Section 9 in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
9. Filing of application.
(1)All applications for permissions shall be submitted in the prescribed manner to the Nodal Agency mentioned in sub-sections (1) and (2) of section 5.(2)For the purpose of availing customized packages, concessions, exemptions or relaxations as provided in section 11, the application shall be submitted to the Nodal Agency mentioned in sub-section (1) of section 5.(3)The application under sub-section (1) and (2) shall be in such form and be accompanied with such fees as may be prescribed.
