LexThe Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam 2002
Chhattisgarh · state statute
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198(11)
198( l 2) 0'd1flli~~. ~24~2002
~-1
(~ - um 12)
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•
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3TTill it.
(<TT) ~ ~ ~- t't. ~ ~ Btf«f
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(w - um s, s ~ 12)
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~ ~ $ ~ <tr ~ <tr ~ if I 5 q;nf ~. t \ftm: i)1;'IT~ ~ ~- I
3.
5.
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~ fmi: ~ I S ~ fitcm" ~ ,:fi(f{ ~ ~ ~ IDU 1tfir ~ ~ qi) ~ ~ ~ 3m f:iir.m;
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it 30 <fiT4 wrn <tt ~:rm q~iJ1,:1.:i1 t ~ ~ <iil' ~ <{;I- dTtt& ~ 1s <f>nf ~ i\. \furl:,~ B 'ilT '1'1-
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~ 2843/21-3:f/~/Ol-qmf t muR ?fi ~ 348 ~ ~ (3) i\:i ~ if mfla,14 ~ ~
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~ ~ ~ ifi :Jl11 .J <fm d-ll~stlljfm,
3Tif. ~. lirthrr, 311-~.
"
198(14) m,1w1;; m, ~ 24 ~ 2002
CHHA TTISGARH ACT
(No. 7 of2002)
CHHA TTJSGA RH A UDYOGJK NIVESH PROTSA HAN ADHINJ YAM, 2002
l. · Short Title. Extent and Commencement.
2. Definitions.
INDEX
CHAPTER-I
PRELIMINARY
CHAPTER-II
INVESTMENT PROMOTION AUTHORITIES
3. Districl Investment Promotion Committee.
4. Cnnstitution of the District Investment Promotion Commiuee.
5. Functions and over-riding powers of the Dislrict Investment Promotion Committee .
.
6. Divisional investment promotion committee ilnd meetings thereof.
7. Constitution of the Di vi siona I Investment Pro mot ion Comm ittce,
8. Func1ions and over-riding powers of the Divisional Investment Promotinn Committee.
9. St.ite lnveslment Promotion Board.
10. Constitution 0f 1he State Investment Promotion Board.
J I: Functions mid over-riding powers of lhe State Investment Promotion Board.
CHAPTER-III
SERVICES FOR THf/INVESTORS
12. Points of investo1·-conlact.
D. · Faci I itntion services for lhe Investors.
, .,
14. Loe,\ I Co-,)rd i nation Comm i ttce. ·
15. . ·ct)nfidcntiali1y.
16. Tri1 nsi t fonal Pro vi sinns.
' .
,;< ,, "r' . . . .,.l,
'}, ' ~• ... t,
,-f,
~-
I
...
•
17. Comrnitment for lnvestmcnl.
CHAPTER -IV
OBLIGATION OF THE INVESTORS
18. Comm it m e,11. for projcc I affected persons.
19. E~reptinnal grounds ti.)r rcjcclion.
20. Power 10 make rules.
Schedule-I & II
CHAPTER- V
EXCEPTIONS
198(15)
l'
198( l 6)
CHHA TTISGARH ACT
(No. 7 of 2002)
CHHA TTJSGA RH A UDYOGIK NIVESH PROTSAHAN ADHINIY AM, 2002
An act promote industrial investments in the Slate of Chhattisgarh, by vesting certain rights specified
herein, in a person or persons including bodies, corporate, intending to make im•cstmcnts in ,•arious economic
sectors for furthering industrial and economic growth; and to empower an agency or agencies designated b)' the
State for facilitating such investments by making processes and procedures transparent and mutuall.Y beneficial,
in the best interests of the investors and the State of Chhattlsgarh and further, to cast certain obligations and
responsibilities on such agencies to perform functions entrusted to them within specified period. . .
