Section 18 in Jharkhand Industrial Area Development Authority Regulations, 2016
18. Timelines For Submission of Requisite Plans And Penalties.
- i. That the allottee shall submit a plan of the factory/sheds or/and building plan etc. along with necessary documents for approval of the Chief Executive Officer of the region as "Controlling Authority" under the Building bye laws of Jharkhand Industrial Area Development Authority/ Bihar (Jharkhand) Restrictions of Uses of Land Act or/and for approval of Chief Inspector of Factories/ Inspector of Factories within six months from the date of taking delivery of possession of land. The failure of the allottee in submitting factory/sheds plan or/and building plan for approval shall entail late action fee @ Rs.1.00 per sq. ft. per month. Chief Executive Officer of the region shall also respond to the allottee within 90 days of submission of plan with necessary approval. However if warranted. Authority may ask for clarification/modifications and submission of revised plan. In case no communication is received from the Authority within 90 days from the date of submission of plan/revised plan, it shall be constructed as deemed approval of plan and allottee shall start construction as per the plan/revised plan submitted for approval.ii. The Chief Inspector of Factories/ Inspector of Factories shall dispose off application for the factory/shed and building plan within the prescribed time limit of 30 days from the date of receipt of plan from the Chief Executive Officer of the region.
