Section 6 in Bihar Industrial Investment Promotion Rules, 2016
6. Integrated Clearance System.
(1)An online system will be used to provide clearance and approval to investment proposals as per provision made in Rule 6(3).(2)The clearances to the investment proposals will be provided online and in four stages as prescribed below:(i)Stage I Clearance. - Stage I clearances refers to examining the feasibility of the project by the State Board and providing necessary approval to the investor. The Secretariat shall examine the investment proposal in the manner prescribed by the State Board and place the proposal before the State Board for a decision as per provisions made in Rule 4. Stage I clearance will allow investor to apply for subsequent stages of approval. The Stage I shall necessarily identify the broad sector, quantum of investment and location etc. of the proposed investment. The Board may prescribe a list of information that may be required to be furnished along with the proposal for Stage I Clearance.(ii)Stage II Clearance. - Stage II clearance refers to clearances requested by an investor at the pre-establishment stage from the Secretariat before setting up of an industry. List of pre-establishment stage clearances will be notified by the Department from time to time. These clearances shall be provided as per the provisions made in Section 6(4) of the Act.(iii)Stage III Clearance. - Stage III clearance refers to clearances requested by an investor at the pre-operation stage from the Secretariat before commencement of commercial production. List of pre-operation stage clearances will be notified by the State Government from time to time. These clearances shall be provided as per the provisions made in Section 6(4) of the Act.(iv)Financial Incentive clearance. - Financial Incentive clearance refers to the clearance requested/accorded to an investor for availing financial incentives. The quantum of incentives to be given shall be decided at this stage as per the Policy. This clearance may be granted anytime after Stage I approval by the designated Authority of the State Government after completion of the required prerequisites as decided by the Board. This shall be an automatic process and no fresh application shall be required from the investor. The proposals shall be placed before the State Board in its next meeting on fulfilling of the prerequisites for a decision. The State Board shall recommend the quantum of incentives applicable to the investment proposal. The final approval of the Financial Incentives shall be given as per the provision of Rule 7. The actual disbursement of incentives shall be as per actual implementation of the investment proposal.(3)Processing and Monitoring of Common Application Forms. - An integrated online system will accept and electronically transfer applications to respective Competent Authorities as well as track & monitor status of the application. Under this system,(i)The common application form along with prescribed attachments shall be submitted/ uploaded online.(ii)The competent authority may ask for additional information from the applicant only once, within first 7 days, through the online portal only. The reply to the additional information shall only be submitted online by the applicant.(iii)In case the additional information is not sought for by the competent authority within the prescribed time limit from the date of receipt of application, it will be construed that no additional information is required and original time limit for clearance shall apply and the competent authority shall decide on the basis of the documents submitted by the applicant.(iv)In case the additional information is sought for by the competent authority within the prescribed time limit, the time limit prescribed in Section 5 and Section 6(4) of the Act shall be counted from the date on which the additional information is furnished by the applicant online.(v)The competent authority shall process the application and communicate the decision (approve/reject the request along with his comments) within the time limit prescribed in Section 5 and Section 6(4) of the Act to the applicant.(vi)Applicant will be allowed an option to file for all clearances at once or may choose to apply at various intervals. In case an application for clearance is rejected the applicant may be allowed to file application for the clearance afresh.(vii)Every approval/ certificate will be given a unique Single Window Clearance ID which can be used for third party verification of approvals in public domain.(4)Special provisions and measures to simplify process & procedures.-Spot approvals shall be given in case of clearances which require only a scrutiny of basic documents. A list of such clearances will be notified by the Department on the advise of the State Board from time to time.(5)Fees for processing applications. - Fees and deposits shall be collected from the applicant during various stages of clearances by the secretariat. Application processing fees will be notified by the Department on the advise of the State Board from time to time.(6)Rationalization of the inspection for clearances. - A joint inspection by all the competent authorities shall be encouraged for the clearances which require inspection.
