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State of Chattisgarh - Section

Section 20 in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002

20. [ Power to make rules. [Substituted by Act No. 16 of 2004, dated 2.1.2005.]

(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which may be, or, are required to be prescribed.
(3)Every rule made under this Act, shall be laid immediately before the Legislative Assembly of the State if it is in session, and if it is not in session, in the session immediately following the date on which such rule is notified.][Schedule I] [Substituted by Act No. 16 of 2004, dated 2.1.2005.]The Investment Promotion Authorities referred to in Chapter II shall receive, process and issue approvals in respect of applications for industrial and other investments in the State of Chhattisgarh, as per the following classification.
Investment Promotion Authority   Limit of Capital Investment.
State Investment Promotion Board   (i) All Project proposals above Rs. 10.00 crore
    (ii) All project proposals below Rs. 10.00crore, where the project area falls in more than one district.
District Investment Promotion Committee   Rs. 10.00 crore or below, provided the entireproject area falls within the same district.
[Schedule II] [Omitted by Act No. 16 of 2004, dated 2.1.2005.]
[SeeSections 5, 8, and 12]The investor shall be entitled to services from the Investment Promotion Authorities under Chapter II, within the periods of time indicated against each activity :-(1) Preliminary Meeting with Convenor of the Board or the Committee as the case may be within 7 working days from the date of expression of intent.(2) Response to investor's proposal within 7 working days from the date of expression of intent or 3 working days from the date of the Preliminary Meeting whichever is later to be conveyed by the Point of Investor Contact.(3) Memorandum of Understanding to be signed within 15 working days from the date of communication of response to the proposal followed by firm agreement as convenient to the investor between the investor and the appropriate agency or authority or undertaking of the Government.(4) Land transfer in the case of Government revenue lands, 45 working days from the date of identification and application to the Point of Investor Contact and payment of value thereof ; and Section 4 notification for Land Acquisition to be made within 15 working days ; land transfer through private negotiations would be facilitated and once settled between the investor and the private land owners the mutation and registration formalities shall be completed within 30 working days all land transfers have to be consistent with Constitutional and statutory provisions in regard to land in the Vth Schedule areas.(5) Clearances in respect of other Local Government, or statutory requirements of the State Government or its agencies or authorities shall be obtained within a period of 30 working days from the date of land transfer, or 75 working days from the date of identification of the site ; whichever is earlier.(6) Arrangement for requirements of infrastructure such as power shall be made within 45 working days from the date of transfer, or 75 working days from the date of identification of the site for the project; whichever is earlier.(7) All recommendations such as for mining or environmental clearances, wherever required to be forwarded to the Central Government, shall be so forwarded, complete in all respects of documentation, within 45 working days from the date of transfer of land, or 75 working days from the date of identification of the site ; whichever is earlier.(8) Preliminary Site visit for deciding on the location may be arranged free of cost if so required by the investor within 2 working days for the preliminary meetings with the members of the Board or the Committees.