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Union of India - Section

Section 6 in The Industrial Park Scheme, 1999

6. Criteria for automatic approval.

- An undertaking which seeks approval under paragraph 5, shall fulfil the following conditions, namely :
(a)The minimum area required to be developed for an industrial model town shall be 1,000 acres :
Provided that the minimum area for specified industrial park referred to in Cls. (b) and (c) of paragraph 4 may vary depending upon their activities.
(b)The project referred to in Cls. (a) and (b) of paragraph 4 shall have provisions for the location of minimum number of industrial units as follows:
  Type of industrialpark Minimum No. ofunits to he provided in the industrial model town/industrial park
  (1) (2)
(i) Industrial modeltown referred to in Cl.(a) of paragraph 4 50 units
(ii) Industrial parkreferred to in Cl.(b) of paragraph 4 30 units.
(c)The minimum percentage of the area to be allocated for industrial use shall not be less than 66 % of the total allocable area.
Explanation. - For the purpose of this clause, the industrial use shall include any activity defined in the National Industrial Classification, 1987 Code issued by the Central Statistical Organisation, Department of Statistics, Ministry of Planning and Programme Implementation, except the following :Section 0Section 1Section 5Section 7 excluding Division 75Section 8 excluding Groups 892, 893, 894, 895Section 9Section XSection XI.
(d)The percentage of land to be earmarked for commercial use shall not be more than 10% of the allocable area.
(e)In case of an industrial model town and industrial park, the minimum investment on infrastructure development shall not be less than 50% of the total project cost. In the case of an industrial park which provides built-up space for industrial use, the minimum expenditure on infrastructure development including cost of construction of industrial space, shall not be less than 60% of the total project cost.
(f)No single unit referred to in column (2) of the Table given in the sub-paragraph (b) of paragraph 6 shall occupy more than 50% of the allocable industrial area of an industrial model town or industrial park.
(g)Every undertaking being an industrial park shall obtain approval for Foreign Direct Investment or non-resident Indian Investment from the Foreign Investment Promotion Board or Reserve Bank of India, or any authority specified under any law for the time being in force, as the case may be.