The Haryana Enterprises Promotion Act, 2016

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Haryana Government Gazette
EXTRAORDINARY
Published by Authority
© Govt. of Haryana
55-2016/Ext] CHANDIGARH, MONDAY, APRIL 11, 2016 (CHAITRA 22, 1938 SAKA)
LEGISLATIVE SUPPLEMENT
CONTENTS PAGES
PART-I ACTS
THE HARYANA ENTERPRISES PROMOTION ACT, 2016 33—38
(HARYANA ACT NO. 6 OF 2016)
PART-II ORDINANCES
NIL
PART-III DELEGATED LEGISLATION
NIL
PART-IV CORRECTION SLIPS, REPUBLICATIONS AND
REPLACEMENTS
NIL

Price : Rs. 5.00 (xxiv)

HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA) 33

PART-I

HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 11th April, 2016
No. Leg.9/2016.— The following Act of the Legislatur e of the State of Haryana received
the assent of the Governor of Haryana on the 7th April, 2016 and is hereby published for general
information :—
HARYANA ACT NO. 6 OF 2016

THE HARYANA ENTERPRISES PROMOTION ACT, 2016
AN
ACT
to provide for simplification of regulatory framework and to assist the
promoters in speedy implementation of industrial and other projects in
the State of Haryana by providing single point time bound clearances
required for setting up of enterprise under one roof and reducing the
procedural requirements, rationalizing the documents and to ensure
ease of doing business for the promotion of industrial development
and facilitation of new investments and to provide for an investor
friendly environment in the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Sixty-seventh Year of the
Republic of India as follows:-

1. (1) This Act may be called the Haryana Enterprises Promotion Act, 2016.
(2) It shall be deemed to have come into force with effect from the
14th August, 2015.
Short title and
commencement.
2. In this Act, unless the context otherwise requires, -
(a) “any State law” means any law made or adopted by the State Legislature;
(b) “authority” means any Department of the State Government or a local authority
or any statutory Board, Corporation or any other authority established by the
State Government and entrusted with the powers and responsibility for grant or
issue of clearances in connection with the setting up of an enterprise in the State;
(c) “clearances” means grant or issue of no objection certific ate, allotment, consent,
approval, permission, registration, enrolment, licence by any authority in
connection with the setting up of enterprise in the State or expansion of existing
enterprise;
(d) “deemed clearance” means a clearance deemed to have been given on the expiry
of a period specified under the rules prescribed under this Act or any State law;
(e) “District Level Clearance Committee” me ans a Committee constituted under
section 8;
(f) “District Industries Centre” means the office of Joint Director or Deputy
Director, Industries and Commerce Department, Haryana at district level;

Definitions.

34 HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA)

(g) “entrepreneur” means an entity who decides to set up an enterprise and includes
(i) an individual; (ii) a Hindu undivided fa mily; (iii) a company; (iv) a registered
firm; (v) a Limited Liability Partnership as per the Limited Liability Partnership Act,
2008 (Central Act 6 of 2009); (vi) an association of persons or a body of individuals,
whether incorporated or not, in India or outside India; (vii) any corporation
established by or under any Central, State or Provincial Act or a Government
Company as defined under clause (45) of section 2 of the Companies Act, 2013
(Central Act 18 of 2013); (viii) any body corporate incorporated by or under the laws
of a country outside India; or (ix) a co -operative society registered under any law
relating to co-operative society;
(h) “Empowered Executive Committee” means the Committee constituted
under section 4;
(i) “enterprise” means an undertaking engaged in manufacturing, processing or both or
providing service including software development;
(j) “Haryana Enterprises Promotion Board” means the Board constituted under
section 3;
(k) “Haryana Enterprises Promotion Centre” means the Centre constituted under
section 5 ;
(l) “prescribed” means prescribed by the rules made under this Act;
(m) “State” means the State of Haryana;
(n) “State Government” means the Go vernment of the State of Haryana.

