Section 14 in Karnataka Industries (Facilitation) Act, 2002
14. Combined Application Forms (CAF).
- The State Government may, prescribe Combined Application Form for the use of entrepreneurs whose projects are approved either by the State High Level Clearance Committee or State level Single Window Clearance Committee and District level Single Window Committee, in lieu of existing forms prescribed under applicable Central or State Acts except the application for Licensing of a Factory as provided in section 41-A of the Factories Act, 1948 and the rules made thereunder for obtaining the required clearances. All Departments or authorities concerned shall accept such Combined Application Form for processing and issue of required clearances.