L
Re it enacted in the 53rd year of the Republic of lndia. as follows :-
( I)
(2)
CHAPTER-I
PRELIMINARY
This Ac1 may be called the Chhattisgarh Audyogik Nivesh Protsah;rn
Adhiniyam, 2002 (No. 7 of 2002).
h extends to the whole of the Sia!e of Chhattisgarh;
h shall n,mc inw force from a date as may be notified in the State Government
Gazette.
In this Ordinance. unless the context otherwise requires :-
( i) · "Board" meins the State In vestment Promotion Board. under Section 9;
(ii) "District Committee" means the Districl Investment Promotion Commitlee
under Section 3;
(iii) "Divisional Committee" means the Divisional Investment Promotion
Committee under Section 6;
(iv) "lndustrial Facilitation Services .. means the assistance provided by the State
Government from the time the investor ),iuhmi1s a valid project proposal to
the Stille Investment Promotion Board till th~ lime the project goes into
commercial production;
(v) "Government" means the State Government of ChhaHisgarh.
(vi) "Government Agency" means any departmenl of the Government or any body
. corpora1c,_ by whatever name called. owned or controiled by the Government;
(vii) ''Investment" means any or all of the preliminary and pre-operative expenses,
capital ex pend iture, 1 case on land and equipment, interest during construction,
Short Tltk, extent
and Commcm:cuK:nt.
Deli nit ion~.
.,
~.-
/ --·
•
l),,trid I 1n•c,;tml'nt
l'n.rnolion C:ummitl['('. 3.
f'onstilution nf t hr · 4.
District I nvestmc111
l'nflllOlitHI Comrnitll'<'.
~ ~. ~ 24 ~ 2002 198(17)
and administrative expenses etc., relaling to the project;
1 vi ti) "I nvestm" means any person or person~, or his authorized nominees, im:ludmg
Companies incorpornled under the Indian Companies Act 1956, Public Trusts
registered under 1hc Public Trusts Act, Private Tru~ts registered under the
Indian Trusts Act, 1882 (No. 2 of 1882), registered Societies; and shall include
any other bodie-,; corpor;itc including those from outside India qualified to
invest in India under relevant laws for the time being in force or under the
relevant policies of the Government nf lndia nr 1he State Qovernment as may
be applicable at the lime of such investment;
(1x) "Local Co-ord1na1ion Committcr:" means :i. commmee cons111u1ed under
Section 14;
(x) "Local Government" meJns und includes. Municipal bodies. by whatever
name called, constituted under Anicle 24:l Q-of the Constitution of India.
and Panchayats constituted under Article 241, 8 therein;
(xi} "Project" means a project to be undertaken by cbc investor. in which he
proposes to make investment in the State;
(xii) "Project Affected Persons" means and includes all persons affcc1ed due to
displacement or acquisition of land o,vncd by them by Jhc cstahbhmcnt of a
project;
(xiii)
( l)
"Secretary" means a Secretary of the State Government, by whatever name
called.
CHAPTER-II
INVESTMENT PROMOTION AUTHORITIES
The Stale Government shall conslilutc for each District. a Committee to be
designated as the District 1nvcstmcnt Promotion Committee for promoting
:md facilicating the implementation of industrial or other pmJccts:
A District Investment Pmmot1on Comm,tlcc shall consist or the following members,
namely-.-
(a)
(b)
A Chairperson. who shall be the Collector of the Revenue Di:mic1.
Such number of persons from the District. not exceeding five. as the Stale
Government may nominate from the fields of industry. trade and commerce.
labour and education.
(c) General Manager of the District Trade and Industries Cen!rc, by whatever
name designated, who shall be ex-officio the Convener of the Committee.
~i
!98(18)
5.
(dl
..
mf1t111~ m, ~ 24 ~ 2002
Representative of the Chhattisgarh State Electricity Board, not below the
rank of an Exccu!ive Engineer. by whatever name designated.
(e) Nominee of the Department of Labour of the $talc Government not below
-the rank of an Assistant Commissioner.