Haryana
Enterprise
Promotion
Board.
3. (1) The State Government shall, by notification constitute the Haryana Enterprises Promotion
Board under the Chairmanship of the Chief Mi nister and such other members, as may be
prescribed.
(2) The Haryana Enterprises Promotion Board shall consist of a two tier system viz. the
Empowered Executive Committee at State Level and the District Level Clearance Committee at
district level for grant of project clearances.
(3) The Haryana Enterprises Promotion Board shall be the Apex body for all matters relating
to the enterprise development and shall perform the following functions, namely:-
(i) to frame the regulations and procedures for conduct of its business and allocating
functions to the Empowered Executive Committee;
(ii) to create, sanction, abolish and re-des ignate the posts in the Haryana Enterprises
Promotion Centre and the District Industries Centres;
(iii) to monitor, supervise and review th e functioning of the Empowered Executive
Committee and the District Level Clearance Committees;
(iv) to approve any incentives, relaxatio ns, exemptions or grant clearances on the
recommendations of the Empowered Executive Committee in mega projects and
ultra mega projects beyond the package of fiscal incentives under the Enterprises
Promotion Policy, 2015;
(v) to grant clearance on the recommendations of the Empowered Executive
Committee and the District Level Clear ance Committee, where the powers of
approval are vested with the State Government;
(vi) to approve the annual budget, accounts and reports including audit reports of the
Haryana Enterprises Promotion Centre; and
(vii) to adopt such procedure for transaction of its business, as may be prescribed.

HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA) 35

4. (1) The State Government shall, by notification, constitute the Empowered Executive
Committee for considering the projects with such investment and for grant of Change of Land Use
permission for such area, as may be prescribed, un der the Chairmanship of Principal Secretary to
the Chief Minister and such other members, as may be prescribed. The Empowered Executive
Committee shall exercise powers of authority as devolved upon it under respective Acts, rules or
regulations, if any, regarding grant of clearances and incentives in time bound manner upto the
stage/ date of commencement of pr oduction/ operations of project. In case any authority is unable
to devolve its power to the Empowered Executive Committee, it shall delegate such powers to its
officer deputed in the Empowered Executive Committee.
(2) The Administrative Secret ary of Industries and Commerce Department shall be the
Chief Executive Officer and shall perform such functions, as may be prescribed. The Managing
Director, Haryana State Industrial and Infrastructure Development Corporation Limited shall be
the Additional Chief Executive Officer and the Director General or Director, Industries and
Commerce Department shall be the Deputy Ch ief Executive Officer. The office of the
Empowered Executive Committee shall be located in the Directorate of Industries and Commerce,
Haryana, Chandigarh. The staff of the Directorate of Industries and Commerce, Haryana, shall be
suitably fortified with the deputationists from various departments to serve the Empowered
Executive Committee.
(3) The Empowered Executive Committee shall work under the overall supervision and
guidance of the Haryana Enterprise Promotion Board and shall perform the following functions:-
(i) to adopt such procedure for transaction of its business, as may be prescribed;
(ii) to process online composite appli cation forms for grant of clearances for
setting up of new projects or expansion of existing units with such proposed
investments, as may be prescribed;
(iii) to inform the entrepreneur the date on which such application may be deemed
to have been approved in the case of deemed clearances;
(iv) to review and monitor the processing of applications received by the Haryana
Enterprises Promotion Centre;
(v) to grant approvals for establishment of industrial parks in private sector;
(vi) to act as single point agency for resolution of issues pertaining to multiple
departments and settling the inter-departmental disputes of the existing
industrial units;
(vii) to carry out such other functions, as may be assigned to it by the Haryana
Enterprises Promotion Board or the State Government;
(viii) to refer any matter to Haryana Enterprises Promotion Board with its
recommendations or suggestions.
(4) The Empowered Executive Committee shall be the final authority for granting
clearances. The clearances given by the Committee shall be binding on the authority concerned.
(5) The Empowered Executive Committee may appoint from time to time, any
sub- committee under the Chairmanship of Administrative Secretary to Government, Haryana,
Industries and Commerce Department and experts from Industries or related fields as it considers
necessary, to assist it in carrying out its functions and to facilitate investment in the State.
Empowered
Executive
Committee.

36 HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA)

Haryana
Enterprises
Promotion Centre.

