LexThe KARNATAKA INDUSTRIES (FACILITATION) ACT, 2002
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THE KARNATAKA INDUSTRIES (FACILITATION) ACT, 2002
Arrangement of Sections
Statement of Objects and Reasons
Sections:
1. Short title and commencement
2. Definitions
3. State High Level Clearance Committee
4. Functions of the Committee
5. Powers of the Committee
6. State Level Single Window Clearance Committee
7. Functions of the Committee
8. Powers of the Committee
9. District level Single Window Clearance Committee
10. Functions of the Committee
11. Powers of the Committee
11A. State level Empowered committee
12. Appointment of Nodal Agency
13. Functions of the Nodal Agency
14. Combined Application Forms (CAF)
15. Certification
16. [XXX]
17. Deemed approval
18. Appeal
18A. Review
19. Penalty
20. Offences by companies etc
21. Power to make rules
22. Protection of action taken in good faith
23. Power to remove difficulties
STATEMENT OF OBJECTS AND REASONS
Act No 45 of 2003, - It is considered necessary to provide for the promotion of industrial
development and facilitation of new investments, to simplify the regulatory frame work, by reducing
the procedural requirements and rationalising documents and to provide for an i nvestor friendly
environment in the State of Karnataka. The Bill among other things provides for the following,
namely:-
1. Constitution of State High Level Clearance Committee, State Level Single Window Clearance
Committee and District Level Single Window Clearance Committee for consideration of
application from entrepreneurs intending to establish industries in the State.
2. Appointment of Karnataka Udyoga Mitra as a Nodal Agency at State Level and the District
Industries Centre at Nodal Agency at the District level to undertake investment promotional
activities and to render necessary guidance and assistance to entrepreneurs to setup
industrial undertaking in the State.
3. Providing Combined Application Form in lieu of existing forms prescribed under various laws.
4. Facilitating entrepreneurs by furnishing a self certification at the time of submitting the
combined application form to the Nodal Agency.
5. Rationalising inspections by various authorities.
6. Providing for deemed approval by the departments or authorities in case of delay.
7. Penalty for entrepreneurs who fail to comply with the conditions of undertaking in the self
certification.
Hence the Bill.
(L.A Bill No.5 of 2002)
(Entry 24 of List-II and entries 23, 24, 36 and 37 of List-III of Seventh Schedule to the Constitution of
India)
I
Amending Act 03 of 2014. - It is considered necessary to amend the Karnataka Industries
(Facilitation) Act, 2002 (Karnataka Act 45 of 2003) to provide for,-
(a) Constitution of a State Level Empowered Committee under the Chairmanship of Chief
Secretary to Government for giving impetus to the implementation of approved projects;
(b) to increase the project cost that can be cleared by the State High Clearance Commit tee,
State High Level Single Window Clearance Committee , District level Single Window
Clearance Committee and in view of the escalation of cost of investment of the
projects/proposals;
(c) review provision against the decision of State High Level Clearance Committee; and
(d) certain other consequential amendments are also made
Hence, the Bill.
[L.A. Bill No.17 of 2013, File No. Samvyashae 05 Shasana 2013]
[Entry 24 of List II and entries 23, 24, 36 and 37 of List III of the Seventh Schedule to the
Constitution of India.]
II
Amending Act 43 of 2015. - It is considered necessary to amend the Karnataka Industries
(facilitation) Act, 2002 (Karnataka Act 45 of 2003)to empower State Level Single window clearance
Committee to consider industrial and other Projects up to Rupees Five Hundred Crorse under the
chairmanship of the Minister incharge of major and medium industries and state high level clearance
Committee to consider industrial and other project of more than Rupees Five Hundred crores under
the chairmanship of the chief Minister.
Hence, the Bill.
[L.A. Bill No.42 of 2015, File No. Samvyashae 50 Shasana 2015]
[entry 24 of List II and entries 36 and 37 of List III of the Seventh Schedule to the Constitution of
India.]
KARNATAKA ACT NO. 45 OF 2003
(First published in the Karnataka Gazette Extra-ordinary on the Fourth day of November, 2003)
THE KARNATAKA INDUSTRIES (FACILITATION) ACT, 2002
(Received the assent of the President on the Twenty Seventh day of October, 2003
(As amended by Act 03 of 2014 and 43 of 2015)
An Act to provide for the promotion of industrial development and facilitation of new investments to
simplify the regulatory frame work by reducing procedural requirements and r ationalising documents
and to provide for an investor friendly environment in the State of Karnataka.
