent 
offences with fine which may extend to thirty thousand rupees. 
 
(3) The relevant provisions of the Code of Criminal Procedure, 
1973 shall apply in case of the offences committed under      
sub-section (1) and (2) of this section. 
 
 
 
 
Central Act 
No.48 of 1860 
 
 
 
 
 
 
 
 
 
Central Act 
No.2 of 1974 
 
 
Offences by 
Companies, etc. 
24.  
 
(1) Where an offence under this Act is committed by a company, 
the company as well as every person in charge of and 
responsible to the company for the conduct of its business at the 
time of commission of the offence, shall be deemed to be guilty 
of the offence and shall be liable to be proceeded against and 
punished accordingly : 
 
               Provided that nothing contained in this sub-section shall 
render any such person liable to any punishment if he proves 
that the offence was committed without his knowledge or that 
he exercised all due diligence to prevent the commission of such 
offence. 
 
(2) Notwithstanding anything contained in sub-section (1), where 
an offence under this Act has been committed with the consent 
or connivance of, or that commission of the offence is 
attributable to any neglect on the part of any Director, Manager, 
Secretary or other Officer, such Director, Manager, Secretary or 
other officer shall also be deemed to be guilty of that offence 
and shall be liable to be proceeded against and punished 
accordingly.  
 
Explanation :- For the purpose of this section ,- 
 
(a) "Company" means any body Corporate and includes a firm 
or other association of individuals ; and 
 
(b)   "Director" in relation to a firm means a partner in the firm. 
 
 
Action against 
Officer and 
Staff. 
 
25.  
 
Any officer or staff working under the Single Window Agency or 
under the competent authority as the case may be, who fails or 
neglects to discharge his duty or deliver service/s under this Act 
shall be liable for disciplinary action under the relevant rules 
applicable to him. 
 
 
 
13 
 
Power to remove 
difficulty. 
26.  
 
If any difficulty arises in giving effect to any of the provisions of 
this Act, the Chief Executive Officer shall make a reference to the 
Executive Committee with its suggestions/proposals to remove 
such difficulty and the decision of the Executive Committee in this 
regard shall be final and binding, subject to ratification by the 
Board of Governors. 
 
Power to 
delegate. 
27.  
 
The Board of Governors may delegate any of its powers to the 
Executive Committee or the Chief Executive Officer, as the case 
may be, through a specific resolution in this respect. 
 
Appeal. 28.  
 
Any person aggrieved by the decision of any competent authority 
or the Single Window Agency on any clearance, may file an appeal 
before the Government in the Industries and Commerce 
Department within 30 (thirty) days from the date of receipt of such 
clearance or any information or communication rejecting the 
application, as the case may be, and the decision of the Government 
thereon shall be final and binding on all concerned. 
 
 
Power to make 
rules. 
29.  
 
(1) The Government may, by notification, make rules for carrying 
out the provisions of this Act. 
 
(2) Every rule made under this section shall be laid as soon as may 
be after it is made before the Assam Legislative Assembly while 
it is in session for a total period of fourteen days which may be 
comprised in one session or in two or more successive sessions 
and if before the expiry of the session in which it is so laid or 
the session immediately following, the Assam Legislative 
Assembly agree in making any modification in the rule or the 
Assam Legislative Assembly agree that the rule should not be 
made, the rule shall thereafter have effect only in such modified 
form or be of no effect, as the case may be, so however, that any 
such modification or annulment shall be without prejudice to the 
validity of anything previously done under that rule . 
 
 
Repeal and 
savings. 
30.  
 
(1) The Assam Ease of Doing Business Ordinance, 2016 is hereby 
repealed. 
 
(2)  Notwithstanding such repeal, anything done or any action taken 
under the Ordinance so repealed shall be deemed to have been 
done or taken under the corresponding provisions of this Act, as 
if this Act had come into force on the date on which the said 
Ordinance came into force. 
 
Assam 
Ordinance 
No.1 of 2016 
 
 
 
 
 
s. 
M. BUZAR BARUAH, 
Secretary to the Government of Assam, 
Legislative Department, Dispur.  
 

‹ Prev All Assam acts Next ›