Section 12 in Jharkhand Industrial Area Development Authority Regulations, 2016
12. Application For Allotment of Lan.
- The applicant shall make application online for land allotment, including uploading of following information:-• General Information.• Applicant's Information• Details of payment towards scrutiny fee• Details of existing unit/s of the applicant either in Industrial Area or at any other place• Project details• Investment details• Financial arrangement• Land use pattern• Environment Management plan• Infrastructural requirement• Details of employment generationi. Along with the application, the intending applicant shall submit the following documents• Details of raw materials to be used.• Details of machineries to be used.• Manufacturing process/Process flow chart• Details of finished products• Proposed investment and financial planning of the project.• Any other project related information• Details of payment for non-refundable scrutiny/processing fee Rs. 10000.00 for land requirement up to 1.0 acres, Rs 25,000.00 for land requirement over 1.0 acres up to 3.0 acres and Rs. 50,000.00 for over 3.0 acres or as decided by the Authority, from time to time.• Declaration cum undertaking in the Proforma prescribed by the Authority on Rs. 100.00 non judicial stamp paper with two witnesses. The declaration cum undertaking must bear photograph of declaring and both the witnesses.• If the applicant is a company, furnish self-attested copy of company's profile along with the profile certificate of incorporation, article and memorandum of association and with the profiles of all its directors long with their photographs.• If the applicant is a proprietary firm, furnish self-attested certificate of registration under Shops & Establishment Act along with its profile and the profile of the proprietor and his/her photograph.• If the applicant is a partnership firm, furnish self-attested copy of registered deed of partnership or certificate of registration of partnership firm issued by the Registrar of Firms under the Partnership Act, 1932 or Limited Liability Partnership Act, 2008, along with profile of firm and its partners and their photographs.ii. Non submission of aforementioned documents/information shall result in non-entertainment of application by the Authority and process shall be initiated for allotment of concerned plot to another intending applicant.iii. Identity/address proof and two photographs be submitted for :-• Individual/Proprietary firm - of Proprietor• Partnership firm - of all partners• Private Limited company - of all present promoters/Directors• Public Limited company - of all present promoters/Directors on Board.• Unlimited company - of all present promoters/Directors on Board.• Hindu undivided Family (HUF) - of Karta• Government Undertaking/Corporation - of all present members on Board• Promoter/Director of proposed private/Public limited company/ Unlimited Company or any other type of company as per Company's Act, 1956/2013 - of all proposed promoter/director.
