Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Audyogik Nivesh Protsahan Niyam, 2004 CONTENTS 1. Short title and commencement 2. Definitions 3. Services to be provided by nodal agencies 4. Application for clearances 5. Processing of application for approvals 6. Deemed approval 7. Monitoring SCHEDULE 1 :- Form I SCHEDULE 2 :- FORM II SCHEDULE 3 :- FORM III SCHEDULE 4 :- FORM IV SCHEDULE 5 :- FORM V Chhattisgarh Audyogik Nivesh Protsahan Niyam, 2004 No. F 7-1/2004/11(6) Raipur, Date 15.12.2004 In exercise of the powers conferred by sub-section (i) of section 20 of the Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002 (No. 7 of 2002), the State Government hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Chhattisgarh Audyogik Nivesh Protsahan Niyam, 2004. (2) These rules shall come into force with effect from the date of their publication in the Chhattisgarh Gazette. 2. Definitions :- In these rules, unless the context otherwise requires : - (i) "Act" means the Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002. (No. 7 of 2002); (ii) "Table" means a table of these rules; (iii) "Section" means a section of the Act; (iv) "State" means the State of Chhattisgarh; (v) The words and expressions used in these rules but not defined there in shall have the meaning respectively as assigned to them in the Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002 (No. 7 of 2002) 3. Services to be provided by nodal agencies :- District level and the State level nodal agencies shall provide to the investor the services given in Table -1 within the time period mentioned against them. 4. Application for clearances :- (1) After selecting the site for setting up industrial undertaking an investor shall, in consultation with the appropriate nodal agency, apply to the appropriate nodal agency for obtaining the clearances required for proposed investment under various laws, rules, regulations, bye-laws, etc. (2) An investor seeking clearances for establishment of industrial undertaking shall apply in a Common Application Form which shall comprise of Form-I and the forms given in Table -2 and Table-3. (3) Printed copies of the Common Application Form shall be made available by the nodal agency on request to the investor on payment of such fees as may be notified by the State Government from time to time. (4) If any clearance is not covered by the Common Application Form, the investor shall submit an additional application in the form prescribed under the relevant laws for such clearance. (5) The Common Application Form and the additional application form, if any, along with fee receipts, enclosures, certificates, and check lists shall be duly completed and signed by the investor. (6) The Common Application Form and the additional application form, if any, duly filled in, shall be submitted in required number of copies to the District level or the State level nodal agency, as the case may be. (7) At the time of submission of the Common Application Form and the additional application form by the investor to the nodal agency, the authorized representative of the nodal agency shall satisfy himself/herself that : (i) the application forms are complete in all respects; (ii) required number of copies of the application forms have been submitted; and (iii) all specified documents have been filled in and enclosed with the application forms; and issue acknowledgement in Form-II to the investor as a proof of receipt of application by the nodal agency. 5. Processing of application for approvals :- (1) Immediately after the issue of acknowledgement to the investor, the authorized representative of the nodal agency shall enter particulars of the application in the register of applications to be maintained in Form III. (2) The register of applications shall be scrutinized and initialled by an officer of the nodal agency authorized for this purpose. (3) The nodal agency shall, within three working days from the date of receipt of the application by it, serve the relevant forms of the application to the concerned competent authorities and obtain acknowledgment from them in Form IV. (4)Every competent authority shall expeditiously process the application for clearance and communicate its decision to the nodal agency within the time period specified in Table-1. (5) The competent authority may ask for any necessary additional information from the investor before the expiry of the time period specified in Table-1 under intimation to the nodal agency. Provided that such