Section 3 in Assam Ease of Doing Business Act, 2016
3. Definitions
- in this Act, unless the context otherwise requires,-(a)"Application" means application as mentioned in Sections 8 and 9 and the word "applicant" shall be construed accordingly ;(b)" Board of Governor" means the Board of Governors of the Bureau constituted under Section 5 ;(c)"Bureau" means Assam Bureau of Investment Promotion established under Section 4 ;(d)"Chief Executive Officer" means the Chief Executive Officer of the Single Window Agency constituted under Section 7 ;(e)"Clearance" means grant or issue of no-objection certificate, allotment, consent, approval, permission, registrations (excluding registration required under taxing Acts of the State or the Centre), enrollments, licenses and like, by any competent authority or authorities of the State Government, required to be issued under various state enactments, in connection with the setting up of an Industrial or Service sector undertaking in the State of Assam and shall include all such clearances required till the industrial or service sector undertaking starts its commercial production or operation :(f)"competent authority" means any department or agency or instrumentality of the Government, Corporation, Board, Panchayat, Municipality, Development Authority, Territorial Councils or Councils or other local body, or authority which are entrusted with the powers and responsibilities to grant or issue clearances;(g)"Executive Committee" means the Executive Committee of the Single Window Agency constituted under Section 7 ;(h)"Government" means the Government of Assam;(i)"industrial undertaking" means an undertaking engaged in manufacturing or processing or both or providing service or doing any other business or commercial activity as may be specified by the Government by notification, for the purposes of this Act;(j)"Notification" means a notification published in the Assam Gazette and the word "notified" shall be construed accordingly ;(k)"prescribed" means prescribed by rules made under this Act;(l)"Single Window Agency" means a set up constituted under Section 7 to provide all clearances to the investors under this Act.