5. (1) The State Government shall constitute the Haryana Enterprises Promotion Centre
with Administrative Secretary to Government, Haryana, Industries and Commerce Department as
the Chief Executive Officer and consisting of such other members, as may be prescribed.
(2) The Haryana Enterprises Promotion Centre shall provide secretarial service to the
Haryana Enterprises Promotion Board and the Empowered Executive Committee and shall have
complete data base on availability of land, water, power, finance etc. and the Acts, rules,
regulations and bye-laws of all the institutions engaged in industrial development. The Haryana
Enterprises Promotion Centre shall showcase the St ate as an ultimate destination for investment
and it shall perform the following functions, namely:-
(i) to act as a single point contact agency under one roof to provide information
and hand-holding services for venture location to prospective entrepreneurs
particularly with regard to various cl earances needed for implementation of
the projects, availability of land and present level of infrastructure in the State
and to assist entrepreneurs in submission of applications for approvals/
registration to different organizations;
(ii) to receive applications for the allotm ent of industrial plot to Non-Resident
Indians and foreign investors under reserved quota of Haryana State Industrial
and Infrastructure Development Corporation Limited and Haryana Urban
Development Authority for processing;
(iii) to keep close liaison with offices of Ministry of Commerce and Industry,
Ministry of External Affairs, Ministry of Food Processing etc. to capture the
projects at the initial stage especially with regard to foreign direct investment;
(iv) to perform any other function, as may be prescribed.

Bureau of
Industrial Policy
and Promotion.
6. (1) The Investment Promotion Centre constituted under the Haryana Industrial Promotion
Act, 2005 (6 of 2006), shall be renamed as the Bureau of Industrial Policy and Promotion and
shall function under the guidance of the Admini strative Secretary to Government, Haryana,
Industries and Commerce Department. The Dir ector or Director General, Industries and
Commerce Department shall be the Chief Executiv e Officer and shall have its offices at Delhi
and Chandigarh.
(2) The objective of Bureau of Industrial Policy and Promotion shall be to policy
outreach, continuous engagement with the indust ry in an ongoing basis, tracking investment
proposals, investment promotion, resolving issues relating to Non-Resident Indian and foreign
direct investment, hand-holding investors and converting investment queries into investment
commitments.
(3) The officers not below the rank of Divisional Town Planner, Assistant General
Manager, Haryana State Industrial and Infrastructure Development Corporation Limited,
Environment Engineer, Assistant Director Industrial Safety and Deputy General Manager, Uttar
Haryana Bijli Vitaran Nigam, Deputy General Ma nager, Dakshin Haryana Bijli Vitaran Nigam,
Joint Director, Industries, consultants, professionals from the consultancy firms or such other
officers as recommended by the Chief Executive Of ficer with the approval of State Government
shall be part of the Bureau of Industrial Policy and Promotion.
Foreign
Investment
Promotion Board
and Non
Resident Indian
Investment Cell.
7. The State Government shall, by notification, constitute Foreign Investment Promotion
Board and Non-Resident Indians Investment Cell for catalyzing foreign direct investments and
non-residents investments in the State.

HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA) 37

8. (1) The State Government shall, by notification, constitute District Level Clearance
Committee under the Chairmanship of the Deputy Commissioner having such members, as may
be prescribed. The authority shall delegate its power to the members of the District Level
Clearance Committee for grant of clearances under its respective Acts, rules or regulations, if any,
for approval of projects with such investment or for grant of Change of Land Use permission for
such area, as may be prescribed.
(2) The District Level Clearance Committee shall perform the following functions,
namely:—
(i) to adopt such procedure for transaction of its business, as may be
prescribed;
(ii) to process online composite applica tion forms for grant of clearances for
setting up industrial units with proposed investment;
(iii) to review and monitor the processing of applications by the District
Industries Centres;
(iv) to inform the entrepreneur the date on which such application may be
deemed to have been approved in the case of deemed clearances; and
(v) such other functions, as may be prescribed.
(3) The District Level Clearance Committee shall be the final authority to grant
clearances. The clearances given by the District Level Clearance Committee shall be binding on
the authority.
(4) The District Level Clearance Committ ee shall examine the order passed by any
authority, rejecting any clearance or approving it with modification and if the District Level
Clearance Committee considers that there are valid grounds for a change in such decision, it shall
take a decision after recording the reasons, which shall be binding on the authority.
District Level
Clearance
Committee.
9. There shall be an online composite application form for the use of entrepreneurs on the
web portal of the Industries and Commerce Department for receiving online composite
applications forms. On receiving an application, the Haryana Enterprises Promotion Centre or the
District Industries Centre shall collate, process, secure clearances from the authorities in such
manner, as may be prescribed. All the processing and clearances shall be given in respect of
authority through the web portal.
Online Composite
Application Form.
10. Every entrepreneur shall furnish an undertaking in such form, as may be prescribed at the
time of submitting the duly completed online composite application form that he shall comply
with the provisions of this Act and the rules made thereunder, and in case of non compliance of
any provisions of the Act or rules made thereunder, the entrepreneur shall be liable to penalties as
provided under section 15.
Undertaking.
11. (1) The Haryana Enterprises Promotion Centre and the District Industries Centre shall
issue clearances within such time limit, as may be prescribed after obtaining approval of the
Haryana Enterprises Promotion Board, Empower ed Executive Committee or District Level
Clearance Committee, as the case may be, failing which such clearances shall be deemed to have
been issued.
(2) The entrepreneur may proceed to execute the work or take other action following
the deemed clearance, but no t so as to contravene any of the pr ovisions of this Act or rules made
thereunder.
Deemed
clearances.
12. The Industries and Commerce Department may notify industrial services relating to
industrial promotion in the State under the Haryana Right to Service Act, 2014 (4 of 2014).
Notified services.
13. The State Government shall create a grieva nce redressal mechanism for resolving the
grievances of the entrepreneurs.
Grievance
Redressal
Mechanism.

