Section 4(5) in The Orissa Industries (Facilitation) Act, 2004
(5)The said Authority shall be the final authority in granting approvals on proposals for the projects under Sub-section (2) placed before it and the approvals given by it shall be binding on the Departments or Authorities concerned and such. Departments or Authorities shall issue the required clearance within the specified item limit subject to compliances of the provisions of the applicable Act or Rules or Orders or Instructions by the Industrial Unit.