Numinee of the Department of Forests of the Slate Government not below
the rank of a Divisional Forest Officer.
(g) Nominee of the Department of Water Resources of !he Slate Government,
not below the rank of an Executive Engineer.
(h) Nominee of the Departmen1 of Public Works of the State Government. not
below the rank of an Execufrve Engineer.
(i) Nominee of the Department of Mineral Resources. of the State Government,
being not below the rank of a District Mining Officer.
(j) Nominee of the Department of Agriculture of the State Government. no!
below the rank of a Deputy Director.
( k) · Chai rpersnn oft he relevant Local government in whose jurisdiction the Project
is proposed to be located. or his nominee not below the rank of the
Commissioner or Chief Municipal Officer in the case of an urban body, or
001 beh 1w the rank of a Chief Execut1 vc Officer in the case of a Zi la Pancha yat.
(I) Nominee of the Department of Housing and Environment of the State
Government, not below the rank of an Assistant D1rector of the Town &
Country Pbnning Organization.
(1) Notwithstanding any1hing contained in any law enacted by the Legislative Functions and onr-
Asscm b!y of the St ate and for 1 he time being in force, each Di strict Committee
shal,1, for the purpose of promoting and facilitating investments in projects,
exercise powers of any Local Governmem or of any authority or agency of
the State Government within the District. m respect of the following;
(a) allotment of land in identified industrial area for the: project 01·
projecls;
{b) Identification, allocation and facilitation of sources of water and
other utilities inclu?ing electric power;
(cl all approvals in respect of matters relari ng to the imp I emcn tat ion
of the project from the local governments; and
(d) approvals, if any, relating to matters concerning the welfare of
labour.
riding pow ~r,, of th~
District hn-cstmcnt
Promotion Commilttt.
•
•
.,.
Dh·i~imrnl hn·e-;tnunt 6.
promotion commith.•c·
a 11d Ull'Ctl IIRS the rcor.
Constilution of the 7 _
IJ h·i si O 11 ;1 \ hwc.~ hll Cll I
l'romolion Cninm.itkc.
~~, ~24~2002 198(19)
(2) • The District Committee shall hold at least one meeting every month;
(3)
(I)
Provided that the Stale Government may at any time require in writing
lhat a meeting of the District Commiucc be held. and the Committee. shall
1hen proceed lo hold meeting as cxpcnditiously as ii can. but not later than
seven working day!'. in any case, to dispose such mauers as may be referred to
it.
The members of the District Comminee shall be jointly and severally
responsible for providing the services specified in Sche<lule•II within the
time period prescribed therein, provided that if the ljme period can not be
adhered·IO for any reason, the investor and the Divisional Committee shall
be communicated in writing before the expiry of 1he period.
The State Government shall constitute for each Revenue Division, a
Committee to be designated as the Divisional Investment Promolion
Commiuee for promoting and facilita1ing the implementa1ion of industrial
and other projects;
A Divisional Investment Promotion Committee shall consisl of the following members,
namely
(a) A Chairperson, who shall be the Commissioner of the Revenue Division .
(b)
.
Such number of persons, not exceeding five, as the State Government may
nominate from the fields of industry, trade and commerce. labour and
education.
(c) Collector of the Dislrict in which the Project is proposed.
(d) Chairperson of the Chhauisgarh State Ele-etricity Board or his nominee not
below the rank of a Chief Engineer.
(c) Secretary in charge of matter relating to Labour, or his nominee not below
the rank of a Deputy Commissioner.
(f) Secretary in charge of matter relating to Forests, or his nominee not below
the rank of a Conservator of Forests.
. '
(g) Secre1ary in charge of matter relating to Water Resources. or his nominee not
below the rank of a Chief Engineer.
(h) Secretary in charge of matter relating to Public Works, or his nominee not
below the rank of a Superintending Engineer.
(i) Secretary in charge of matler relating to Mining, or his nominee not below
the rank of a Joint Director.
