The Kerala Single Window Clearance Boards and Industrial Township area Development Act 1999 -Amendment Act

73 
THE KERALA Il'\DUSTRIAL SINGLE WINDOW CLEARl<.l\'CE 
BOARDS AND INDLTSTRIAL TOWNSHIP AREA 
DEVELOPMENT ACT, 1999 
(Act 5 of 2000) 
Col'\ r r:N1 s 
P1camhlc I 
S•ctio11S · 
CHAPTLR I 
Prclnmnary 
1. Sh01 t utle, C'-tent and commencement 
2 Dcfim tions 
CHAPrr:R II 
St;,tc Boa -d, Dtsb ict Boards and Industnal Area Boat d~ 
3 ~tate Bo.-ud 
4. Dtst. tct 13om ds 
5 Indmt tal Area Boa1ds 
6. Exemption liom hccncc~, etc. 
7. Powe•., and functiOns of I ndustc wl J\1 ca BoaJ ds 
8 Powers and functions of Dtstrict Board~ 
9 Powc s and functiOns of the State Boatd 
I 0 ] s~umg of clcanmcc~, hccnces, cert1fica tes based on the 
1 ecommenda tJOn'> 
It. Appclla te JUmdtctJOn of the State Boat cl 
I2 Appellate Jl11Jsdtctwn ofthc Govcrn~ent 
13 Powe1s of the State Board~ to revoke the licences 
Cll APTER Ill 
Cstabhshment of Indust•Ial Township 
I4 Estabh~hment of Industual Township 
15. ConstitutiOn of lndmt. ml Township Authonty 
I6 Extt>nsion of Proviswns of the MumCipal Act or rules made 
thereundei· 
' ' • 74 
CHAPTLR IV 
Supplementary and i\1tsccllancous p10visions 
I 7 Apphcabdtty of the Kctala Bmldmgs (Lease and Rent 
Cont1·oi) Act, 1965 (2 of 196.3) 
18 Ovctridmg effect of the . \ct 
19. Dncction by Govclllmcnt 
20. Rctm ns and In~pection 
21. Membos and ofliccrs to be pubbe setvants 
22 PtotcctJon of Actwn taken m good fatth 
23. r\cb not to be mvahdatcd by utc~ulatity, vacancy etc. 
24. Po,,ers of the State Board to make b)e-laws. 
23 PO\vct of the State Boatd, Dtstrtcl Board~ and Industual 
arc<l BoaJ ds to collect fees 
26 PO\\ CJ to make 1 ulcs 
27. Power of the Indusui<~l TO\\mlup Authottl)' to make 
Regulauom 
28. RemO\.al of Difficulttcs 
il 
'I 
~ 
• 
75 
[Translation m Enghsh of" 1999-Gle.J <:dhm§ ru~OJcruow n{RChSOe.J.e. 
go 1 Cl2J r.o'hu ° C6YlJ oro CUl6 dh~O o OJ~ OJ CTUOCllJ m UXlll n...l <:GUll OJ1 dh crumn.s 6 e 
~dhuoou" published under the autT10rity of the Govc1 1101] 
THE KERALA INDUSTRIAL SINGLE WINDOW 
CLEARANCE BOARDS AND INDUSTRIAL 
TOWNSHIP AREA DEVELOPMENT 
ACT, 1999 
(Act 5 of 2000) 
AN 
ACT 
f~ prouide speczal provzszon jo1 speedy zssue of vmwus llcenas, clearances 
and certificates requzred fol settzng up if mdustrzal undertakzngs 
in the State of Kerala and for I he Constztutwn of Industrtal Townshzp 
Area Development Authontzes and for matter connected thereUJzfh. 
Preamble -\VHI:REAS 1t ~~ necessaq to make 
to p10motc and assist the 01 dcrly estabh~hmcnt, 
and development of mdustnes m the State; 
special provlSlon 
,md 1ap1d growth 
AND WHEREAS for the sp<'ccly Issue of various hcenccs, clearances 
.and cc-uficatcs' 1equned f01 scttmg up of mdustnal undcrtakmgs 
in the State It is nccessa1 y to establish Single Wmdow Clearance 
Boa1 d~ at the State, D1stnct .mel IndusLt·ial a ea le\·el; 
A;-:u WHEREAS clause (I) of At·ticle 243 Q of the Comtttutton 
P' ovides for the constitution of an indust. ial Township m the mann e.· 
provided th<;t·Cln; -
Al\D WHERE<\S for the pm·posc of admumtcring the affan·s of an 
Industrial Township and to p10motc the mdust•1al g"·owth, It 1s 
necessary to constitute lndustnal Area Development Authorities; 
Al'<D \\'HERI:AS 1t IS expedient to prov1de for all these and other 
matt~<'S connected therewith; 
BE it enacted in the F1ftieth Year of Rcpubhc of lndm as follows:-
76 
CHAP1J:R I 
Preliminary 
1. Short title, extent and commencement-(!) Tlus .i\ct mav he 
called the Kerala Industual Smgle Window Clearance Boa His' and 
Industrial Township Area Development .\ct, 1999. 
(2) It extends to the ~~hole of the SLate ofKetala. 
(3) It shall come into force on such date as the Government 
may, by notification 111 the Gazette, appoint. 
