LexThe Madhya Pradesh Udyogon ki Sthapna Evam Parichalan ka Saralikaran Adhiniyam, 2023
Madhya Pradesh · state statute
Open in Lexace · Ask the AI about this act~ ~ www.govtpressmp.nic.in it
'I.TT ~ m fcl;?:rr '1fT ~ i.
11V41~1r ~JJFilfllrlr
~115]
(~)
~ ~ !-I ch I Pt I cl
~. ~. ~ 6 mffi 2023-~ 16, W-n 1945
~' ~6 mffi 2023
$J>. 5645-95-~-3l (m.).-'4~ fcl'm;, 'B'l.ll cf>T f11--1f<."lf@a 3TT~ fi'rB 1l( ~ 5 mffi, 2023 c!iT •-Jt;ll-1fo4
~ qil ~ >I'm 'ITT ~ t ~ 'Bmnm{Ul <fil ~ ~ ~ Wfi1fua fcl;?:rr -;;mrr %.
'4~ ~ ~ ~ 11"4 it o?.11 <lil<i?lljBI<,
3ITT". m. ~. 3l<TT ~-
229
230 Tf~ ~, ~ 6 ~ 2023
1:fUf!-'~~, ~
~ 0 ~ ~ 0 ~ ~
l-f¼!Aeyl ~ cfil m-~ qfh-flc11 ·cnr fHfflcfi~OI ~, ~o~~
~-~
wmt;
t maJC<f ~ 3i'h: ~-
~-1ITT~.
~-1$, 3lf~ ~ cf,l 'W:m.
'6. ~ ~ mr~ m'i=lfu ClJ.tl. ~-t m.).
to_. ~~-
z o. ~~ cf,l ~ ~ cfil ma.,ur.
z '6. f.,lrq ffl cf,l -w:m.
[~ ~ ~. ~o~~ cf,)~ <n1° ~ 11Tl<l' ~; ~ ''lTTZfl$r mm-( ,mmm,rr)'' # ~ ~ :mlc'l',
~ 0 ~ ~ cf,) '\Wf <ITT ~ en'!-"fTt. ]
lf\C.lilla~r ~ 3{jEJlfll&i ~ Cfil' mWJT ~ qfh11w1 m <fi ~ fc1f-1f~~ ~:ri]G•ir "am
~ * ~ m~ m mu ~ ~ om ~ 311~fl1&i ~ <fi ~ ~
m~~-
'llffif ~ "&> ~ ~ -ci lf~ fcJ~-~ &R, f-lAR-tf@1 ~ -ci ~ 3lf'~ m:-
230 (1)
z. < o ~ 3lf~ cfil m~ ,rq m-rr <Fil° ~ ~ 911:ilrc.11 cfil -1.-1<<:11cfi<o1 m~ ;ym 3'ftT
3TT~, ~o~~ l ~-
(~) ~r<ffiITT~ll~~<R~.
~-~ 3lf'~ it~ ocf," ~tj u 3R2IT -wtrlffil "1 m,-
(q;) "3lf'~ ~-1l51" u alf'IMl t mu \9 "&> 3lm"1 ~ ~ 7l<lT 3lf'~
~-"Cf5f;
(-m) "~" * 3TT'IMl t 3TT~ ${ i{ fcom ~ ~ <fi1 ~ <TT
911:-i:lrfH ~ ~t:T ir ~ ~, 3l111=!fu, f-r-rf"R, ~, <f-il½lcfi<u1, ~
o2IT ~ ~ fcf, -wtflffil m;
(Tf) "~ 3lf'~" -U 3lf''1No %, ~ 3lf'~, Z'\~~ (Z'\~~ cfil '-1), "cfiro.9RT
3lf'qf.p.p::J, Z'\'6l (Z'\'6l cflT IC,~), -a-cfil ~ (f<lf+491 3ITT ~) 3TT~,
Z'\\9o (Z'\\9o cfiT ~\9), ~ ~ mllr 3lf'~, Z'\'6l (Z'\'6l cfil ~'6), ~
~ 3TT~, Z'\'6l (Z'\'6l cfil ZO, ~ ~ 3TT~, Z'\\C,'-\ (Z'\l;'-1 cfiT
~0, ~ ~ 3TT~, Z'\~I:, ( Z'\~I; cfil '6), • ~'t.TT 3TT~, Z'\l;Z