Whereas, it is expedient to provide for speedy implementation of industrial and other projects in the
State by providing single point guidance and assi stance to promoters, reducing the procedural
requirements rationalising documents and to ensure smooth operation;
Be it enacted by the Karnataka State Legislature in the Fifty third year of the Republic of India as
follows:-
CHAPTER - I
Preliminary
1. Short title and commencement .- (1) This Act may be called the Karnataka Industries
(Facilitation) Act, 2002.
(2) It shall come into force on such
1
[date] as the State Government may by notification appoint.
2. Definitions .- In this Act unless the context otherwise requires,-
(i) “Appellate Authority” means an appellate authority referred to in section 18;
1. All the provisions of the Act have come into force with effect from 22.12.2003, vide Notification No. CI 162 SPI 2001 (Part) dated
16.12.2003 (Karnataka Gazette Part IV-A Extraordinary No. 1671 dated 16.12.2003)
(ia) "Applicable Acts" means the Factories Act, 1948, the Boilers Act, 1923, the Contract Labour
(Regulation and Abolition) Act, 1970, the Employees State Insurance Act, 1948, the Minimum Wages
Act, 1948, the Payment of Bonus Act, 1965, the Payment of Wages Act, 1936, the Maternity Benefit
Act, 1961, Gratuity Act, 1972, the Equal Remuneration Act, 1976 and the Karnataka Shops and
Commercial Establishments Act, 1961;
(ii) “Authority” includes a local authority or any statutory Board, Corporation or other authority
established by the State Government and which are entrusted with the powers or responsibility to
grant or issue clearances;
(iii) “Clearances” means grant or issue of no- objection certificate, allotments consents, approvals,
permissions, registration, enrolments, licences and the like, by any Authority or authorities in
connection with setting up an industrial undertaking in the State.
(iv) “Department” means, a department of the State Government.
(v) "District Level Single Window Clearance Committee" means a Committee constituted under
section 9;
(vi) ‘Entrepreneur’ means a person or body of persons or a company, having majority investment
or controlling interest in an industrial or undertaking.
(vii) ‘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
State Government;
(viii) ‘Nodal Agency’ means the Nodal Agency at the State level or at the district level constituted
under section 12;
(ix) ‘State High Level Clearance Comm ittee’ means the State High Level Clearance Committee
constituted under section 3;
(x) ‘State Level Single Window Clearance Committee’ means the State Level Single Window
Clearance Committee constituted under section 6.
1
[(xi) “State Level Empowered Committee” means the State Level Empowered committee
constituted under section 11A]
1
1. Inserted by Act, 3 of 2014 w.e.f. 04.01.2014
Chapter - II
3. State High Level Clearance Committee .- (1) The State Government may by notification
constitute a single point clearance committee called on State High Level Clearance Committee
2[under the chairmanship of the Chief Minister ]2 consisting of such members as may be specified
therein.
(2) The Co mmittee shall examine and consider the proposals received from any entrepreneur
relating to any industrial and other projects to be set up in the State, with an investment of rupees
3[1[five hundred crores]1]3 and above in each case.
1. Substituted by Act, 3 of 2014 w.e.f. 04.01.2014
2. Inserted by Act, 43 of 2015 w.e.f. 28.12.2015.
3. Substituted by Act, 43 of 2015 w.e.f. 28.12.2015.
(3) Member of the Committee shall personally attend the meeting and in case he is unable to attend
the meeting, he may depute a senior level officer to attend the meeting with a written authorisation to
take appropriate decision in the meeting.
4. Functions of the Committee .- (1) The Committee shall meet at such times and in such places
and shall adopt such procedure to transact its business as may be prescribed.
(2) The Committee shall examine the proposals for setting up any industrial undertakings referred to
in sub- section (2) of section 3 and shall take a decision and communicate its decision to the
entrepreneur and the concerned departments or authorities within such time as may be prescribed.
5. Powers of the Committee. - The Committee shall be the final authority in granting approvals for
the projects placed before it. The approvals giv en by the Committee shall be binding on all the
concerned departments or authorities and such departments or authorities, shall issue the required
clearances within the stipulated time and subject to compliances by the entrepreneur undertaking of
the provisions of the applicable Central or State Acts and the rules made there under.