2. Dejillilzonr.-In this Act, unless the context othcrwtse requn e.,-
(a) "Authority'' means any Dcpa1 tment of Govc1 nmcnt Oi 
Goven1mrnt agenctes or Grama Panchayat or Munictpahty 
whtch aJ e !·eqmrcd to issue clearances or licences or certificate~ 01 
perm us for settmg up an industnal undertaking m the Sta tr, 
(b) "Byc-la,,s·' 
und~r thts Act, 
means bye-laws made by the State lloa.td 
(c) 
Cleatance 
tlus Act, 
"DtsUict Bom d" means the Dtstuct Single \1\'indow 
lloa· d constituted under sub-sectiOn (I) of ~Lction 4 of 
(d) "de>tgnated .\utho.Ity of Induw 1al Area" mc..tn~ the 
Managmg Du ector of the I nclust• ial J\1 <"a 01 .J.ny othrr Oiltcel 
appomted by tlw Gnvernmcnt for pm pose~ of p10moting and mam­
tainmg the mdust1'!.' l ;u ca concerned, 
. 
(e) "Gave, nment" means. the Cove: nmcnt of Kerala; 
(f) "Indmutal Area" mcam anv area 111 the State clccl.t~t.d 
to be an mdu>tJ tal area by the Gove-rnment by notification m the 
Gazette flOm ume to umc and mcludes mdu>ll ial estate~, dcvrlop­
ment areas, development plots, mmt mdustnal estate~, mdusu tJ.l 
pm ts and g-.-ov. th centres; t. 
(g) "Indu<>tnal A .. :e..t Boa.·d" means the lndusb tal ,\.-ea Smglc 
Window Clec:~ranc,· BoaJ cl tonstttutecl under sub-~cction (I) of ~ccuon 
5 of the Act; 
(h) "Indusl:ital To\\n~hip ·\,ca'• means an indu~hLal mea 
referred to m section 14 of tins Au, 
(i) "Jndust ial Tow.1ship 
Townshtp Authority constituted 
under section 15 and the Scheme, 
Authouty" means an I ndmtJ ial 
fm <tn mdust:.-ial townshtp ;u ca 
~· / 
77 
(J) ·'Jndust11al unde1 takmt;" means a iactm y, workshop 
or '~orh. place '"'he1e steam powe1, water power. mechanical powe. 
01 electrical power IS used m any premlSes whet e any machinery 
or manufacturing plant driven bv arty powct as afm csa1d IS 
mstall.ed or am industrial undertaking where ten m- more workers 
are cn~ployecl with or without the aid of power, 
(k) "Prescribed" meam prescribed by rules made under 
this Act; 
(I) "Scheme" means the Srhemk framed under th1s Act; 
(m) "Small Scale lndust! 1al und~rtaking" means an industrial 
undertaking which m accordance with the· reqmrement~ specified 
under sub-section ( 1) of secuon II B of Industnes (Development 
and Regulation) Act, 1951 1s entitled to be regarded as a Small 
Scale Industnal undertakmg fo1 the phrpose of that Act; 
(n) '·State Bom·d ' means the "Kerala State Smgle Wmdow 
Clca1ance Board" comtitutecl under sub-~ect10n (1) of section 
3 of the Act, 
(o) "State enactment"' meam h Proclamation or Act of 
Travancore or Cochm, an Act or 0Hlmance of Travancore-Cochin, 
an Act passed by the Lr-g1slatUtc of the ~tate ofKcrala, or an Ordinance 
promul~ated by the Govt..>rno · .mel m fm ce m the Stale and in­
cludes .1 1 ule, 01 del, bye-law 01 1 cgulation made 111 e:>..ercise of a 
power confer•cd by an) ~uch Act 01 Ordmancr by the Govcrnmcnt 
01 <1n authm 1tv subo; chnate to Government 
' I 
' 
CIIAI' I ER II 
State Board, District Boards and' Industrial Area Boards 
I 
3 State Bonrd -( 1) Fm the pUI pose of speedy 1s~ur of vanous 
Jicence~, clearanc~. CCJ tlficatc~ requited undCJ· v.11 10us State enact­
ments fo::- settm~ up of mdu~L11ctl undCJ takm'{S m the State. the 
Gove1 nment may, by not1hcallon, conslltutc Smglc Wmdow Clearance 
Board f01 the St<lte to be call.-d the Kerala State Single Window 
Clearance Board. I 
' 
t2) The Kc,·ala State Sme;le Wmdow Clearance BoaH.l shall 
be d body COl p01 ate by the name dfOI"CSald havmg perpetual 
succe~s10n and a common seal. 
(3) The State Bo;u d ~hall conJ1~t of the followm~ members, 
namely:-
3/334-12 
f 
(a) 
(b) 
(c) 
(d) 
(c) 
(f) 
(g) 
(h) 
(t) 
( '\ j, 
(k) 
(l) 
78 
Chtef Secreta! y to Government, 
The Sectetanes to Gove1 nment in charge of Indusu·ies, 
Finance, Labolll . Local Admmistration. Revenue, 
Taxes, I1ngatwn, Power and Fmest~ depa1 tments, 
Executlve Directm. Blll eau of Jndm1:1 tal Promotion, 
Kel ala, 
Managmg Du ector, Ket aid StdtC lndusl:l'idl Develop-
ment Corpm a non, 
Ditectm of IndustJies and Commerce; 
J\;lanagmg- Dtrectm·, Ket ala State lndusu talmfi a~ll ucture 
Development Corporation; 
Chanman, Ke1ala State ElecU!Clt\ Boa1cl: 
~1di}agmg Dn·ector. Kcrala FmanClal C:m p01 a uon 
CIHef Town Planner. 
Chan man, Kerald State Pollution ContJ·ol Boa1 d; 
Chief Eleen teal Impector, 
I 
Directm· of FactOIIes and Bmle1 ~. 
( m) Directm of Mmmg and Gcolo'Sy, 
(n) Di1cctm of Health Serv1ces. 
