The Assam Micro, Small and Medium Enterprises(Facilitation of Establishment and Operation) Act, 2020 (Assam Act No.XIV of 2020) (1)

THE ASSAM GAZETTE 
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EXTRAORDINARY 
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PUBLISHED BY THE AUTHORITY 
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- - 1t 433 m, m, 19 Bn%m7, 2020, 27 Wf@, 1942 F) 
i 'h. 433 Dispur, Monday, 19th October, 2020, 27th Asvma, 1942 (S. E.) 
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. . Nd. ~~~.91/1020/9.- The following Act of the Assam Legislative Assembly 
which m?eived the asmt ofthe Governor on 12th October, 2020 is hereby published for general 
ASSAM ACT NO. Xn7 OF 2020 
(Received the assent of the Governor on 12th October, 2020) 
THE ASSAM MICRO, SMALL AND MEDIUM ENTERPRISES 
(FACILITATIO~ QF *, ESTABLISHMENT AND OPERATION) ACT, 2020 ..; 
1950 THE ASSAM GAZEITE, EXTMORDINARY, OCTOBER 19, 2020 
WHEREAS,. With a view to generate anprOymenf 
ppomote -ip and accelerate economic 
growth, the State Government of Assam aims to 
address the swific nceds of the micro, small and 
le ,F . ,. 1' medium enterprises, it is expedient to give efFect 
*"' to exemption from certain apprt)vals and 
- ( 3 -23 i+@l ,:twtA insp&ma required for establiatmtnt and - ---- - - -----.A- -a odon of micro. dl and medium entamks: 
shorl title, extent 
ad 
F 
kishaeby&inthe~evernty-6rst~&rofthe 
~Qfwiar,follows:- 
1. (1) This Act may be callad the Assam Micro. Small 
d Medium Enteqmiac~l (Facilitation of 
-- opetation) An, 20;4Qt,. , . , 
(2) It extends to the whole of Assam. 
(3) It shell come into for# at once. 
2. In this Act, unless he hentext otherwise requires,- 
(a) "Acknowledgment Cdhtcn means the 
ackmw1~ csnificate id under mtion 5; 
(b) "approval" means any permission, nwbjection. 
clearance. cownt. approvalvcll registration, license 
'tlr!r-u/' ..fl-kw! u~.,-. -viand & roquiftd & my Sm Law in C 
!awry nt /NT:ZdgjIlq ;t.l'i L with the a9bIirlnrmt Or 0-on of an 
~acinthc~of~, IW~U 
... (c) "Competent Authority" means any department or Mi,, ., agency of thc Obvemmea or local authority, 
stihaory body, State owned corporation, 
Panchayati Raj 
Institution, 
Municipality/ Urban 
l'q Local Bodies, Urban Development Authorities or 
my other authority or agency wnstituad or 
(6:ot ,,w,,+ , ,,srCaMisbed by or under any State Law or under 
Administrative control of the 
Govnrnncnt 
1.1 4, I& ,&#, * pawgJ or 
us51 .I (fiU1 Tb H j~~retpo~sibilitiks to grant or issue approval for 
I, mi 
establishmantor operation of an entnprise in the 
State; 
(d) "enterprise" means a micro, small and medium 
-; 
(e) "Oovernmmt* means the Government of Asarw 

the Nodal sbd &&with issue an 
ia;, 
~"1U"J.W *>4t 
~rd&d also thrtt my pemn to whom an 
Acknowied$taaeat Certi&ak kss been issued, 
shd &&I)) NQ Objoojioa Cwtificate of Fire 
SnfQty and Electrification from the ooflctmed 
Competent Authorities before starting of the 
entmrise. 
THE ASSAM GAZETIX, EXTRAORDINARY, OCTOBER 19, 2020 1953 
Powm to make 
rulc;. 
During the period of three ye~s as specified in 
sub-sbction(l), Rb Gompstdnt Authority shall 
udertske any impeation fox the purpose of or in 
cbnneetioit whh, tay eppEoval as defined in clause 
@) of- a! 
Rovided that UE Competent Authority shall be 
ernpowend Db 'wtkdce an kqcction during the 
seid period of three years in case of 
where 
tks 
enterprise has applied for 
necessary 
pmiBoion 
under the respective laws 
within a pcpiad. d, of.tbne years from the date of 
issuance 
ofAoknowlcdgeinent 
Certificate. 
Where the G~vatpmcpt of any authority under it 
is ampod to exempt any enterprises from 
approval a inspeEtion or any provisions relating 
~undaaayCcatralAct,theGove~tor,as 
tboerssmay~ slly such authority shall, subject to 
tbe provisions or such Central Act. exercise such 
such examption to an enterprise 
State for at least a +od of thnt 
itate of issue of the 
issued under sub- 
section (2) of -!ion 5. 
Nod~tlrllPBpo~~sM1 
.lie against tbe .Qs-ont. or Nodal Agency 
or Competent 
Authe&tg 
or 
any employee of 
the 
Govtmmcnt, Nodal Agency or Competent 
Authority in respect of mything which is done or 
intaad#1tobedoncingoodlWhraPdcl:tbisActor 
auy rukP made bwrrrmdsr. 
Thc provisions of this Act shall have eflm 
whnitsranding mything inconsistent therewith 
ra#lispe $my other State law, for the time be- 
h* 
ll. (1 The Srsbe Owanment may, by notification in the 
OJlcial Gautro, make rules for carrying out the 
plrpoaesofthisAct. 
1954 THE ASSAM G&WTTE. EXTMORWNARY, OCTOBER 19.2020 

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