(Z'\l;Z cflT '-I~), ~ ~ 3'.ffqf.p.p::J, Z'\\9~ (Z'\\9~ cfiT ~'\), ~ 1TIR~
3lfqf.p.p::J, Z'\\91; ( Z'\\91; cfil ~'-1), lf~ ~ c!2IT ~ 3lf~. Z'\'-\l
(~ ~'-I Wl Z'\'-\l), M~ llT9' ~ 3lf~, ~oo'?_ (~ozo cfiT Z), ll~
-::rl'f< "9T@Cfi" RTf9 3TT~, Z'\'-11:, (~ ~~ "fl1_ Z'\'-11;), lf~ ·P1{91fcicfif
3TT~, Z'\l;Z (~ ~\9 Wi_ Z'\l;Z), ll~ -::rl'f< c!2IT mrr ~ 3lf'~,
Z'\\9~ (~ ~~ ~ Z'\\9~), ll~ ~ U"1' ~ "filll ~ 3lf'~, Z'\'\~
(~ Z Wi_ Z'\'\'6), ll~ ~-mffcl ~ 3lf~, Z'\'-1'\ (~ ~o Wi_
Z'\'-1'\), ~ 3'.ff~, ~oo~ (~oo~ cfiT ~I;),~(~ f.rcm:ur ([2fl' f.r<:r5ror)
3W-ITT<!lf, Z'\\9'6 ( Z'\\9'6 cfil I;), cfl'.l (~ f.rcm:ur 3ffi f.r:M,Jr) 3lf~, Z'\lZ
( Z'\lZ cfiT Z'6), "9<TTcf{UJ (fflaJUT) 3lf~, Z'\ll; ( Z'\l,; cfil ~~);
(el) "cllfolf""-lcf, 9n:T.Jlffi cfil >IT{T-'l.l" ~ 3lf'1No %_ ~ ~' ~ ~ ~
f.,fi:@ l'.fTf1 <TT "SR"Fl <fi1 ~ W:IT3TT cfiT 1-1~ ~ <TT ~ <TT q,"{ ~, ~ 'ITT
~ m. -;;nu~ t
230 (2) 'll~ ~. ~ 6 ~ 2023
(~) ""B8;T'll w~" u an~ t mcfiR q,J ~ fu'l.WT man~ m ~ ~
w~ m ~ R<fiT<l, ~ $ ~ q,J WTt{, ~ ~ ml, ~
R<fiT<l, ~ ~ w~ m fifim ~ fclf't/ ~ <l1 31m, <l1 mcffi $
Sl!?IIBcfilll ~ $ 31m, Tffi3o m ~ ~ ~ W~ m an~ ~
~ i'i ~ <fi't ~ m ~ q,1 3~ ~ ffl m ~ ffl <fi't ~
<l1 3'd{c;lf'4ti:I tffq 1TTl: i;
(~) "~~"ft an'llmf t ~ ~. -;;rr fcf> fuf.ri:rfur <l1 Sl~f<fi{UI 3l~
"c;A1' i'i ~ m m wn ~ ~ m, ~ fcf> ~ m<ffi fcif.,fzy <R;
(~) "-q~ $0:Sf½ll<"i :g<:\$("191-'k <fi'fcifhH ~II °B an'llmf t q;i:q-;rr an't/f.:ml:r,
~on (~o~~ q,J ~l) $ 3ltlr-l <f-,H~l'f,d ~ $ ~ ~ c!i1 ~ q;i:q-;:ft
f;rnci;i lj&ll<"ill 'lTTtlffi 11'~ if "ITT;
(z) "3-lf~
11
u an'llmf t i:i~ ~ i'i V<fiITT'@ ~ 3-lf~ o2fl ~
''3-lf~•· q,J ~ 3l~ WTfllT ~;
(o) "3-lf~ lITT" u an'llmf t 't/TU ~ $ 31m, an~ ~ ~ mi:rr;
Cs) "fu%o" u 3-lf~ t ~ 3-lflTf.r<:m $ 31m, ~ 1TTl: f.f<flTI' ~ fu%o;
c~) "~" u an~ t -i:r~ ~; 3fu:
(1JT) II~ «fU<r ~'efcm "Bfl:!fu (~. ~-t °ffi.) II u 3-lf'llmf t 't/TU ~ $ 3l1:Wf
Tffi3o ~ «m<r mf't!cm ~-
~-mcm, ~ lITT 3-lf~ "<fi"<( ~ ~ 3lWfu ~ ~ ~ ~ 3fu ~
m $ ~ 't/TU \9 $ 311:WI 3-lf~ ~-"TT~ cfiB c!i1 3Will &cft t.
