Section 6(3) in Bihar Industrial Investment Promotion Rules, 2016
(3)Processing and Monitoring of Common Application Forms. - An integrated online system will accept and electronically transfer applications to respective Competent Authorities as well as track & monitor status of the application. Under this system,(i)The common application form along with prescribed attachments shall be submitted/ uploaded online.(ii)The competent authority may ask for additional information from the applicant only once, within first 7 days, through the online portal only. The reply to the additional information shall only be submitted online by the applicant.(iii)In case the additional information is not sought for by the competent authority within the prescribed time limit from the date of receipt of application, it will be construed that no additional information is required and original time limit for clearance shall apply and the competent authority shall decide on the basis of the documents submitted by the applicant.(iv)In case the additional information is sought for by the competent authority within the prescribed time limit, the time limit prescribed in Section 5 and Section 6(4) of the Act shall be counted from the date on which the additional information is furnished by the applicant online.(v)The competent authority shall process the application and communicate the decision (approve/reject the request along with his comments) within the time limit prescribed in Section 5 and Section 6(4) of the Act to the applicant.(vi)Applicant will be allowed an option to file for all clearances at once or may choose to apply at various intervals. In case an application for clearance is rejected the applicant may be allowed to file application for the clearance afresh.(vii)Every approval/ certificate will be given a unique Single Window Clearance ID which can be used for third party verification of approvals in public domain.
