The Madhya Pradesh Investment Facilitation (Amendment) Act, 2023

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MADHYA PRADESH ACT 
No. 22 OF 2023 
THE MADHYA PRADESH INVESTMENT FACILITATION (AMENDMEN1) ACT, 2023 
[Received the assent of the Gonrnor on the 10"' Augwt, 2023; 11Ssent rlJ'st 1mblishetl ill lhe "MadhyR Pnulesh Gtu:ette 
(Extra•ordin,,.cy)", dated lhe 14"' August, 2023.) 
An Ad further to emend the Madhya Predesh Investment Facilitation Ad, 2008. 
Be it enacted by the Madhya Pradesh Legislature in the Seventy-fourth year of lhe Republic 
of India as follows :-
I. (1) This Act may be called the Madhya Pradesh Investment Facilitation (Amendment) 
Act, 2023. 
(2) It shall come into force from lhe date of its publication in !he Madhya Pradesh Gazette. 
2. For section 18 of the Madhya Pradesh Investment Facilitation Act, 2008 (No. 21 of 2008). 
the following section shall be substituted. namely :-
"18. Any entrepreneur. who fails to comply with the conditions or the undertaking in the 
self-certification given to the Nodal Agency or the other department or authorities 
shall be liable for a penalty imposed by lhe Competent Authority, which may extend 
to fifty thousand rupees for the first failure and for the second or subsequent failures 
with a penalty which may extend to one lakh rupees.". 
504 (1) 
Short title and 
commmcemoL 
Substitution of 
Section 18. 
Penlllty for non• 
compli,mce. 

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