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State of West Bengal - Section

Section 6 in West Bengal Single Window System (Management, Control and Miscellaneous Provisions) Rules, 2017

6. Processing and monitoring of applications at the level of Single Window Agency.

(1)The Single Window Agency shall facilitate, help and guide the investors to fill up and submit the complete and correct applications online.
(2)An automated acknowledgement shall be sent to the applicant through email for every application submitted online through the Single Window System and the application shall be auto forwarded to the competent authority concerned.
(3)All applications auto forwarded to the competent authority concerned through the Single Window System shall be deemed to have been forwarded by the Single Window Agency.
(4)The Single Window Agency shall monitor the disposal of applications within the stipulated time.
(5)The Single Window System itself shall formulate a Common Application Form (CAF) online, combining common information and common documents contained in application forms of various permissions, no objection certificates, clearances, allotments, consents, approvals, registrations, incentives, licenses and the like for which an investor will make application through the system.