( 4) The Chief Secretary to Gove.J nmcnt shall be the Chau·man 
and the Managmg Dn·ector, Ke.~ ala State Industnal Development 
Corpm at10n shall be the Convenm of the State Board. 
(5) The State Boa1d shall meC't at such tunes and places to 
be fixed by the Chan man of the Sta tc Board and shall observe such 
pi ocedu: e m rC'gard to 1ts tJ amacnon of busme~s as may be made in 
the bve-laws ' 
(6) The State Board ma" aSSOCiate Itself. m such manne1 
and f01 such pU! poses as rna) b; p1 esoibcd with any person whose 
d>~lstancc 01 advJce 1t may cle~n c to have m the pc1 formdncc of 
any of Its funct10m under the Act. and the person so assoCiated :-hall 
ha\e the nght to take pa1 t 111 the nH'<'tJng~ of the State Board relatm~ 
to that pm po>e as a ~pcCial mviLCC' and shall not be consiclct C'd a> a 
memhei of the State Board 
4 Dzslnct 13omds -(I) Fm the pUI pme of speedy Issue of 
various licences, cle<U a nces or ce, utica te> reqmrcd uncle,· the vauous 
State enactmems fm settmg up of small scale mdust.I ial undet taking:­
having cap1tal imestment of mo.c than t\\O lakhs t upees m each 
l l 
\ 
' i 
l 
I 
l 
'l l 
i ! 
l 
I 
I 
! 
I 
I 
I 
I 
I 
I I 
!l 
" ~ 
---
I 
79 
dtst.tct of the State, the Gove1 nment may, by nottfication, constitute 
a Distnct Smgle Wmdow Clearance Boat d fm each dt~tl ict m the 
State. 
(2) Eve.·y Dist1 ict Smglc Wmdow Clearance Boru d shall 
be a body corporate by the name of the District for which 1t is con­
stituted, having perpetual succe~sion and a common seal. 
(3) Every Dtstnct Smgle 
'-onsist of the followmg members, 
Wmdow Clearance 
namely.-
(a) Collector of the D1stuct, 
Board shall 
(b) General Manager, D1stnct Jndmtnes Cenne of the 
district concerned, 
(c) The President of the Grama Panchayat conce111ed or 
Chairperson of the Mumcipality concerned in cases 
where licence is requiced from the local bodies; 
(d) The D1str1Ct Office1 of the Kerala Pollut10n ContYol 
Board or any other officer of the Boa,·d nommated 
by the Chairman, Kerala State Pollution Control 
Board, 
(e) The D1~t;ict Officer of the Electncat Inspectorate or 
any othcc ofTicer nominated by the Cluef Electncal 
Inspector; 
(t) The D1stnct Olficer of the Town Plannmg Department 
o. anv other officer nominated by the Chief Town 
Planner. 
(g) District ~ledtcal Officet ; 
(h) An Officer of the KC"rala 'State ElcctncJty Boal'd not 
below the ··ank of Exccunve Engmcer nommated 
by the Chaitman, Kcrala State Electncity Boa1d; 
(i) District Officet, Factm ies and Boilc1s Inspectorate; 
(J) DivisiOnal Ftre F01ce Officer; 
(k) p1vtsional Forest Officer; 
(I) Dtstr1ct La boUt Officer; 
(m) Secretary, Urban Development Authouty or Secretary, 
District Panchayat, 
(n) Deputy CommL~stonrr, Sale~ Tax and A!,>T!Cultural 
Income Tax; 
(o) An Officer of the Kctala Wate¥ Authonty not below 
the rank of E\.ecuti"e Engmeer nommated by the 
:Managmg Drrecto•·, Kerala Water Authonty. 
, 
I 
80 
( 4) The Collecto1 of the DIStnct ~hall be the Chai1 man and 
the GenCJal Mana~er, D1stnct Indusn1e~ Centre shall be the Convcnm 
of the DISO'ICt Boa1 d 
(5) The D1~tnct BoaHl shall meet at such tunc and place to 
be fixed by the Cha1.1 man of the DISillCt Boa, d and shall obsc1 vc such 
procedUI e m _rc~aJ d to Its tJ amaction of bu~ine~s as may be made m 
the bye-laws, 
(6) The D1stHct Bomd may assoCiate Itself, m such mannCJ 
and fm such pmpo~es as may be piescnbed With anv pe1son whose 
assistance OJ <~dvJcc It may desi1 c to have m the perfm mancc of an~ 
of1ts functwns undeJ the Act, and the pe- son so a<,sociatcd shall ha\e 
the nght to tal,c part m the mcetm~~ of the Dist.l1ct Board rclatmg to 
that pUJ po~e as a special mv1tee and shall not be comicleJ eel a~ a 
member of the DtstJ tct Boa1 cl 
5 Industna/ Area Bo(JJd\ -(I) rm the pUJ po~e ol spcrdv I'i,tw 
of vanous h<..ence~, cleatance~ OJ certificate;; 1 eqtured uncle the 
vanous State enactments for settmg up of ~mall scale mdu<;tnal undcl­
takmgs or mdmtual unclcrtakm~s in the vaiiOUS industrial areas 
of the State, the Govci nment rna:, by notdlcatwn consututc Smgle 
\Vmdow Clearance Boai·ds fot even mdu~tnal aJ e<~s 111 the St . .lte to 
be called Jndust:nal Area Single Wmdow Clea1ancc Bomd. 