6. State Level Single Window Clearance Committee .- (1) The State Government may by
notification constitute a single window clearance committee for the State called as the 'State Level
Single Window Clearance Committee' 2[under the chairmanship of the Minister incharge of major and
medium industries]2 consisting of such members as may be specified therein.
(2) The State Level Single Window Clearance Committee shall examine and consider proposal
received from the entrepreneurs relating to industrial and other projects to be set up in the State
with an investment of more than
1
[fifteen crores rupees and less than rupees 3[five hundred crores]3
each.]
1
(3) A member of the Committee shall personally attend the meetings and in case he is
unable to attend the meeting he may depute a senior level officer with a written authorisation to take
appropriate decision in the meeting.
1. Substituted by Act, 3 of 2014 w.e.f. 04.01.2014
2. Inserted by Act, 43 of 2015 w.e.f. 28.12.2015.
3. Substituted by Act, 43 of 2015 w.e.f. 28.12.2015.
7. Functions of the Commi ttee.- (1) The State Level Single Window Clearance Committee shall
meet at such times and such places and shall adopt such procedures to transact its business as may
be prescribed.
(2) The State Level Single Window Clearance Committee shall examine the proposals for setting up
industrial undertakings referred to in sub- section (2) of section 6 and shall take a decision and
communicate its decision to the entrepreneur and the departments or authorities concerned within
one week of the meeting.
8. Powers of the Committee .- The State Level Single Window Clearance Committee shall be the
final authority in granting approvals for the projects placed before it. The approvals given by the
Committee shall be binding on the departments or authorities conce rned and such departments or
authorities shall issue the required clearance within the stipulated time subject to compliances by
the entrepreneurs with the provisions of the applicable Central or State Acts or rules made
thereunder.
9. District level Single Window Clearance Committee.- (1) The State Government, may, by
notification constitute a single point clearance committee at the district level called the ‘District Level
Single Window Clearance Committee’ consisting of such members, as may be prescribed. The
District Level Single Window Clearance Committee shall examine and consider proposal received
from entrepreneurs relating to industrial projects with the investment of upto
1
[rupees fifteen crores]
1
each to be set up in the respective districts.
1. Substituted by Act, 3 of 2014 w.e.f. 04.01.2014
(2) A member of the Committee shall attend the meetings personally and in case he is unable to
attend the meeting he may depute a senior level officer with the written aut horisation to take
appropriate decision in the meeting.
10. Functions of the Committee .- (1) The District Level Single Window Clearance Committee
shall meet at such times and such places and shall adopt such procedures to transact its business as
may be prescribed.
(2) The District Level Single Window Clearance Committee shall examine the proposals for setting
up industrial undertakings referred to in sub -section (1) of section 9 and shall take a decision and
communicate its decision to the ent repreneurs and the departments or authorities concerned within
such time as may be prescribed.
11. Powers of the Committee .- The District Level Single Window Clearance Committee shall be
the final authority in granting of approvals for the project s placed before it. The approvals given by
the Committee at the district level shall be binding on the departments or authorities concerned and
such departments or authorities shall issue the required clearance within the stipulated time subject
to compliances by the entrepreneur of provisions of the applicable Central or State Acts and the rules
made thereunder.
1
[11A State level Empowered committee. - (1) The Government may constitute a State
Level Empowered Committee, consisting of the following, namely:-
(a) The Chief Secretary to Government of Karnataka, - Chairman
(b) The Principal Secretary to Government, Commerce and Industries
Department,
- Member
(c) The Principal Secretary to Government, Revenue Department, - Member
(d) The Principal Secretary to Government, Water Resource Department, - Member
(e) The Principal Secretary to Government, Energy Department, - Member
(f) The Principal Secretary to Government, Information and Technology
Department,
- Member
(g) The Principal Secretary to Government, Urban Development Department, - Member
(h) The Secretary to Government, Department of Forest, Environment and
Ecology,
-
Member
(i) The Secretary to Government, Department of Commerce and Industries
(Small Scale Industries, Textiles and Mines),
- Member
(j) The Principal Secretary/Secretary to Government, Agriculture Department
(k) The Principal Secretary/Secretary to Government, Infrastructure Development
Department
(l) The Principal Secretary/Secretary to Government, Tourism Department
-
-
-
Member
Member
Member
(m) The Chairman, The Karnataka State Pollution Control Board, - Member
(n) The Director General and Inspector General of Police, The Karnataka State
Fire Extinguishing and Emergency Services,
-
Member
(o) The Chief Executive Officer and Executive Member Karnataka Industrial Area
Development Board, Bangalore,
- Member
(p) The Commissioner for Industrial Development and Director for Industries
and Commerce,
-
Member
Secretary
Note: For the purpose of this section, The Principal Secretary to Government, Commerce
and Industry Department, means the officer in charg e of the subject "industries (Facilitation)", who
is either Secretary or Principal Secretary or Additional Chief Secretary to Government.