(Tf) fifim ~ ~ 3ffi "B8;T'll W~ $ 'llv:t ~. ?:JR ~ t q,J tfl~ls!;'{uf
~Wf,{~;
(t!) ~ 3RI ~ cfi"T wrrri 3fu: ~ cfi"T f.:rcfu, cfitTft ~ f<fi" ~ 31f~ % ~m
cfiT "51'1:flc!T ffl ~ m<f>TI: ~ (-ll-!j~r.?ld ~ ~-
230 (3)
'-\. ( z) -q~ $0sF~lfi:1 -%~ci914c'. cf>T41hH ~ ~ 31f~ % ~ % ~ ~ "Im!' ~-
~ m-rrt, ~ "d'co f<f;" mcfiTT 31f~ ~ ~ 'cf>T 3p:J ~ cfiT ~ 31f~ $'i tL ~ f<f;"
~~~.~~%~it 31f~ ,m 'cf,'{~ t
!;. ( z) ~ ~ 31f~ $'i it ~ ~ 'cf>T ~ # ~ ~ 0~ ~ ~ "Im!' ~ cF;T
~-~m.rr~.
( ~) ~ ~ ~ 31f~ % 31~ "5[IB f.rcffl 31Wl om -;;rm ~ ~ 31f~ WTTUJ-
1T5f % 31f~ -tjmfur cfitTIT.
( ~) mcfiTT ~ ~ cfiT ~ ~ ~ 3m: ~ 'ffi'Cf ~' ~ f<f;" ~ 31f~ %
~m cfiT "5['1:flc!T m % ~ ~ ~ ~-
19. < z) ~ a:rftn -:m m~ ~ # ~ ~ mt'll m cfi"T 31W-T wor i ~ ~ ~ 31TT!f!l'.
~om~ ufu #, ~ f<fi" fcffucf f<fi"<IT ~ f.rcffl 31Wl ~ ~ cfiT ~'cf,'{~-
ftll5Gl41M.-~ ~, fm:A m <ii m B oo ~ c!i) 'lTT'-0 <nB tJ ~~ mr~
-ct,) ~ f<fi"<IT t ~ ~ -a-qmu % 31~ 'ITT f.rcffl 31Wl ~ m cfi"T ~ ~ ~-
( ~) ~'ITT crw B 1fUT f.rcffl 31W-T 'lTT'-0 ~ ~ ~ ~ ~ ~ om ufu #, ~ fc!;
fufuo f<fi"<IT ~ ~ 31f~ WTTUJ-1:f31 -;;rm 'cf,'{ ~-
l. ( Z) ~ 31f~ % ffll:TI' t-31UTIW'r ~ glJ,, fc!:;m 31f~ WTTUJ-1:f;il cfi"T ~ -;;rm ~
~ '1fR 'cf>T 'd'fU© °B "ffi, qtf 'cf>T <fiTcilcTT!c:J i); ~ ~ c1>f '\;l'i-l]q 'ITT1Tf : 11~-l:f-;f <fiT
~ 31f~ WTTUJ-1T5f f<Fm ~~ 'Sllf~ ~ m'IFrrn <TT i:J~ ,TR om um f.rcffl
31f~, Z~\9~ (~ ~~ 'fF[_ Z~l9~) % 311W'r 31f~ fcrcnm ~' ""ITT fc!; ~ ~ ~
'ITT, t-ffll:TT % ~ oo ~ t-~ ~ oo o!lfc@ -ct,) ~ ,m ~-
ftll5Gl41{01.-~ olf'fc@ sill f.rcffl 31Wl ~ cf)'{o1 t ~ T-i ~ -ct,) Fc1F1F~Q <m: ~.