(2) E\cry Indu~tnal A1ea Smgle Window Cler1rance Boa;d ~ 
shall be a bod) coipmatc by name of the Indust,Ial Area fo· which 
Jt IS constituted, havmg perpetual_ ~ucccss10n and a common seal 
(3) Cvcl\· Industnal Area Single Wmdow Clearance Bo;l.!d 
shall cons1~t of the followm~ members, n,tmelv .-
(a) PlmC!pal Sec;eta. ~ to Gove1nmcnt. Indu~tdcs Depart­
ment or hrs norm nee, 
(b) Collector of the D1stnrt; 
(c) Chtcf Executive o{ the A~cncv owmng ot m<magm~ the 
mel mt11a I ay·ea 
(d) Dc-sH~natcd Autho•It) of mdusr·ral a:ea concCincd; 
\ 
(e) D1st tct OHicer of the State PollutiOn Conool Bo;nd, 
(f) D1st ter Oft1ceJ of the J:lect• teal I nspectOJ ate. 
(g) Dt~t· tct Office;· of the To11 n Plannmg Department 
(h) DI<;t Ict Medical OfTtcc1 
(t) ExecuttVL En~mcct of the Ke.aL-t State Eleen tCtt)· 
Bomd. 
(J) Disl! 1<..t Officer, F actm1cs and Boilers lnspectol'atc, 
-
81 
(k) DIVISional FI'C Fmce OffJrer, 
(I) D1vmonal Fore'>t Ot11ccJ , 
(m) D1q11Ct Labonl" Office1 , 
(n) Deputy Commi'>~IOncr, Sale~ Ta' and .\g1 iudt111 al 
1 nco me Ta' 
(o) E"Xecutlve En~meer, Kc1ala Wate- .'\uth011ty 
(4·} The Govu nmcnt lllil\ appo1111 one o: the 1nembe1::. ol 
an lndmt>~al ,\1 ea Bo.1: cl not bclo'~ the 1 an h. of Dist.Ict Collector 
to be 1L~ Cha1· nMn and the De~u5natcd Au tho, ay of the Indust11al 
A1cJ sh,JII be the Convcno. of the lndmt11al A:ec:. Boa1cl 
(5) The lndust11al A,ea Boa1cl <;}Mil meet at <;uch tnnc and 
place to be fixed by the Chamnan of 1 he I ndmt, 1al J\1 ca Bl),lJ cl and 
shall obscJ vc ~uch p:-ocedu; c m : e<-;JJ d to 11s t; an~.tcuon of husllles~ 
<I'> ma: be made 111 the bye-laws 
(6) The lndu~tnal AJca Boa cJ may d.S'>OCJatc ItSelf. •n ~uch 
manne1 and fm· such pw pose~ dS ma: be pl c~cnbed, With am pe1 son 
whose assistance OJ adviCe It m,\)' clc::.~o c to have 111 th\' }JL 101 mJnce 
of any of1ts functiOns unde the Act. ancl the pe.~on so a<,oc1at~d 
shall have the, 1ght to take pa. tIll the mcetmgs oJ the lnclu>L IJl/\; ca 
BoaHI , clatmg to that pu1 po~c as a special mvncc and <;h.tll -nfJt fJc 
conside1ccl as d. memhc. of the lndu~t-JJal A1eil Boa.d 
6 E-ronjJizon fiom hcences ch --:'\lotwiLh>taPdmt.; d.n) thm~ con tamed 
111 any !aw fm tlw time bt!ll!{ 111 fOi'CC ,ill mdu~t!Jal undc, taJ...mgs 
bem!!; c>tabhshcd 01 p1opo~ed to be cstabl!~hcd 111 mdu~L 1d.l a. cas 
shall be c-....empted f, om obtammg pc'l miL' f1 om MumcipaiiU•~\ 01· 
G, ama Panchayats, Town Plannmg Depa1 tme!ll OJ Dcvdopmcnt 
Authoritie~ for consD ucuon of bmldmgs fo• qa, tin~ an mdust. wl 
u nd crtakm(( 
7 Pou crs a11d jlmctzn11s rif lndurlnal Arra Bo'cirdJ -(I) J\'otwithstand­
mg anythmg contamcd 111 Jm· law fo the time bcmg 111 force, eve1.) 
pe• ~on intendmg to e~tabii~h an mclu\t, 1al undclt<~J...mg o a ~mall ~calc 
mdml1tal unde1takmg in an) of the notified mdusL 1al area~ >hall ~ubm1t 
tlw application m 1 he p C.'>L•Ibcd fo. m to the designated au tho, 11v 
of that mdu~t. l<tl a ca f01 clca~ ance~ OJ' hct,nct' 01 cc.-tzficatc~ 
1 equu eel under \ aJIOIIS St<ll<' enactments together wnh the fee 1f am· 
to be pa1d. undc1 the • c~pectivc enactment The appltcat1on shall 
also contam such details as may be p· cscnbccl 
' 
82 
(2) The Indu~tTial Area Board ~hall aftcl' complying the 
p10cedU1c pt <'SUI bed m this behalf and Withm thL ty days fmm the 
date oft eccipt of the applicatiOn take a decision as,-
( a) to recommend to the auth01ity concerned, the issue of 
the hcencc or perm1s~ion applied for without any 
modifical1ons o. w1th such modificatwns as 1t thmks 
fit to make. or 
(b) to 1 efme clea; ,mcc if It Is of the opinion that the pro­
posed construction, establishment m· mstallation is 
objecoonable. 
(3) The declSlon taken by the lndmtnal A!·eas Boarrl ~hall 
be communicated to the applicant and the authonty concerned by 
the de~i~nated an tho. Ity of the lndust1 ial Area Board. 