(2) The Committee may co -opt an expert or knowledgeable person as co- opted member, if
necessary.
(3) The functions of the State Level Empowered Committee are,-
(i) to monitor the status of implementation of the projects cleared by the State
Level Single Window Clearance Committee and State High Level clearance
committees; and
(ii) t o perform such other functions as may be prescribed.]
1
1. Inserted by Act, 3 of 2014 w.e.f. 04.01.2014
12. Appointment of Nodal Agency .- (1) The State Government may, by notification, appoint the
Karnataka Udyoga Mitra as a ‘Nodal Agency’ at the State level and the ‘District Industries Centres’ as
the ‘District Nodal Agency’ at the district level to undertake investment promotional activities and to
render necessary guidance and assistance to entrepreneurs to set up industrial undertakings in the
State.
13. Functions of the Nodal Agency .- (1) The functions of Nodal Agency at the district level shall
among others includes the following:
(a) to carryout investment promotional activities,
(b) to render necessary assistance in policy formulation for industrial progress,
(c) to guide and assist entrepreneurs to set up industries in the State,
(d) to issue combined application form to the entrepreneurs and also to receive the forms from
them and to arrange required clearances from departments and authorities within the
stipulated time.
(e) to provide secretarial support to the High level Clearance Committee, State level Single
Window Clearance Committee and the District level Single Window Clearance
Committee.
(f) to prom ote environment friendly and clearer technology and production practices,
(g) to perform any other function as may be entrusted to it by the State Governments.
(2) The State level Nodal agency shall also perform functions referred to in sub- section (1) and in
addition prepare and regularly update an entrepreneurs guide providing complete particulars relating
to,-
(i) State and Central Industrial policies,
(ii) Procedure to obtain the required clearances from the department and authorities
(iii) information on industrial status and advantages existing in the State.
(iv) salient features of Acts and the rules made thereunder applicable to an industrial undertaking,
and
(v) any other information useful to the entrepreneurs.
1
[14. Combined Application Forms (CAF) .- The State Government may, prescribe Combined
Application Form for the use of entrepreneurs for obtaining clearance from the State High Level
Clearance Committee or State High level Single Window Clearance Committee or District level
Single Window Committee. This Combined Application Form shall also be used in lieu of existing
forms prescribed under applicable Central or State Acts except the application for Licensing of a
Factory as provided in section 41A of the Factories Act, 1948 and the rules made thereunder for
obtaining the required clearances. All Departments or Authorities concerned shall accept such
Combined Application Form for processing and issue of required clearances.]
1
1. Substituted by Act, 3 of 2014 w.e.f. 04.01.2014
15. Certification.- (1) Every entrepreneur shall furnish a ‘Self Certification’ at the time of
submitting the duly completed Combined Application Form and thereafter once in a year to the Nodal
Agency undertaking that he shall comply with the applicable provisions of the relevant Acts and
the rules made thereunder. The undertaking shall be furnished in such form as may be prescribed.
(2) The self certification furnished by the entrepreneur shall be accepted by the departments and
authorities for the purpose of issuing and granting clearance and giving other benefits to the
entrepreneur.
16.
1
[XXX]
1
1. Omitted by Act, 3 of 2014 w.e.f. 04.01.2014
17. Deemed approval .- Every department or authority notwithstanding anything contained in any
other law shall issue clearance within the stipulated time limit failing which such clearances shall be
deemed to have been issued.
18. Appeal.- (1) Any person aggrieved by t he decision of the State High Level Clearance
Committee, State Level Single Window Clearance Committee District Level Single Window
Clearance Committee disapproving the project may within thirty days from the date of receipt of
communication of the decisi on of the Committee appeal to the Appellate Authority as may be
prescribed and different appellate authorities may be prescribed in respect of appeals against the
decision of different level of committees.