38 HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA)

Appellate
authority. 14. (1) Any person aggrieved by the decision of the Empowered Executive Committee may
within a period of thirty days from the date of receipt of communication of the decision of the
Committee, appeal to the Haryana Enterprises Promotion Board in such manner, as may be
prescribed.
(2) Any person aggrieved by the decision of the District Level Clearance Committee may
within a period of thirty days from the date of receipt of communication of the decision of the
Committee appeal to the Empowered Executive Committee in such manner, as may be prescribed.
(3) The appellate authority shall after follow ing such procedure, as may be prescribed,
dispose of the appeal within the period of one month from the date of its receipt.
Penalties. 15. Any entrepreneur who fails to comply with the conditions of undertaking, for the first
instance of non-compliance shall be liable to pay fine which shall be fifty thousand rupees and for
subsequent non-compliance, shall be liable to pay fine which may extend to one lakh rupees.
Act to over-ride
other laws.
16. The provisions of this Act and the rules made thereunder shall have effect notwithstanding
anything inconsistent therewith contained in any other State Law.
Power to make
rules.
17. (1) The State Government may, by notification, make rules to carry out the purposes of this
Act.
(2) Every rule made under this Act shall be laid, as soon as may be, after it is made, before
the House of the State Legislature while it is in session.
Protection of
action taken in
good faith.
18. No suit or legal proceedings shall lie against the Chairman of the Haryana Enterprises
Promotion Board, the Empowered Executive Comm ittee, the District Level Clearance Committee
or other members of the Board or Committees or any officer or employee of such Board or
Committees in respect of anything which is in good faith done or intended to be done under this
Act or any rule made thereunder.
Power to
remove
difficulties.
19. If any difficulty arises in giving effect to the provisions of this Act, the State Government
may, by order, not inconsistent with the provisions of this Act, remove such difficulty.
Repeal and
savings.
20. (1) The Haryana Industrial Promotion Act, 2005 (6 of 2006), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Act so repealed
shall be deemed to have been done or taken under the corresponding provisions of this Act.

_____________

KULDIP JAIN,
Secretary to Government Haryana,
Law and Legislative Department.

54245—L.R.—H.G.P., Chd.

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PART
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HARYANA GOVERNMENT

LAW AND LEGISLATIVE
DEPARTMENT

Notification

The
5
th

April
, 20
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No.

Leg.

1
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/20
2
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The following Act of the Legislature of the State of Haryana
received the assent of the Governor of Haryana on the 31st March, 2021 and is here
by published
for general information:
-

HARYANA ACT

NO.
1
4

OF 20
2
1

THE HARYANA
ENTERPRISES PROMOTIO
N

(AMENDMENT) ACT, 2021

A
N

ACT

further to amend the Haryana Enterprises Promotion Act, 2016.