8. Powers and functzons oj Dzstnct Board.-( I) Notwithstandmg 
anythmg contained many law for the ume being in force, evccy person 
mtendmg to estabh~h any small scale indu~trial undertaking having 
capital mve~tmcnt of mo.·c than two lakh rupees shall submit the 
apphcatwn m the pH'sc.·lbcd form to the Convenor of the D1st11ct 
Boa~d fo· clearances or licences o•· certific<t te.> requu ed unde1· vMious 
State enactments alan~ w1th the requucd fee under the 1 e~pecttve 
enactment The apphcatwn shall contam such dct,ul~ a> may he 
prescrtbed. '-""P;' 
(2) The D1st tct Board shall, ,1ftc1 complymlj the p occdme 
presc~ibcd Jn tlHS IJ, half and within ~lll.t)' day~ fj Om the date of I CCClpt 
of the apphcatwn take a decision as,-
(b) 
to tecommend to the autho11ty concerned the ~~~ue of 
tho licence 01 penm;~IOI1 d rplzeJ WI thO Ill .my 
moJifica uom or with ;uch modifications dS J\ dunks 
fit to make; or 
refuse clearance If It j~ of the OpiniOn that the p!OjJOSCd 
con~tructJOn, e>tabli~hmc>nt or mstall.ttJOn '" obJec­
tionable. 
(3) The decJqon tdken by the Distnct Board shall be commum­
cated to the apphcant and the authonty concet ned by the Convenor 
of the DJ-tllct Boa• d. 
(4) Not\\ 1thstandmg anythmg comamcd m any law fo1 the 
time being m force, If the application for clca• ance, licence or certi­
ficate submitted belotc the Authonty concerned lor cstabhshmg cl. 
Small Scale I ndust11al undei taking havmg capital mvestmenl of less 
+ 
83 
than 1upees two lakhs IS 1 CJectcd 01 1 ccommended with mo<.hficauon 
the pc1 ~on ag~nevcd may file an appeal belCH e the Dist11ct Boa1d 
arramst ~uch order of refu~a) 01 I ccommcndatwn withm thirty days 
fi~m the date of receipt of 01 dc1 fi om the authoJtty concc1 ned in 
the mannc1· p1 e<;cnbcd and such an appeal ~h.dl he ciispo<;ecl of Vdthin 
thi1 ty daYS f10m the date of subn1!SstOn of the appeal 
9. Powers and functwns of tile Statr floard -(I) !'\otwtthstandmg 
anything con tamed m any law fOI the tunc being m fm ce every person 
mtcndmg to establiSh an) mclustnal under takmq other than a small 
scale mclust• 1al undcrtakmg m the State, shall ~ubmit the application 
fot· clea1·ances 01 hcence'> o, CC• tificate~ 1 equn eel uncle. vaitOUS 
State enactments to the ConvenOl of the State Roa1 d m the P• esciibecl 
fo m along with the requtH·cl fee under the respective, enactment, 
The applicatiOn shall cont<~m such dctatls a~ mav be pre'>C• 1bed 
(2) The State Boa1 cl shall afte1 complymg the p1 ocedure 
pre~cribed m this behalf and w1thm fm tyfive cia)~ f1om the date 
ofrcce1pt of the apphcat1on take a deCisiOn a~-
(a) to Iecommend to the conce1 ned auth011tv the '~'uc of 
licence or pe; mi~sJOn applied for witho~t any modi­
fication 01 With ~uch mod1ficauon a~ It thmks fit to 
make; or 
(b) to refuse clear a nee 1f 1t r~ of the opm10n that the p• opo~ed 
constJ ucuon, es ta bhshmrnt 01 m<;talla t 1011 ~~ 
obJCCtJOna blc 
(3) The deCI~JOn taken by the State Boa d shall be commum­
cated to the applicant and the au tho, Jty conce1 ned by the Conven01 
of the State Boa1d 
I 0 Issumg of clema11ces, lzcl'nCI'J, certifzcatl'r based on the lecommmda-
llOIIS -NotwJthstandmg anyth111g conta111ed 111 any othei law fo.- the 
time bcmg 111 force the au thO! It\ concerned ~!Mil, on 1 ece1pt of the 
1ecommendauon of the State Boa1d, DISlJJCt Board or IndustJial 
Area Boa1 d, issue the clca1 ance.,, licence'> OJ certificates applied 
for m accordance With the 1 ccommendauon~ of the State Boa. d, 
Di.,tnct Board 01 Indusl!Ial Area Boa1 d as the case mav be \\ 1thm 
ten working day~ from the elate of receipt of the 1 cco~mendat10ns 
If no clearance. licence 01 certificate as the ca~e may be, IS Issued 
WJthin the sa1d time hmlt the clea1 ance. hcencc or ce• tificatc. a~ 
the case mav be. 1 ccommended fm by the I cspceuve Board shall be 
deemed to have been 1~suecl aftel the e'l:piry of the smd pcnocl of 
ten working days 
II Appellate Jumdzctzon cif the State Bomd- (I) 11 the clea. a nee 
01 hccnce or certificate applied f01 before the D1stnct Boa. d 01 
lndustnal Area Boa1d has been 1efused 01 recommended with 
84 
modtfication, the ag~tteved person may, wtthm thn tv days from the 
date of receipt of such 1 clu~al o> recommendatiOn f10m the Dtstuct 
• Board or lndttstJtal Area Board, file an appeal to the State Bo.11d 
against such 01 det. m the rnannc1 p1 cscubcd. 