• ~ ~ll it 31f~ WTTUJ-115f ~ ~ f<fi"<IT sill WT t',
( ~) 31f~ WTTUl-1T5f -;;rm ~ -;;iR 'cf>T mfmr * m, qtf cfi1 <fiffficIT!c:J 'cf>T wnfu B 1_cf
c11F01F""-!cf> qf<~m:H >IR'll "cf>B cffffi ~ ~ B c11fulF""-lcfi qf<'i:Jlci1 mt~l "cf>B B ~ m
3~ ~ 'lTT'-0 m 'cf>T ~m 'cf>T ~-
o) ~ma < o it rc1r.ir~Q -at-, ~ 'cf>T ~.:r % ~ ~ ~e_:p:i w~ oo ~
% ~ * <TT ~ ~'t.T # ~ f.rn~ ,m ~ :
~ f.=rn~ ~ o'ITT f<fi"<!T ~ ~ 3~ ~ c1,r1if"'lfcfi qf<'cJ,.::-11 mt'll m % rrt
312TcIT 31f~ WTTUJ-1T5f -;;rm ~ -;;iR 'cf>T ormsr B m, qtf 'cf>T wnfu % ~--~ % ~
3~ cfrnIT t.
230 (4)
~ <.nT ~
ro~· m-
~-
~-~ mcfiR '11 ~ q>"f cnT{ mf~, ~ ~ ~ cf>1 fc!;m ~ 3TI~ $
alm, fcnm ~ '11 f.lit&TUT '11 ~ zjaj'~ fcf,;efl' fflm ~ ~ ~ $ ~ mJc.R! ~ lJ<TI t
~ <r~, m<fiTT '11 -q:m cnT{ mf%m, ~ ~ 3Tf!:Jf.:P-rq $ fflm $ alu.im, ~ ~ ~
if ~ fcfim ~ ~ cf>1 mu \9 $ alm, 3Tf~ WTTUJ-1:J;f "1"m ~ ~ <fi't wfug ~
~ ~ ~ m $ ~ -q:m ~ q>"f WT ofi'trn.
~ o. ~ 3Tf!:Jf.:P-rq '11 ~ alm, .r,,rr.i: ~ ~ f.r:ri:n $ alm, ~~ <fil ~ '11 ~
"1'R cfi' ~ ~ oo ol'@ $ ~ mcfiR '11 ~ ~ w~ -milftr '11 ~ ~ <lT "B~
mf%m al~ ~ m<fiR <fi't oo ~ ~ <ll "B~ mf%m c);' fcfim ~ <lr ~ ~
w~ ~ $ ~ cfi' ~ ~ ~, 3Tf~ <lT 3Pl M~ cfi14cl1~1 ~ m <fi't ~-
~ ~-(0 ~ 3Tf!:Jf.:P-rq c);' ffl!:I, clffill7.l' ~ fcnm 3Pl ~ fclf1:1 if~ fcnm oITTf c);'
m ~ '1ft ~'llJcIT ~-
( ~) fcfP?ltcd<II .am ~ 3TI~ $ ~ fflm <fil &ll%dl tR ~ ~'qfq ~ m,
~ ffl1:1 ffiTl 3Tf!:lf.r:ri:n if ~ f<fim ol'@ cfi' m s1l: '1ft >J'lfTcft ~ .am ffiTl 3TI~ $ ~1:1
~ 3Tf~ $ fflm $ ~ mrrr~ ~ if ~ ~-
<~) fqf.?loed<II 3ITT ~ 3TI~ $ ~ fflm <fil &llqcfidl tR ~ ~'qfq ~ m,
~ ffl1:1 ffill 3Tf!:lf.r:ri:n $ alm, .r,,rr.i: ~ f.r:ri:n 3th fcfwrrTT * ~ fcfim ol'@ cfi' m s1l: ~
>1,nm ~ am:~ f.Fri:rr 3th fcfwrrTT $ ffl1:1 ~ 3Tf~ $ ~m $ ~ mnf~ ~ if
~~-
~ fufu <.nT z ~. ~ 3TI~ am: ~ ~ 3Tf!:Jf.r:ri:n $ fflm $ i:ru.i fc!;m ~ <fil Wffif if ~
ammWr 1Nfcf. ~ 3lf!:lf.r:ri:n q>"f al~ ~'qfq m.