Be it enacted by the Legislature of the State of Haryana in the
Seventy
-
second

Year of the
Republic of India as follows:
-

This

Act may be called the Haryana Enterprises Promotion (Amendment) Act, 2021.

Short title.

In section 2 of the Haryana Enterprises Promotion Act, 2016 (hereinafter called the
principal Act)
,
-

(i)

after clause (b), the following clause shall be inserted, namely:
-

‘(ba)

“business entity” means an existing enterprise engaged in manufacturing,
processing or rendering service which has been set up by an entrepreneur;’;

(ii)

for clause (c), the fo
llowing clause shall be substituted, namely:
-

‘(c)

“clearances” means grant or issue of no objection certificate, allotment,
consent, approval, permission, registration, enrolment, license, authorization
and renewal thereof by any authority in connection w
ith setting up of
enterprise or expansion of existing enterprise or business entity in the
State;’;

(iii)

for clause (i), the following clause shall be substituted, namely:
-

‘(i)

“enterprise” means an undertaking engaged in manufacturing, processing or
bot
h or rendering service including software development and infrastructure
development projects;’;

(iv)

after clause (l), the following clause shall be inserted, namely:
-

‘(la)

“Single Window System” means a setup under single roof comprising of
officials fr
om various departments exercising powers of the concerned Head
of the Department or official deputed as Empowered Officer to grant
clearances to existing business entities and enterprises;’.

Amendment of
section 2 of
Haryana Act 6 of
2016.

In sub
-
secti
on (3) of section 3 of the principal Act,
-

(i)

in clause (vi), the word “and” existing at the end, shall be omitted;

(ii)

in clause (vii), for the sign “.” existing at the end, the sign “;” shall be substituted;
and

(iii)

the following clause shall be adde
d at the end, namely:
-

“(viii)

to delegate any power exercisable by the Haryana Enterprise Promotion
Board under this Act, to its Chairman or any other member of the Haryana
Enterprise Promotion Board, subject to such conditions and limitations, as
may be
specified.”.

Amendment of
section 3 of
Haryana Act 6 of
2016.

In section 4 of the principal Act,
-

(i)

in sub
-
section (3),
-

(a)

in clause (viii), for the sign “.” existing at the end, the sign “;” shall be
substituted; and

Amendment of
section 4 of
Hary
ana Act 6 of
2016.

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(b)

the following clause shall be added at the end, namely:
-

“(ix)

to process online application forms for grant of clearances to existing
business entities.”;

(ii)

after sub
-
section (5), the following sub
-
section shall be added, namel
y:
-

“(6)

To delegate any power exercisable by the Empowered Executive Committee

under this Act, to its Chairman or any other member of the Empowered Executive

Committee, subject to such conditions and limitations, as may be specified.”.

Amendment of
s
ection 5 of
Haryana Act 6
of 2016.

After sub
-
section (1) of section 5 of the principal Act, the following sub
-
section shall be
inserted, namely:
-

“(1A)

The officials on deputation from various departments shall act as Nodal

Officers in Haryana Enterp
rise Promotion Centre. The administrative department concerned

shall make provision for delegating such powers, as necessary for enabling the said officer to

discharge his function as Head of Department.”.

Amendment of
section 6 of
Haryana Act 6
of 2016
.

For sub
-
section (2) of section 6 of the principal Act, the following sub
-
section shall be
substituted, namely:
-

“(2)

The objective of Bureau of Industrial Policy and Promotion shall be to policy

outreach, continuous engagement with the industry in
an ongoing basis, tracking investment

proposals, investment promotion, obtaining user feedback, resolving issues relating to

Non
-
Resident Indian and foreign direct investment, hand
-
holding investors and converting

investment queries into investment com
mitments. The working procedure shall be as

notified by the State Government from time to time.”.

Amendment of
section 8 of
Haryana Act 6
of 2016.

In sub
-
section (2) of section 8 of the principal Act,
-

(i)

in clause (iv), the word “and” existing at t
he end, shall be omitted; and

(ii)

for clause (v), the following clauses shall be substituted, namely:
-

“(v)

to process online application forms for grant of clearances to existing business
entities;

(vi)

such other functions, as may be prescribed.”.

S
ubstitution of
section 9 of
Haryana Act 6
of 2016.

For section 9 of the principal Act, the following section shall be substituted, namely:
-

“9.