193(20)
8.
{j)
(k)
@Jle11;-; '-Nila",~ 24 ~ 2002
Secretary in charge of matter relating lo Agriculture, or his nominee not
· below the rank of a Joinl Director.
Chairperson of the relevant Loca I Government in whose jurisdiction the Proj eel
is proposed to be located. or his nominee not below the rank of the
Commissioner or Chief Municipal Officer in the case of an urban body. or
not below the rank of Chief Executive Officer in the case of a Zila Panchayat.
(I) Secretary 1n charge of m·auer relating to Housing and Environmenr, or his
nominee not below the rank of a Deputy Director of the Town and Counrry
Planning Organization.
( m) A nominee of the Secretary· in charge of the matter relating to Industries, not
below the rank of a Joint Director; who shall be the ex-officio Convener.of
the Committee.
{ [) Notwithslanding anything contained- in any law enacted by the Legislative
_Assembly of the State and for the time being in force. each Divisional
Committee shall, for the purpose of promoting and facilitating investments,
exercise powers of any local government or of any authority or agency of the
State Government within the Division, in respect of the following:-
(a) identification and allotment of land for the project or projects;
(b) idenlification. allocation and facilitation or sources of waler and
olher utilities including electric power;
( c) all approvals in respect of mailers relating to . the i mplemen iation
nf the project from the local governments;
(d) approvals, if any, relating to the Chhattisgarh Environment
Protection Board;
Explanation-for the purposes of this clause the Divisional
Committee shall be deemed tn he an Officer or the Board for the
exercise of powers delegated by it, and
(e) · approvals, if any, relating to matters concerning the welfare of
labour.
(2) The Divisional Committee shall hold at least one meeting every month:
' /
Provided that upon requesl in writing by an investor, a meeting of the
Divisional Committee may be held within two weeks of such rc.quisition;
Provided further that if no meeting is held upon such request and within
the said period, the i nvcstor sh all be m formed in writing the reasons therefor; -
)<'unctions and m,cr
ridin,t powcr.s of thl'
Divi~iomd fo..,C5trnent
Promotion Connnittcc,
,.;
•
..
9.
10.
•
0)
Provided also that_ the Stale Government may at any time require in
writing that a meeting of the Divisional Comminee be held, and the Committee
shall then proceed to hold a mee1ing as expenditiously as it can, but not later'
than seven working days in any case. to dispose of such matters as may be
referred lo ii.
,
The members nf 1he Divisional Committee shall be jointly and severally
~
responsible for providing the services specified in Schedule II wit_hin the
time period prescribed therein: provided that if rhe time period can not be
t1dhered-10 for any reason the investor and the State Board shall be
· communil;.i1ed in writing before the expiry of the time period.
The Slate Government shall constitute a Siate Investment Promotion Board for promoting
and focilil:ning the implementation of industrial and other projects.
(I) The State Jnveslment Promotion Board i;hall consist of the following members,
nam,ely :-
(a) A Chairperson, who shall be the Chief Minister of Chhanisgarh.
(b) A Vice Chairperson, who shall be the Minister-in-charge of matters
relating to Industries.
(c) Such member of persons, not exceeding seven, as the State
Government may nominate from the fields of industry, trade and
commerce, labour and academics.
(d) Minister-in-charge of matters relating to Finance.
(c) Minister-in-charge of matters relating to Energy.
(t) Minister-in-charge of matters relating to Labour.
(g) . Minister-in-charge of matters relating to Forests.
(h) Minister-in-charge of matters relating to Water Resources.
(i) Minister-in-charge of matters relating to Agriculture.
U) Minister-in-charge of matters relaling to Public Works.
(k) Minister-in-charge of mauers relating to Minerals.
(I) Minister-in-charge of matters relating to Local Government
(m) Minister-in-charge of matters relating to Housing and Environment.