~-z ~-~ 3Tf~ <fi't oo ol'@ q>"f ~ al~ m ww.rr ~ f<I, ~-fcnm ~ ~ cfil,
~ 3Tf~ if ~~ m-i:rr ~ $ fucw:r, clffill7.l' ~ fcnm fclf1:1 $ ~m <lT ~ alm, ~
~ fctf-l<lll'.1cfi ~ 3m: ~ $ ffill ~ ~ ~ ~ <ITT'ffi t
~ <f'!T'f cn'r Z~. ( Z) ~ mcfiR, 3TI~ mu, ~ 3TI~ $ fflm cf>1 cfil<lif.-cfd cfi"B $ ~ R<-m
~-~~-
(~) ~ 3lfef.Jwl cfi' alm, ~ lJ<TI ~ R<-m ~ <Rm ~ cfi' ~ '<l'l'ffil'llcl ~
~ fc!qr-i ~ $ Wl~ 1:'&l ~-
cf,f.5-ll$<li ~<nB zt,,. ~ 3Tf~ $ fflm cf>1 ~,nm m if ~ ~ ~ ~~ mm % ill mcfiR, ~
<fi'r ~-~ mu, -;;n ~ 3Tf!:Jf.:P-rq $ fflm ~ 3'R'W'@ 1 -eft, ~ cf>1 <;! cf,{ ~-
ffi'W'! il2TT ZI;. ( 0 ll~ ~ cm ~ ~ qf<'ql('H q>"f fi{<:""LJcfi{OJ al~, ~o~~ (~ Z "B1,
~-~o~~)~ffifuo~';;f@T%.
P) "3c@ -31~ $ f.mA $ m s1l: ~. '3<RI al~ $ alm, cm~~ ol'@ <lT cf,l ~
cnT{ ~, ~ 3TI~ $ rn'~i,t) <3"Cf<:i'<IT cfi' ,3lm, cfil ~ oITTf <lT <fil ~ ~ ~ ~-
230 (5)
~. ITTlcP 6 ~ 2023
~-5645-95-~-3f('ITT.).-~TffiT cf> ~ cf>~ 348 cf>~ (3) cf> ~ it, ~ ~ "$1
~~ ~ 4Rt11c11 cf)[ +1xct'1<'8x01 ~. 2023 (~ 13 ~ 2023) q)l ~ ~ xl\KJ41c1 cF> ~
~ Q(ii'ti;;lxl !.l<fil~l\1 fclRrr IJlTTTT t_
~ cfi xl\KJ4lc1 cf> 'r!Tll x=!' c'f\?TT oil~::/11:j,ftlx,
MADHYA PRADESH ACT
No. 13 OF 2023
31N. tft. :rm. ~ -mmr.
THE MADHYA PRADESH UDYOGON Kl STHAPNA EVAM PARICHALAN KA
SARALIKARAN ADHINNAM, 2023
TABLE OF CONTENTS
Sections :
1. Short title and extent.
2. Definitions.
3. Poewer to notify areas.
4. State Level Empowered Committee (SLEC).
5. Nodal Agency.
6. Powers and functions of nodal agency.
7. Intention to invest.
8. Effect of Acknowledgement Certificate.
9. Exemption.
10. Protection of action taken in good faith.
11. Act to override State Laws.
12. Overriding effect of Central Act.
13. Applicability.
14. Power to make rules.
15. Power to remove difficulties.
16. Repeal and saving.
230 (6)
Short title
and extent.
Definitions.
MADHYA PRADESH ACT
No. 13 OF 2023
THE MADHYA PRADESH UDYOGON KI STHAPNA EVAM PARICHALAN KA
SARALIKARAN ADHINIYAM, 2023
[Received the assent of the Governor on the 5u, April, 2023: assent first published in the "Madhya
Pradesh Gazette (E:\1.ra-ordinary)". dated the 6th April, 2023 .]
An Act to provide for exemption from obtaining specified approvals and inspec
tions for establishing and operationalising industrial units in Madhya Pradesh and mat
ters connected therewith or incidental thereto.
Be it enacted by the Madhya Pradesh Legislature in the seventy-fourth year of the
Republic of India as follows:-
I.
2.
This Act may be called the Madhya Pradesh Udyogon Ki Sthapna Evam
Parichalan Ka Saralikaran Adhiniyam, 2023.
(2) it extends to the whole of the State of Madhya Pradesh.