Online composite application form.
-

(1)

There shall be an online composite

application form for the use of

entrepreneurs on the web portal of the Industries and

Commerce Department for receiving online composite applications forms. On receiving an

application, the Haryana Enterprises Promotion Centre or the District Industries Centre shall

collate, process
, secure clearances from the authorities in such manner, as may be

prescribed. All the processing and clearances shall be given in respect of authority through

the web portal.

(2)

For all clearances of business entities, online application forms shall
be made

available through single window on the web portal of Industries and Commerce Department.

The business entities shall fill in application forms available on the web portal for grant of

clearances.

(3)

From the commencement of this amendment Act
, all the concerned departments

within thirty days shall publish their services online along with check lists and procedures.

These departments shall align the timelines for granting these clearances as notified under

this Act. They shall also secure fe
edback of the services from the entrepreneurs availing

services.”.

Substitution of
section 11 of
Haryana Act 6
of 2016.

For section 11 of the principal Act, the following section shall be substituted, namely:
-

“11. Deemed clearances.
-

(1) The Noda
l Officers in the Haryana Enterprises

Promotion Centre and the District Level Clearance Committees shall decide applications

within such time limit, as may be notified from time to time, after obtaining approval of the

Empowered Executive Committee or t
he District Level Clearance Committee or the

respective authorities exercising delegated powers, as the case may be, and grant clearances

or reject the applications giving reasons in writing, failing which such clearances shall

deemed

to have

bee
n issued by the competent authority

as prescribed on the

following

day after expiry of the prescribed time limit.

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(2)

The entrepreneur or business entity may proceed to execute the work or take

other

action following the deemed clearance, but not so

as to contravene any of the

provisions of the relevant Act or rules made thereunder.”.

10.

For section 12 of the principal Act, the following section shall be substituted, namely:
-

“12. Notified services.
-

The Industries and Commerce Department in c
onsultation

with the concerned department, may notify various services and timelines for grant of

clearances thereof relating to promotion of enterprises in the State, from time to time,

under the Haryana Right to Service Act, 2014 (4 of 2014).”.

Substi
tution of
section 12 of
Haryana Act 6 of
2016.

11.

For section 15 of the principal Act, the following section shall be substituted, namely:
-

“15. Penalties.
-

(1)

Any enterprise whose application for a service is rejected or

is delayed beyond the pre
scribed time limit, may file an appeal before the Deputy Chief

Executive Officer, Haryana Enterprises Promotion Centre within thirty days from the date

of rejection or expiry of prescribed time limit, as the case may be:

Provided that the Deputy Chief
Executive Officer may admit the appeal after the

expiry of thirty days, if he is satisfied that the appellant was prevented by sufficient cause

from filing the appeal in time.

(2)

On receiving such appeal, Deputy Chief Executive Officer may either hims
elf

or through the Chairman of the concerned District Level Clearance Committee to which

the application pertains, or any other authority, as the case may be, call for necessary

information and seek assistance in order to determine whether the applicati
on pertains to

the official deputed by the concerned department in the Haryana Enterprises Promotion

Centre (Nodal Officer) or the Designated Officer of the service notified by the concerned

department under the Haryana Right to Service Act, 2014 (4 of
2014) within a period of

ten days of receipt of such appeal. The appeal shall then be forwarded to the first appellate

authority as per the procedure defined in sub
-
section (3).

(3)

The mechanism for filing and processing of appeal and timelines for di
sposing

off the appeals shall be such as defined in the Haryana Right to Service Act, 2014

(4 of 2014). The Designated Officer, first appellate authority and second appellate

authority as required under the Haryana Right to Service Act, 2014 (4 of 2014
) shall be

determined as follows:

(a)

for all such cases pertaining to the official deputed by the concerned
department in the Haryana Enterprises Promotion Centre, the Nodal Officer
shall be considered as the Designated Officer, Chief Executive Officer s
hall
be designated as the first appellate authority and the Chairman, Empowered
Executive Committee setup under the Haryana Enterprises Promotion Act,
2016 as the second appellate authority;

(b)

for all such cases pertaining to the Designated Officer of th
e service notified
by the concerned department, under the Haryana Right to Service Act, 2014
(4 of 2014), first appellate authority and second appellate authority shall be
such as notified by the concerned department under the Haryana Right to
Service Act,

2014 (4 of 2014).

