LexThe Kerala MSME facilitation Act 2019(Amendment Act 32 of 2021)
Kerala · state statute
Open in Lexace · Ask the AI about this act© (3&3(b (TU(G)D( Government of Kerala 2021 Regn.No. KERBIL/20 12/45073 dated 05-09-2012 with RN! Reg No. KL/TV(N)/634/202 1-2023 Cth)(O Wfl) 0 KERALA GAZETTE :WDflTh EXTRAORDINARY WDb1Dcn1 PUBLISHED BY AUTHORITY b2CJb)OThnJD0, 2021 mmomcb 15 CU9i'o10 (OI - . IJo 15th November 2021 1197 m0i3o 30 mnho 3367 Vol. X Thiruvananthapuram, 30th Thutam 1197 Monday 1943 D(TUfl&3o 24 24th Karthika 1943 OcO(D CIX8e6)3( cn1a (m1 a12o6m-cn3i) ojeJ oiiytoojmo cnmi 13524/.cn 3/2020/mDo 07(4?(21(ThTZDOJ1Ø0, 2021 malcmmd 14 1197 ojpjoo29 1943 &mw76,o 23. Bcø(Op CPioCTUfJOm 106)S wjoccrn n Jceç 6U3(fl6!136)S 3w)1c1i1aeJco6)30$1 moc6 iaicro nj3c06Ik 6r1CI 2021 moJoGnJ 13-oo AwbI W 6C)6)S momAimml • W 6 ?O 6)S O1JcOO(Zo, oil. oz1 mxc& mlwa, wtho7. This is a digitally signed Gazette. 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NOTIFICATION No. 13524/Leg. C3/2020/Law. Dated, Thiriivananthapzirain, 14th Novembei 2021 29th Thu/am, 1197 23rd Karthika, 1943. In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor of Kerala is pleased to authorize the publication in the Gazette of the following translation in English language of the Kerala Micro Small and Medium Erterprises Facilitation (Amendment) Act, 2021. (32 of 2021) • • • By order of the Governor, V. HARINAIR, Law Secretary • This is a digitally signed Gazette. • Authenticity may he verifled through https://conipose.keralã.gov.in/ • S. 12 I [Translation in English of '2021 6ieJ aamgl 0-0jC6&M-G) i ci&1s SYTho mpi(roovmoojmnuñ W3X (@w1) published under the authority of the Governor] ACT 32 OF2021 THE KERALA MICRO SMALL AND MEDIUM ENTERPRISES FACILITATION (AMENDMENT) ACT, 2021 An Act to amend the Kei ala Micto Small and Medium, Enteipi isec Facilitation Act 20/9 Prea,nb/e.—WHEREAs, it is expedient to amend the Kerala Micro Small and Medium Enterprises Facilitation Act, 2019 (16 of 2019) for the purposes hereinatth appearing; BE it enacted in the Seventy-second Year of the RepubliL of India as follows - I Shoit title and commencement - (I) This Act may be called the Kerala Micro Small and Medium Enterprises Facilitation (Amendment) Act, 2021. (2) It shall be deemed to have come into forcen the 51h day o October, 2020. 2 Amendment of long title —In the long title of the Kerala Micro 1 Small and Medium Enterprises Facilitation Act 2019 (16 of 2019) (hereinafter ieferred to a the principal Act), after the words "micro small and medium enterprises", the words 'and to grant approval to other enterprises in a time bound manner shall be inserted 3 Amendment ofpi eainble —In the preamble of the principal Act, after the words "micro small and medium enterprises"; the words "and to grant approval to other enterprises in a time bound manner' shall be inserted 4 Amendment of section 1 —In sub-section (1) of section 1 of the principal Act, after the words • "Micro Small and Medium Enterprises", the words "and Other Enterprises" shall be inserted. '1 5. Amendment of section 2—In the principal Act, in section 2 ç— in clause (c), after the words "micro small and medium enterprises" the words and other enterprises" shall be inserted, after clause (c) the following clauses shall be inserted, nanely - This is a digitaliy signed Gazetie. Autheniiciiy may be verified ihrough htips://composekeraia.gov .inl . 13 "(ca) "Bureau" means 'Investment Facilitation Bureau' contituted under section 6A; . (cb) "checklist" means listof documents, as may be prescribed, to be furnished by other enterprises along with.composite application;";. (iii) after clause(j), the following clause shall be inserted, namely:—. "(ja) "other enterprise" means anenterprise as defined in clause (da) of section 2 of the Kerala Industrial Single Window Clearance Boards and Industrial Township Area Development Act, 1999(5 of 2000) and shall not include the Micro Small and Medium Enterprises;". : 6. Insertion of new sections 6.4, 6B, 6C and 6D.—ln the principal Act, after section 6, the following sections shall be inserted, namely:— "6A. constitution of Investment FOcilitalion Bureau.