(2) The State Bo<:~.d may. 1f1t IS constde.ed ncccssaty call 
f01 addttwnal details and on p10ducuon of such details and aftcJ !!;I\<ll1; 
an opp01 tunity of bemg heard to the aggncved penon and the 
authority conce1ned, .,hall ch~pose of such appeal within a pcnod of 
thi1 ty days fi om the date ol hlmg the appeal The decmon of the 
State Board on ~uch .o~ppcal 'ihall be final. 
(3) The State Boatd may, with the ptcvious app10val oftlic 
Govemment dckgatc to any Sub Committee comtituted by it ~uch 
of us power~ anJ functwns under thts 'iCCtlon subject to such 1 estliCttOns 
and conditl,?nS, tfany, as It may specify. 
('1) The compo'itUon of the Sub Commtttce shall be ~uch as 
ma V be pt eSC! I bed 
( j ·, :.Jon\ ithstandin~ anything contained in an) law fm th..: 
ttme bemg 111 fo1 ce any licence, clea. ancc, m cc.-tdic.ne g anted on 
the basts of a deCJ~IOn undet tim sectwn by the State Boa1 d o• a Sub 
Committee of the State Board shall be dccmerl to be t'iSUCd under 
the respective st.1tute 
12 Appellate Jurzsdtctzon nfthe Govemment -Any pet son .u!,g•tC\<Cd 
by the deciSion of the State Boa1d othc1 th.1n on .natters d(Ctckd by 
1t on appeal undf' ,cctwn II O\ er the rleU'>IOil of tlw Dtsn Jet Boa1 d 
or Indmt.-Ial Arc.• Board, as the ca.,e may b~. may appeal to rhe 
Government \\'1\htn thu ty davs fi om the date ol ~uch dcci~ton by 
the State JJoa, d ,111d the dectston of the Gove1nment on l>Ut.h appeal 
shall be final. 
13 POic,('rS o) the .')tate Board to re,JOke the Lzren(I'S --(I) J f the 
Stare Boa1 d may ~uo motu at :tny tun~ <"<.-tmuH" the- 1 ccor<l ol a 
DJstllct Boa.doran fndustltal.\!ea Doardmrc.,pect ofany piocecchngs 
unde1 th1s Act .tnd tf the State Board IS '>at1sfied that the c.,i..;at.lnce 
or cert•ficate o · lte<~ncc nndcr thl'> .\ct hac; been obtamcd b._, misre­
presentatiOn a~ to tl1c c~-~ential fac~::>, the State Bc).l,·d mav, l;y order 
dit cct the authn,lty concerned to revoke the hcencc o~ < ,., ulicate 
or cle<~r~nce l',c;tled by them: 
Prov1ded that the State Board ~hall not pass any 01 de1 ,1lfrctm~ 
any party unlc~s <;uch party ha~ h ld an opp01 tum tv of m:1luno; a , c­
presen ta twn. 
85 
(2) If the State Boat cl ts satisfied either on a 1 efercnce made 
to it m th1s behalf OJ othet wtse, that any perwn oc aULhOJ Jty to 
whom or to whtch the cleat ancc 01 licence 01 cc1 ufic.ttc h<Is been 
!~sued unde1 tht~ Act fatled to cstabhsh or to take eRective >teps 
to e~tabhsh the industl ial undn takmg 111 respect of \\'lnch the 
clea1 ance or licence or certtfica tc has been tssuecl wtthm the tunc 
specified thet ein 01 wtthm such cxtcndecl time as the State Boat d 
may think fit to grant loJ any C<I~e, It may du ect the auth01 Ity con­
cet ned to 1 evoke the ltcence 01 clearance 01 certificate ah cady 
granted. 
(3) The prov!Slons contamed m the p!OV!SO to sub-section 
(1) shall apply m respect of any proceedmgs under sub-section (2) 
as they apply to a proceedmg under sub-sectiOn (I). 
CHAPTCR III 
Establishment of Industrial Township 
I 
14. Establishment of Industnal Townsh1p -(I) The Governm 
may, having regard to the size of an Industrial A1 ea and the muni­
ctpal serv1ccs being p10vided or p.-oposcd to be p10vided by an 
agency in that ru:ca and such other factors as he may deem fit. by 
pubhc notification under the prov1so to clause (I) of at t!cle 243 Q 
of the Constitution of India, specify that aiea to be an Indust11al 
Township Atea. 
E:o:planatzon.-In this section the exp1 ession an mdustlial area 
means an al'ca benefited by an industrial ared. 
(2) Upon .any area being specdl.cd an mdmto1al township m 
the manner stated m sub-sectiOn ( 1), such area, tf mcludcd in 
a Panchayat comtttuted under the Ke1 ala Panchayat Raj Act, 1994 
(13 of 1994) or, as the case mdy be, in a mumctpahty constituted 
under the KcPala Mumctpahty Act, J994 (20 of 1994), shall, with 
effect from the date ofsuch notification be deemed to be excluded 
from such Panchayat OJ' Mumctpahty, dS the case may be 
(3) The autho11ty shall have all the powe1s of a :N1unictpahty 
m an mdusu·1al towmhip area. 
(4) The Industrial Township Authority shall have the power 
to collect the ta'!:cs and fees and to 1 eahse the fine that can be collected 
or realtsed uncle~ the Kerala Munictprthty Act, 1994 (20 of 1994) 
from the ar~a wtthm the Jllitsdictwn of the lndustnal Township 
Area. 
3/334-13 
86 
15. Constztulion of the lndustrzal Tozrnship Aut! 011/j -( 1) ·The 
Government may for the purposes of administe·.mg the a ffai1' of an 
Indmuwl Townsh1p AH'.l and for ca., ymg- out th<' pro\·1s1om of 
this Act by notification cons11tute an Industrial Towmh1p Authority 
fo, each IndustJ ial Towmlup A1 ca. 