In this Act, unless the context othenvise requires,-
(a) "acknowledgement certificate" means the acknowledgement certificate
issued under section 7;
(b) "approval" means any permission, no-objection, clearance, consent, regis
tration, licence and the like which is required, in connection with the
establishment or operation of an industrial unit in the notified area;
(c) "applicable Acts" means the Boilers Act, 1923 (5 of 1923), the Factories
Act, 1948 ( 63 of 1948), the Contract Labour (Regulation and Abolition)
Act, 1970 (37 of 1970), the Employees State Insurance Act, 1948 (34 of
1948), the Minimum Wages Act, 1948 ( 11 of 1948), the payment of Bonus
Act, 1965 (21 of 1965), the Payment of Wages Act, 1936 (4 of 1936), the
Maternity Benefit Act, 1961 (53 of 196 I), the Payment of Gratuity Act,
1972 (39 of 1972), the Equal Remuneration Act, 1976 (25 of 1976), The
Madhya Pradesh Shops and Establishment Act, 1958 (No. 25 of 1958),
The Legal Metrology Act, 2009 (1 of 2010), the Madhya Pradesh
Municipal Corporation Act, 1956 (No. 23 of 1956), the Madhya Pradesh
Municipalities Act, 1961 (No.37 of 1961), the Madhya Pradesh NagarTatha
Gram Nivesh Adhiniyam 1973 (No. 23 of 1973 ), the Madhya Pradesh
Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994), the
Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), the
Electricity Act, 2003 (36 of 2003), the Water (Prevention and Control of
Pollution) Act, 1974 (6 of 1974), the Air (Prevention and Control of
Pollution) Act, 1981 ( 14 of 1981) and the Environment (Protection) Act,
1986 (29 of 1986);
(d) "commencement of commercial operation" means the date on which the
industrial unit issues the first bill or invoice or tax invoice, whichever is
earlier, of the goods manufactured or services rendered;
~~.~6~2023
(e) "Competent Authority" means any department or agency of the Govern
ment or a Local Authority, Statutory Body, state owned Corporation,
Panchayati Raj Institution, Municipality, Urban Development Authorities,
or any other Authority or Agency constituted or established by or under
any State Law or under administrative control of the Government, which is
entrn_sted ,vith the powers or responsibilities to grant or issue approval for
establishment or operation of an industrial unit in the State;
(f) "Government" means the Government of Madhya Pradesh;
(g) "industrial unit" means an undertaking engaged in manufacturing or pro
cessing or both or providing services which the State Government may
specify;
(h) "intention to invest" means a proposal referred to in section 7;
(i) "Madhya Pradesh Industrial Development Corporation Limited" means a
wholly O\Vned company of Government, registered under the companies
Act, 2013 ( 18 of 2013) having headquarter at Bhopal, Madhya Pradesh;
(i) "nodal agency" means the nodal agency referred to in section 5;
(k) "notification" means a notification published in the Madhya Pradesh
Gazette and the word 'notified' shall be construed accordingly;
(I) "notified area" means a geographical delimitation notified under section 3;
(111) "prescribed" means prescribed by the rules made under this Act:
(n) "State" means the State of Madhya Pradesh; and
(o) "State Level Empowered Committee (SLEC)" means State Level
Empowered Committee constituted under section 4.
3.
4.
The Government may notify such areas within which any industrial unit,
being established or operationalized shall be eligible to seek acknowledgement
certificate under section 7.
( 1) The Government may, by notification, constitute a State Level Empow
ered Committee consisting of such members as may be specified therein.
(2) The State Level Empowered Committee shall
(a) propose areas to be notified under section 3;
(b) assist industrial units to obtain acknowledgement certificate;
(c) facilitate amicable settlement of disputes, if any, between an indus
trial unit and any Competent Authority;
(d) exercise a.nd perform such other powers and function as assigned by
the Government for giving effect to the provision of this Act.
230 (7)
Power to
notify areas.
State Level
Em1>owercd
Committee.
(SLEC)
230 (8)
Nodal
Agency.
Powers and
Functions of'
nodal agency.
Intention to
invest.
Effect of the
acknowledge
ment Certifi
cate.
5.
6.
7.
8.
The Madhya Pradesh Industrial Development Corporation Limited shall be
the nodal agency for the purposes of this Act, unless the Government by
notification, authorizes any other agency of the State, as the nodal agency for
such notified areas as it may considers appropriate.
(1) The nodal agency shall assist and facilitate establishment of industrial
units in the notified areas.