additional information shall be asked for only once. Provided further that when any additional information is sought from the investor, the time period specified in Table-1 shall be applicable from the date of receipt of such additional information by the competent authority. (6) The Nodal agency shall communicate decisions of competent authorities to the investor in Form-V. 6. Deemed approval :- If any competent authority fails to pass final order on investors application in respect of any of the following clearances within the time period specified in Table-1, it shall be deemed that such clearance has been granted by the competent authority:- (i) Provisional registration of small scale industry by the District Trade and Industries Centre; (ii) No objection certificate / permission from the Gram Panchayat for building construction for establishment of industrial undertaking required under the Chhattisgarh Panchayat Raj Adhiniyam, 1993; (iii) No objection certificate from the Municipality or Municipal Corporation for establishment of industrial undertaking required, as the case may be, under the Chhattisgarh Nagarpalika Adhiniyam, 1961 or the Chhattisgarh Nagarpalik Nigam Adhiniyam, 1956; (iv) Permission f o r using land for industrial purpose required under the Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973; (v) Permission for diversion of land for industrial purpose required under the Chhattisgarh Land Revenue Code, 1959; (vi) Registration of industrial undertaking under the Chhattisgarh Vanijyik Kar Adhiniyam, 1994 and The Central Sales Tax Act, 1956; and (vii) Certificate from the Chhattisgarh State Electricity Board regarding availability of power. 7. Monitoring :- (1)The District level nodal agency shall submit a monthly report in the form to be specified by the state level nodal agency in regard to disposal of applications by the District Committee to the State Board. (2) Conveners of the District Committee and the State Board shall place before the Committee or the Board, as the case may be, a status report of pending applications at every meeting of the Committee and the Board. By order and in the name of the Governor of Chhattisgarh (Shivraj Singh) Principal Secretary Govt. of Chhattisgarh, Commerce & Industry Table - 1 (See Rule 3,5 (4) (5) and Rule 6) Sl. No. Name of the Clearance / Activity Time Limit Prescribed 1 2 3 1. Preliminary meeting with the Convener after expression of intent by investor 7 Days 2 Arranging site visit for indentification of land for investors project after preliminary meeting 21 Days 3 Provisional registration of small scale industry at District Trade & Industries Centre 3 Days 4 Issuance of letter of Intent for allotment of CSIDC industrial land 21 Days 5 Forwarding of investors proposal by CSIDC / Directorate of Industries to District Collector for transfer of government land 21 Days 6 Forwarding of investors proposal by CSIDC / Directorate of Industries for acquisition of private land to the Government 21 Days 7 Approval by Government to land acquisition proposal 30 Days 8 Issuance of notification by the District Collector under section 4 of the Land Acquisition Act, 1894 : A) Intimation of anticipated compensation amount to the investor 30 Days B) Publication of section 4 notification after deposit of anticipated compensation amount 7 Days 9 Issuance of Certificate for exemption from payment of stamp duty by : A) District Trade & Industries Centre 7 Days B) Directorate of Industries 15 Days 10 Issuance of No Objection Certificate from local bodies for establishment of industry 30 Days 11 Grant of permission for building construction from Gram Panchayat 30 Days 12 Grant of permission for development of land under the Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 60 Days 1973 13 Grant of permission of Land Diversion 90 Days 14 Grant of permission to develop, errect, re-erect or to make altration in any place in a Building under Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 30 Days 15 Sanction of allotment of water from Water Resource Department : A) At the applied site 60 Days B) At different site 90 Days 16 Issuance of Power availability certificate by CSEB 30 Days 17 Sanction of power supply for L.T.connection by CSEB 45 Days 18 Sanction of power supply for H.T.connection by CSEB 60 Days 19 Approval of drawings by Electrical Inspector 15 Days 20 Environment consent for Small Scale Industry under simplified procedures by District Trade & Industries Centre 10 Days 21 Consent for