(2) The Industllal Townsh•p Authonty shall conmt of such 
number of Duecto1s as may be appomtcd by the GO\·ernment and 
they shall be chosen m such manner as may be p.ovtdccl fo m the 
Scheme. • 
(3) The functions of the Indu~trial Township Au tho, ity shall 
be to aclmimster the affairs and secure the planned development 
and maintenance of the Industnal Tmvns!np A1 ea 
( 4) The Industrial Township Au tho. ity .,hall administ<'- the 
Industnal Township Area in such manner :-ts may be ~pcc1ftcd m 
this Act and the Scheme 
(5) Subject to the pl·ov1sions of thi~ Act the SchC'me may 
p1 ovide for all 01 any of the followmg matte: s. namely -
(a) the manne. m wluch the D1;ectors of the Indust1 ial 
Township Au.ho:1ty •hall be chosen and appointed, · 
(b) the manner m which the meetmg of the Inclustnal ~ 
Township Au tho. ity may be concluctecl, 
·(c) the constituuon of any committcr fo~ assisting the 
Indust• ial Township Autho11ty, 
(d) the manner m wh1ch the p.·eparatJOn of the budget 
mamtenance of accoUJ~ts and the audit of accounts 
of the Indust~ial Townslup Authonty may be made, 
(c) the reg1sters and recmds to be mamtamed by the 
lnclusr·i,d Township Authonty; 
(f) any other matter wh1ch ~~ to be. provided fm m the 
Scheme or wh1ch may be nccc\sary 01 P• oper fo1 the 
pu. pose of implemrnt111~ the Scheme 
(6) E\'ery Scheme ft amcd und<'r this ~ecuon ~hall be laid as 
soon as may be .1ftcr it is i~succl before the LegJ~Iativc Assembly while 
it is in session for a total pe110d of fom teen days which may be 
compn~ed in one session or 111 two succe~s1vc sessions, and if, 
before the expil y of the session m wh1ch It is ~o laid 01 the session 
immediately following, the Legislative A~sembly makes any modi­
fication m the Scheme o.- decides that the Scheme should not 
be issued, · the Scheme shall thereafter have effect only m such 
87 
modified form or be of no effect, ZlS the case may be, so however 
that any sulh mod1fica lion or annulment shall be w1thout prejud1ce 
to the vahd1ty of anythmg p1 cvwu~ly done uncle, the Scheme 
16. .2xtet!Sl01l of j;,ouzswns of the .A.fumczpal Act or the rules made 
themmde1 --(1) The Govc,nmcnt may, by notification m the 
Gat:ctte, decla1 c that any of the p10vmom ol the law 1 cia tmg to the 
~1uniCJpahtlc'> in force fm the tunc bemg or of anv rules made there~ 
under, shall be extended to and be 111 fm ce m, an mdustnal 
townsh1p area 
(2) Thl' P• O\"lSJons ~o notLficd ~hall be const• ucd \Hth such 
altctatJOns not affecnng tbc substance as may be necessary or 
pt opet for the pUt po'>c of adopting them to an mdust1 ial township 
area. 
(3) Wtthout ptejudlce to the genctahty of the foregomg 
pt ovts1on, all • efc1 enlc to a Mun:cipal Council or the Chairman 
or the Seer C'tary the; eof shall be constJ ued as 1 efe,·ence'> to the 
lndustnal Township Auth01 rty 01 the Chairman or the Chief 
Officc1 of the Industrial To" mhtp Authmtty thct cof, all rcfe1 cnces 
to ;my office1 o. employee of a mumcipal counctl as references 
to the c01responcling Officer m employee of the authonty and all 
reference to the local hmrts of the municipality as reference to the 
limits of the mdust1 ial township a1 ea, as the case may be. 
CHAPnR IV 
Supplementary and Miscellaneous Provisions 
1 7. Applicabtltty of the Ke1 ala But!dings (Lease and Rent Control) 
Act, 1965 (2 of 1965).-Thc Kerala Building> (Lease and Rent 
Control) Act, 1965 (2 of 1965) shall not apply to any premises 
belongmg to the Industrial Townshtp Autho1 ity under section 15. 
18 Oue1rzdmg ejfcct of the Act -Upon any area being declared 
an mdustnal atea under the provi"ons of this Act, such area, as 
included in the mastCl· plan oc the zonal development plan under the 
Town Planmng Act (IV of 1108) 01· the Madras Town Plannmg Act, 
1920 • (Mad1 as Act VII of 1920) or any other Act enacted by the 
Ko·a.J.a State Legislature, shall, with effect from the date of such 
declaration be deemed to be excluded from any such plan. 
88 
IQ. Dneclwn bv Gove1nment- The Govc1nmrnt mav florn time to 
time is~ue to the State Board or a DISt1ICt Bo.n d 01' an lndustt ial 
Area Bom d 01 an Industnal Township 1\u thOJtty such general or 
speCial dn ecttons of policy as they may deem neces~ary or npedtent 
for the pm pose of ca. rying out the obJeCts of th1s .\ct and the State 
Boatd 01 the Distnct Bo<Jtcl or the mclustnal area board, o, the 
mdustual township authmitv, as the ca~e may be, shall be bound to 
follow and act upon ~uch duectwns. 
20. Returns and bzspection.-( I) The mdustnal tO\\ nship authority 
shall furmsh to the Gove;·nment such 1 eport~, returns and other 
mformation as the Government may from t1me to ume requtre. 
