Section 9 in The Orissa Industries (Facilitation) Act, 2004
9. Combined Application Form.
(1)Government may prescribe the Combined Application Form for the use of entrepreneurs whose projects are to be approved by any of the clearance Authorities as an alternative to the existing forms prescribed under any applicable Acts or Rules or Orders or Instructions for obtaining the required clearances and all Departments and Authorities concerned shall accept the Combined Application Form for processing and issue of required clearances.(2)Entrepreneurs, intending to set up industries may submit the application, duly filled in, along with required documents, either to the State Level Nodal Agency or to the District Level Nodal Agency, depending upon the amount of investment proposed to be made in setting up the industries.