Establishment of Industry under Water (Prevention & Control of Pollution) Act, 1974 120 Days 22 Consent for Establishment of Industry under The Air (Prevention & Control of Pollution) Act, 1981 120 Days 23 Registration & grant of licence under The Factories Act, 1948 90 Days 24 Approval of plans & permission to construct / extend / or take into use any building as a factory under The Factories Act, 1948 90 Days 25 Approval of site for hazardous process foctory under The Factories Act, 1948 90 Days 26 Registration of establishment under the Contract Labour (Regulation & Abolition) Act, 1970 30 Days 27 Registration of Boiler Under Indian boiler Act - 1953 30 Days 28 Registration under Chhattisgarh Vanijyik Kar Adhiniyam, 1994 1 Day 29 Registration under The Central Sales Tax Act, 1956 1 Day 30 Permision for use of forest land for non-forest purposes under Forest (Conservation) Act, 1980 A) New application 90 Days B) Renewal of application 30 Days 31 Permanent registration of Small Scale Industry at District Trade & Industries Centre 21 Days 32 Production Certificate for medium & large scale industry from District Trade & Industries Centre 21 Days SCHEDULE 1 Form I COMMON APPLICATION FORM Part 1- A INVESTORS INFORMATION 1. Investors Details 1.1 Name of Investor/Company 1.2 Address of Regd. Office .. .. .. Tel. Fax . Email . Website . 1.3 Name of Chairman/M.D. Address ... Tel. ..Fax .. Email .. 1.4 Nature of Organization (Please tick) 1. Proprietory 6. Co-operative Society 2. Partnership 7. Public sector 3. Pvt. Ltd. 8. NRI 4. Public Ltd 9 FDI 5. Joint Sector 10- Others 1.5 For Proprietary only . Do you belong to (Please tick) 1. SC 2. ST 3. OBC 4. Women( 9 ) Part 1 B PROJECT INFORMATION 2. Project Details 2.1 Name of Unit ... Address for Correspondence . .... Tel. Fax .. Email ... 2.2 Nature of Proposed organization (please tick) 1. Proprietory 6. Co-operative Society 2. Partnership 7. Public sector 3. Pvt. Ltd. 8. NRI 4. Public Ltd 9 FDI 5. Joint Sector 10- Others 2.3 Date of Incorporation of the Company. 2.4 Regd. No. . 2.5 Name fo M.D./ Director with complete address & Tel. . Fax .. Email . 1- 2- 3- 2.6 Local Office [contact person] Name .. Address Tel. Fax . Email .. 2.7 Registration for the Project. (1) FIPB/RBI Approval No. Dt. Valid up to (2) EOU Registration No. Dt. . Valid up to , (3) IEM No. . Dt. Valid up to . (4) Prov. SSI Registration No Dt . Valid up to .. . 2.8 Project Status (Please tick) 1. New Project 2. Expansion 3. Diversification 2.9 Nature of Activity (Please tick) 1. Manufacturing / Assembling 2. Processing 3. Job Work 4. Repairing / Servicing 2.10 Location of the Project. (a) CSIDC Ind. Area. Plot No. .. Area ..... Dist. . (Chhattisgarh) (b) Out side CSIDC Ind. Area Village Tehsil .. Distt. .. (Chhattisgarh) 2.11 Items proposed to manufacture (See Rule 4(2) ) xxx Sr. No. Name of product NIC code Capacity/ per year (Unit) 1. 2. 3. 4. 5. 2.12 Details of manufacturing process .................................... .................................... .................................... .................................... 2.13 Details of By- product Sr.No. Name Quantity per Year (Unit) 1. 2. 3. 2.14 Requirement of Raw material Sr. No. Name of Product Name of Raw Material Yearly Requirement ..Unit 1. 2. 3. 2.15 List of proposed Plant & Machinery 1 2 3 4 5 2.16 Estimated Project Cost. 1. Land Rs. 2. Land Devp. Charge Rs . 3. Building (Office) Rs. 4. Building (Factory ) Rs. 5. Plant and Machine Rs. 6. Ele. Installation Rs. 7. Pollution Control Equipment Rs. 8. Other Rs. 9. Misc. Rs. 10. Prelimany and Pre operatrive Rs. (A) Total Rs. (B) Working capital . Rs. Grand Total (A) +(B) Rs. 1. Equity Rs. 2. Internal Accrual Rs. 3. Public Issue Rs. 4. Foreign Equity Rs. 5. Term Loans From Bank /Finacial Institutions. Rs. 6. Unsecured Loan Rs. 7. Other Source Rs. Total Rs. 2.18 Proposed Employment Sr. No. Particulars From the State From out of State Total 1. Un skilled 2. Skilled 3. Supervisory 4. Managerial Total 2.19 Project Completion Schedule 1. Date of commencement of Construction............... 2. Date of commencement of Trial Production............... 3. Date of commencement of Commercial Production................ 2.20 Any other Information ......................................................... ......................................................... ......................................................... ......................................................... Project Requirement 3. Land 3.1.1 Own land (1) Details of Area ... (Khasra No./ Rakba Hect.) (2) Village . . . (3) Tehsil . (4) District (Chhattisgarh) 3.1.,2 CSIDC land (1) Name of Ind. Area .. District (Chhattisgarh) (2) Area Applied .. (3) Construction Area .. (4) Open Area .. 