(2) \V1thout p.·e]Udtce to the plovtwins ofsub-sectlon (I) the 
Govet nment o, any officc1 authorised by the Government 111 that 
behalf, may call for rcpo.·ts, returns and other mfon11ation 
f1om the mdustnal townshtp autholity mrcga1d to the implemcnta· 
t10n of any Scheme 
(:J) Any pcr~on .1111 ho11~ed by the Goveuuncnt or the office\' 
refe1.ed to m o;ub-o;ccuon (2) may enter mto or upon .my land 
with or without asSIStance of workman for ascertaining whether 
the provtsiom of the schemes ate being or have. been implemented. 
or whethe,· the development is being 01 has been carried out in 
acc01 dance wtth such Scheme 
• ( 4) 
of sun nse 
occupte1· 
!>uilding 
No such ent1 y shall be made except between the hours 
and sun set and without giving reasonable notice to the 
01 if there is no occupier, by the owner of the land or 
21. Membe1s a11d Officers to be Pubftc Servants -Evc1 y member and 
evCJ y officer and othe,· employee of the industnal township authority 
or the State Boa1 d, the Disb·Ict Board or the Industrial Area Board 
shall be deemed to be a public se,·vant w1thin the meaning of section 
21 of the Indian Penal Code. 
22. P1ofectwn of Actzon taken in Good Fazth.-No su1 t, p1 osccution 
or othc, leg,ll p•oc<'edm~ ~hall he agam~t any pe1 son fo,· anything 
which is in good fatth done m mtendcd to be done under this Act 
01 any Rule 01 1 cgulatwn l>v law mad<' thet eundcr 
23 Acts JZot to be bzualzdatrd by InegulalllJ'. VacanC)' etc -No Act 
done or p1 oceedm~ taken uncle, this Act, by the State Boa; d, the 
D1stnct Board 01 the Indust.·ta! A.ea Board 01 a Sub-Committee 
appointed by the State Bom d shall be mvahdated merely on the 
ground of-
j 
~J 
~ 
' 
I j 
l 
r 
(a) 
(b) 
89 
any 'acancy in, OJ defect m the 
State Bocu J, tlu; DistJ 1ct Board 
Area Board OJ any Sub Committee 
or 
constitution of the 
or the Industrial 
of the State Board; 
any defect OJ Jrccgulality m the appomtmcnt of a 
pc1son acting as a me·nb:J of any such Board or Sub 
Committee, or 
(c) any defect or irregulanty in Huch Act OJ proceeding 
not affecting the ments of the case. 
24. Powers of the State Bomd to mokr hyc-lawi.-( I) The State 
Board may, subject to the provisions ofth1s Act and \liJth the previous 
approval of the Government, by notification in the Gazette, make 
bye-laws generally to carry out the pm poses of this Act. 
(2) Such byc-lavvs may p1ovide for,-
(a) the procedure to be followed by the State 
District Board~ and Indu~trial A. ea Board for 
ction of their business; 
Board, 
trama-
(b) all matte1s connected with granting of licences, clearances 
or certificates by the State Board, Di~trict Boards 
and IndustJ ial Area Boards. 
25. Powers of tk State Board, Distnct Boards and Industnal Area 
Boards f-0 Collect Fecs.-The State Board, Disu·ict Board and Industrial 
Area Board may with the previous approval of the Govemment fix, 
and collect fees from the beneficiaries. 
26. Port'f!r to make Rules.-( I) The Government may, by noti­
fication in the Gazette, make Rules for cauying out the pu1poses of 
this Act. 
(2) Evet y Rule made under this Act shall be laid, as soon as 
may be after it is made, before the Legislative Assembly while 1t 
is in session for a total period offou1·tccn days wluch may be comprised 
in one ~ession or in two successive se~sions and if before the expiry 
of the session in which it is so la1d or the session immediately following, 
the Lcgislati"e Assembly decide~ that the rule should be either modi­
fied or annulled, the rule shall thereafter have effect only in such 
modified form or have no effect, as the case may be, so however, 
that any such modification or annulment shall be without prejudice 
to the validity of anything previously done under that rule. 
90 
· 27. Powar of tlu ltulrutnnl ToJ.mshrjJ Autlwnty to mal.e Regu!atwns­
(1) Subject to the provmons of tim <\ct and the Rules made 
thereunder an Industrial Township Authontv may, with the app10val 
of the Govct nment make rcgulattons for catt ym~ out any of the 
pu1 poses li:ll which it ts comtttutcd. 
(2) The Governm'en t shall have pow c.- to make tule I egat umg 
the procedlll c for the ll1d 1-.tn!.\ of 1 e~ulatwns,' the publtcauon thet eof, ..___ 
.and the date on winch th.cy shall come mto effect.. 
' 
28. Rrmoz•al of Dif!icullter.-(1; I Lmy dtfhculty auses m gwmg 
effect to the p1 ovi~wns of tht~ Act the Govc1 nmcnt ma v. as orcaswn 
may 1cquire, by 01dcr do anythmg not tncons1stcnt wtth tillS Act, 
which 'appear to them necessat y fo1 the pt11 pose of removmg tl1e 
difficulty . · 
Pro.,idcd that no such ot der shall be pa~sed aftet ti\O ) cats 
!rom the date of commencement of thts Act 
(~) J~, ct) or dct made undc1 ~ul.HeCl!Oll. (1) ~hall 
before the fit st mc('tmg of the Lcgt~l..tttvc A~~cmbly, aftet 
the ordct, 
be l.1id, 
m.1 kmg 

‹ Prev All Kerala acts Next ›