(n) State Minister-in-charge of matters relating to.industries.
l 98(21)
State lnvi:stmfnl Pru
nu,tion Board.
Constitution or the
Slate Investment Pro
motion Board.
◄
198(22)
1-'mu:lions and over- 11.
riding pmvcrs of the
State lm·cst1ncnt l'ro
moliun Hoard.
0-Jh111~ ~. ~ 24 ~ 2002
(o} Chief Secretary of the Government; and
(p) Secretary in charge of matters relating to lndustrics by whatever
name designated. sha 11 ex-officio be the Convener of I he Committee.
(2) The Stale Board shall have the power to ,egulme its own procedure.
.. (l) Notwithstanding anything contained in any law enacted by rhc Legislative
Assembly of the State and for the lime being in force. the Stare Board shall,
for the purpose of promoting and facilitating investments, cxcn.:isc powers of
the .State Government or any authority or agency under it, in respect of the
following:
(a) All proposals that may be referred to it by the District and Divisional
Committees;
(b) All proposals that are brought before it by the investor.
(c) To hear and decide representalions from Investors against any
decision of the Divisional Investment Promotion Committee.
(d) Nothing contained in the foregoing dauses of this sub-section sha II
prevent the Board from considering suo molu proposals in regard
to investments in projects:
( e) Simplification of procedures of the Stale Government in rcspec t of
any or all matters relating to the invcslmenl and the operntions of
the project.
(t) Fixation of Minimum Wages consistent with the welfare of labour
and competitiveness of investment in the State;
(g) To lake action according to Government policies in respect of all
matters relating to promotion of investment in all scClors of the
economy of the Stare.
(2) The Board shall hold at least one meeting every months;
Provided that upon a request in writing by an investor, a meeting of the State
Board may be held within two weeks ofsuch requisition;
Provided further that if no meeting is held upon such request and within the
said period, the investor shall be informed in writing the reasons there for;
,I
.,
+
198(23)
CHAPTER-111
SERVICES FOR THE INVESTORS
12, ( l) All propnsals for investment in the State, of various categories as mentioned Points of investor
in Schedule-I. or any expression of interest in respect of any project proposed contact.
w be located therein, shall be received by the Conveners of the District
• Committee, the Divisional Committee or the State Board. as the case may
be; and, cat'.h such Convener shall be designated the Point of Investor Contacl
at the level of the District Committee or Divisional Committee or the State
Board, as lhc rnse may be.
(2) The Poinl of Investor Contact al each level shall cause to furnish all information
in respect of the propos,al as may be necessary for assisting the investor to
complete all documentation in respect of the project. and shall thereafter, as
soon as may be and in any case not later than fifteen working days from the
date of receipt of the proposal, proceed to bring the proposal before the District
Committee, or Divisional Committee or the Slate Board, as the case may be.
(3) The Point of Investor Contact shall cause the District Comminee or Divisional
Committee or the State Board, as the case may be, to process, and give
.. approvals w.herc necessary, to the proposal within the time period specified
in Schedule IL
(4) The Point of Investor Contact at the level of the District Comminee or the
. ~
Division:.tl Committee, as the case, may be, shall convey to the State Board •
all such approvals that may have been granted by the Committee, stating
therein reasons for not processing or approving other proposals, if any; and it
shall be the responsibility of the Point of Investor Contact in his capacity as
. the Convener of the State Board to place before it all such proposals, as well
us any proposals required 10 be presented before the Board for its approval in
terms or su b-seclion (I) of Section 11.
• (5) The Point nf Investor Contact at the level of District Committee or Divisional
Committee or the State Board, as the case may be, shall ensure that the investor
shall not be required to contact any 01her agency or au1hori1y of the
Government in respect of any activity required for the successful establishment
of the project in the Stat~, unless so required under any law of the Parliament
for the time being in force; and. to inform the s1a1Us of the proposal to the
investor :u such regular intervals of time as Jhe State Board may decide .
