Section 8 in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
8. Application form.
(1)The Government shall be competent to prescribe an application form, either in physical or electronic format, which may consist of-(a)forms under Central laws ; and(b)existing forms or new forms in lieu of existing forms or modified forms under Rajasthan laws.(2)All departments or authorities concerned shall accept such application form for processing and issue of required permission.(3)Every investor shall furnish a 'Self Certification', in the prescribed form, at the time of submitting application form to the Nodal Agency, certifying that he shall comply with the applicable provisions of the relevant laws. The Self Certification furnished by the investor shall be accepted by the Competent Authority for the purpose of issuing and granting permission.