(2) The Appellate Authority shall after following such procedure as may be prescribed dispose
off the appeal within a period of one month from the date of its receipt.
1
[18A. Review.- (1) Any applicant aggrieved by the decision of the State High Level Clearance
Committee may appeal to the State High Level Clearance Committee for review of its decision given
earlier, if the applicant,-
(a) has any new facts or grounds on which the decision has to be reconsidered by the
Committee;
(b) points out an apparent error on the face of the decision.
(2) The State High Level Clearance Committee may consider such appeal and take appropriate
decision, which shall be final.]
1
1. Inserted by Act, 3 of 2014 w.e.f. 04.01.2014
19. Penalty .- Any entrepreneur who fails to comply with the conditions or underta king in
the self certification given to the Nodal Agency or other department or authorities shall on conviction
be punishable with fine which may extend to five thousand rupees for the first offence and for the
second or subsequent offence with fine which may extend to ten thousand rupees.
20. Offences by companies etc. - (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 the 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 exercise 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 gui lty of that offence and shall be liable to be
proceeded against and punished accordingly.
Explanation.- For the purposes 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.
21. Power to make rules .- (1) The State Government may, by notification, after previous
publication 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 each
House of the State Legislature while it is in session for a total period of thirty 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 sessions immediately following both Houses agree to make any
modification in the rule or both Houses agree that the rules should not be made the rules 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 without prejudice to the validity of anything previously
done under that rule.
22. Protection of action taken in good faith .- No suit or legal proceeding s shall lie against the
Chairman or other members of the State High Level Clearance Committee or State Level Single
Window Clearance Committee or District Level Single Window Clearance Committee or any
employee of such Committee in respect of anything whi ch is in good faith done or intended to be
done under this Act or any rule made thereunder.
23. Power to remove difficulties. - If any difficulty arises in giving effect to the provisions of this
Act, the State Government may, by order not inconsis tent with the provisions of this Act remove the
difficulties.
Provided that no such order shall be made after the expiry of the period of two years from the date
of commencement of the Act.
The above translation of the PÀ£ÁðlPÀ PÉÊUÁjPÉUÀ¼À(¸Ë®¨sÀå) C¢ü¤AiÀĪÀÄ 2002 (2003 PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ ¸ÀASÉå 45)
be published in the Official Gazette under clause (3) of Article 348 of the Constitution of India.
KARNATAKA ACT NO. 03 OF 2014
(First published in the Karnataka Gazette Extra-ordinary on the Fourth day
of January, 2014)
THE KARNATAKA INDUSTRIES (FACILITATION) (AMENDMENT) ACT, 2013
(Received the assent of the Governor on the Third day of January, 2014)
An Act to amend the Karnataka Industries (facilitation) Act, 2002.
Whereas it is expedient to amend the Karnataka Industries (facilitation) Act, 2002 (Karnataka
Act 45 of 2003) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Sixty -fifth year of the Republic of
India, as follows:-
1. Short title and commencement. - (1) This Act may be called the Karnataka Industries
(Facilitation) (Amendment) Act, 2013.
(2) It shall come into force at once.
Sections 2(XIA), 3(2), 6(2), 9(1), 11A, 14, 16, 18A are Incorporated in the Principal Act .
KARNATAKA ACT NO 43 OF 2015
(First Published in the Karnataka Gazette Extra-ordinary on the
Twenty eighth day of December, 2015)
THE KARNATAKA INDUSTRIES (FACILITATION) (AMENDMENT) ACT, 2015
(Received the assent of the Governor on the Twenty third dayof December, 2015)
An Act further to amend the Karnataka Industries (facilitation) Act, 2002.
Whereas it is expedient to amend the Karnataka Industries (facilitation) Act, 2002 (Karnataka
Act 45 of 2003) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Sixty -sixth year of the Republic of
India, as follows:-
1. Short title and comm encement.- (1) This Act may be called the Karnataka Industries
(Facilitation) (Amendment) Act, 2015.
(2) It shall come into force at once.
Sections 3 and 6 are Incorporated in the Principal Act.
VAJUBHAI VALA
GOVERNOR OF KARNATAKA
By Order and in the name of the Governor of Karnataka
S.B. GUNJIGAVI
Secretary to Government
Department of Parliamentary Affairs