3.1.3 Government land Requirment (1) Details of Area ... (Khasra No./ Rakba Hect.) (2) Village (3) Tahsil (4) District (Chhattisgarh) 3.1.4 Private Land for Acquisition (1) Details of Area (Khasra No./ Rakba Hect.) (2) Village (3) Tahsil (4) District ... (Chhattisgarh) 3.2 Water (A) Water requirement for project Million Cubicmeter/Year (B) Source of water (1) Village (2) Tahsil (3) District (Chhattisgarh) 3.3 Power (1) Requirement of Power . KW/ HP (2) Maximum Power Load . KVA (3) Date of Power Requirement . (4) Captive Power Plant MW 3.4 Men Power Requirement Sr.No Grade Branch Nos. 1. ITI Trained 2. Diploma Engineer 3. Graduate Engineer 4. B.Sc. /M.Sc. 5 Commerce Graduate 6. Graduate 7. Others Part- 1-D Declaration I, Shri/Smt. . S/o/W/o Shri ..Aged Residing at .. (Designation) .. of M/s .. Regd office at .. hereby declare that the information furnished by us to the SIPB/DIPC District - , Govt. Of Chhattisgarh. by our company in this Common Application Form are true to the best of my knowledge, belief and record. We indemnify the above agencies or any other agency under the jurisdiction of Govt of Chhattisgarh from liabilities of any nature that may arise due to the decision taken based on the information contained in this application form which may be inadequate, inaccurate, erroneous etc. and the management of my company assumes complete responsibility in this regard. Further, my company undertake to provide any additional information or clarification as required by SIPB/DIPC ., Govt. of Chhattisgarh or its agencies during and after processing of our application. We undertake to pay the fees/charges payable to Govt of Chhattisgarh and its agencies as prescribed under the rules for according approval and charges fixed for water, energy, etc. and other charges fixed by the Govt. of Chhattisgarh from time to time. We understand that this single window clearance facility through SIPB/DIPC is to assist our company in getting statutory clearances expenditiously. We indemnifty. SIPB/DIPC, Govt. of Chhattisgarh and its agencies from any liabilities whatsoever. Place Date ................ Official Seal of the Authorized Signatory Company Name . For . Designation ..................... Table 2 (See Rule 4(2)) Application Forms prescribed under Acts and Rules Sl. No. Name of clearance Rule under which form has been prescribed 1 2 3 1. Consent for establishment of industry under the Water (Prevention and Control of Pollution) Act, 1974 Rule-3 of Chhattisgarh Water (Prevention & Control of Pollution) (Consent) Rules, 1975 2 Consent for establishment of industry under the Air (Prevention and Control of Pollution) Act, 1981 Rule-3 of Chhattisgarh Air (Prevention & Control of Pollution) Rules, 1983 3 Registration and grant of licence under the Factories Act, 1948 Rule 6, 7, 9 & 10 of the Chhattisgarh Factories Rules, 1962 4 Approval of plans and permission to construct / extend / take into use any building as a factory under the Factories Act, 1948 Rule 3-A of the Chhattisgarh Factories Rules, 1962 5 Approval of site for hazardous process factory under the Factories Act, 1948 Rule 3 of the Chhattisgarh Factories Rules, 1962 6 Registration of establishment under Contract Labour (Regulation and Abolition) Act, 1970 Rule 17(1) of the Chhattisgarh Contract Labour (Regulation & Abolition) Rules, 1973 7 Registration under Chhattisgarh Vanijyik Kar Adhiniyam, 1994 Rule 8(1) of the The Chhattisgarh Vanijyik Kar Niyam, 1995 8 Registration under the Central Sales Tax Act, 1956 Rule 3 of the The Central Sales Tax (Registration and Turnover) Rules, 1957 9 Permission for development of land under the Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 Rule 12 of the Chhattisgarh Nagar Tatha Gram Nivesh Niyam, 1975 10 Permission to develop, construct, re- construct a building or to make alteration any part thereof under the Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 Rule 17(1) of the Chhattisgarh Bhumi Vikas Niyam, 1984 11 Permision for use of forest land for non- forest purposes under the Forest (Conservation) Act, 1980 Forest (Conservation) Rules, 2003. Table 3 (See Rule 4 (2)) Application Form Prescribed by the Administrative Departments Sl. No. Name of clearance 1 2 1. Provisional Registration of small scale industry by District Trade & Industries Centre 