Section 16(1) in Assam Ease of Doing Business Act, 2016
(1)In the event of failure of the respective competent Clearance. authority to issue the clearance within the time limit prescribed, the requisite clearance shall be deemed to have been accorded to the concerned applicants under various State enactments, provided the applicants have paid requisite fees if any, the applications are complete in all respects and they are free from any material defect:Provided that provisions of this section shall not be applicable in the matter of allotment of land, approval for change of land use for industrial purpose and registration of land documents under the Revenue and Disaster Management Department of the State Government:Provided further that the deemed clearance under this section shall not guarantee issue of subsequent statutory documents unless the entire process of enquiry required for the same is complete.
