Section 9 in Haryana Industrial Promotion Rules, 2007
9. Composite Application Form. Sections 8 and 10.
(1)Every applicant seeking to apply for clearance(s) required for establishment or operation of an industry shall apply to the nodal agency in the relevant part(s) of the Form-I or Form-II of the Composite Application Form in Schedule-I. Where the clearance(s) is not covered by the composite application form the applicant shall file additional form or forms, as the case may be, which shall become part of the composite application form. The application shall be accompanied by requisite fee. The latest fee/tariff structure is given at point 8 of instructions to fill up composite application form and Annexures A, B, C and D of Schedule-I.(2)Form-1 comprises of the following parts:(i)Common Sheet.(ii)Part A-Additional information required for obtaining change of land use certificate from Haryana Pollution Control Board.(iii)Part B-Additional information required for obtaining change of land use certificate from Town and Country Planning Department.(iv)Part C-Additional information required for approval of Factory/Building Plan under the Factories Act, 1948 (Act 63 of 1948).(v)Part D-Additional information required for approval of building plan from Town and Country Planning Department.(vi)Part E-Application and agreement form for release of electric connection from Dakshin Haryana Bijli Vitran Nigam/Uttar Haryana Bijli Vitran Nigam.(3)Form II comprises of the following parts:-(i)Part A-Additional information required for Consent from the Haryana Pollution Control Board under the Pollution Control Acts.(ii)Part B-License from Chief Inspector of Factories under the Factories Act, 1948 (Act 63 of 1948).(4)The Composite Application Form duly filled in shall be submitted in required member of copies alongwith relevant enclosures, certificate, fees receipts and attachments.(5)All applicant's shall furnish an undertaking as prescribed in Schedule-II alongwith Composite Application Forms as required under section 10.(6)The Nodal Agency shall issue the acknowledgement in Schedule-III.(7)There shall be a check list appended of Form-I and Form-II which shall be completed and signed by the applicant and scrutinized and accepted by the authorized representative of the nodal agency before issuing the acknowledgement.(8)Before issuing acknowledgement, the authorized representative of the nodal agency shall allot an Identity Number on the Composite Application Form and ensure that:(i)the application is complete in all respects;(ii)required number of copies of application have been submitted;(iii)all relevant and prescribed documents have been enclosed;(iv)the prescribed fees receipts have been enclosed;(v)undertaking has been furnished by the applicant;(vi)the check list has been filed correctly and signed by the applicant.
