Section 5 in Rajasthan Micro, Small and Medium Enterprises (Facilitation of Establishment and Operation) Act, 2019
5. Filing of Declaration.
(1)Any person who intends to start an enterprise may furnish to the State level nodal agency a declaration of intent to start an enterprise in such form and in such manner as may be prescribed.Explanation. - Any person who has moved the Competent Authority to so obtain all or any of the approvals as defined in clause (b) of section 2 before the commencement of this Act may also opt to furnish Declaration of Intent to start an enterprise under this sub-section.(2)On receipt of a declaration completed in all respects, the State level nodal agency shall, forthwith, issue an Acknowledgment Certificate, in the prescribed form, to the person who furnished the declaration under sub-section (1).