2 Allotment of industrial land of the Chhattisgarh State Industrial Development Corporation 3 Allotment of government land 4 Acquisition of private land 5 Certificate of exemption from stamp duty payment from District Trade & Industries Centre / Directorate of Industries 6 No objection certificate from municipality / municipal corporaiton for establishment of industrial undertaking 7 No objection certificate / permission form Gram Panchayat for building construction for establishment of industrial undertaking 8 Permission for land diverson 9 Allotment of water by Water Resource Department 10 Power availability certificate by Chhattisgarh State Electricity Board or its successor undertaking 11 Sanction of L.T. power supply by Chhattisgarh State Electricity Board or its successor undertaking 12 Sanction of H.T. power supply by Chhattisgarh State Electricity Board or its successor undertaking 13 Approval of drawings by Electrical Inspector Environment consent by District Trade & Industries Centre under the 14 simplified procedure for small scale industries 15 Registration of boiler under the Indian Boiler Act, 1953 16 Permanent registration of small scale industry by District Trade & Industries Centre 17 Certificate of production for medium & large scale industry by District Trade & Industries Centre SCHEDULE 2 FORM II (See Rule 4 (7) (iii) ) Acknowledgement The office SIPB / DIPC District .. hereby acknowledges the receipt of the following application forms mentioned as per list below :- From M/s. .. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .. . . . . . . . . . . . . . . . . . . . . Address . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . For setting up (details of the project) . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . At . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . District . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . Chhattisgarh. The reference number of your application is SIPB / DIPC District . . . . . . . /. . . . Please quote this number in your future correspondence with us. Date : Place : Authorized Representative Seal List of application forms received : 1. 2. 3. 4. 5. 6. 7. 8. 9. 10. SCHEDULE 3 FORM III ( See Rule 5 - (i) ) REGISTER OF APPLICATIONS (A) Application No. SIPB/DIPC ---------------------------------- (B) Name & Address of Investor /- ---------------------------------------------- ---- Company ---------------------------------------------- ---- Tel. No. ---------------------------------------------- ---- (C) Contact Person ---------------------------------------------- ---- Tel. No. ---------------------------------------------- ---- (D) Product ---------------------------------------------- ---- ---------------------------------------------- ---- (E) Investment Rs. ------------------------------------------ ---- (F) Location of Plant ---------------------------------------------- ---- ---------------------------------------------- ---- ---------------------------------------------- ---- (G) Receipt Details No. ------------------------------------------ ---- Date ----------------------------------------- --- Amount ------------------------------------- --- SCHEDULE 4 FORM IV (See Rule 5 (3) ) The office of . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . Acknowledges the receipt of Application No. SIPB / DIPC District . . . . . . / . . . . . . . . filed by M/s. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . Address . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . (for (Name of clearance. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .. . .. . . . . . . . on . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . through SIPB / DIPC, District . . . . . . . . . . . . . . . . . . . . . . Chhattisgarh The time limit for disposal of application is / /200 (Issued in duplicate). Date Place Signature Competent Authority / Authorized Representative Telephone No SCHEDULE 5 FORM V ( See Rule 5 (6) ) Communication of Order for Application To, M/s. -------------------------------------------------, ,-------------------------------------------------------- ,-------------------------------------------------------- Please refer to your application No. SIPB / DIPC District -----------/----------- dated ---------------- submitted in Common Application Form for obtaining following clearances, permission etc. The original clearance, permission etc. issued by the Competent Authority is enclosed here with. Place : Date : Signature Authorized Representative Nodal Agency