The Kerala Investment Promotion and Facilitation Act 2018(13 of 2018)

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Government of Kerala 
Regn. No. KERBll/2012145073 
dated S-9·2012 with RNI 
'f«-s..No. KJ..nY<NY6l4'2Q I S-17 . 
2018 ~-;:a 
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KERALA GAZETTE 
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EXTRAORDINARY 
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· PUBLISHED BY AUTHORI1Y 
2011 nf)L~m& 7· 
7th April ,018 
cmello 7} 
·Vol. VII 
C!Dh2~~, 
~1 
Thiru~thap~ 
. Sa~rday 
1193 -~1cno 24 
24th Meenam 1193 
<D<1lJ~ } 
925 
No .. 
.. 1940 QQ41l,.Cl>o 17 
17th Chaithra 1940 
GOVERNMENT OF KERALA 
.. Law (Legislation-C) Department 
NOTIFICATION 
No. 2146~/Leg.C3/2017 Lt.aw. 7th April, 1018 
Dated. Thiruvananthapurani, 24th Meenan!. 1193 
· J 7th Chaithra, J 940. 
. . 
The following Act of the Keralri St":te Legisl~ture is hereby published 
for general information: The Bill as passed by the Legislative Assembly · 
received the assent of the Governor on the 7th day of April, 2018. 
By order of the Governor, 
B. G HARINORANATH, 
Law Secretary. 
P.RINTED AND P1J8lJSHED BV THE SUPl!ftlN11:"Nl>ENT Of GOVL:RNME!l:'f fRESSt;s 
AT THE GOVERNME~n CENTRAL rRtSS. rtURU\'ANANTllAPllRA~i. 201S. 
331133912018/$-11. 
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2 . 
ACT 13 OF 2018 
. . . 
. . 
THE KERALA INVESTMENT PROMOTION AND 
FACILITATION ACT. 2018 
An Act to ·give effect 10 certain proposals of the Government of Kera/a to 
avoid delay in granting various licences. permission.s. approvals. 
clearances required under various enactments and to provide for 
other matters .connected therewith .or incidental the~to . 
. .Pt-eamb/e.-WHEREA~, it is expedient to give effect to certain proposals 
.. of the Government of Kerala to avoid delay in granting various licences, 
• _penn.issions .. approva~ clearan~ ~uired under various enactments _and to 
provide for other matters conriected therewith or incidental thereto; . . . 
BE it enacted in the Sixty-ninth Year of the Republic of India, as ,. 
follows:-
. . 
1. Short · title .and commencement.-(1) This Act may be called the 
Kcrala Investment Protnotion. and Facilitation Act,· 2018. . 
(2) It shall be deemed to ~ve corne ·into force on . the 20th day of 
October, 2017. . 
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2 . .Amendment of Act 34 of 1960.-In . the ~erala Shops and 
Commercial Establishments Act, 1960 (34 of 1960), in ·section SA, in· 
sub-se .ction (4), after the w.ords •'in the prescribed form '\ the words 
"on the same day of the receipt of application" shall be inserted . 
3. Ame1.1dment of Act 20 of 1980.-In the Kerala Headload Workers 
Act, 1978 (20 . of 1980), after section 9, the ft>llowing section 'shall be. · 
msCrted. namely:- · · 
"9A. Engaging the services of headload workers. ~~) Subject to 
the provisions of this Act, an employer shall engage a headload worker 
registered under the Act in connection with the work of his establishment: 
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· Provided that in the ca5e of works whic~ require assistance of skilled 
persons and which are to be done with due diligence or require the aid of 
machinery, such works may be done by engaging the pcrs0ns having such 
skill or by. the machinery, as ·the case may be . 
. (2) Every Headload worker shall be entitled to wages as 
prescnl>ed by the Government under the provisions of this Act only if their 
services have been engaged by the employer or .t~e owner of an 
.establishment" . 
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4. Pow~ to make 'rotes."-{!) The Government may, by notification in 
the Gazette make rules either prospectively or retrospectively for the 
purposes of carrying into effect the pro~sions of. this Act. 
(2) Every rule made under this Act shall ~ laid. as soon as may 
·• be after ·it is made, before the J,Cgislative Assembly, while it is. in ses5ion 
for a totaJ period of fourteen· days which may be comprised in one session 
or in two successive sessions , and if. before the expiry of the session. in 
which it is so laid or the session· immediately following, the Legislative 
Assembly makes any· modification in the rule or decides that the rule should 
not be made, the' rule s~ll thereafter h.ave effect only in such modified 
fonn or be of no effect, as the case may be; so however that any such 
modification or annulment shall be without prejudice to the validity of 
anything previ9usly done under that rule. . 
5. Repeal and savi11g.-(l) The Kerala Investment Promoti_on and ·. 
Facilitation Ordinance, ~018 (8 of 2018) is hereby repealed. 
(i) Notwithstanding such repeal .. a~ything done or deem~ to h~ve 
been done ~r any action taken or deemed to have been taken under the 
Kt?rala Shops and Commercial Establis~ents Act, 1960 (34 of 1960) and 
the Kera la Headloa4 Workers Act, 197 8 (20 of 1980) . as amended by the 
said ·ordinance, shall be deemed to have been done or taken under the 
above said_ Acts as. amended by this ~Cl. 

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