(4)

The mechanism and amount of the penalties to be imposed in case of any

default on the part of the Nodal Officer or Designated Officer, as the case may be, shall be

as per

the applicable provisions under the Haryana Right to Serv
ice Act, 2014

(4 of

2014).

(5)

Any entrepreneur who fails to comply with the conditions of undertaking, for

the first instance of non
-
compliance shall be liable to pay fine which shall be fifty

thousand rupees and for subsequent non
-
compliance, shal
l be liable to pay fine which may

extend to one lakh rupees.”.

Substitution of
section 15 of
Haryana Act 6 of
2016.

BIMLESH TANWAR
,

Administrative
Secretary to Government
,

Haryana,

Law and Legislative Department.

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L.R.
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H.G.P.,
Pkl
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HARYANA GOVT. GAZ. (EXTRA.), SEPT. 6, 2021 (BHDR. 15, 1943 SAKA)

191

PART-I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 6th September, 2021
No. Leg.22/2021.— The following Act of the Legislature of the State of Haryana received
the assent of the Governor of Ha ryana on the 4th September, 202 1 and is hereby published for
general information:-
HARYANA ACT NO. 22 OF 2021
THE HARYANA ENTERPRISES PROMOTION (SECOND AMENDMENT) ACT, 2021
AN
ACT
further to amend the Haryana Enterprises Promotion Act, 2016.
Be it enacted by the Legislature of the State of Haryana in the Seventy-second Year of the
Republic of India as follows:-
1. This Act may be called the Haryana Enterprises Promotion (Seco nd Amendment) Act, 2021. Short title.
2. In section 2 of the Haryana Ent erprises Promotion Act, 2016,-
(i) after clause (k), the following clauses shall be inserted, namely:-
‘(ka) “medium enterprise” means the enterprise as defined under c l a u s e ( g ) o f
section 2 of the Micro, Small and Medium Enterprises Developmen t
Act, 2006 (Central Act 27 of 2006);
(kb) “micro enterprise” means the enterprise as defined under c lause (h) of
section 2 of the Micro, Small and Medium Enterprises Developmen t
Act, 2006 (Central Act 27 of 2006);’;
(ii) after clause (l), the follo wing clause shall be inserted, namely:-
‘(ll) “small enterprise” means the enterprise as defined under clause (m) of
section 2 of the Micro, Small and Medium Enterprises Developmen t
Act, 2006 (Central Act 27 of 2006);’.
Amendment of
section 2 of
Haryana Act 6
of 2016.

BIMLESH TANWAR,
Administrative Secretar y to Government, Haryana,
Law and Legislative Department.

9312—L.R.—H.G.P., Pkl.
HARYANA GOVT. GAZ. (EXTRA.), JAN. 24, 2023 (MAGH. 4, 1944 SAKA)

PART - I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 24th January, 2023
No. Leg. 4/2023.— The following Act of the Legislature of the State of Haryana re ceived
the assent of the Governor of Haryana on the 16th January, 2023 and is hereby published for
general information:-
HARYANA ACT NO. 4 OF 2023
THE HARYANA ENTERPRISES PROMOTION (AMENDMENT) ACT, 2022
AN
ACT
further to amend the Haryana Enterprises Promotion Act, 2016.
Be it enacted by the Legislature of the State of Haryana in the Seventy-third Year of the
Republic of India as follows:-
1. This Act may be called the Hary ana Enterprises Promotion (Amendment) Act, 2022. Short title.
2. For clause (iv) of sub-section (3) of section 3 of the Haryana Enterprises Promotion Act,
2016, the following clause shall be substituted, namely:-
“(iv) to approve any incentives, relaxations, exemptions or gra nt clearances on the
recommendations of the Empowered Executive Committee in mega pr ojects and
ultra mega projects beyond the package of fiscal incentives und er any policy for
industrial development or for indu strial development of any sec tor in force as
notified by the State Government from time to time;”.
Amendment of
section 3 of
Haryana Act 6 of
2016.

BIMLESH TANWAR,
ADMINISTRATIVE SECRETARY TO GOVERNMENT, HARYANA,
LAW AND LEGISLATIVE DEPARTMENT.

10149—L.R.—H.G.P., Pkl.

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