(2) The nodal agency shall maintain the record of intention to invest received
and acknowledgement certificate issued under this Act;
(3) The Government may assign such other powers and functions to the nodal
agency as it may deem appropriate for giving effect to the provisions of this
Act.
(1) Any person \vho intends to start an industrial unit in a notified area may
furnish to the nodal agency an intention to invest in such form and in such
manner, as may be prescribed.
Explanation.-Any person who has applied to the Competent Authority for
obtaining all or any of the approvals may also opt to furnish intention to in
vest under this sub-section.
(2) On receipt of intention to invest, completed in all respects, the nodal agency
may issue an acknowledgment certificate in such fonn and manner as may be
prescribed.
(1) Subject to the provisions of this act an acknowledgment Certificate shall
have the effect of an approval, for a period of three years from the date of its
1Ssuance:
Provided that the acknowledgement certificate shall not entitle any
person to use any parcel of land contrary to the provisions of the layout ap
proved by a Competent Authority or the development plan notified under the
Madhya Pradesh Nagar Tatha Gram NiveshAdhiniyam, 1973 (No. 23 of 1973),
where such plan is in force.
Explanation.-Any person who furnishes intention to invest may specify the
approvals in respect of which acknowledgement certificate is being applied
for.
(2) Industrial units commencing commercial operations prior to the expiry of
tl1e period of three years from the date of issue of acknowledgment certifi
cate, shall be required to obtain all the necessary approvals before the com
mencement of commercial operations;
(3) During the period of three years specified in sub-section (I), no
Competent Authority shall undertake any inspection for the purpose of, or in
connection with, any approval :
9.
10.
11.
12.
13.
14.
~T ~. ~ 6 3rtfc;r 2023
Provided that inspections shall be carried only when the industrial unit
applies for approvals, prior to the commencement of commercial operation or
after expiry of three years from the date of issuance of acknowledgement
certificate.
Where the Government or any authority of the State is empowered to exempt
any industrial unit from any approval or inspection or any provisions relating
thereto under any Central Act, the Government or, any such authority, as the
case may be, shall, subject to the provisions of such Central Act, exercise
such powers to grant such exemption to an industrial unit established in the
State from the date of issue of the acknowledgement certificate under section 7.
No suit. prosecution or other legal proceedings shall he against the Govern
ment or State Level Empowered Committee or Nodal Agency or Competent
Authority or any employee of Government, Nodal Agency or Competent Au
thority or Members of State Level Empowered Committee for anything which
in good faith is done or intended to be done w1der this Act or any rules made
thereunder.
(1) The provisions of this Act shall have effect, notwithstanding anything
contained in any other State law for the time being in force.
(2) In particular and without prejudice to the generality of the foregoing
provisions of this Act, such provisions shall have effect notwithstanding
anything contained in the applicable Acts and the provisions of the applicable
Acts shall be read as amended in conformity with the provisions of this Act
(3) In particular and without pre:iudice to the generality of the foregoing pro
visions of this Act, such provisions shall have effect not ,,.,i.thstanding any
thing contained in the rules and regulations made under the applicable Acts
and the provisions of such rules and regulations shall be read as amended in
conformity with the provisions of this Act;
1n the event of any conflict between the provisions of this Act and any Central
Act, such Central Act shall have overriding effect.
Nothing in this Act shall be constmed as exempting any industrial unit from
the application of the provisions of any law for the time being in force, or any
regulatory measures and standards prescribed thereunder, except to the extent
provided in this Act.
(1) The State Government may, by notification, make mies to carry out the
provisions of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be after it is
made, before the State Legislature.
230 (9)
Exemption.
Protection of
action taken
in good faith.
Ordinance to
override State
laws.
Overriding
effect of
Central Act.
Ap1>licability
Power to
make rules.
230 (10)
Power to
remo,1e
difficulties.
Repeal and
saving.
15.
16.
If any difficulty arises in giving effect to the provisions of this Act, the
Government may, by order, not inconsistent with the provisions of this Act,
remove the difficulty.
(1) The Madhya Pradesh Udyogon Ki Sthapana Evam Parichalan Ka
Saralikaran Adhyadesh, 2023 (No. l of 2023) is hereby repealed.
(2) Notwithstanding the repeal of the said ordinance, an}thing done or any
action taken under the said Ordinance shall be deemed to have been done or
taken under the corresponding provision of this Act.