—( 1) For the purpose of disposal of applications for.the issue of various approvals required under the State enactments for setting up other enterprises in the, °Siàte in a tirrie bound manner, the Government may, by notification; constitute a Bureau to be called 'Investment Facilitation Bureau' consistingof the following members, namely:— (a) • Secretary: in charge of Investment Promotion in the Industries Department; • • •. (b) Director General, Fire and Rescue Services; Managing Director, Kerala State Industrial Development Corporation; Chief Town Planner; • • S • • ( e) Labour Commissioner; • • (0 Director, Factories and Boilers Department; • • • • (g) Chief Electrical Inspector; • (h) Additional Director, Health Services, This is a digitally signed Gazette. Authenticityntay be verifled through https://cornpose.keralagov.in/ 14 (.i) DirectOr, Urbaii Affairs Directorate; (j) Director, Panchayat Directorate; (k) Industries andComrnerce Director; (1) Secietaiy or Director of the Department as may e nominated by the Chairman of the Bureau, ashe deems fit.". The Bureau shall be a body corporate by the name aforesaid having perpetual succession and common seal. Secretary in charge of Investment promotion in the Depirtment of Industries shall be the Chairman, and the Managing Director of the Kerala State Industrial Deve1opmnt Corporation shall - be the Convenor and Chief Executive Officer of the Bueau. Bureau shall meet at such time and place as fixed b the Chairman, for performing the functions of the Bureau under the Act and shall follow such rules of procedure as may be prescribed in regard to its transaction of business. 6B. Pou'ers and functions of Bureau.—(1) Notwithstanding at ything contained in any other law for the tirne.being in force, without prejudice to the powers cenferred on the State Board and District Board constituted under the Kerala Industrial Single Window Clearance Boards and Industrial Township Area Development Act, 1999 (5 of 2000), any person who• intends to set up other enterprises, shall submit a composite application to the Chief Executive Officer through online portal fr the issuance of approval as required under State enactrnents for setting up such enterprises in such form along with such fees and such declaration, as may be prescribed (2) The Bureau shall after complying the procedure prescribd in this behalf and within seven working clays after the receipt of a composite application whih is complete in all respect, take a decision as,— • • (a) to issue approval on such conditions, as itmay think fit; or. (b) to call for more details of documents, it deemed necessary for taking action on the application This is a digitally signed Gazette. Authenticity may be verified through hltps://cornpose.kerala.gov.in/ .'. 15 . (3) The decision of the Bureau shall be informed to the applicant and to the competent authority concerned, by the Chief Executive Officer and the said decision shall be deemed to be given by the competent authority concerned and such decision shall be binding on the authorities. 4 (4) An approval once granted shall have effect for a period of five years from the date of its issuance and within one year from the date of such approval, every 'other enterprise' shall submit a certificate in, such form as may be prescribed, to the Chief Executive Officer to the effect that, all the provisions of the Act and rules concerned are complied with and in such cases where the renewal of approval is requited, an applieation for renewal of such approval shall be submitted to the Chief Executive Officer through onJine along with required documents, before three months from the date on which such approval shall cease to operate, and thereupon it shall be renewed in such manner, as may be prescribed. During the period of one year as specified in sub-section (4),. competent authority shall not undertake any inspection for the purpose of, or in connection with any approval as defined in clause (c) of section (2): Provided that a competent authority may undertake inspection to verify that, the provisions of the Act and rules as specified in the certificate submitted to the Chief Executive Officer are complied with. If the, other enterprise fails to comply with the provisions of the Act and rules and also to submit a certificate to the effect that the provisions of Act and rules are complied within one year as specified under sub-section (4), the Bureau may, on request of the applicant and on sufficient reasons, grant a reasonable time not exceeding one year for compliance, taking into account the nature of the other enterprise and reasons for non-compliance. If the other enterprise fails to comply with the provisions of Acts and rules even after such extended period, the Bureau may revoke the approval,, after giving notice to the applicant and after considering the submission if any, from the applicant. The application to be submitted to the Bureau and procedures to be followed by the Bureau for the issuance of the approval shall be, in such manner as may be prescribed. The appr6valshall not entitle a persontouse any land contrary to the provisions contained in the Kerala Conservation of Paddy Land and Wetland Act, 2008 This is a digitally signed Gazette. • Authenticity may be verified through https://coñipose.kerala.govin/ k 16 (28 of . 