Section 9 in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
9. Common Application Form.
(1)The Common Application Form shall be used to file e-applications, along with fees, as shall be prescribed, in lieu of existing multiple forms being used under various laws. All concerned Competent Authorities shall accept such e-applications for processing and granting requisite clearances.(2)The Common Application Form shall be in a format as prescribed from time to time.(3)Non-refundable processing fees of the Common Application Form shall be prescribed based on the quantum of investment. These charges may be revised by the Government from time to time. The charges so collected shall be accrued in an account, to be maintained and operated by the Investment Promotion and Facilitation Centre and shall be used for meeting all such expenses as are required to implement the Act.(4)Collected fee shall be deposited online with the concerned Department/ Board to the extent prescribed.(5)All Departments or Competent Authorities concerned shall accept such application forms for processing and issue of required clearance.