. • (6) The Point of Investor <;ontacr shall ob1ain and forward the appropriate
I j approvals of the State Investment Promotion Board to the Central Governmeni,
I all such proposals as may require the recommendations of lhe State
j,· Government or any of its agencies for any decision to be made by the Central
. Government.
\
198(24) 0il~fl•tGl m, ~ 24 ~ 2002
(7) A 11 communications in respect of the investment proposals that may be entered
in to with investors, for and on behalf of the agencies or authorities of the
Government. including that on behalf of the Local Government as well as the
District Committee or Divisional Committee or the State Board, as the case
may be, shall only be made by the ·appropriate Point of Inv·estor Contact and
none other.
r·acililatio11 scrviei.-s fur 13. (I) The appropriate Point of Investor Contact shall cause to pmvide to the investor,
the lnn':'itnr. fre1: of any charges, such person or persons, being officers of the Government
or any of its agencies or authorities, to assist the investor in any or all such
activities as may be incidental to the purpose of investment :
. Provided, that any service as may be required, other than the Investor
Facilitation Services, shall be paid for by the investor, on such fee, charges or
terms as may be laid down or prescribed by the appropriate authority under
any law, or rules thereof, for the time being in force.
(2) The District Committee or Divisional Committte or the State Board, as the
case may be . acting through the appropriate Point of Investor Contact, -shall
at every stage in the implementation of the project, and after its completion,
continue to assist the investor. or where appropriate, the project authorities,
for the maintenance of a work environment conducive to successful project
activities.
l,ocnl Co-ordination 14. (I) ,Th~re shall be formed, upon a request to be made in writing by the investor, ~
Commitlcl'. -·" a Local Co-ordination Comminee for a project for the purpose of resolving
local issues that arise in the timely implementation of the project.
'(2) Each such Committee shall consist of such persons as may be nominated by
the investor, the Local Government, and the State Government or the Col Ice tor
of the District.
(3) The Local Co-ordination Commirtee shall meet at such time and place as the
Committee may decide.
(4) The Local Co-ordination Committee shall, as expeditiously as it may, bring
to the notice of the District Committee or Divisional Committee or lhe State . ,
Board, as the case _may be, all matters requiring attention of the concernjng
Comminee or t~e board; which shall thereupon proceed expeditiously to
remove such difficulties.
,.,r,· ..
(5) The nominee of ~the Collector of the District shall maintain records of the
business transac!~d by the Local Co-ordination Committee and take necessary
follow up action.
• ~
. ! ' -.~
'·
'
·•
/
/
/
198(25)
15. No agency or authority of the Government or the Local Government. as the case may Conlldeutiality.
be. including functionaries therein, shall disclose to any other investor or to a person
16.
not duly authorized. any information forming the intelle.ctual property of the investor or
any other informalion regarding the project without the consent of such investor.
Provided. that all information in respect of the terms and conditions of the
investment being made in the State and the facilities. if any. provided to the investor by
the Government or any of its agencies or authorities, or by any Local Government. shall
be notified by the State Board for information of the public.
The provisions of this Act shall apply to all investment proposals that have been under
consider.it ion oft he State Government or any of its agencies, authorities or undertakings
on the dal the Act comes into force. .
CHAPTER-IV
OBLIGATION OF THE INVESTOR
Transitional Provi
sion.,;.
17. The investor shall proceed to rnke action under Chapter Ill of this Act.only after sat1sfying Commitment for
18.
19.
20
himself of the feasibility of investing in the State.
The investor shall undertake to discharge his obligations for the Project Affected Persons
whose land is acquired for the project by training at least one member of each family of
such persons in skills that would ensure employment to the person so trained, either
under the.investor or otherwise.
CHAPTER-V
EXCEPTIONS
The District Committee or Divisional Commiuee or the State Board, as the case may
be. shall not reject any proposal except for reasons to be communicated in writing to the
investor within seven working days-of such rejection.
