Section 5 in Gujarat Single Window Clearances Rules, 2017
5. Online Common Application Form (CAF).
(1)The applicant has to fill in basic information in a Common Application Form (CAF) provided online for seeking various permissions/ clearances/ licenses.(2)The applicant applying for Pre-Establishment clearances/ approvals for an enterprise/ industry shall apply through Common Application Form (CAF). If the specific approval is not covered under the Common Application Form the applicant shall have to fill other forms as prescribed under relevant Acts/ departments.(3)Every applicant applying for Pre-operation clearance for an enterprise/ industry before commencement of commercial production shall apply in the Common Application Form (CAF). If a specific clearance is not covered by the Common Application Form the applicant shall file additional forms as prescribed under relevant Acts/ departments.(4)The competent authority shall give permission to an applicant under IFP after all relevant information is provided under CAF and relevant documents are uploaded in Digilocker. The competent authority shall not request the applicant to resubmit the same documents. However, if required additional documents may be asked for related applications by the competent authority.
