Section 3(e) in Assam Ease of Doing Business Act, 2016
(e)"Clearance" means grant or issue of no-objection certificate, allotment, consent, approval, permission, registrations (excluding registration required under taxing Acts of the State or the Centre), enrollments, licenses and like, by any competent authority or authorities of the State Government, required to be issued under various state enactments, in connection with the setting up of an Industrial or Service sector undertaking in the State of Assam and shall include all such clearances required till the industrial or service sector undertaking starts its commercial production or operation :