2008) and rules made thereunder and it shall not entitle a person to use the land in deviation to the land use specified in the Master Plan notified under he Kerala Town and Country Planning Act, 2016(9 of 2016). 0 (9) Approval once granted by the Bureau may be 'used as a valid document for any purpose includirg aVailing of financial assistance from a Bank or other financial institution. 6C. Application jbr the grant of Approva/.—(1) Any person who intends to set up other enterpiise other than those included as Red Category' by the State Pollution Contiol Board may submit a composite application in such form as may be prescribed, through.'online portal along with supporting. documents and check list and such fees and declaration, as may be prescribed to the Chief Executive Officer 'of the Bureau. The convenor of the State Board constituted under he Kerala Industrial Single Window Clearance Boards and Industrial Township Area Development Act, 1999 (5 of 2000) shall act as the Chief Executive Officer of the Bureau, to co-ordinate the activities of the Bureau and to scrutinize .the applications received from the eiiterpries under section 6C and for the performance of such functions that may be assigned to himky the Bureau, from time to time The officers and staff of the Kerala Investment Promotion and Facilitation Cell functioning under the Kerala State IndUstral Development Corporation shall' provide all necessary assistance,to him. Explanation - The Kerala Investment Promotion and Facilitation Cell' means the Cell constituted as per G.O (Ms.) No. 100/2017/md. 'dated 12th October, 2017. ,The Chief Executive Officer shall, diséharge the following powers and functions in addition to the general powers conferred 'under sub-section ~(2) , namely:— to act as a single point contact for 'other enterprises' that require approval from the Bureau; (b) to assist the applicants for completing the composite applications; to scrutinize the applications with the help of check ?ist and to Verify the documents submitted along with the application; . ,'• - after completing the scrutiny of the applications,— This is a digitally signed Gazette. Authenticity .ntay be verified through https://contpose.keraia.govjriJ ' 17 accept applications complete in all respects;. require additional information regarding the incomplete application in accordance with the provisions of the Act and rules made thereunder; (e) to keep the minutes of the meeting of the Bureau; (0 to inform the decision of the Bureau to the applicant and the competent authorities concerned. 6D. Power of the Bureau to revoke the approva/.—Notwithstanding anything contained in this Act, if the competent authority concerned, has found that the other enterprise has violated any provisions of the Act or rules and the details furnished in the application for the grant of approval is false, the competent authority concerned may recommend to the Bureau for revocation of the approval and thereupon Bureau may revoke the approval after giving a notice to such enterprise and after considering the submission if any, from the enterprise and j• impose on such enterprise a penalty as referred in section 8.". . 7. Amendment of section 12.—In the principal Act, in section 12,-'— in sub-section (2), for the words "nodal agency" the words "nodal agency or Bureau" shall be substituted; in sub-section (3), for the words "nodal agency" the words "nodal agency or Bureau" shall be substituted; in sub-section (4), for the words "nodal agency" the words "nodal agency or Bureau, as the case may be," shall be substituted. - 8. Repeal and saving.—(l)The Kerala Micro Small and Medium Enterprises Facilitation (Amendment) Ordinance, 2021 (136 of 2021) is hereby repealed. 4 •• (2) Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken under the principal Act as amended by the said - Ordinance shall be deemed to have been done or taken under the principal Act as amended by .thisAct. . PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSES AT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 202 DigtaUy signed by Salirn A This is a digitally signed Gazette. Authenticity may be verified through https://compose.keraIa.gov.i • • Dateo21 .11.1507:55:01 +05:30 5/3254/202)