Section 10 in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
10. Power of Competent Authority to call for additional information.
(1)On receipt of an application for permissions, the Competent Authority shall have powers to obtain additional information, if required, from the applicant:Provided that the additional information under this section shall be requisitioned only once and requisition letter shall be sent through the Nodal Agency.(2)The applicant shall furnish the required information to the concerned Nodal Agency.(3)The Competent Authority shall, after sanctioning or rejecting, with reasons, the application, send its orders to the concerned investor and endorse a copy thereof to the concerned Nodal Agency.
