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State of Tamilnadu - Section

Section 16 in Tamil Nadu Special Economic Zones (Special Provisions) Rules, 2010

16. Returns and reports.

(1)Every Authority shall furnish to the Government on or before 30th September every year returns, statements and particulars in Form-D.
(2)The Authority shall submit a report containing matters as laid down in sub-section (2) of Section 23 of the Act in Form-E to the Government on or before 30th September every year.AppendixForm A[See rule 4 (1)]Single Application FormPart - IThe Authority,............................Special Economic ZoneAddress:
1. Name of the Developer or entrepreneur ..
2. Address ..
3. Nature of manufacture or service activity ..
4. Particulars of letter of Approval given by theCentral Government...  
5. Fees:  
  (i) Amount ..
  (ii) Bank Draft or cheque No. with Date ..
  (iii) Drawn on ..
  (iv) Payable at ..
6.Nature of the Organization :  
  {|
  Proprietary   Partnership   Private Limited
  Public Limited   Co-operative   Others
|-| Project Status:|
  New Project   Expansion   Diversification
|-| Name and Address of Project Promoters|
 
|-| Name and Address of the Local Contact Person|
 
|}Line of manufacture :
Sl.No. Item of Description Item Code(ITC/NIC) Installed Capacity Unit Capacity
         
Names of the Byproducts :
Sl. No. Item of Description Item Code(ITC/NIC) Output based on Annual Capacity of MainProduct Unit of Output
         
ROC Registration No. {|
 
|}Estimated Project Cost (Rs. in Lakhs):
  Land   {|
 
|-|| Building||
 
|-| Plant and Machinery| Imported (Landed Cost)||
 
|-| Indigenous||
 
|-|| Misc. Assets||
 
|-|| Contingencies, etc.,||
 
|-|| Others (IDC)||
 
|-|| TOTAL||
 
|}Means of Finance (Rs. in Lakhs):
Equity from Promoters   Domestic   {|
 
|-||| Foreign||
 
|-| Loans from FinancialInstitutions||
 
|-| TIDCO's equity if any||
 
|-| Others (Pl. Specify)||
 
|-| TOTAL||
 
|}Registration (please fill the one applicable)
FIPB / RBI Approval No.   {|
 
| Date||
 
|
 
||
 
|-| IEM No.||
 
| Date||
 
|
 
||
 
|-| EOU Regn. No.||
 
| Date||
 
|
 
||
 
|-| LOI No.||
 
| Date||
 
|
 
||
 
|}Amount of Foreign Investment: (in rupees)
Foreign equity (%) {|
 
|}Expected date of commencement of construction :Expected date of commencement of commercial production :I / we hereby declare that the above statements and the particulars given in the applications in Part II are true and correct to the* *best of my/our knowledge and belief. I / We fully understand that any license, permission or registration or approval under one or more State* *Acts granted to me/us on the basis of above statements and particulars given in the application in Part II is liable for cancellation or any other legal action may be taken, if it is found that statements or particulars are incorrect or false. An undertaking in support of the above information is enclosed.Place:Date:Signature of the ApplicantName in Block LettersDesignation :Tel. No. :E-mail :Full Residential Address:Official Seal / Stamp:* Strike out whichever inapplicable.