Provided-further, that the investor may submit a revise.cl proposal redressing the grounds
of rejection of the initial proposal within a further period of fifteen working days; and
any such revised proposal shall be deemed to be a new proposal for the purpose of
Schedule-II of the Act.
investmenL
Commitment for
project affected
pt!r50BS.
Exceptional grounds
ror rejection.
The State Government may make rules for carrying out the purpose of this Act. Power to make rules,
◄
198(26) iJ-dl.ff•i4 ffil1a, ~ 24 ~ 2002
SCHEDULE-I
(Sec Section - 12)
The Investment Promotion Authorities referred to in Chapter II shall receive, process and issue approvals in
respect of applicatioris for industrial and other investments in the State ofChhattisgarh, as per the following classification :-
Investment promotion Authority
State Investment Promotion Board
Divisional Investment Promotion
Committee.
District Investment Promotion
· Committee
Limit of Capital Investment
(i) All project proposals above
Rs. I 00.oo· crores.
. . (ii) All project proposals below
Rs. l 00.00 crores, where the
project area faHs in more
than one division;
(i) All project proposals below Rs.
100.00 crores, and above Rs. 5.00
crores where the project areas falls
within the same division;
(ii) All project proposals below
Rs. 5.00 crores, where the
project area falls in more
than one district of the
division.
Rs. S.00 crores or below, provided
the entire project area falls within
the same district.
Eplanation-: For the purposes of this Schedule, the term "Capital Investment" shall have the same meaning as under the
· generally accepted accounting principles, prescribed by the Institute of Chartered Ac<;ountanl of India.
....
...
...
~-~.~24~2ooi
SCHEDULE- I
(See Section - 5, 8 & 12)
198(27)
The investor shall he entitled to services from the Investment Promotion Authorities under Chapter Il, with in
the periods of time indicated against each activity:-
I. Preliminary Meeting with Convener of the Board or the Committee as 1hc case may be within 7 working days
from date of expression of intent.
2. Response to investor's proposal within 7 working days from the date of expression of intent or 3 working days
from 1hc date of the Preliminary Meeting which ever is later to be conveyed by the Point of Investor Con1act.
:i. Meroorandum of Understanding to be signed within IS working days from the date of communication of
response to the proposal followed by firm agreement as convenient to !he investo.r between the investor and
the appropriate agency or authority or undertaking of the Government.
-·
4. Land transfer in the case of government revenue lands, 45 working days from the date of identification and
application 10 the Point of Investor Contact and payment of value thereof: and Section 4 notification for Land
Acquisition to be made within_ 15 working days: land transfer through pri vatc negotiations would be foci litaled
and.._tincc settled between the investor and the private land owners the mutation and registration formalities
shall be c:1mplclcd within 30 working days all land transfers have to be consistent with Constitutional and
statutory provisions in regard to land i_n the Vth Schedule areas .
5. Clearances in respect of other Local Government, or statutory requirements of 1he Stale Government or its
agencies or authorities shall be obtained within a period of 30 working days from the date of land transfer, or
75 working days from the date of identification or the silc; which ever is earlier.
6. Arrangement for requirements of infrastructure such as power shall be made within 45 working days from the
~ate of transfer, or 75 working days from the date of identification of the site for the project; which ever is
earlier.
7. All recommendations such as for mining or environmcnlal clearances, where ever required to be forwarded 10
the Central Government, shall be so forwardaj, complete in all respects of documentation, within 45 working
days from the date of transfer of land. or 75 working days from the date of identification of the site; which
ever is earlier,
8. Preliminary Site visit for deciding on the location may be arranged free of cost if so required by the investor
wi1hin .2 working days for the preliminary meetings with the members or the Board or the Committees .
•
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"l-]ffil l I DI '< I v-1.1 if; q 'q q 'i q ~ -i:j tp rrtl fl' I </, fclt:rr;, ~ &RT ~ ~ -i:j Excerpt shown. Open the full act in Lexace.