Section 2(1) in West Bengal Single Window System (Management, Control and Miscellaneous Provisions) Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the West Bengal Single Window System (Management, Control and Miscellaneous Provisions) Act, 2017;(b)"agency" means single window agency, namely, Silpa Sathi established under the aegis of the West Bengal Industrial Development Corporation Limited which is an incorporated body under the Companies Act, 2013 (No. 18 of 2013), to provide services required for setting up industries and operating business in the State of West Bengal through Single Window System;(c)"business" means an industrial undertaking or an enterprise or any other establishment, by whatever name called, going to be engaged or engaged in the manufacture or production of goods, or engaged in providing or rendering of any service or services;(d)"CAF" means the Common Application Form generated online through the Single Window System under applicable Acts, Rules, Policies, Schemes or Orders notified by the State Government;(e)"competent authority" means any department or organization of the State Government including local bodies which are entrusted with the power and responsibilities to grant or issue clearances and/or incentives and to provide services as per applicable Acts, rules, policies and schemes for setting up or commencement of operations of an enterprise in the State of West Bengal;(f)"Fee" means the fee prescribed under applicable Acts, Rules, Policies, Schemes or Orders notified by the State Government for submitting applications for permissions, no objection certificates, clearances, allotments, consents, approvals, registrations, incentives, licenses and the like;(g)"High Powered Committee" means a High Powered Committee constituted under section 3 to manage and control the Single Window System in the State of West Bengal;(h)"investor" means any person who invests capital in any new business or in an existing business for expansion, modernization or diversification;(i)"notification" means a notification published in the Official Gazette;(j)"right to service" means right to obtain service as defined in sub-section (j) of section 2 of the West Bengal Right to Public Services Act, 2013 (West Ben. Act XVII of 2013);(k)"section" means a section of the Act;(l)"services" means grant or issue of permissions, approvals, certificates, enrolments, registrations, licences, allotments, consents, no objection certificates and incentives, to be granted by any competent authority to set up and operate a business;(m)"Single Window System" means a web-portal serving as a gateway for obtaining necessary services under the applicable Acts, rules, policies and schemes made thereunder from a single point in a time-bound manner;(n)"Staff" or "Officer" means any employee of the Department or Agency of the State Government, Local Body, Statutory Body, State-owned Corporations or any other Authority or Agency constituted or established under any Notification of the State Government or under administrative control of the State Government;(o)"State Government" means Government of West Bengal;(p)"stipulated time limit" means maximum time to provide the service as defined in sub-section (m) of section 2 of the West Bengal Right to Public Services Act, 2013.
