Section 9(1) in Haryana Industrial Promotion Rules, 2007
(1)Every applicant seeking to apply for clearance(s) required for establishment or operation of an industry shall apply to the nodal agency in the relevant part(s) of the Form-I or Form-II of the Composite Application Form in Schedule-I. Where the clearance(s) is not covered by the composite application form the applicant shall file additional form or forms, as the case may be, which shall become part of the composite application form. The application shall be accompanied by requisite fee. The latest fee/tariff structure is given at point 8 of instructions to fill up composite application form and Annexures A, B, C and D of Schedule-I.
